Unnikrishnapillai vs State Of Kerala
2021 Latest Caselaw 1813 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                       WP(C).No.19233 OF 2020(D)


PETITIONER/S:

      1         UNNIKRISHNAPILLAI
                AGED 59 YEARS
                S/O THANKAPPANPILLAI, VIJAYA MANDIRAM, EDANADU CHERI,
                MEENADU VILLAGE, KOLLAM TALUK, KOLLAM DISTRICT

      2         PADMAM,
                AGED 57 YEARS
                W/O UNNIKRISHNAPILLAI, VIJAYA MANDIRAM, EDANADU
                CHERI, MEENADU VILLAGE, KOLLAM TALUK, KOLLAM DISTRICT

                BY ADVS.
                SRI.BINU GEORGE
                SMT.HEMALATHA

RESPONDENT/S:

      1         STATE OF KERALA
                REPRESENTED BY SECRETARY TO REVENUE DEPARTMENT,
                SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001.

      2         REVENUE DIVISIONAL OFFICER,
                REVENUE DIVISIONAL OFFICE, CIVIL STATION, KOLLLAM,
                PIN-686 013.

      3         THAHASIDAR (LR),
                TALUK OFFICE, KOLLAM, PIN-691 001.

      4         VILLAGE OFFICER,
                MEENADU VILLAGE OFFICE, CHATHANNOOR P.O.KOLLAM
                DISTRICT, PIN-691 572.

      5         ADDL.R5.SECRETARY,
                CHATHANNOOR GRAMAPANCHAYATH, CHATHANNOOR P.O.,
                KOLLAMDISTRICT PIN - 691572.

      6         ADDL.R6.CHATHANNOOR GRAMAPANCHAYATH,
                CHATHANNOOR P.O., KOLLAM DISTRICT PIN - 691572
                REPRESENTED BY ITS SECRETARY. ADDL.R5 AND R6 ARE
 WP(C).No.19233 OF 2020(D)

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             IMPLEADED AS PER ORDER DATED 29.09.2020 IN IA NO.
             1/2020.

             R5 BY ADV. SRI.M.R.SASITH

OTHER PRESENT:

             GP PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.19233 OF 2020(D)

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                                  JUDGMENT

The limited prayer of the petitioner in the writ petition is for a

direction to the 2nd respondent to consider and pass orders on Ext.P7

application in Form-6, expeditiously, after hearing the petitioner.

2.I have heard the learned counsel appearing for the petitioner

and also the learned Government Pleader appearing for the

respondents.

On a consideration of the facts and circumstances of the case

as also the submissions made across the Bar, I dispose the writ

petition by directing the 2nd respondent to consider and pass orders

on Ext.P7 application within six weeks from the date of receipt of a

copy of this judgment, after hearing the petitioner. The petitioner

shall produce a copy of the writ petition together with a copy of this

judgment, before the 2nd respondent, for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.19233 OF 2020(D)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF SALE DEED NO 2036/1996 OF CHATHANNOOR SUB REGISTRAR OFFICE

EXHIBIT P2 A TRUE COPY OF APPLICATION DATED 27.8.2019

EXHIBIT P3 A TRUE COPY NOTICE DATED 14.10.2019

EXHIBIT P4 A TRUE COPY OF REPRESENTATION DATED 20.11.2019

EXHIBIT P5 A TRUE COPY REPORT DATED 19.3.2020

EXHIBIT P6 A TRUE COPY OF RELEVANT PORTION OF GAZETTE PUBLICATION DATED 11.6.2020

EXHIBIT P7 A TRUE COPY OF FORM6 DATED 04.11.2020