Beema vs State Of Kerala
2021 Latest Caselaw 10429 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

                        WP(C).No.8031 OF 2021(D)


PETITIONER/S:

                BEEMA
                AGED 71 YEARS
                W/O. MUHAMMED KANNU, RESIDING @ ILAAHI BAITHUZILLA
                COURT WARD, THATTHAMPALLY P.O., ALAPPUZHA-688 013

                BY ADVS.
                SRI.R.KISHORE (KALLUMTHAZHAM)
                SHRI.SYED MUHAMMED SALIH A.N.

RESPONDENT/S:

      1         STATE OF KERALA
                TO BE REPRESENTED BY SECRETARY, DEPARTMENT OF
                FINANCE, SECRETARIAT, THIRUVANANTHAPURAM-695 001

      2         THE SPECIAL DEPUTY TAHSILDAR
                (R.R), OFFICE OF THE SPECIAL DEPUTY TAHSILDAR KSFE
                LTD, ALAPPUZHA-688 001

      3         BRANCH MANAGER,
                KERALA STATE FINANCIAL ENTERPRIZES (KSFE), LOAN UNIT,
                ALAPPUZHA-688 001


                SMT.PRINCY XAVIER, GP,
                SRI.SALIL NARAYANAN.K.A,SC,KSFE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8031 OF 2021(D)                 2




                               JUDGMENT

Dated this the 26th day of March 2021

The complaint of the petitioner is that she is asked to vacate the premises

without issuing any notices either by the respondents or by the revenue

recovery authorities. Pointing out the same, the petitioner has submitted

Ext.P4 representation before the 3rd respondent.

2. I heard the learned counsel for the petitioner as well as the learned

Standing Counsel Sri. Salil Narayanan.

3. The petitioner has referred to certain numbers of revenue recovery

certificates. The learned Standing Counsel submits that the petitioner has

to approach the 2nd respondent also.

4. Therefore, the writ petition is disposed of directing the 3 rd

respondent to consider and pass orders on Ext.P4 representation within a

period of one month. The petitioner shall also submit a representation

before the 2nd respondent and in that event, the 2 nd respondent shall also

consider the said representation which would be submitted within a period of

one week.

Sd/-

P.V.ASHA

JUDGE

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE CERTIFICATE ISSUED TO THE PETITIONER DATED 13.03.2019 BY THE 3RD RESPONDENT

EXHIBIT P2 TRUE COPY OF PAYMENT VOUCHER DTD 15.3.19 ISSUED BY R3

EXHIBIT P2A THE TRUE COPY OF THE LAND TAX RECEIPT OF THE PETITIONER DATED 24.02.2021

EXHIBIT P3 THE TRUE COPY OF THE STATEMENT ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER ON A BANK PAPER

EXHIBIT P4 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 24.03.2021 //true copy// pa to judge