Uthaman K.C vs Cyril Raj
2024 Latest Caselaw 33242 Ker

Kerala High Court

Uthaman K.C vs Cyril Raj on 15 November, 2024

                                                             2024:KER:86292
WA NO. 1340 OF 2024

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                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

              THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                                        &

                      THE HONOURABLE MR. JUSTICE S.MANU

         FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA, 1946

                               WA NO. 1340 OF 2024

         AGAINST THE JUDGMENT DATED 04.07.2024 IN WP(C) NO.21400 OF 2020 OF

                               HIGH COURT OF KERALA


APPELLANT/ADDITIONAL R5:

            UTHAMAN K.C
            AGED 68 YEARS
            S/O.CHATHAN, KARIPILLITHARA HOUSE, NAYARAMBALAM P.O., ERNAKULAM
            - 682 509. (ADDITIONAL R5 IS IMPLEADED AS PER ORDER DATED
            21.1.2021 IN I.A.1/2020 IN WP(C)NO.21400/2020.), PIN - 682509


            BY ADV C.K.KARUNAKARAN


RESPONDENTS/RESPONDENT NO.1:

     1      STATE OF KERALA
            REPRESENTED BY THE DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD,
            ERNAKULAM., PIN - 682030

     2      KRISHI OFFICER
            KRISHI BHAVAN,NAYARAMBALAM PO, ERNAKULAM, PIN - 682018

     3      FISHERIES DEPUTY DIRECTOR
            SALIM ALI ROAD, FISHERIES COMPLEX,1ST FLOOR ERNAKULAM DISTRICT,
            PIN - 682018

     4      SECRETARY
            NAYARAMBALAM GRAMA PANCHAYATH,NAYARAMBALAM,ERNAKULAM, PIN -
            682018

     5      CYRIL RAJ
            AGED 33 YEARS
            S/O REGHU, PULICKAL HOUSE, NAYARAMBALAM, P.O ERNAKULAM,
            PIN - 682108
                                                            2024:KER:86292
WA NO. 1340 OF 2024

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     THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 15.11.2024, THE COURT ON

THE SAME DAY DELIVERED THE FOLLOWING:
                                                                 2024:KER:86292
WA NO. 1340 OF 2024

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                                 JUDGMENT

(Dated this the 15th day of November 2024)

NITIN JAMDAR, C.J.

Heard Ms.Shifna Muhammed Shukkur, learned counsel for the Appellants and Mr.Tekchand, learned Senior Government Pleader for the Respondents.

2. In light of the order passed in W.A.No.1187 of 2024 arising from the common order, no further orders are required to pass in the present appeal.

3. Granting the same liberty as given in W.A.No.1187 of 2024, the present appeal is disposed of.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S.MANU JUDGE rp 2024:KER:86292 WA NO. 1340 OF 2024

PETITIONER ANNEXURES

ANNEXURE A1 TRUE COPY OF LICENSE NO.

EKM/NLK/BWF/LIC/FISH/2024/93 DATED 20.07.2024 ISSUED BY THE 3RD RESPONDENT.

ANNEXURE A2 DRONE PHOTOGRAPHS SHOWING WATERLOGGED NATURE OF THE AREA