Padinjareparambikeri ... vs The Revenue Divisional Officer
2021 Latest Caselaw 10201 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                       WP(C).No.7725 OF 2021(M)


PETITIONERS:

      1        PADINJAREPARAMBIKERI PADASEKHARA
               NELLULPADAKA SAMITHI
               REGISTRATION NO. ALP-TC-430-2018, PILAPUZHA, HARIPAD,
               ALAPPUZHA DISTRICT, REPRESENTED BY ITS PRESIDENT
               BALAKRISHNA PILLAI R., AGED 73 YEARS, S/O. RAGHAVAN
               NAIR, PAROOR HOUSE, PILAPUZHA, HARIPAD.

      2        SREEKUMAR,
               AGED 48 YEARS
               S/O. RAMAKRISHNA PILLAI, SECRETARY,
               PADINJAREPARAMBIKERI PADASEKHARA NELLULPADAKA
               SAMITHI, REGISTRATION NO.ALP-TC-430-2018, PILAPUZHA,
               HARIPAD, ALAPPUZHA DISTRICT.

               BY ADV. SRI.S.DILEEP (KALLAR)

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               OFFICE OF THE REVENUE DIVISIONAL OFFICER,
               CHENGANNUR, ALAPPUZHA DISTRICT-689121.

      2        THE TAHASILDAR,
               TALUK OFFICE, HARIPAD, ALAPPUZHA DISTRICT-690514.

      3        THE AGRICULTURE OFFICER,
               KRISHI BHAVAN, HARIPAD, ALAPPUZHA DISTRICT-690514.


OTHER PRESENT:

               SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7725 OF 2021(M)

                                        2




                            J U D G M E N T

The grievance of the petitioner is Ext.P3 complaint

has not been looked into by the first respondent though

it was submitted as early as on 22.06.2020. Ext.P4

would also show that Ext.P3 complaint has been received

on the very same day in the office of the first

respondent.

Therefore there shall be a direction to the first

respondent to consider and pass orders on Ext.P3

complaint in accordance with law, within a period of

'three months' from the date of receipt of a copy of

the judgment, after affording an opportunity of hearing

to the petitioner and the parties, who are likely to be

affected, in case it is not disposed of so far.

The writ petition is disposed of accordingly.

Sd/-

P.V.ASHA, JUDGE

AS WP(C).No.7725 OF 2021(M)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF REGISTRATION CERTIFICATE OF THE 1ST PETITIONER PADASEKHARA NELLULPADAKA SAMITHI DATED 19.9.2018.

EXHIBIT P2 THE TRUE COPY OF THE DECLARATION ISSUED BY THE VILLAGE OFFICER, HARIPAD BEARING NO.488/2020 DATED 6.8.2020.

EXHIBIT P3 THE TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 22.6.2020.

EXHIBIT P4 THE TRUE COPY OF RECEIPT BEARING NO.E/2468/2020 DATED 22.6.2020 ISSUED BY THE 1ST RESPONDENT TO THE 1ST PETITIONER.