E.N.Sivasankaran vs The Revenue Divisional Officer
2021 Latest Caselaw 2961 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

          RP.No.997 OF 2020 IN WP(C). 34280/2016

AGAINST THE ORDER/JUDGMENT IN WP(C) 34280/2016(H) OF HIGH
                     COURT OF KERALA


REVIEW PETITIONER:

           E.N.SIVASANKARAN, AGED 50 YEARS, S/O
           NARAYANAN,
           EDATHIPARAMBIL HOUSE, IRINJALAKUDA,
           THRISSUR DISTRICT.

           BY ADV. SRI.O.D.SIVADAS

RESPONDENTS:

     1     THE REVENUE DIVISIONAL OFFICER, THRISSUR
           THRISSUR PIN-680 001.

     2     POYYA GRAMA PANCHAYAT, POYYA,
           THRISSUR DISTRICT, REPRESENTED BY ITS
           SECRETARY, PIN-680 733.

     3     THE CONVENOR, LOCAL LEVEL MONITORING
           COMMITTEE, POYYA GRAMA PANCHAYATH, THRISSUR
           DISTRICT, PIN-680 733.


           S GOPINATHAN SR GP

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 RP.No.997 OF 2020 IN WP(C). 34280/2016

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                              ORDER

Dated this the 27th day of January 2021

The review petitioner is the petitioner in the writ petition.

The writ petition was filed in the year 2016. This Court

disposed of the writ petition on 6.11.2020 directing the Revenue

Divisional Officer (RDO), Thrissur to consider the petitioner's

application under Clause 6 of the Kerala Land Utilisation Order,

1967.

2. It appears that the subject matter of the property

comes within the jurisdiction of the Revenue Divisional

Officer, Irinjalakuda, which was constituted pending the writ

petition. In such circumstances, it is appropriate to direct the

Revenue Divisional Officer, Thrissur to forward the entire files

to the Revenue Divisional Officer, Irinjalakuda for

consideration, and I do so. It shall be done within a period of RP.No.997 OF 2020 IN WP(C). 34280/2016

..3..

four weeks. Thereafter, the Revenue Divisional Officer,

Irinjalakuda shall consider the application under Clause 6 of the

Kerala Land Utilisation Order, 1967, in the light of the

judgment as above, within a further period of two months.

3. The petitioner shall produce the copy of the

judgment in review petition as well as the original judgment

before the Revenue Divisional Officer, Thrissur and also the

Revenue Divisional Officer, Irinjalakuda.

This review petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR