V. A. Zubair vs The Revenue Divisional Officer / ...
2021 Latest Caselaw 13578 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                             WP(C) NO. 13069 OF 2021
PETITIONER:

              V.A ZUBAIR
              AGED 68 YEARS
              S/O ABU HAJI, VALIYAKATH HOUSE, THAIKAD PO, GURUVAYOOR,
              THRISSUR DISTRICT, PIN - 680104.

              BY ADVS.
              P.K.SOYUZ
              E.V.BABYCHAN



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER/ SUB COLLECTOR, RDO OFFICE,
              FORT KOCHI PO, ERNAKULAM, PIN - 682001.

     2        THE AGRICULTURAL OFFICER, KRISHI BHAVAN, KALAMASSERY
              MUNICIPALITY, KANGARAPADY VADACODE PO, ERNAKULAM, PIN -
              682021.

     3        THE VILLAGE OFFICER, THRIKKAKARA NORTH VILLAGE, KOONAMTHAI,
              CHANGAPUZHA NAGAR PO, ERNAKULAM, PIN - 682033.

     4        THE DIRECTOR, KERALA STATE REMOTE SENSING AND ENVIRONMENT
              CENTRE, (KSREC), C BLOCK, VIKAS BHAVAN, THIRUVANANTHAPURAM
              - 695033.

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL

              BY S. VISHNU, SC, FOR R4


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.07.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
              W. P. (C) No.13069 of 2021
          ==================
           Dated this the 1st day of July, 2021

                           JUDGMENT

The writ petition has been filed praying for a

direction to the 1st respondent to dispose of

Ext.P3 application after obtaining a report from

the 4th respondent and in accordance with the law

laid down by this Court in the decisions reported

in Adani Infrastructures and Developers Pvt.Ltd. v. State of Kerala

[2014 (1) KLT 774] and Lalu v. State of Kerala [2020 (5) KLT 712] and

to make necessary corrections in the data bank of

Kalamassery Municipality.

2. Heard both sides.

3. The endorsement on Ext.P3 application shows

that the same has been received by the 1st

respondent. In the above circumstances, the writ

petition is disposed of directing the 1st

respondent to obtain a report from the 4th

respondent and other necessary authorities and

dispose of Ext.P3 application in the light of the W. P. (C) No.13069 of 2021

judgments referred above. Needless to say that the

petitioner shall pay the necessary fee and also

submit the required documents when the same are

called for. Orders shall be passed within a period

of three months from the date of receipt of a

certified copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C) NO. 13069 OF 2021 APPENDIX PETITIONER'S EXTS:-

EXT.P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 03.09.2020.

EXT.P2 TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK.

EXT.P3 TRUE COPY OF THE APPLICATION IN FORM NO.5 DATED 17.05.2021.

EXT.P4 TRUE COPY OF THE CIRCULAR NO.REV-P1/55/2020 REVENUE (P) DEPARTMENT DATED 30.4.2020.

EXT.P5 TRUE COPY OF THE JUDGMENT OF THE HONOURABLE HIGH COURT OF KERALA IN WPC NO.11884/2021 DATED 14.06.2021.

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