Johnson vs State Of Kerala
2021 Latest Caselaw 18548 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                   WP(C) NO. 18268 OF 2021
PETITIONERS:

    1     JOHNSON,
          AGED 64 YEARS
          S/O. JOHN, KULANGARATHOTTIYIL HOUSE,
          KOTHAKULANGARA, ANGAMALY 683 572.

    2     GOPI,
          AGED 59 YEARS
          S/O.PARAMESWARAN, CHEMBAKASSERY HOUSE,
          MANGATTUKARA, PEECHANIKADU, PULIYANAM P.O.
          ANGAMALY 683 572.

    3     VARGHESE K.V.,
          AGED 62 YEARS
          S/O. VAREED, KALLARAKKAL HOUSE, KALLUPALAM,
          ANGAMALY 683 572.

    4     THRESSIAMMA,
          AGED 74 YEARS
          W/O. DEVASSY, MENACHERRY HOUSE, MINI NAGAR,
          ANGAMALY P.O. 683 57.

         BY ADV MEREENA.J.JOSEPH


RESPONDENTS:

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

    2     THE LAND REVENUE COMMISSIONER
          COMMISSIONERATE OF LAND REVENUE, PUBLIC OFFICE
          BUILDING, MUSEUM JUNCTION, THIRUVANANTHAPURAM 33.

    3     THE DISTRICT COLLECTOR,
          CIVIL STATION, KAKKANAD, ERNAKULAM 682 030.

    4     THE REVENUE DIVISIONAL OFFICER,
          FORT KOCHI 682 001.
 WP(C) NO. 18268 OF 2021   2

     THIS WRIT PETITION (CIVIL) HAVING COME UP   FOR
ADMISSION ON 08.09.2021, THE COURT ON THE SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 18268 OF 2021           3

                            JUDGMENT

The singular prayer of the petitioners in this

writ petition is that the 3rd respondent - District

Collector be directed to take up and dispose of

Exts.P1 to P4 Statutory Appeals, filed under the

provisions of the Kerala Stamp Act, within a time

frame to be fixed by this Court.

2. The learned Senior Government Pleader,

Shri.Aswin Sethumadhavan, submitted that if the

petitioners only require as afore, he will not

stand in the way; but prayed that this Court may

not make any affirmative declarations on the

entitlement of the petitioners to any relief and

leave it to be decided by the competent Authority,

in terms of law.

In the fore circumstances, I allow this writ

petition and direct the 3rd respondent - District

Collector to take up Exts.P1 to P4 Statutory

Appeals filed by the petitioners and dispose of

the same, 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.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/22.9

APPENDIX OF WP(C) 18268/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPEAL FILED BY THE IST PETITIONER BEFORE THE 3RD RESPONDENT DATED 24.08.2021.

Exhibit P2 TRUE COPY OF THE APPEAL FILED BY THE 2ND PETITION DATED NIL BEFORE THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF THE APPEAL FILED BY THE 3RD PETITIONER DATED 24.08.2021 BEFORE THE 3RD RESPONDENT.

Exhibit P4 TRUE COPY OF THE APPEAL FILED BY THE 4TH PETITIONER DATED 24.08.2021 BEFORE THE 3RD RESPONDENT.