Fayas Saheer vs The Tahsildar
2021 Latest Caselaw 20904 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                  WP(C) NO. 13232 OF 2021
PETITIONERS:

    1     FAYAS SAHEER
          AGED 18 YEARS
          S/O. ABDUL SAHEER, RESIDING AT VILLA NO.21,
          GANDHINAGAR, P.O.PERUMBAIKAD,
          KOTTAYAM DISTRICT-686008.
    2     RESSY B.,
          AGED 51 YEARS
          W/O. ABDUL SAHEER, RESIDING AT VILLA NO.21,
          GANDHINAGAR, P.O.PERUMBAIKAD,
          KOTTAYAM DISTRICT-686008.
         BY ADVS.
         K.SANEESH KUMAR
         V.B.SANTHINI

RESPONDENTS:

    1     THE TAHSILDAR
          KOTTAYAM TALUK, FIRST FLOOR, MINI CIVIL STATION,
          UNION CLUB ROAD, PUTHENANGADY, KOTTAYAM
          DISTRICT-686001.
    2     THE REVENUE DIVISIONAL OFFICER,
          OFFICE OF THE SUB COLLECTOR, MINI CIVIL STATION,
          KOTTAYAM DISTRICT-686001.
    3     THE DISTRICT COLLECTOR,
          KOTTAYAM DISTRICT, KUMILY ROAD, COLLECTORATE,
          KOTTAYAM DISTRICT-686002.
                              2
WP(C) NO. 13232 OF 2021



    4    THE STATE OF KERALA
         REPRESENTED BY ITS CHIEF SECRETARY,
         GOVERNMENT SECRETARIAT, GOVERNMENT OF KERALA,
         THIRUVANANTHAPURAM-695001.
         SMT.PRINCY XAVIER, GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 06.10.2021, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
                                      3
WP(C) NO. 13232 OF 2021




                      W.P.(C) No.13232 of 2021
             -----------------------------------------------

                          JUDGMENT

It is submitted that in the light of the interim order

passed by this court on 08.07.2021, the grievance of the

petitioners stands redressed. In the circumstances, the writ

petition is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

PV

WP(C) NO. 13232 OF 2021

APPENDIX OF WP(C) 13232/2021

PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE GOVERNMENT ORDER AS G.O.(P) NO.1/2015/BCDD DATED 1.1.2015. Exhibit P2 A TRUE COPY OF THE CIRCULAR ISSUED AS PER CIRCULAR NO.27396/F3/07/SCSTDD BY THE GOVERNMENT OF KERALA DATED 14.6.2010.

Exhibit P3 A TRUE PHOTOCOPY OF THE APPEAL FILED BY TE 2ND PETITIONER BEFORE THE 2ND RESPONDENT ON 3.4.2021.

Exhibit P4 A TRUE COPY OF THE COMMUNICATION DATED 8.6.2021 ISSUED BY THE 2ND RESPONDENT. Exhibit P5 A TRUE PHOTOCOPY OF THE APPLICATION SUBMITTED BY THE FATHER OF THE 1ST PETITIONER THROUGH ONLINE ON 9.6.2021 BEARING APPLICATION NO. AS 61895631 BEFORE THE 1ST RESPONDENT.

Exhibit P6 A TRUE COPY OF THE SELF-DECLARATION FOR INCOME DATED 9.6.2021.

Exhibit P7 A TRUE COPY OF THE ORDER DATED 9.4.2018 ISSUED BY THE PRINCIPAL SECRETARY ON BEHALF OF THE GOVERNMENT OF KERALA. Exhibit P8 A TRUE COPY OF THE AFFIDAVIT SUBMITTED ON 9.6.2021 ALONG WITH THE ONLINE APPLICATION FOR GETTING NON-CREAMY LAYER CERTIFICATE.

Exhibit P9 A TRUE SCREENSHOT COPY OF THE REJECTION STATUS AS AGAINST THE EXHIBIT P5

WP(C) NO. 13232 OF 2021

APPLICATION DATED NIL ISSUED BY THE 1ST RESPONDENT.

Exhibit P10 A TRUE COPY OF THE APPEAL FILED BEFORE THE 2ND RESPONDENT DATED 15.6.2021. Exhibit P11 A TRUE COPY OF THE ACKNOWLEDGMENT DATED 17.6.2021 ISSUED BY THE 2ND RESPONDENT, EVIDENCING THE SUBMISSION OF EXHIBIT P10.

Exhibit P12 A TRUE PHOTOCOPY OF THE DRAFT APPLICATION ALONG WITH THE ORDER NO.3942/2018 DATED 24.9.2018 ISSUED BY THE GOVERNMENT OF KERALA.

Exhibit P13 A TRUE COPY OF THE MINUTES RECORDED DURING THE QUESTION AND ANSWER SESSIONS HELD IN THE LEGISLATIVE ASSEMBLY SESSION ON 9.3.2018.

Exhibit P14 A TRUE COPY OF THE REMINDER SUBMITTED BY THE 2ND PETITIONER BEFORE THE 2ND RESPONDENT DATED 23.6.2021.