Sanjid Kader vs Revenue Divisional Officer/Sub ...
2021 Latest Caselaw 12913 Ker

WP(C) NO. 11898 OF 2021                  1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
   MONDAY, THE 14TH DAY OF JUNE 2021 / 24TH JYAISHTA, 1943
                      WP(C) NO. 11898 OF 2021
PETITIONER:

             SANJID KADER
             AGED 36 YEARS
             S/O.KADERMON, ELITE GARDENIA, MUTHAUVARA, PUZAKKAL
             P.O., THRISSUR DISTRICT, PIN-680 553.

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



RESPONDENT/S:

    1        REVENUE DIVISIONAL OFFICER/SUB COLLECTOR
             RDO OFFICE, FORT KOCHI P.O., ERNAKULAM, PIN-682
             001.

    2        THE AGRICULTURAL OFFICER,
             KRISHI BHAVAN, KALAMASERY MUNICIPALITY,
             KANGARAPADY VADACODE P.O., ERNAKULAM, PIN-682 021.

    3        THE VILLAGE OFFICER,
             THRIKKAKARA NORTH VILLAGE, KOONAMTHAI, CHANGAPUZHA
             NAGAR P.O., ERNAKULAM, PIN-682 033.

    4        THE DIRECTOR, KERALA STATE REMOTE SENSING AND
             ENVIRONMENT CENTRE (KSRCE),
             C BLOCK, VIKAS BAHVAN, THIRUVANANTHAPURAM-695 033.

             SRI. PAUL ABRAHAM VAKKANAL,GP

             SRI S.VISHNU CHEMPAZHANTHIYIL FOR R4



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2021,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 11898 OF 2021                  2



                               JUDGMENT

The writ petition has been filed praying for a direction to the 1 st

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 application produced shows that the same has been

received by the 1st respondent. In the above circumstances, the writ

petition is disposed of directing the 1 st respondent to obtain a report

from the 4th respondent and other necessary authorities and dispose of

Ext.P3 application in the light of the 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/-

T.R.RAVI JUDGE dsn

APPENDIX OF WP(C) 11898/2021

PETITIONER'S EXTS:

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 04.09.2020.

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

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM NO.5 DATED 12.03.2021.

Exhibit P4 TRUE COPY OF THE CIRCULAR NO.REV-

P1/55/2020 REVENUE (P) DEPARTMENT DATED 30.04.2020.