Gumayanti Church vs The State Of Kerala
2021 Latest Caselaw 18179 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                           WP(C) NO. 17393 OF 2021
PETITIONER :-

             GUMAYANTI CHURCH,
             KURIYANAD, ST. ANNE'S MONASTERY, KOTTAYAM, REPRESENTED BY
             ITS MANAGER (FR. PRIOR),
             FR. TOM JOSE MATHASSERIL C.M.I., S/O. JOSEPH,
             AGED 68 YEARS, GUMAYANTI CHURCH, KURIYANAD P.O. KOTTAYAM -
             686 636.

             BY ADVS.
             P.M.ZIRAJ
             IRFAN ZIRAJ


RESPONDENTS :-

     1       THE STATE OF KERALA,
             REPRESENTED BY SECRETARY TO GOVERNMENT,
             INDUSTRIES DEPARTMENT, GOVERNMENT OF KERALA, GOVERNMENT
             SECRETARIAT, THIRUVANANTHAPURAM - 695 001.

     2       THE REVENUE DIVISIONAL OFFICER (R.D.O.),
             PALA, KOTTAYAM DISTRICT, PIN - 686 575.

     3       THE DISTRICT GEOLOGIST,
             DISTRICT OFFICE OF MINING AND GEOLOGY, COLLECTORATE,
             KOTTAYAM, KERALA - 686 002.

     4       THE DIRECTOR,
             MINING AND GEOLOGY, OFFICE OF THE MINING AND GEOLOGY,
             KESAVADASAPURAM, PATTAM,
             THIRUVANANTHAPURAM - 695 001.

     5       THE VILLAGE OFFICER,
             MONIPPALLY VILLAGE, KOTTAYAM DISTRICT, PIN - 686 636.

     6       THE PRINCIPAL SECRETARY TO GOVERNMENT,
             DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM - 695 001.

             BY SRI.P.S.APPU, GP

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION          ON
03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17393 OF 2021

                                     -: 2 :-


                                  JUDGMENT

Dated this the 3rd day of September, 2021

This writ petition is filed seeking directions to the 2 nd

respondent to consider Ext.P7 application submitted by the petitioner

for No Objection Certificate for development of a play ground of the

petitioner's school. It is submitted that though the application has

been submitted before the 2nd respondent as Ext.P7 which was duly

received on 14.07.2021, no orders have been passed thereon.

2. The learned Government Pleader submits that there can be

a direction to the 2nd respondent to consider the application preferred

by the petitioner.

There will, accordingly, be a direction to the 2 nd

respondent to take up, consider and pass orders on Ext.P7 application

preferred by the petitioner within a period of three weeks from the

date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/9.9.2021 WP(C) NO. 17393 OF 2021

APPENDIX OF WP(C) 17393/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 13.11.2020 ISSUED BY THE FIFTH RESPONDENT.

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 16.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT.

Exhibit P3 TRUE COPY OF THE AFFIDAVIT DATED 16.1.2021 SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT.

Exhibit P4 TRUE COPY OF THE REPROT DATED 23.4.2021 SUBMITTED BY THE FIFTH RESPONDENT BEFORE THE THAHASILDAR MEENACHIL TALUK.

Exhibit P5 TRUE COPY OF THE LAND DEVELOPMENT PERMIT DATED 16.04.2021 ISSUED BY THE SECRETARY, MARANGATTUPALLY GRAMA PANCHAYATH.

Exhibit P6 TRUE COPY OF THE G.O. (P) NO. 16/2020/ID DATED 12.06.2020 ISSUED BY THE GOVERNMENT OF KERALA.

Exhibit P7 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT DATED 14.7.2021.

Exhibit P8 TRUE COPY OF THE RECEIPT DATED 14.7.2021 ISSUED BY THE SECOND RESPONDENT TOWARDS THE EXHIBIT P7 APPLICATION.

Exhibit P9 TRUE COPY OF THE INTIMATION DATED 9.7.2021 SUBMITTED BY THE PETITIONER BEFORE THE THIRD RESPONDENT.