Solomon K.S vs The District Collector
2021 Latest Caselaw 17569 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                          WP(C) NO. 17192 OF 2021


PETITIONER:

              SOLOMON K.S., AGED 48 YEARS
              S/O.MANIKKIAN, KUNNUMEL HOUSE,
              NJEKKAL.P.O, OTTAMASSERY DESOM,
              KADAKKARAPPALLY VILLAGE, CHERTHALA TALUK,
              ALAPPUZHA DISTRICT, PIN-688529.

              BY ADVS.
              SEBIN THOMAS
              AMITH K.S
              ARUN SEBASTIAN


RESPONDENTS:

     1        THE DISTRICT COLLECTOR,
              COLLECTORATE, ALAPPUZHA DISTRICT-688001.

     2        THE DEPUTY COLLECTOR, LAND TRIBUNAL,
              COLLECTORATE, ALAPPUZHA DISTRICT-688001.

     3        THE VILLAGE OFFICER, KADAKKARAPPALLY VILLAGE,
              CEHRTHALA TALUK, ALAPPUZHA DISTRICT-688529.

              GP - SRI. M.H HANIL KUMAR


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 17192/21
                                     2



                           JUDGMENT

The petitioner has approached this Court with

a singular plea that Ext.P1 application, preferred

by him before the 2nd respondent-Deputy Collector,

be directed to be taken up and disposed of within

a time frame to be fixed by this Court.

2. In response, the learned Special

Government Pleader - Sri.M.H.Hanilkumar, affirmed

that Ext.P1 is pending and that there is no legal

impediment in the 2nd respondent taking it up and

disposing it of as per law. He, however, prayed

that this Court may not make any affirmative

declarations on the entitlement of the petitioner

to any relief and leave it to the competent

Authority to take an appropriate decision thereon.

Taking note of the afore submissions, I order

this writ petition, directing the 2nd respondent to

take up Ext.P1 application of the petitioner and WPC 17192/21

dispose it of, after affording him and any other

person who is interested, an opportunity of being

heard, thus culminating in an appropriate order

thereon, as expeditiously as is possible, but not

later than three months from the date of receipt

of a copy of this judgment.

Sd/-

RR                                DEVAN RAMACHANDRAN
                                       JUDGE
 WPC 17192/21


               APPENDIX OF WP(C) 17192/2021

PETITIONER EXHIBITS

Exhibit P1        TRUE COPY OF THE APPLICATION DATED
                  28.03.2019 BY THE PETITIONER

Exhibit P2        TRUE COPY OF THE CERTIFICATE DATED
                  16.01.2021

Exhibit P3        TRUE COPY OF THE COVERING LETTER DATED
                  12.02.2021

Exhibit P4        TRUE COPY OF THE REPORT DATED
                  12.02.2021

Exhibit P5        TRUE COPY OF THE MAHAZAR PREPARED BY

THE 3RD RESPONDENT DATED 095.02.2021

Exhibit P6 TRUE COPY OF THE AFFIDAVIT DATED 12.02.2021 BY THE PETITIONER

Exhibit P7 TRUE COPY OF THE SKETCH IN SURVEY NO.442/3 PART.