VINOD V.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri.Nirmal V.Nair, learned counsel appearing for the petitioner and Sri.Jestin Mathew, learned Government Pleader appearing for the respondents.

(3.) It is beyond any dispute that the offence in relation to the impugned criminal proceedings involved in this case has already been duly compounded, as can be seen from Ext.P-7 proceedings dated 25.11.2019 issued by the 7th respondent-Senior Geologist addressed to the 4th respondent-Tahsildar and the petitioner has already paid the compounded fee as well. Ext.P-7 issued by the 7 th respondent-Senior Geologist addressed to the 4th respondent-Tahsildar, as given on page No.20 of the paper book of this W.P(C) reads as follows: