Salahuddin.M vs The Revenue Divisional ...
2021 Latest Caselaw 13042 Ker

WP(C) NO. 11988 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. 11988 OF 2021
PETITIONER:

          SALAHUDDIN.M.
          AGED 71 YEARS
          (MOOLAKKADATH SALAHUDDIN), S/O.M.T.P. HASAN MOULAVI,
          SALSWAR, 28 3656 A, A.P.BALAKRISHNAPILLAI ROAD,
          GOVINDAPURAM, KOZHIKODE, PIN-673 016, REPRESENTED BY
          ITS POWER OF ATTORNEY HOLDER P.SOORAJ, AGED 45,
          S/O.BALAKRISHNAN, 52-300(1), SWASTIC LANE 21, TOC H
          SCHOOL ROAD, VYTTILA P.O., ERNAKULAM DISTRICT, PIN-
          682 019.

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



RESPONDENTS:

    1     THE 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 (KSREC),
          C BLOCK, VIKAS BHAVAN, THIRUVANANTHAPURAM-695 033.

          BY SRI RAVIKRISHNAN, 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. 11988 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) 11988/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 06.08.2020.

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

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM NO.5 DATED 26.03.2021.

Exhibit P4 TRUE COPY OF THE CIRCULAR NO.REV-P1/55/2020 REVENUE (P) DEPARTMENT DATED 30.04.2020.