Sunil P K vs State Of Kerala
2024 Latest Caselaw 26303 Ker

Kerala High Court

Sunil P K vs State Of Kerala on 3 September, 2024

                                                 2024:KER:67213




           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

  TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                    WP(C) NO.23455 OF 2024

PETITIONERS :-

    1     SUNIL P K, AGED 52 YEARS
          S/O KUMARAN, KUNDILPATTUKULAM (H), PUTHURUTHI P.O.,
          MUNDATHICODE, THRISSUR, PIN - 680 623

    2     SOUMYA P S, AGED 38 YEARS
          W/O SUNIL P K, KUNDILPATTUKULAM (H),
          PUTHURUTHI P.O., MUNDATHICODE,
          THRISSUR, PIN - 680 623


          BY ADVS.
          PREEJA V.P.
          V.P.PRASANTH
          HAFSA M.M.

RESPONDENTS :-

    1     STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY,DEPARTMENT OF REVENUE,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695 001

    2     THE DISTRICT COLLECTOR,
          COLLECTORATE, AYYANTHOLE, THRISSUR, PIN - 680003

    3     THE REVENUE DIVISIONAL OFFICER,
          THRISSUR FIRST FLOOR, CIVIL STATION,
          CIVIL LINES ROAD, AYYANTHOLE,
          THRISSUR, PIN - 680 003

    4     THE TAHSILDAR,
          THALAPPILLY TALUK, VADAKKANCHERI,
          THRISSUR, PIN - 680 582
                                                           2024:KER:67213
WP(C) NO. 23455 OF 2024

                                -: 2 :-




     5       THE VILLAGE OFFICER,
             PUTHURUTHI VILLAGE, MUNDATHICODE,
             THRISSUR, PIN - 680 623

     6       THE STATION HOUSE OFFICER,
             VADAKKANCHERI POLICE STATION,
             THRISSUR, PIN - 680 582

             BY SMT.PREETHA K.K., SR.GP



      THIS   WRIT   PETITION   (CIVIL)    HAVING   COME   UP   FOR   FINAL
HEARING ON 03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                                   2024:KER:67213
WP(C) NO. 23455 OF 2024

                                        -: 3 :-


                            MOHAMMED NIAS C.P., J.
                        ----------------------------------------
                           W.P.(C) No.23455 of 2024
               -----------------------------------------------------------
                Dated this the 3rd day of September, 2024


                                      JUDGMENT

The petitioners challenge Ext.P2 stop memo issued by

the Village Officer, the fifth respondent.

It will be open to the petitioners to file their objections

to the stop memo issued. Objections shall be filed within two

weeks from today. On receipt of the objections, the fifth

respondent will hear the petitioners and pass appropriate

orders, in accordance with law, within two weeks thereafter.

This writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P. JUDGE

Jvt/4.9.2024 2024:KER:67213 WP(C) NO. 23455 OF 2024

APPENDIX OF WP(C) 23455/2024

PETITIONER EXHIBITS :-

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 1895/1/2022 OF VADAKKANCHERI SRO DATED 17/06/2022

Exhibit P2 TRUE COPY OF THE STOP MEMO ISSUED BY THE 5TH RESPONDENT VILLAGE OFFICER DATED 23/05/2024

Exhibit P3 TRUE COPY OF THE COMMUNICATION NO. 40/2024 FILED BY THE 5TH RESPONDENT BEFORE THE 6TH RESPONDENT DATED 22/04/2024

Exhibit P4 TRUE COPY OF THE FIR REGISTERED IN CRIME NO.

357/2024 AGAINST THE PETITIONERS DATED 22/05/2024

Exhibit P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 2ND RESPONDENT DATED 31/05/2024

Exhibit P6 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 31/05/2024

Exhibit P7 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS BEFORE THE 5TH RESPONDENT DATED 31/05/2024