K.Thavamony vs State Of Kerala
2021 Latest Caselaw 7261 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                       WP(C).No.5396 OF 2021(Y)


PETITIONER:

               K.THAVAMONY
               AGED 56 YEARS
               S/O.KUNJUKUNJU, CHALIL,
               PERUMBALAM P.O.,
               CHERTHALA TALUK,
               ALAPPUZHA DISTRICT - 688 570.

               BY ADVS.
               SRI.ANOOP JOSEPH
               SRI.K.B.ARUNKUMAR
               SMT.ZERENE LINDA MITCHEL
               SMT.ASWANI THUVVAKKADAN
               SRI.V.C.SURESH BABU
               SMT.KRISHNA S.
               SMT.SANDHYA JOY

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      2        THE SECRETARY, THE DEPARTMENT OF REVENUE
               GOVERNMENT OF KERALA, REPRESENTED BY GOVERNMENT
               SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

      3        THE DISTRICT COLLECTOR
               ERNAKULAM, COLLECTORTE, KAKKANAD,
               ERNAKULAM - 682 020.

      4        THE DISTRICT COLLECTOR
               ALAPPUZHA COLLECTOR, ALAPPUZHA - 688 001


               SMT.VINITHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5396 OF 2021(Y)             2




                           P.V.ASHA, J.
        -----------------------------------------------------
                    W.P(c) No.5396 of 2021
         ----------------------------------------------------
            Dated this the 02nd day of March, 2021

                           JUDGMENT

The petitioner, who is a practicing lawyer and residing in

Perumblam Island, has filed this writ petition, aggrieved by the inaction

on the part of the respondents on the request for bifurcation work of

Perumbalam Village from Alappuzha District and for merging of the

same with Ernakumalam District. It is stated that the petitioner

submitted a representation for the same in the year 1997. Since, no

effective action was taken for the bifurcation work, the petitioner

again submitted Ext.P2 representation before the 1 st respondent

pointing out the geographical lie of the area and the public demands.

Therefore, the writ petition is disposed of directing the 2 nd

respondent to consider the request of the petitioner in Ext.P2

representation and to take appropriate action within a period of 4

months from the date of receipt of a copy of this judgment.

Sd/-

(P.V.ASHA, JUDGE)

rps/

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 08/07/2005 PASSED BY THE HONOURABLE HIGH COURT OF KERALA IN O.P.NO.7514/1997.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 22/10/2020 SUBMITTED BY THE PETITIONER TO THE FIRST RESPONDENT.

//TRUE COPY//          PA TO JUDGE