K.T.Joseph vs Revenue Divisional Officer
2024 Latest Caselaw 33307 Ker

Kerala High Court

K.T.Joseph vs Revenue Divisional Officer on 15 November, 2024

                                                       2024:KER:85951
                                    1
WP(C) No.25418 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. 25418 OF 2020

PETITIONER:

               K.T.JOSEPH, AGED 72 YEARS
               S/O. THOMAS, PUTHENPARAMBIL HOSUE, PAAYIPPADU
               PIN 686 537, CHANGANACHERRY, KOTTAYAM DISTRICT,
               PIN-686 537.

               BY ADV M.P.MADHAVANKUTTY


RESPONDENTS:

    1          REVENUE DIVISIONAL OFFICER
               KOTTAYAM, PIN-686 001.

    2          TAHASILDAR
               CHANGANACHERRY, KOTTAYAM DISTRICT, PIN-696 101.

    3          VILLAGE OFFICER
               VAZHAPALLY WEST VILLAGE, PIN-686 103.



OTHER PRESENT:

               SRI.RIYAL DEVASSY,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:85951
                                          2
WP(C) No.25418 of 2020

                                  JUDGMENT

Dated this the 15th day of November, 2024

The writ petition is filed seeking the following reliefs:

"a) To issue a declaration that there is no legal impediment in filling the land which is situated in Re Survey No.216/3-2 having an extent of 33 Ares 21 Sq.Meters in Vazhappally West Village and leveling the same in par with the western M.C.Road.

b) To issue such other writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of this case."

2. When the matter is taken up for consideration

today, the learned counsel for the petitioner submits 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:85951

APPENDIX OF WP(C) 25418/2020

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT IN WPC NO.7815 OF 2020, DATED 17.3.2020.

EXHIBIT P2 A TRUE COPY OF THE 2ND RESPONDENT'S ORDER, BEARING NO.B7-2785/2020 DATED 30.10.2020.

EXHIBIT P3 A TRUE COPY OF THE TAX RECEIPT ISSUED FROM THE VILLAGE OFFICE, VAZHAPALLY DATED 5.11.2020.