The Tahasildar, Kothamangalam vs M/S.Anil Granites
2024 Latest Caselaw 30027 Ker

Kerala High Court

The Tahasildar, Kothamangalam vs M/S.Anil Granites on 22 October, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

WA NO. 259 OF 2017              1          2024:KER:78538
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                 &

            THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

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

                        WA NO. 259 OF 2017

      AGAINST THE JUDGMENT DATED 26.04.2016 IN WP(C) NO.15580 OF
2016 OF HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS IN THE WP(C):

    1     THE TAHASILDAR, KOTHAMANGALAM
          TALUK OFFICE, KOTHAMANGALAM

    2     THE VILLAGE OFFICER
          KEERAMPARA VILLAGE OFFICE, KEERAMPARA - 686691

    3     THE DISTRICT COLLECTOR
          COLLECTORATE, CIVIL STATION, ERNAKULAM DISTRICT-682030

    4     THE STATE OF KERALA
          REPRESENTED BY THE REVENUE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695001

          BY SENIOR GOVERNMENT PLEADER SRI.V.K.SHAMSUDHEEN
RESPONDENT/PETITIONER IN THE WP(C):

          M/S.ANIL GRANITES
          OONJAPPARA, KEERAMPARA, KOTHAMANGALAM-686 691,
          REPRSENTED BY ITS MANAGING PARTNER, K.P.JOY


          BY ADVS.
          SRI.PHILIP J.VETTICKATTU
          SRI.VINEETH KURIAKOSE



     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 22.10.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 259 OF 2017                         2             2024:KER:78538



                                      JUDGMENT

Dr. A.K.Jayasankaran Nambiar, J.

It is submitted by the learned Government Pleader, on instructions, that

inasmuch as the respondent has paid the entire seignorage amount

demanded from him within the time granted to him by the learned Single

Judge, the Writ Appeal has become instructuous. Taking note of the said

submission, the Writ Appeal is dismissed as infructuous.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

SYAM KUMAR V.M. JUDGE

mns