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Aisha Muhammed vs The Principal Secretary
2024 Latest Caselaw 30159 Ker

Citation : 2024 Latest Caselaw 30159 Ker
Judgement Date : 24 October, 2024

Kerala High Court

Aisha Muhammed vs The Principal Secretary on 24 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C).No.32749/2024
                                       1

                                                   2024:KER:79154
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

   THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA,

                                     1946

                         WP(C) NO. 32749 OF 2024

PETITIONER:

                AISHA MUHAMMED,
                AGED 63 YEARS
                W/O MUHAMMED (LATE), MUDAKKALIL HOUSE, EDAVETTY
                P.O,IDUKKI DISTRICT, PIN - 685588


                BY ADV GEORGEKUTTY MATHEW


RESPONDENTS:

     1          THE PRINCIPAL SECRETARY,
                INDUSTRIES DEPARTMENT, GOVERNMENT
                SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001

     2          THE DIRECTOR OF MINING AND GEOLOGY,
                DIRECTORATE OF MINING AND
                GEOLOGY,KESAVADASAPURAM P,O.,
                THIRUVANANTHAPURAM, PIN - 695004

     3          THE DISTRICT GEOLOGIST,
                OFFICE OF MINING & GEOLOGY, THODUPUZHA
                P.O,IDUKKI DISTRICT, PIN - 685581

     4          THE TALUK SURVEYOR,
                TALUK SURVEY OFFICE, THODUPUZHA P.O, IDUKKI
                DISTRICT, PIN - 685581

                SMT.VIDYA KURIAKOSE, GP


         THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION        ON   24.10.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.32749/2024
                                 2

                                                    2024:KER:79154




                           JUDGMENT

The Government Pleader submitted a copy of the

Government Order dated 18.10.2024. It would show that the

appeal referred to in Ext.P6 representation has already been

considered and disposed of. Hence, nothing survives for

consideration in this writ petition. Accordingly, the writ petition

is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

2024:KER:79154 APPENDIX OF WP(C) 32749/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DEATH CERTIFICATE BEARING NO. CRDR-00019596- 2024 DATED 21.02.2024 ISSUED BY THE REGISTRAR OF BIRTH AND DEATH THODUPUZHA MUNICIPALITY

Exhibit P2 TRUE COPY OF THE DEMAND NOTICE BEARING NO. DOIDU-DMG/1534/2022-M DATED 24.03.2023 ISSUED BY THE 3RD RESPONDENT

Exhibit P3 TRUE COPY OF THE REPORT BEARING NO. B5- 2312/24 DATED 17.08.2024 PREPARED BY THE TALK SURVEYOR MEENACHIL

Exhibit P4 TRUE COPY OF THE LETTER DATED 15.12.2022 SUBMITTED BY MUHAMMAD BEFORE THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE NOTICE BEARING NO.

76/A4/2023/INDUSTRIES DATED 23.08.2024

Exhibit P6 TRUE COPY OF THE LETTER DATED 03.09.2024 SUBMITTED BY PETITIONER BEFORE THE 1ST RESPONDENT

 
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