Abraham K.Joseph vs State Of Kerala
2021 Latest Caselaw 16054 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE SATHISH NINAN
         MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
                             WP(C) NO. 13599 OF 2021
PETITIONER:

              ABRAHAM K.JOSEPH
              AGED 76 YEARS
              S/O.K.J.JOSEPH(LATE),KOCHERIL HOUSE,SNRA-6,SIVAJI NAGAR,
              KALLAYAM.P.O, THIRUVANANTHAPURAM DISTRICT,
              PIN-695043.

              BY ADV AVANEESH KOYIKKARA



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY,
              REVENUE DEPARTMENT,GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

     2        THE LAND REVENUE COMMISSIONER
              COMMISSIONERATE OF LAND REVENUE,
              PUBLIC OFFICE BUILDING,MUSEUM JN,THIRUVANANTHAPURAM-695033.

     3        THE DISTRICT COLLECTOR,
              ERNAKULAM,CIVIL STATION,
              KAKKANAD,ERNAKULAM,KOCHI-682030.

     4        LOCAL LEVEL MONITORING COMMITTEE
              REPRESENTED BY ITS CONVENER,
              AGRICULTURAL OFFICER,KRISHI BHAVAN,THIRUVAMKULAM,
              ERNAKULAM DISTRICT,PIN-682305.

     5        AGRICULTURAL OFFICER,
              KRISHI BHAVAN,KRISHI BHAVAN,
              THIRUVAMKULAM,ERNAKULAM DISTRICT,PIN-682305.

              GOVT. PLEADER SRI.P.S.APPU


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                 SATHISH NINAN, J.
       ==================
            W. P. (C) No.13599 of 2021
       ==================
       Dated this the 2nd day of August, 2021

                       JUDGMENT

Application filed by the petitioner under

Clause-6(2) of the Kerala Land Utilisation Order,

1967 was rejected by the third respondent as per

Ext.P3 order. On appeal, the second respondent set

aside the order as per Ext.P5 and remanded the

matter for disposal afresh. All that the petitioner

seeks for is an expeditious consideration of the

application. The application under Clause-6(2)

(Ext.P2) is of the year 2017.

2. Without expressing anything on merits, the

writ petition is disposed of directing the third

respondent to consider and pass orders on Ext.P2

application referred to supra, in the light of W. P. (C) No.13599 of 2021

Ext.P5 order of remand, as expeditiously as

possible and at any rate within a period of four

months from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 13599/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE DATA BANK REGISTER DATED 25.07.2017 ISSUED BY THE 5TH RESPONDENT

Exhibit P2 THE TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT,DATED 4/08/2017

Exhibit P3 THE TRUE COPY OF THE ORDER NO.L10-

157326/17(A)DATED 04.03.2020 BY 3RD RESPONDENT

Exhibit P4 THE TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT,DATED 24.06.2020.

Exhibit P5 THE TRUE COPY OF THE ORDER NO.LR(A)1 20811/2020 DATED 27.01.2021 OF THE 2ND RESPONDENT.

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