V.A.Zubair vs The Revenue Divisional ...
2021 Latest Caselaw 13036 Ker

WP(C) NO. 11923 OF 2021             1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
       FRIDAY, THE 18TH DAY OF JUNE 2021 / 28TH JYAISHTA, 1943
                      WP(C) NO. 11923 OF 2021
PETITIONER:

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

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



RESPONDENT:

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

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

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

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

          BY SRI PAUL ABRAHAM VAKKANAL, GOVT.PLEADER FOR R1 TO R3

          SRI S.VISHNU CHEMPAZHANTHIYIL FOR R4


   THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11923 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 4 th

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) 11923/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 5.8.2020.

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

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM NO.5 DATED 12.3.2021.

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