Kunjumuhammed Haji vs Village Officer, Karimpuzha 1 ...
2021 Latest Caselaw 17181 Ker

RP NO. 533 OF 2021              1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                         RP NO. 533 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 14161/2021 OF HIGH COURT OF
                         KERALA, ERNAKULAM
REVIEW PETITIONERS/WRIT PETITIONERS:
     1    KUNJUMUHAMMED HAJI,
          AGED 84 YEARS
          S/O.MOIDEENKUTTY HAJI, METHUVIL NALAKATH VEEDU,
          THIROORANGADI P.O., MALAPPURAM DISTRICT, PIN-676 306.

    2       PATHUMMAKUTTY,
            AGED 67 YEARS
            D/O.MOIDEENKUTTY, PATHUKATTIL, KOTTAPPURAM,
            OTTAPPALAM, PALAKKAD DISTRICT, PIN-679 101.

            BY ADVS.
            N.N.SUGUNAPALAN (SR.)
            S.SUJIN


RESPONDENT/S:

    1       VILLAGE OFFICER, KARIMPUZHA 1 VILLAGE,
            OTTAPPALAM, PALAKKAD DISTRICT, PIN-679 513.

    2       TAHSILDAR, MANARKKAD,
            MINI CIVIL STATION, PALAKKAD DISTRICT, IN-678 582.

    3       DISTRICT COLLECTOR,
            COLLECTORATE, CIVIL STATION, MALAPPURAM DISTRICT,
            PIN-676 505.

    4       THE STATE OF KERALA,
            REPRESENTED BY ITS SECRETARY TO THE GOVERNMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
            PIN-695 001.



            SMT K AMMINIKUTTY GP


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 533 OF 2021                    2

                                   JUDGMENT

By judgment dated 19.7.2021, the writ petition was disposed of directing

the Tahsildar, Mannarkad, to take up Ext.P5 representation submitted by the

petitioner and to dispose it of within a time frame.

2. This review petition is filed seeking to review the judgment on the

ground that due to oversight, the address of the 2nd respondent was incorrectly

shown in the writ petition as Tahsildar, Mannarkad, instead of Tahsildar,

Ottappalam. The prayer is for correcting the judgment to that limited extent.

3. I.A.No.1/2021 has been filed to substitute the 2nd respondent in

the W.P.(C) No. 14161/2021 as the Tahsildar, Ottappalam, Palakkad District, Pin

- 679 101. Having regard to the submissions and in the interest of justice, this

application will stand allowed. The Registry is directed to carry out the

amendment.

4. I.A.No.2 of 2021 for accepting on record Annexure- A1

representation submitted by the petitioners before the Tahsildar, Ottappalam

with a prayer to direct the said respondent to consider the same.

5. I have heard Sri. N.N.Sugunapalan, the learned senior counsel

appearing for the petitioner and Smt. K. Amminikutty, the learned senior

Government Pleader.

Having regard to the submissions made and in the interest of justice, I

allow this review petition to the limited extent of directing the substituted 2nd

respondent, to consider Annexure-A1 representation within the time frame

mentioned in the judgment with notice to the petitioner and affected parties.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

APPENDIX OF RP 533/2021

PETITIONERS ANNEXURE:

Annexure A1 TRUE COPY OF THE REPRESENTATION DATED 27.07.2021 SUBMITTED BY THE PETITIONERS BEFORE THE TAHSILDAR, OTTAPPALAM.

RESPONDENTS ANNEXURES:NIL