Viswadas.R vs State Of Kerala
2024 Latest Caselaw 33300 Ker

Kerala High Court

Viswadas.R vs State Of Kerala on 15 November, 2024

                                                       2024:KER:85983
                                    1
WP(C) No.890 of 2020

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

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

                                   1946

                        WP(C) NO. 890 OF 2020

PETITIONER:

            VISWADAS.R., AGED 44 YEARS, MOOSHAPILLY,
            VALANCHIRANGARA, PULLUVAHI, RAUAMANGALAM,
            KUNNATHUNAD.

            BY ADVS.
            K.P.SANTHI
            SMT.TARA PREM


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            REVENUE DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM- 695001.

    2       THE DISTRICT COLLECTOR, CIVIL STATION,
            KAKKANAD, ERNAKULAM, KOCHI-682030.

    3       THE TAHSILDAR, ALUVA TALUK OFFICE, PERIYAR
            NAGAR, CIVIL STATION ROAD, ERNAKULAM- 683101.

    4       THE VILLAGE OFFICER,
            ANGAMALI VILLAGE, ERNAKULAM- 683572.

               SRI. RIYAL DEVASSY,
               SRI.RAJEEV JYOTHISH GEORGE,GOVERNMENT PLEADER
        THIS    WRIT   PETITION    (CIVIL)   HAVING     COME   UP   FOR
ADMISSION       ON   15.11.2024,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                       2024:KER:85983
                                  2
WP(C) No.890 of 2020

                            JUDGMENT

Dated this the 15th day of November, 2024

The writ petition is preferred seeking for a direction

to the 2nd respondent to consider and pass orders on Exts.P6

and P7 representations and for a direction to the 4 th

respondent to restore the entry in Ext.P3. It is the case of

the petitioner that the status of the property of the petitioner

is erroneously shown as 'Nilam' in the BTR and in this regard

he has preferred Exts.P6 and P7 representations before the

2nd respondent.

2. When the matter is taken up for consideration

today, the learned counsel for the petitioner submitted that

the prayers sought for in this writ petition have become

infructuous.

Therefore, this writ petition is dismissed as

infructuous.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:85983

APPENDIX OF WP(C) 890/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.129/1190 OF S.R.O., ANGAMALI.

EXHIBIT P2 TRUE COPY OF FORM A SHOWING DETAILS OF MUTATION.

EXHIBIT P3 TRUE COPY OF THE TAX RECEIPTS 29.05.2018, ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P3(A) TRUE COPY OF THE TAX RECEIPTS 06.01.2017 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P3(B) TRUE COPY OF THE TAX RECEIPTS 19.09.2016 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P3(C) TRUE COPY OF THE TAX RECEIPTS 28.04.1992 ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE TAX RECEIPT DATED 19.08.2019 ISSUED BY THE 5TH RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE FAIR VALUE SHOWING THE STATUS OF THE LAND AS RESIDENTIAL PLOT.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 03.12.2019 ISSUED TO THE 4TH RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 17.12.2019.