Citation : 2025 Latest Caselaw 141 Ker
Judgement Date : 9 May, 2025
2025:KER:33694
WP(C) NO. 40428 OF 2024 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947
WP(C) NO. 40428 OF 2024
PETITIONER/S:
MOHANAN, AGED 70 YEARS, S/O KUNJU ,
KUNDOLI HOUSE , VIYYUR P.O THRISSUR DT., PIN - 680010
BY ADVS.
M.R.REENA
P.R.NEELAKANDAN NAMBOODIRI
P.S.SUJETH
RESPONDENT/S:
1 THE DISTRICT COLLECTOR, CIVIL STATION ,AYYANTHOLE
THRISSUR DT ., PIN - 680003
2 THE VILLAGE OFFICER
VIYYUR VILLAGE OFFICE, THRISSUR ., PIN - 680010
3 THE CORPORATION OF THRISSUR
REP BY ITS SECRETARY M.O.ROAD ,
THRISSUR ., PIN - 680001
BY ADV SANTHOSH P.PODUVAL
SRI.ASHWIN SETHUMADHAVAN, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.05.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:33694
WP(C) NO. 40428 OF 2024 2
JUDGMENT
In the light of the order in I.A. No.2 of 2025 dated
09.05.2025, the writ petition is dismissed as withdrawn,
reserving the liberty to file a fresh writ petition.
Sd/-
HARISANKAR V. MENON JUDGE ajt 2025:KER:33694
APPENDIX OF WP(C) 40428/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE PARTITION DEED BEARING NO.5279 / 1994 DATED 26/7/1994
Exhibit P2 A TRUE COPY OF THE TAX RECEIPT DATED 13/8/2024 OF THE PROPERTY
Exhibit P3 A TRUE COPY OF THE PLAINT IN OS NO.2085 / 2012 DATED 11/6/2012 4 OF THE PRINCIPAL MUNSIFF COURT THRISSUR
Exhibit P 4 A TRUE COPY OF THE JUDGMENT AND DECREE DATED 23-07-2014 IN OS NO.2085/ 2012 OF THE PRINCIPAL MUNSIFF COURT THRISSUR
Exhibit P5 A TRUE COPY OF THE REPLY DATED 11-10-2023
Exhibit P6 A TRUE COPY OF THE INTERIM ORDER NO DW6- 57940/21 DATED 29/10/2024
Exhibit P7 A TRUE COPY OF THE REPLY DATED 11-11-2024
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