Rajan vs The District Collector
2022 Latest Caselaw 4688 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                WP(C) NO. 14247 OF 2022
PETITIONER:

         RAJAN
         AGED 71 YEARS
         S/O. THAMU, VALIYANAMBRATH, PURATHUR,
         TIRUR TALUK, MALAPPURAM DISTRICT 676 102
         BY ADVS.
         JAMSHEED HAFIZ
         K.K.NESNA


RESPONDENTS:

    1    THE DISTRICT COLLECTOR
         MALAPPURAM, MALAPPURAM DISTRICT 676 505.
    2    THE REVENUE DIVISIONAL OFFICER
         TIRUR, TIRUR (PO), PIN 676 101
         MALAPPURAM DISTRICT.
    3    THE TAHSILDAR,
         TIRUR, TALUK OFFICE,
         TIRUR, MALAPPURAM DISTRICT 676 101.
    4    VILLAGE OFFICER
         PURATHUR, PURATHUR P.O,
         MALAPPURAM DISTRICT 676 102.
         ADV.SURYA BINOY, GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.14247 of 2022
                                         2



                             VIJU ABRAHAM, J
                       .......................................
                        W.P.(C) No.14247 of 2022
                    ................................................
                  Dated this the 22 nd day of April, 2022

                                    JUDGMENT

The limited relief sought for by the petitioner in

this writ petition is for a direction to the 4 th

respondent to consider and pass orders on Ext.P3

application, in a time bound manner.

2. The learned Government Pleader, on

instructions, submitted that Ext.P3 could be

disposed of within a time limit; after getting

assistance from the Taluk Surveyor, if there is

any difficulty for identification of the property.

3. Considering the above submission, this writ

petition is disposed of, with a direction to the 4 th

respondent to consider and pass orders on

Ext.P3, within a period of one month from the

date of receipt of a copy of this judgment, after WP(C) NO.14247 of 2022

affording an opportunity of hearing to the

petitioner.

The writ petition is disposed of.

Sd/-

VIJU ABRAHAM, JUDGE

AMV/22/04/2022 WP(C) NO.14247 of 2022

APPENDIX OF WP(C) 14247/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER OF CONFORMATION SALE PASSED BY THE 2ND RESPONDENT DATED 26-10-1999 Exhibit P2 A TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 4TH RESPONDENT DATED 15-06-2019 Exhibit P3 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED NIL

RESPONDENTS EXHIBITS : NIL

TRUE COPY