Durai M vs State Of Kerala
2022 Latest Caselaw 3856 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                        WP(C) NO. 11461 OF 2022
PETITIONER:

          DURAI M
          AGED 54 YEARS
          S/O. MADAN (LATE) RESIDING AT ABY BHAVAN,
          ADIMALY ROAD, MUNNAR 685 612
          BY ADVS.
          J.JULIAN XAVIER
          FIROZ K.ROBIN(F-15)
          JOSE. V.V. (THENGATHARA)
          NIRMAL KURIEN EAPEN
RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM PIN 695 001
    2     DISTRICT COLLECTOR
          IDUKKI, COLLECTORATE, KUYILIMALA,
          PAINAV P.O, IDUKKI 685 603
    3     TAHSILDAR,
          DEVIKULAM TALUK, DEVIKULAM CIRCULAR ROAD,
          DEVIKULAM IDUKKI 685 613
    4     VILLAGE OFFICER
          MUNNAR KDH VILLAGE, MUNNAR 685 612
    5     THE SECRETARY
          MUNNAR GRAMA PANCHAYAT, MUNNAR GRAMA PANCHAYAT OFFICE,
          MUNNAR KDH VILLAGE, PIN 685 612
          SMT. PRINCY XAVIER.-SR.G.P
          SRI.K.R.SATHISH, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11461 OF 2022

                                      2


                                JUDGMENT

Dated this the 5th day of April, 2022

This writ petition is filed seeking a consideration of Ext.P4

representation made by the petitioner before the 5 th respondent.

2. Though the learned standing counsel for the Panchayath sought

further time to get instructions, I am of the opinion that since Ext.P4 is a

representation made before the 5th respondent, it is for the 5th respondent

to take an appropriate decision on the same and issue a reply to the

petitioner.

3. Without expressing any view on the merits of the matter, there will

be a direction to the 5th respondent to take up Ext.P4 representation made

by the petitioner and to consider and pass orders on the same, with notice

to the petitioner and after hearing him. Orders shall be passed within a

period of six weeks from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 11461 OF 2022

APPENDIX OF WP(C) 11461/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 11-07-1996 ISSUED BY THE 4TH RESPONDENT Exhibit P2 TRUE COPY OF THE GO(MS0 NO. 211/2012/LSGD DATED 04-08-2012 ISSUED BY THE SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT Exhibit P3 TRUE COPY OF THE OWNERSHIP CERTIFICATE NO.

A7/4430/21 DATED 29-06-2021 ISSUED BY THE 5TH RESPONDENT PANCHAYAT TO THE PETITIONER Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 05-11-

2021 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT Exhibit P5 COPY OF THE RECEIPT ISSUED BY THE 5TH RESPONDENT TO THE PETITIONER ON 09-11-2021 RESPONDENTS' EXHIBITS: NIL