Kerala High Court
T.P.Santhosh Kumar vs State Of Kerala on 14 November, 2024
2024:KER:85314
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946
WP(C) NO. 10482 OF 2020
PETITIONER:
T.P.SANTHOSH KUMAR
AGED 45 YEARS
S/O. SURENDRAN, THAZHATHEPURAKKAL (HOUSE) PARAPPUR,
IRINGALLOOR, P.O. VENGARA,
MALAPPURAM DISTRICT 676 304.
BY ADVS.
P.CHANDRASEKHAR
SRI.K.K.MOHAMED RAVUF
SRI.D.SREEKANTH
SHRI. ANOOP KRISHNA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY DEPARTMENT OF
FOOD AND CIVIL SUPPLIES, SECRETARIAT,
THIRUVANANTHAPURAM 695 001.
2 THE COMMISSIONER OF CIVIL SUPPLIES,
OFFICE OF THE COMMISSIONER OF CIVIL SUPPLIES,
THIRUVANANTHAPURAM 695 001.
3 THE DISTRICT COLLECTOR,
COLLECTORATE, KUNNUMMAL, MALAPPURAM 676 505.
4 THE DISTRICT SUPPLY OFFICER,
MALAPPURAM 676 505.
5 ANIL KUMAR,
S/O. CHOOLAN KUTTY, ANJUKKADAN (HOUSE),
KACHERIPPADY P.O. VALLIYORA, VENGARA 676 304.
WP(C) NO.10482 of 2020
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R1 TO 4 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO.10482 of 2020
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2024:KER:85314
P.M. MANOJ, J
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W.P.(C) No.10482 of 2020
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Dated this the 14th day of November, 2024
JUDGMENT
The writ petition is preferred challenging the direction to
produce the legal heirship certificate. Ext.P16 order was issued
directing the 5th respondent to produce legal heirship certificate.
2. When the matter is taken up for consideration today,
the counsel for the petitioner submitted, the petitioner is no more.
Under such circumstances, no further orders are required in this
writ petition.
3. The writ petition is lying without any interim orders from
the year 2020. Till this date, no attempt was made by the
petitioner to bring up the case and obtain any favourable orders.
Accordingly, the writ petition is to be closed. However, if the
legal heirs of the petitioner are aggrieved by Ext.P16 order, they
can approach this Court or any appropriate authority through an
appropriate proceedings.
With the aforesaid directions, the writ petition is closed.
Sd/-
P.M. MANOJ
JUDGE
sss
WP(C) NO.10482 of 2020
2024:KER:85314
APPENDIX OF WP(C) 10482/2020
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE NOTIFICATION DATED
21.07.2006.
EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED
01.09.2016 MADE BY THE FATHER OF THE
PETITIONER.
EXHIBIT P3 A TRUE COPY OF THE COMMUNITY CERTIFICATE
OF THE FATHER OF THE PETITIONER DATED
03.08.2006.
EXHIBIT P4 A TRUE COPY OF SOLVENCY CERTIFICATE OF
THE FATHER OF THE PETITIONER DATED
07.08.2006.
EXHIBIT P5 A TRUE COPY OF OWNERSHIP CERTIFICATE OF
THE BUILDING OWNER DATED 19.08.2006.
EXHIBIT P6 A TRUE COPY OF THE CONSENT LETTER FORM
THE BUILDING OWNER DATED 16.08.2006.
EXHIBIT P7 A TRUE COPY OF JUDGMENT DATED 29.11.2006
IN WPC NO. 23726 OF 2006 OF THIS
HONOURABLE COURT.
EXHIBIT P8 A TRUE COPY OF ORDER NO. 10/3470/06 DATED
22.03.2007 OF THE 3RD RESPONDENT.
EXHIBIT P9 A TRUE COPY OF REVISION PETITION DATED
30.03.2007.
EXHIBIT P10 A TRUE COPY OF JUDGMENT DATED 09.04.2007
IN WPC NO. 11927 OF 2007 OF THIS
HONOURABLE COURT.
EXHIBIT P11 A TRUE COPY OF ORDER DATED 29.02.2008 OF
THE 2ND RESPONDENT.
WP(C) NO.10482 of 2020
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EXHIBIT P12 A TRUE COPY OF INTERIM, ORDER IN WPC NO.
17011 OF 2008 OF THIS HONOURABLE COURT
DATED 09.06.2008.
EXHIBIT P13 A TRUE COPY OF ORDER DATED 30.09.2010 OF
THE 1ST RESPONDENT.
EXHIBIT P14 A TRUE COPY OF APPLICATION DATED
20.11.2010 OF THE 5TH RESPONDENT.
EXHIBIT P15 A TRUE COPY OF THE JUDGMENT DATED
17.10.2017 IN WPC NO. 36194/2010 OF THIS
HONOURABLE COURT.
EXHIBIT P16 A TRUE COPY OF NOTICE ISSUED BY THE 4TH
RESPONDENT DATED 06.01.2020.
