Mohanamma Pillai Vasanthakumari vs State Of Kerala
2024 Latest Caselaw 26315 Ker

Kerala High Court

Mohanamma Pillai Vasanthakumari vs State Of Kerala on 3 September, 2024

                                                              2024:KER:67198
WP(C).NO.23734/2021

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               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. 23734 OF 2021

PETITIONER:
           MOHANAMMA PILLAI VASANTHAKUMARI, AGED 65 YEARS,
           W/O. RAMACHANDRAN, MUTHIRATHARAYIL HOUSE, ERIKKAVU P.
           O., KARTHIKAPALLI, ALAPPUZHA DISTRICT, PIN - 690 516.

            BY ADVS. M/S.K.K.JYOTHILAKSHMY & C.MANOJ
            KUMAR(KAKKANAD)


RESPONDENTS:
     1     STATE OF KERALA,
           REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
           SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.

     2      DISTRICT COLLECTOR,
            COLLECTORATE, ALAPPUZHA, ALAPPUZHA DISTRICT - 688001.

     3      REVENUE DIVISIONAL OFFICER,
            COLLECTORATE, CHENGANNUR, ALAPPUZHA DISTRICT, PIN - 688
            001.

     4      AGRICULTURE OFFICER,
            AGRICULTURAL OFFICE, CHEPPAD, ALAPPUZHA DISTRICT, PIN -
            690 507.

     5      VILLAGE OFFICER,
            CHEPPAD, ALAPPUZHA DISTRICT, PIN - 690 507.

            SMT.AMMINIKUTTY K., SR.GP


     THIS   WRIT      PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
03.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                   2024:KER:67198
WP(C).NO.23734/2021

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                             MOHAMMED NIAS C. P. , J.
                           ============================
                             W. P. (C) No. 23734 of 2021
                           ============================
                      Dated this the 3rd day of September, 2024

                                  JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw the

writ petition.

Accordingly, the Writ Petition is dismissed as withdrawn.

Sd/-

MOHAMMED NIAS C. P., JUDGE

MMG 2024:KER:67198

APPENDIX OF WP(C).NO.23734/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 27.11.2020 ISSUED BY THE VILLAGE OFFICER, CHEPPAD.

EXHIBIT P2 TRUE COPY OF THE RELEVANT EXTRACT OF THE BASIC TAX REGISTER.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED NIL SUBMITTED BY THE PETITIONER HEREIN UNDER THE KERALA CONSERVATION OF PADDY LAND & WET LAND ACT & RULES.

EXHIBIT P4 TRUE COPY OF THE MINUTES OF THE MEETING DATED 07.05.2021 HELD BY THE LLMC.

EXHIBIT P5 TRUE COPY OF THE MAHASAR, DATED 20.12.2020 PREPARED BY THE VILLAGE OFFICER, CHEPPAD.