Salahuddin vs Revenue Divisional Officer/Sub ...
2021 Latest Caselaw 13055 Ker

WP(C) NO. 12009 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. 12009 OF 2021
PETITIONER:

                  SALAHUDDIN
                  AGED 71 YEARS
                  (MOOLAKKADATH SALAHUDDIN, S/O.M.T.P.HASAN MOULAVI,
                  SALSWAR, 28 3655 A, A.P.BALAKRISHNAPILLAI ROAD,
                  GOVINDAPURAM, KOZHIKODE, PIN-673016, REPRESENTED BY
                  ITS POWER OF ATTORNEY HOLDER P.SOORAJ, AGED 45,
                  S/O.BALAKRISHNAN, 52-300(1), SWASTIC LANE 21, TOCH
                  SCHOOL ROAD, VYTTILA P.O., ERNAKULAM DISTRICT, PIN-
                  682019.

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



RESPONDENTS:

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

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

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

                  SRI. PAUL ABRAHAM VAKKANAL,GP



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. 12009 OF 2021                2

                              JUDGMENT

Dated this the 18th day of June, 2021

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

respondent to consider and dispose of Ext.P3 application in the light

of Ext.P4 amendment and in the light of the decision of this Court in

Abraham George v. State of Kerala reported in [2021 (2) KHC

650] and grant permission to utilise the lands for other purposes

including construction of building.

2. Heard both sides.

3. It can be seen from Ext.P3 application that the same has

been submitted on 27.03.2021 and the fact of filing is evidenced by

Ext.P3 challan.

4. In the light of the limited prayer made in the writ petition, the

writ petition is disposed of directing the 1st respondent to consider

and dispose of Ext.P3 application in the light of Ext.P4 amendment

and in the light of the decision reported in, 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) 12009/2021

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.6 DATED 27.03.2021.

Exhibit P4 TRUE COPY OF THE SRO NO.369/21 DATED 25.02.2021.