Rajeshkumar T.G vs State Of Kerala
2021 Latest Caselaw 12590 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      THURSDAY, THE 27TH DAY OF MAY 2021 / 6TH JYAISHTA, 1943
                        WP(C) NO. 11468 OF 2021


PETITIONER:

               RAJESHKUMAR T.G.
               AGED 45 YEARS
               S/O.GOPALAN T.K., THUDALIKUNNIL, EAST VELIYATHUNADU,
               UC COLLEGE PO, ALUVA

               BY ADV T.V.NEEMA (K/282/1999)-18643

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
               REVENUE DEPARTMENT, THIRUVANANTHAPURAM-695001

      2        THE REVENUE DIVISIONAL OFFICER,
               FORT COCHIN-682001

      3        THE TAHSILDAR,
               FIRST FLOOR, MINI CIVIL STATION, CIVIL STATION ROAD,
               PERIYAR NAGAR, ALUVA-683101

               SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.11468 OF 2021

                                    2


                               JUDGMENT

Dated this the 27th day of May 2021

This writ petition is filed seeking directions to respondents 2

and 3 to consider Exts.P4 and P5 requests made by the petitioner

within a time frame.

2. It is submitted by the learned counsel for the petitioner

that the petitioner is in possession of 4 cents of property in Aluva

West Village in Karumaloor Panchayath and that he has made the

requests for assignment of 1 cent of property, which is absolutely

essential for the beneficial enjoyment of the property owned by the

petitioner. Exts.P4 and P5 are applications preferred in this behalf

before respondents 2 and 3 respectively.

3. There will, accordingly, be a direction to respondents 2

and 3 to take up Exts.P4 and P5 requests preferred by the petitioner

and to consider the same in accordance with law and pass appropriate

orders without undue delay.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C).No.11468 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 17-3-

2021 OF THE PROPERTY OWNED BY THE PETITIONER

EXHIBIT P2 TRUE COPY OF THE SETTLEMENT DEED NO.361/1/2016 EXECUTED BY ONE MR.GOPALAN TO THE PETITIONER DATED 1-2-2016

EXHIBIT P3 TRUE COPY OF THE BTR ISSUED BY THE VILLAGE OFFICER, ALUVA WEST VILLAGE OFFICE DATED 3- 3-2021

EXHIBIT P4 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER ON 10-1-2019 BEFORE THE 3RD RESPONDENT

EXHIBIT P5 TRUE COPY OF THE APPLICATION DATED 16-4-

2021 WITH ANNEXURES SUBMITTED BEFORE THE REVENUE DIVISIONAL OFFICER

RESPONDENT'S/S EXHIBITS: NIL