Ajeesh P.S. vs The Revenue Divisional Officer ...
2021 Latest Caselaw 384 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA,
                          1942

                WP(C).No.28644 OF 2020(E)


PETITIONER/S:

           AJEESH P.S., AGED 31 YEARS, S/O.
           SIVARAMAN,PULIKKAL HOUSE, KOTTEKKULATH
           KOTTADIYIL, KIZHAKKENCERRY, KORANCHIRA P.O.,
           KOZHAKKENCHERY VILLAGE, ALATHOOR TALUK,
           PALAKKAD DISTRICT-678 684

           BY ADV. SRI.K.MOHAMMED RAFEEQ

RESPONDENTS:

     1     THE REVENUE DIVISIONAL OFFICER (R.D.O)
           PALAKKD,PARAKKUNNAM, VIDYUT NAGAR,
           PALAKKAD,KERALA-678 001

     2     THE DISTRICT COLLECTOR,
           PALAKKAD DISTRICT,PIN-678 513

     3     THE LOCAL LEVEL MONIROTING COMMITTEE,
           KIZHAKKENCHERRY, REPRESENTED BY ITS CONVENER,
           AGRICULTURAL OFFICER, KRISHI BHAVAN,
           KOZHAKKENCHERRY, PALAKKAD DISTRICT,PIN-678 684

     4     THE DISTRICT LEVEL AUTHORIZED COMMITTEE,
           PALAKKAD DISTRICT, REPRESENTED BY ITS
           CHAIRMAN, REVENUE DIVISIONAL OFFICER (R.D.O.)
           PALAKKAD, PALAKKAD DISTRICT,PIN-678 001

     5     THE STATE OF KERALA,
           REPRESENTED BY TO GOVERNMENT, REVENUE
           DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT
           SECRETARIAT,THIRUVANANTHAPURAM-695 001
 WP(C).No.28644 OF 2020(E)

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      6      THE VILLAGE OFFICER,
             KIZHAKKENCHERRY 1 VILLAGE, PALAKKAD
             DISTRICT,PIN-678 684

      7      KIZHAKKENCHERRY GRAMA PANCHAYATH,
             PALAKKAD DISTRICT-678 684, REPRESENTED BY ITS
             SECRETARY


             S GOPINATHAN SR GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 06.01.2021, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 WP(C).No.28644 OF 2020(E)

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                            JUDGMENT

Dated this the 6th day of January 2021

The petitioner appears to have moved the

Agricultural Officer under Sec.27A of Act 28 of 2008.

The proper remedy is to move the Revenue Authority.

With liberty as above, this writ petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR WP(C).No.28644 OF 2020(E)

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APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 29.06.2020 ISSUED BY THE SIXTH RESPONDENT

EXHIBIT P2 TRUE COPY OF THE EXTRACTION OF THE DATA BANK ISSUED BY THE THIRD RESPONDENT TO THE PETITIONER ON 03.07.2020

EXHIBIT P3 TRUE COPY OF THE POSTAL RECEIPT DATED 08.10.2020