Saurabh Varghese vs State Of Kerala
2021 Latest Caselaw 14919 Ker

WP(C) NO. 14114 OF 2021             1



             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                      WP(C) NO. 14114 OF 2021
PETITIONER/S:

            SAURABH VARGHESE, AGED 35 YEARS, S/O.VARGHESE,
            VELUTHAPARACKAL HOUSE, PRAKASH P O, UDAYAGIRI,
            IDUKKI DISTRICT, PIN-685609.

            BY ADVS.
            DINESH MATHEW J.MURICKEN
            N.R.SANGEETHARAJ
            VINOD S. PILLAI
            GAYATHRI MURALEEDHARAN
            SREELAKSHMI R.


RESPONDENT/S:

            1. STATE OF KERALA, REPRESENTED BY SECRETARY
            (REVENUE), REVENUE DEPARTMENT, SECRETARIAT,
            PALAYAM P O, THIRUVANANTHAPURAM DISTRICT, PIN-
            695001.

            2. THE DISTRICT COLLECTOR, IDUKKI, COLLECTORATE,
            KUYILIMALA, PAINAV PO, IDUKKI DISTRICT.

            3. THE REVENUE DIVISIONAL OFFICER, REVENUE
            DIVISIONAL OFFICE, IDUKKI, IDUKKI TOWNSHIP, IDUKKI
            PO, PIN-685603.

            4. THE TAHSILDAR, TALUK OFFICE, IDUKKI, IDUKKI
            COLONY PO, CHERUTHONI, IDUKKI DISTRICT-685602.

            5. THE VILLAGE OFFICER, VILLAGE OFFICE,
            THANKAMANI, THANKAMANI PO, IDUKKI DISTRICT-685606.

            SMT A C VIDHYA, GP
       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    15.07.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 14114 OF 2021               2




                                 JUDGMENT

Being aggrieved by the delay in considering Ext.P3 application

submitted by the petitioner invoking Rule 6 of the Land Assignment Rules,

1964 for assignment of ½ cents of property lying contiguous to the

property of the petitioner and for his beneficial enjoyment, this writ petition

is filed seeking directions.

2. I have heard Sri.Dinesh Mathew J Murikan, the learned counsel

for the petitioner and Smt.A.C.Vidhya, the learned Government Pleader.

3. Having regard to the facts and circumstances and the

submissions made across the bar, I am of the view that necessary

directions can be issued to the 3rd respondent to consider the application

for assignment and take a decision in an expeditious manner.

Resultantly, this writ petition is disposed of directing the 3rd

respondent to take up Ext.P3 application and finalize the same in strict

adherence to law and with notice to the petitioner. Orders shall be passed

expeditiously, in any event, within a period of three months from the date

of production of a copy of this judgment.

The petitioner shall produce a copy of the writ petition along with

this judgment before the 3rd respondent to ensure compliance.

SD/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

APPENDIX OF WP(C) 14114/2021

PETITIONER(S) EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PATTA WITH RESPECT TO THE PROPRTY IN SY.NO.67/17 OF THANKAMANI VILLAGE ISSUED IN FAVOUR OF THE PETITIONER DATED 26.11.2012.

EXHIBIT P2 TRUE COPY OF THE BASIC TAX RECEIPT ISSUED FROM THE VILLAGE OFFICE, THANKAMANI DATED 21.01.2020.

EXHIBIT P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 12.11.2020.

RESPONDENT(S) EXHIBITS : NIL