Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Abdu Rahiman vs The District Collector
2026 Latest Caselaw 2201 Ker

Citation : 2026 Latest Caselaw 2201 Ker
Judgement Date : 27 February, 2026

[Cites 0, Cited by 0]

Kerala High Court

Abdu Rahiman vs The District Collector on 27 February, 2026

WP(C) NO. 38837 OF 2025         1            2026:KER:17833

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

 FRIDAY, THE 27th DAY OF FEBRUARY 2026 / 8TH PHALGUNA, 1947

                   WP(C) NO. 38837 OF 2025

        IN OPMV NO.331 OF 2016 OF III ADDITIONAL DISTRICT

COURT, THRISSUR / II ADDITIONAL MACT/RENT CONTROL APPELLATE

AUTHORITY, THRISSUR

PETITIONER:

           ABDU RAHIMAN, AGED 54 YEARS,
           S/O. ABOOBACKER, NADUVATHODIYIL HOUSE,
           IRIMBILIYAM P.O, MALAPPURAM DISTRICT,
           PIN - 679572

           BY ADVS. SHRI.K.B.ARUNKUMAR
           SHRI.RANJIT BABU
           SMT.POOJA K.S.
           SRI.HARIDAS


RESPONDENTS:

    1      THE DISTRICT COLLECTOR,
           COLLECTRATE ROAD, UP HILL, MALAPPURAM,
           KERALA, PIN - 676505

    2      THE DEPUTY TAHSILDAR (RR),
           TIRUR TALUK, 2ND FLOOR,
           TIRUR MINI CIVIL STATION BUILDING, 1ST FLOOR,
           TIRUR, KERALA, PIN - 676101

    3      THE VILLAGE OFFICER,
           IRIMPILIYAM VILLAGE, IRIMBILIYAM P.O,
           MALAPPURAM DISTRICT, PIN - 679572
 WP(C) NO. 38837 OF 2025            2           2026:KER:17833


    4       MOHANDAS, AGED 69 YEARS,
            S/O. SEKHARAN, KALATHIL HIOUSE,
            KANDANASSERY P.O, THRISSUR, PIN - 680102


            BY ADV SHRI.K.M.MUHAMMED HUSSAIN
            SRI. P.S. APPU, GP.


     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION    ON   27.02.2026,   THE    COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 38837 OF 2025              3          2026:KER:17833



                             JUDGMENT

The learned counsel for the petitioner submits that he has

no instruction from the petitioner. This is recorded.

Accordingly, the writ petition is dismissed for default.

Sd/-

MOHAMMED NIAS C.P. JUDGE

DMR/-

WP(C) NO. 38837 OF 2025 4 2026:KER:17833

APPENDIX OF WP(C) NO. 38837 OF 2025

PETITIONER'S EXHIBITS

Exhibit P-1 THE TRUE COPY OF THE AWARD DATED 09.06.2023 IN OP(MV) NO. 331/2016 ON THE FILE OF II ADDITIONAL MACT, THRISSUR.

Exhibit P-2 THE TRUE COPY OF THE NOTICE DATED 05.05.2025 ISSUED BY THE 2ND RESPONDENT.

Exhibit P-3 THE TRUE COPIES OF THE REPRESENTATION DATED 06.08.2025 SUBMITTED BEFORE THE 1ST RESPONDENT.

Exhibit P-4 THE TRUE COPIES OF THE REPRESENTATION DATED 06.08.2025 SUBMITTED BEFORE THE 2ND RESPONDENT.

// TRUE COPY //

P.A. TO JUDGE

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter