V.N.Ramachandran Nair vs State Of Kerala
2021 Latest Caselaw 16468 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                       WP(C) NO. 7470 OF 2020
PETITIONER:

    1     V.N.RAMACHANDRAN NAIR
          AGED 54 YEARS
          MANIKKAMANGALAM,PRASANTHI NAGAR,
          ROAD NO.1,EDAPILLY NORTH,
          ERNAKULAM.
    2     JYOTHI,
          MANIKKAMANGALATH,PRASANTHI NAGAR,
          ROAD NO.1,EDAPILLY NORTH,ERNAKULAM.

          BY ADVS.
          K.P.SANTHI
          SMT.TARA PREM


RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO GOVERNMENT,
           REVENUE DEPARTMENT,
           SECRETARIAT.,G.P.O.THIRUVANANTHAPURAM-695001.

    2     THE DISTRICT COLLECTOR,
          CIVIL STATION,KAKKANAD.P.O,
          KAKKANAD-682030.

    3     THE REVENUE DIVISIONAL OFFICER,
          FORTKOCHI.P.O,ERNAKULAM-682101.

    4     THE LOCAL LEVEL MONITORING COMMITTEE,
          KRISHI BHAVAN,KALADY.P.O,ERNAKULAM DISTRICT-
          683574,REPRESENTED BY ITS CONVENER.

    5     THE TAHSILDAR,
          MUNICIPAL STATION ALUVA,ERNAKULAM-683585.



          GOVERNMENT PLEADER - ADV.SRI. HANIL KUMAR



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.7470 OF 2020           2




                            JUDGMENT

Dated this the 5th day of August 2021

The learned counsel for the petitioners submit that

Exts.P3, P4 and P5 applications submitted by them for change

of status of land before the 2nd respondent, the District

collector under clause 6(2) of the Kerala Land Utilisation order

are not so far considered by the 2 nd respondent. It is stated

that the applications were filed before 13.12.2017. The

grievance of the petitioners is regarding the delay in

considering and disposing of the said applications.

2. The learned Government Pleader on instructions

submits that, the applications of the petitioners were received

in the office of the 2nd respondent and Exts.P6, P7 and P8

reports have also been obtained and Exts.P3, P4 and P5

applications of the petitioners will be considered and disposed

of within a period of three months. Therefore, there will be a

direction to the 2nd respondent to consider and dispose of

Exts.P3, P4 and P5 applications of the petitioners within a

period of three months from the date of receipt of a certified

copy of this judgment. The petitioners are directed to produce

a copy of Exts.P3, P4 and P5 applications before the 2 nd

respondent to facilitate an early disposal of the applications. A

copy of the writ petition as well as the certified copy of the

judgment shall also be produced before the 2 nd respondent for

compliance.

This writ petition is disposed of accordingly.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SMF

APPENDIX OF WP(C) 7470/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 6.7.2019 ISSUED TO THE 1ST PETITIONER.

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 25.9.2019 ISSUED TO THE 2ND PETITIONER.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 1.9.2007 OF THE 1ST PETITIONER.

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 1.9.2007 OF ANTONY JOSEPH.

EXHIBIT P5 TRUE COPY OF THE APPLICATION DATED 1.9.2007 OF JOSE PAULACHIRA.

EXHIBIT P6 TRUE COPY OF THE REPORT DATED 1.10.2007 OF THE VILLAGE OFFICER,KALADY IN RESPECT OF THE PROPERTY OF THE 1ST PETITIONER.

EXHIBIT P7 TRUE COPY OF THE REPORT DATED 1.10.2007 OF THE VILLAGE OFFICER,KALADY IN RESPECT OF THE PROPERTY OF JOSEPH ANTONY.

EXHIBIT P8 TRUE COPY OF THE REPORT DATED 1-10-2007 OF THE VILLAGE OFFICER, KALADY IN RESPECT OF PROPERTY OF JOSE PAULACHIRA.

EXHIBIT P9 TRUE COPY OF THE LETTER DATED 4-10-2007 OF THE SECRETARY, KALADY GRAMA PANCHAYAT IN RESPECT OF THE PROPERTY OF THE 1ST PETITIONER.

EXHIBIT P10 TRUE COPY OF THE LETTER DATED 4-10-2007 OF THE SECRETARY, KALADY GRAMA PANCHAYAT IN RESPECT OF JOSEPH PAULACHIRA.

EXHIBIT P11 TRUE COPY OF THE LETTER DATED 4-10-2007 OF THE SECRETARY, KALADY GRAMA PANCHAYAT IN RESPECT OF PROPERTY JOSEPH PAULACHIRA.

EXHIBIT P12 TRUE COPY OF THE CERTIFICATE DATED 23-01-

2012 OF THE VILLAGE OFFICER, KALADY.

EXHIBIT P13 TRUE COPY OF THE CERTIFICATE DATED 23-01-

2012 OF THE PRINCIPAL AGRICULTURAL OFFICER, ERNAKULAM.

EXHIBIT P14 TRUE COPY OF THE REPORT DATED 14.02.2012 OF THE 2ND RESPONDENT.

EXHIBIT P15 TRUE COPY OF THE REPRESENTATION DATED 20.12.2019 SUBMITTED TO THE 2ND RESPONDENT.

//TRUE COPY//

PA TO JUDGE