Wednesday vs For Information Purpose Only
2021 Latest Caselaw 7505 Ker

IA/1/2021 IN WP(C) 4310/2021             1/2

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS

           Wednesday,the 3rd day of March 2021/12th Phalguna, 1942
                           IA 1/2021 IN WP(C)/4310/2021(K)
PETITIONER/PETITIONER

      For    information purpose only
       RATHNAVALLY P.G.,AGED 84
       W/O. RAMACHANDRA PANICKER, ATTUMALIYIL HOUSE,
        K.S.MOOSA ROAD, WARD NO.3, KODAMTHURUTH GRAMA
        PANCHAYAT, EZHUPUNNA SOUTH P.O, CHERTHALA, ALAPPUZHA
        DISTRICT-688 537.
RESPONDENTS/RESPONDENTS
1.     THE REVENUE DIVISIONAL OFFICER
        OPPOSITE DISTRICT COURT COMPLEX, ALAPPUZHA-688 013.
2.     USHA,AGED 56
        W/O. SURESHBABU, VATHISSERRIL, PERUMTHURUTH DESOM,
        MUHAMMA P.O., THANNEERMUKKAM THEKKU VILLAGE,
        CHERTHALA TALUK, ALAPPUZHA DISTRICT-688 525.
3.     JYOTHI JAIN,AGED 48,
        W/O. JAIN, THOKALOTH HOUSE, THAMMANAM, EDAPPALLY
        THEKKU VILLAGE, KANAYANNOOR TALUK, ERNAKULAM
        DISTRICT-682 032.
     Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to correct the Judgment to the
effect of directing the 1st respondent to dispose of Exhibit P2 petition
filed by the petitioner, within 2 months.
     This application coming on for orders upon perusing the application and
the affidavit filed in support thereof, and this Court's Judgment dated
19-02-2021 in WP(C) and upon hearing the arguments of M/S. K.B.DAYAL
& GOPIKA.N.NAIR, Advocates for the petitioner in IA/WP(C) and of
GOVERNMENT PLEADER for respondent 1 in IA/WP(C), the court passed
the following:-

                                                                      P.T.O.
 IA/1/2021 IN WP(C) 4310/2021          2/2




                                  ORDER

Heard. Allowed.

Accordingly, the Writ Petition will stand disposed of directing the first respondent to take up Ext.P2 application as expeditiously as possible and to dispose it of on merits within a period of two months. For information purpose only 03-03-2021 Sd/-

SUNIL THOMAS,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR EXHIBIT P2 - PHOTOSTAT COPY OF THE PETITION NO.E-6070/2020 FILED BY THE PETITIONER BEFORE THE LEARNED IST RESPONDENT UNDER SECTIONS 4,5 AND 23 OF THE MAINTENANCE AND WELFARE OF PARENTS AND SENIOR CITIZENS ACT 2007, FOR SETTING ASIDE EXHIBIT P1 SETTLEMENT DEED AND FOR MAINTENANCE.