Sunil K.P vs The State Of Kerala
2021 Latest Caselaw 21391 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
       FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                              WP(C) NO. 23550 OF 2021
PETITIONERS:

       1          SUNIL K.P.
                  AGED 43 YEARS
                  KOMARICKAL HOUSE, FAIR LAND COLONY, SULTHAN BATHERY,
                  WAYANAD, PIN - 673 592.

       2          LISSA KURIAKOSE
                  W/O.SUNIL K.P., KOMARICKAL HOUSE, FAIR LAND COLONY,
                  SULTHAN BATHERY, WAYANAD, PIN - 673 592.

                  BY ADV RAFFEEKH.K


RESPONDENTS:

       1          THE STATE OF KERALA
                  REPRESENTED BY THE SECRETARY, DEPARTMENT OF REVENUE,
                  GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
                  THIRUVANANTHAPURAM, PIN - 695001.

       2          THE DISTRICT COLLECTOR
                  WAYANAD, KALPETTA NORTH POST, WAYANAD, PIN - 673 122.

       3          THE DEPUTY COLLECTOR (LR)
                  COLLECTORATE, KALPETTA NORTH POST,                   WAYANAD,
                  PIN - 673 122.

       4          THE TAHSILDAR
                  TALUK OFFICE, SULTHAN BATHERY,
                  WAYANAD DISTRICT, PIN - 673 592.

       5          THE VILLAGE OFFICER
                  SULTHAN BATHERY VILLAGE OFFICE,
                  WAYANAD DISTRICT, PIN - 673 592.




THIS       WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23550 OF 2021
                                 2

                          JUDGMENT

The petitioners seek that the 2nd respondent be directed

to assign them land in the Sulthan Bathery Village, as per the

provisions of the Assignment of Land in Municipal and

Corporation Area Rules, 1995 (hereinafter referred to as 'the

Rules' for short) as also Ext.P3 Government Order.

2. The petitioners allege that even though their

applications for the afore purpose have been pending for the

last several years, no action has been taken by the competent

Authority on it until now; and therefore, that they be directed

to do so, within a time frame to be fixed by this Court.

3. The learned Senior Government Pleader, Shri.Jaffar

Khan, submitted that if the petitioners only require their

applications to be considered in terms of the Rules, there is no

legal impediment for the competent Authority in doing so. He,

however, explained that the petitioners may not be able to

seek the benefit of Ext.P3 Government Order because it was

one issued, invoking the provisions of Rule 21 of the Rules, but

that the same was under challenge before this Court, which

finally led to the judgment in C.C.Anil Kumar v. State of WP(C) NO. 23550 OF 2021

Kerala and Others [W.P.(C)No.33638 of 2019]. He

submitted that, therefore, even though some others were

given the benefit of Ext.P3, the petitioners cannot seek the

same, after this Court had delivered affirmative declarations in

the afore judgment.

4. I do not propose to go into the merits of the

contentions of the learned Senior Government Pleader as

afore, because, as of now, the petitioners are only seeking

that their applications be considered in terms of law. Whether

Ext.P3 would be applicable to them or if they are eligible to

the beneficial prescriptions thereunder, are matters which will

have to be decided by the competent Authority when the

petitioners are afforded an opportunity of being heard.

Resultantly, I order this writ petition and direct the 2 nd

respondent - District Collector, to consider the applications of

the petitioners, after affording them an opportunity of being

heard; thus culminating in an appropriate order thereon, as

expeditiously as is possible, but not later than three months

from the date of receipt of a copy of this judgment .

Needless to say, I have not considered the merits of the WP(C) NO. 23550 OF 2021

contentions of the rival parties on their merits and all of them

are left open - including as to whether Ext.P3 would be

applicable to the petitioners - to be decided by the 2 nd

respondent appropriately, while the afore exercise is

completed.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB WP(C) NO. 23550 OF 2021

APPENDIX OF WP(C) 23550/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED DATED 20/04/2013.

Exhibit P2 TRUE COPY OF G.O.(MS) NO.322/2010/REV DATED 04/08/2010.

Exhibit P3 TRUE COPY OF THE G.O.(MS) NO.86/2019/REVENUE DATED 01/03/2019.

Exhibit P4 TRUE COPY OF THE APPLICATION FOR ASSIGNMENT OF LAND ON REGISTRY AND ISSUANCE OF PATTA DATED 19/03/2019.