Salahuddin M. (Moolakkadath ... vs The Revenue Divisional ...
2021 Latest Caselaw 13414 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
         MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                             WP(C) NO. 12051 OF 2021
PETITIONER:

              SALAHUDDIN M. (MOOLAKKADATH SALAHUDDIN),
              AGED 74 YEARS
              S/O. M.T.P. HASAN MOULAVI, SALSWAR, 28 3656 A, A.P.
              BALAKRISHNAPILLAI ROAD, GOVINDAPURAM, KOZHIKODE-673016,
              REPRESENTED BY ITS POWER OF ATTORNEY HOLDER P. SOORAJ, AGE
              45, S/O. BALAKISHNAN, 52-300(1), SWASTIC LANE 21, TOC H
              SCHOOL ROAD, VYTTILA P.O., ERNAKULAM DISTRICT-682019.

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



RESPONDENTS:

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

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

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

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

              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL
              BY ADV. S. VISHNU


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                   SATHISH NINAN, J.
          ==================
              W. P. (C) No.12051 of 2021
          ==================
          Dated this the 28th day of June, 2021

                           JUDGMENT

The writ petition has been filed praying for a

direction to the 1st 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. Without expressing any thing on merits, the

writ petition is disposed of directing the 1st

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 W. P. (C) No.12051 of 2021

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/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 12051/2021

PETITIONER ANNEXURE

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIT 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.

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