Mohammed Sadiq A vs The Revenue Divisional Officer
2021 Latest Caselaw 2023 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

       TUESDAY, THE 19TH DAY OF JANUARY 2021/29TH POUSHA, 1942

                       W.P(C).No.19012 OF 2020(B)


PETITIONER:

               MOHAMMED SADIQ A.
               AGED 42 YEARS
               S/O. ABDUL LATHEEF, NEDIAKALA PUTHEN HOUSE,
               KUMMANNOOR P.O. IRAVAN VILLAGE, KONNI TALUK,
               PATHANAMTHITTA DISTRICT.

               BY ADVS.SRI.S.SHANAVAS KHAN
                       SMT.S.INDU

RESPONDENTS:

       1       THE REVENUE DIVISIONAL OFFICER
               REVENUE DIVISIONAL OFFICE, ADOOR,
               PATHANAMTHITTA 689 691.

       2       THE TAHSILDAR,
               TALUK OFFICE, KONNI, PATHANAMTHITTA 689 691.

       3       THE VILLAGE OFFICER,
               IRAVAN VILLAGE OFFICE, KONNI, PATHANAMTHITTA 689 691.

       4       THE AGRICULTURAL OFFICER,
               ARUVAPULAM, KONNI, PATHANAMTHITTA 689 691.

               BY SRI.A.RAVIKRISHNAN, GOVT. PLEADER

           THIS WRIT PETITION      (CIVIL) HAVING COME UP        FOR
      ADMISSION ON 19.01.2021,     THE COURT ON THE SAME         DAY
      DELIVERED THE FOLLOWING:
 W.P.(C).No.19012/2020            :: 2 ::




                            JUDGMENT

The petitioner, who is aggrieved by Ext.P4 stop memo,

seeks a direction to the 3rd respondent, before whom Exts.P5 and P6

reports by the Junior Superintendent are already made available, to

take a decision in the matter covered by the stop memo,

expeditiously.

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

also the learned Government Pleader 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 with a direction to the 3 rd respondent to take a decision in

the matter, taking note of Exts.P5 and P6 reports which have already

been placed before him, within an outer time limit of three 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 W.P.(C).No.19012/2020 :: 3 ::

together with a copy of this judgment, before the 3 rd respondent, for

further action.

Sd/-

                            A.K.JAYASANKARAN NAMBIAR
                                        JUDGE



prp/19/1/2021
    W.P.(C).No.19012/2020          :: 4 ::




                                 APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1                 TRUE COPY OF THE LAND TAX RECEIPT DATED

28/05/2020 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 02/07/2020 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE NON ATTACHMENT CERTIFICATE DATED 12/03/2020 ISSUED BY 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE STOP MEMO DATED 27/02/2020 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE REPORT DATED 17/03/2020.

EXHIBIT P6 TRUE COPY OF THE REPORT DATED 18/03/2020 OF THE 3RD RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED 17/08/2020 SUBMITTED BY PETITIONER BEFORE THE 4TH RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE RECEIPT EVIDENCING THE SUBMISSION OF EXT.P7.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE