Renjitha R vs The Revenue Divisional Officer
2022 Latest Caselaw 4120 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                       WP(C) NO. 12862 OF 2022


PETITIONER:

          RENJITHA R., AGED 48 YEARS
          W/O.ASHOK KUMAR K.G., POOTHAMANA HOUSE,
          KIDANGOOR P.O., KOTTAYAM DISTRICT, PIN-686 572.

          BY ADVS.
          REJI GEORGE
          NASEER MOIDU
          BINOY DAVIS
          SAISANKAR.S


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE,
          OPPOSITE TO DISTRICT COURT COMPLEX,
          SH40, THODANKULANGARA, THATHAMPALLY P.O.,
          ALAPPUZHA DISTRICT, PIN-688 013.

    2     THE TAHSILDAR (LAND RECORDS),
          TALUK OFFICE, KUTTANAD, MONCOMBU P.O,
          ALLEPPEY DISTRICT, PIN-688 501.

    3     ANILKUMAR S., AGED ABOUT 50 YEARS,
          S/O.SATHEESAN NAIR, CHOKKOVEETTIL,
          MANALADI MURI, RAMANKARI VILLAGE,
          ALLEPPEY DISTRICT, RAMANKARY P.O.,
          PIN-689 595.


          SMT.MABLE.C.KURIAN.SR.G.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 12862/22
                                    2




                         JUDGMENT

The petitioner seeks that Ext.P4 Appeal preferred by the

3rd respondent, wherein she is a party, be directed to be taken

up and disposed of by the 1 st respondent - Revenue Divisional

Officer (RDO), within a time frame to be fixed by this Court.

2. However, the learned Senior Government Pleader -

Smt.Mable C. Kurian, submitted that this Writ Petition is

unnecessary because the 1st respondent will certainly dispose of

Ext.P4 as per law without any avoidable delay. She submitted

that if at all any time frame is to be fixed, this Court may

grant the 1st respondent a minimum of three months.

Taking note of the afore submissions and recording the

same, I order this Writ Petition, directing the 1st respondent -

Revenue Divisional Officer to consider and pass orders on

Ext.P4 Statutory Appeal preferred by the 3rd respondent, after

following due procedure and after hearing both sides, as

expeditiously as is possible but not later than three months WPC 12862/22

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

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                             JUDGE
 WPC 12862/22


               APPENDIX OF WP(C) 12862/2022

PETITIONER EXHIBITS
Exhibit P1         A PHOTOGRAPH OF THE SARPPAKKAAVU IN

SURVEY NO.59/7 OF RAMANKARY VILLAGE, WHICH BELONGS TO PALAMATTAM THARWARD AND THE LAND APPURTENANT THERETO.

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 28.04.2018 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE ORDER NO.A4-4357/2018 DT.20.01.2021 OF THE 1ST RESPONDENT. Exhibit P4 TRUE COPY OF THE MEMORANDUM OF APPEAL FILED BY 3RD RESPONDENT BEFORE THE 1ST RESPONDENT.