Ajith Krishna vs State Of Kerala
2024 Latest Caselaw 29873 Ker

Kerala High Court

Ajith Krishna vs State Of Kerala on 22 October, 2024

                                                       2024:KER:78548
WP(C).NO.36072/2024

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                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

     TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946

                        WP(C) NO. 36072 OF 2024

PETITIONER:

            AJITH KRISHNA, AGED 27 YEARS,
            S/O K.K.RAJAN, KARUTHEDATH HOUSE, ANGAMALY P.O.,
            JOSEPURAM, ERNAKULAM DISTRICT, PIN - 683105.

            BY ADVS. M/S.ELDHO BABY & AMRUTHA P S


RESPONDENTS:

     1      STATE OF KERALA,
            REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF
            LOCAL SELF GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695001.

     2      THE DISTRICT COLLECTOR,
            KAKKANADU, ERNAKULAM, PIN - 688001.

     3      THE REVENUE DIVISIONAL OFFICER,
            FORT KOCHI, KOCHI, ERNAKULAM, PIN - 682001.

     4      THE SHUCHITHVA MISSION,
            REPRESENTED BY THE EXECUTIVE DIRECTOR, DEPARTMENT OF
            LOCAL SELF GOVERNMENT, 4TH FLOOR, REVENUE TOWER, PUBLIC
            OFFICE COMPOUND, TRIVANDRUM, PIN - 695033.

     5      KERALA POLLUTION CONTROL BOARD,
            REPRESENTED BY ITS CHAIRMAN,HEAD OFFICE, PATTOM
            P.O.,THIRUVANANTHAPURAM, PIN - 695004.
                                                               2024:KER:78548
WP(C).NO.36072/2024

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     6      ANGAMALY MUNICIPALITY,
            REPRESENTED BY ITS SECRETARY,ANGAMALY MUNICIPAL OFFICE,
            ANGAMALY P.O.,ERNAKULAM, PIN - 683572

     7      THE VILLAGE OFFICER,
            ANGAMALY VILLAGE OFFICE,ERNAKULAM, PIN - 683572.

            SMT.DEVI SHRI R., G.P.


     THIS   WRIT      PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
22.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                  2024:KER:78548
WP(C).NO.36072/2024

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                            MOHAMMED NIAS C. P. , J.
                          ============================
                            W. P. (C) No. 36072 of 2024
                          ============================
                      Dated this the 22nd day of October, 2024

                                  JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw

this writ petition.

Permission granted. The above writ petition is dismissed as

withdrawn.

Sd/-

MOHAMMED NIAS C. P., JUDGE

MMG 2024:KER:78548

APPENDIX OF WP(C).NO.36072/2024

PETITIONER'S EXHIBITS:

EXHIBIT-P1 A TRUE COPY MCF GUIDELINES DATED NIL

EXHIBIT-P2 A TRUE COPY OF THE BASIC TAX REGISTER OF THE PROPERTY COMPRISED IN SY.NO.38/2 DATED NIL ISSUED BY THE VILLAGE OFFICER, ANGAMALY VILLAGE OFFICE

EXHIBIT-P3 A TRUE COPY OF THE BASIC TAX REGISTER OF THE PROPERTY COMPRISED IN SY.NO.38/4 DATED NIL ISSUED BY THE VILLAGE OFFICER, ANGAMALY VILLAGE OFFICE

EXHIBIT-P4 A TRUE COPY OF THE BASIC TAX REGISTER OF THE PROPERTY COMPRISED IN SY.NO.35/8 DATED NIL ISSUED BY THE VILLAGE OFFICER, ANGAMALY VILLAGE OFFICE

EXHIBIT-P5 A TRUE COPY OF THE JUDGEMENT IN WPC.NO.5154 OF 2024 DATED 01.08.2024

EXHIBIT-P6 A TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 12.08.2024