Kerala High Court
Present vs Peace Foundation(Pachomious ... on 19 March, 2021
WP(C) 5614/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
Friday, the 19th day of March 2021/28th Phalguna, 1942
WP(C) No.5614/2021(B)
PETITIONER
PEACE FOUNDATION(PACHOMIOUS EDUCATIONAL AND CHARITABLE
ENLIGHTENMENT FOUNDATION) TRUST,
For information purpose only
REGISTERED OFFICE AT ST.GEORGE ORTHODOX KARMELKUNNU
CHURCH, MULAKKULAM NORTH P.O., PIRAVOM, ERNAKULAM DISTRICT,
PIN-686664, REPRESENTED BY ITS SECRETARY/AUTHORIZED SIGNATORY,
JAMES JOSE, AGED 58, S/O. A.C.IYPE, ANTHIYALUNKAL HOUSE,
PERUMBADAVOM P.O., ELANJI, ERNAKULAM DISTRICT,
PIN-686 665.
RESPONDENTS
1. THE REVENUE DIVISIONAL OFFICER
REVENUE DIVISIONAL OFFICE, MOOVATTUPUZHA, MINI CIVIL STATION,
MUDAVOOR P.O., ERNAKULAM DISTRICT, PIN-686669.
2. THE LOCAL LEVEL MONITORING COMMITTEE,
PIRAVOM MUNICIPALITY, REPRESENTED BY ITS CONVENOR,
AGRICULTURAL OFFICER, KRISHI BHAVAN, PIRAVOM, MULAKULAM P.O.,
ERNAKULAM DISTRICT-686 664.
3. THE VILLAGE OFFICER,
PIRAVOM VILLAGE, MUVATTUPUZHA TALUK, PIRAVOM P.O.,
ERNAKULAM DISTRICT-686 664.
Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit
filed along with the WP(C) the High Court be pleased to direct the 3rd respondent to file a
report before this Hon'ble regarding the lie and nature of 235.23 Ares(581.25 cents) of land
comprised in Surevey Nos. 711/1. 711/2, 711/3, 711/4, 711/18, 711/19, 711/20, of Piravom
Village, Muvattupuzha Taluk covered by T P No. Nos.8081 and 8082 of Piravom Village,
pending disposal of the writ petition.
This petition coming on for admission upon perusing the petition and the affidavit
filed in support of WP(C) and upon hearing the arguments of M/S.P.K.SOYUZ &
E.V.BABYCHAN, Advocates for the petitioner, the court passed the following:-
P.B.SURESH KUMAR, J.
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W.P.(C) No.5614 of 2021
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Dated this the 19th day of March, 2021
For information
O R Dpurpose
ER only
Having heard the learned counsel for the parties on
either side, I deem it appropriate to pass an interim order directing
the first respondent to consider and pass orders on Ext.P12 with
notice to the petitioner. Ordered accordingly. This shall be done
within two weeks. The direction aforesaid shall be complied with in
the light of the decisions of this court in Renji K Paul v. Revenue
Divisional Officer, 2019 (2) KLT 262 and Geo Peter v. Revenue
Divisional Officer, 2019 (3) KLT 838. The petitioner shall produce
this order for compliance before the first respondent along with
copies of the judgments referred to above. Further proceedings
pursuant to Ext.P15 shall be deferred till orders are passed as
directed above.
Sd/-
P.B.SURESH KUMAR, JUDGE.
YKB
/true copy/ Sd/- ASSISTANT REGISTRAR
KLHC010149412021 3/3
EXHIBIT P12 - TRUE COPY OF THE APPLICATION SUBMITTED BY THE
PETITIONER UNDER CLAUSE 6 OF KLUO DATED 12.03.14.
EXHIBIT P15 - TRUE COPY OF THE NOTICE NO.7665/19 ISSUED BY THE 1ST
RESPONDENT.
For information purpose only
