Jyothi R.Nair vs The Secretary
2024 Latest Caselaw 28474 Ker

Kerala High Court

Jyothi R.Nair vs The Secretary on 25 September, 2024

OP(C). No.2038 of 2024             1



                                                 2024:KER:71661
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                         OP(C) NO. 2038 OF 2024

         AGAINST   THE   ORDER/JUDGMENT   DATED   04.09.2024   IN   OS

NO.228 OF 2024 OF ADDITIONAL DISTRICT COURT-I,MAVELIKKARA

PETITIONER:

            JYOTHI R.NAIR
            AGED 48 YEARS
            D/O.RADHAMANIYAMMA, ROHITH BHAVAN,
            PAZHANJIYOORKONAM,PATTOOR-P.O., NOORANAD,
            ALAPPUZHA DISTRICT, PIN - 690504


            BY ADVS.
            R.REJI
            M.V.THAMBAN
            THARA THAMBAN
            B.BIPIN
            ARUN BOSE
            JEENA A.V.
            THOMAS THOMAS


RESPONDENTS:

     1      THE SECRETARY
            KERALA STATE ELECTRICITY BOARD LTD., VYDUTHI
            BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN - 695004

     2      THE EXECUTIVE ENGINEER
            TRANS GRID TC DIVISION, KERALA STATE ELECTRICITY
            BOARD LTD., KOTTARAKKARA, KOLLAM, PIN - 691532

     3      THE ASSISTANT EXECUTIVE ENGINEER
            TRANS GRID TC SUB DIVISION, PATHANAMTHITTA, PIN -
            689645


            BY ADVS.
            AJIT JOY
 OP(C). No.2038 of 2024                 2



                                                              2024:KER:71661
             ANEESH JAMES(K/214-D/2008)



      THIS    OP   (CIVIL)       HAVING    COME   UP    FOR    ADMISSION    ON
25.09.2024,     THE      COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C). No.2038 of 2024         3



                                                   2024:KER:71661
                    VIJU ABRAHAM, J.
                   -------------------
                 OP(C). No.2038 of 2024
             -----------------------------
       Dated this the 25th day of September, 2024

                            JUDGMENT

When the matter came up for consideration,

the learned counsel on both sides submit that the

matter has been settled between the parties.

Therefore, nothing survives in the original

petition. Accordingly, the original petition is

closed.

sd/-

VIJU ABRAHAM,JUDGE

pm

2024:KER:71661 APPENDIX OF OP(C) 2038/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PLAINT IN O.S.NO.

228/2024 ON THE FILES OF MUNSIFFI'S COURT, MAVELIKKARA

Exhibit P2 TRUE COPY OF I.A.NO. 1/2024 IN O.S.NO.

228/2024 ON THE FILES OF MUNSIFF'S COURT, MAVELIKKARA

Exhibit P3 TRUE COPY OF OBJECTION IN I.A.NO.1/2024 IN O.S.NO.228/2024 ON THE FILE OF MUNSIFF'S COURT, MAVELIKKARA

Exhibit P4 TRUE COPY OF THE COMMISSION REPORT IN I.A.NO. 2/2024 IN O.S.NO.228/2024 ON THE FILE OF MUNSIFF'S COURT, MAVELIKKARA

Exhibit P5 TRUE COPY OF THE ORDER DATED 24.07.2024 IN I.A.NO.1/2024 IN O.S.NO.228/2024 ON THE FILE OF MUNSIFF'S COURT, MAVELIKKARA

Exhibit P6 TRUE COPY OF CMA.NO.26/2024 ON THE FILES OF ADDITIONAL DISTRICT COURT-I, MAVALIKKARA ADDITIONAL DISTRICT COURT-1, MAVELIKKARA

Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 4.09.2024 IN C.M.A.NO.26/2024 ON THE FILES OF THE ADDL.DISTRICT COURT-1, MAVELIKKARA

Exhibit P8 TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PRESENT LIE AND NATURE OF THE SCHEDULE BUILDING

Exhibit P9 TRUE COPY OF THE PHOTOGRAPH SHOWING THE LARGE POTHOLE CONSEQUENT TO THE EXCAVATION

Exhibit P10 TRUE COPY OF THE PHOTOGRAPH SHOWING THE REMNANTS OF THE FORMER TOWER (INCOMPLETE)