Kerala High Court
R.Vinod vs State Of Kerala on 6 October, 2021
WP(C) No.18658/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
Wednesday, the 6th day of October 2021 / 14th Aswina, 1943
WP(C) NO. 18658 OF 2021(F)
PETITIONER:
1. R.VINOD, AGED 44 YEARS, S/O LATE RAMACHANDRAN, BUSINESS RESIDING AT
SREE DEVI DURGA VRINDAVAN, DURGA NAGAR, 2ND STREET, KUNNATHURMEDU
P.O.PALAKKAD-3, PALAKKAD TALUK, PALAKKAD DISTRICT, KERALA-678 013.
2. RAMABHADRAN, AGED 72 YEARS, S/O LATE LKUNJU PILLAI ASAN, RESIDING AT
999 M 13 & 14 PALM GREEN VILLAS, 31 PONNURUNNI, PONNITHURA VILLAGE,
KANAYANNORE TALUK, ERNAKULAM DISTRICT, VYTTILA P.O.PIN-682 019.
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY SECRETARY TO REVENUE DEPARTMENT,
SECRETARIAT, TRIVANDRUM, PIN-695 001.
2. DISTRICT COLLECTOR, PALAKKAD COLLECTORATE, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD, KERALA-678 013.
3. REVENUE DIVISIONAL OFFICER, PARAKKUNNAM, VIDYNUT NAGAR, PALAKKAD,
KERALA-678 001.
4. TAHSILDAR, (LAND RECORDS) TALUK OFFICE PALAKKAD, PALAKKAD CIVIL
STATION, PALAKKAD DISTRICT, KERAALA-678 001.
5. VILLAGE OFFICER, PALAKKAD 1 VILLAGE OFFICE, POLICE QUARTERS,
VADAKKANTHARA, PALAKKAD, KERALA-678 001.
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 1st Respondent to instruct the 2nd respondent to
implement the reclassiffication as Landed property as prayed in Exhibit P9
within a time frame in compliance with Exhibit P4 to P7 judgments.
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.JOLLY JOHN, LIZA MEGHAN CYRIAC & IRENE BABU Advocates for the
petitioners and of GOVERNMENT PLEADER for the respondents, the court
passed the following:
ORDER
The learned Government Pleader seeks time to get specific
instructions as to the power of the RDO to pass an order in the nature of
Ext.P15 as also the specific objections to the earlier order passed by the
RDO.
Post on 21.10.2021.
06.10.2021.
Sd/- ANU SIVARAMAN JUDGE
WP(C) No.18658/2021 2/3
06-10-2021 /True Copy/ Assistant Registrar
WP(C) No.18658/2021 3/3
APPENDIX OF WP(C) 18658/2021
Exhibit P4 THE TRUE COPY OF THE JUDGMENT DATED 15.11.2017 PASSED
BY THE HON'BLE HIGH COURT IN WRIT PETITION (CIVIL)
36755/2017
Exhibit P5 THE TRUE COPY OF THE JUDGMENT DATED 30.1.2018 IN WPC
1869/2018
Exhibit P6 A TRUE COPY OF THE JUDGMENT DATED 3.8.2018 IN WRIT
APPEAL NO 1561/2018
Exhibit P7 THE TRUE COPY OF THE JUDGMENT IN CONTEMPT CASE (CIVIL)
NO 761/2018 DATED 15.11.2018
Exhibit P9 THE TRUE COPY OF THE APPLICATION DATED 20.12.2019 FILED
BY THE 1ST PETITIONER BEFORE THE 3RD RESPONDENT FOR
RECLASSIFICATION OF THE PROPERTY PURSUANT TO THE
JUDGMENTS EXHIBITS P-4 TO P-7
Exhibit P15 THE TRUE COPY OF THE PROCEEDINGS OF THE 3RD RESPONDENT
DATED 19.4.2021 IN THE FILE NO RDOPKD/868/2021-J1
