Sujeesh.V vs The Revenue Divisional Officer
2022 Latest Caselaw 4750 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
TUESDAY, THE 26TH DAY OF APRIL 2022 / 6TH VAISAKHA, 1944
                  WP(C) NO. 14605 OF 2022
PETITIONER:

          SUJEESH.V., AGED 38 YEARS
          S/O.CHANDRAN, VATTAPARAMBIL HOUSE, AMAYUR (PO),
          PATTAMBI, PALAKKAD DISTRICT, PIN-679 303.
          BY ADV BINOY VASUDEVAN


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER,
          OFFICE OF THE REVENUE DIVISIONAL OFFICE,
          OTTAPALAM, PALAKKAD DISTRICT, PIN-679 101.
    2     THE AGRICULTURAL OFFICER,
          KRISHI BHAVAN, SHORANUR,
          PALAKKAD DISTRICT, PIN-679 121.
    3     THE VILLAGE OFFICER, SHORANUR I VILLAGE,
          SHORANUR, PALAKKAD DISTRICT, PIN-679 121.
    4     THE LOCAL LEVEL MONITORING COMMITTEE,
          FOR SHORANUR MUNICIPALITY REPRESENTED BY ITS
          CONVENER, THE AGRICULTURAL OFFICER,
          KRISHI BAHVAN, SHORANUR, PIN-697 121.
          SMT.PRINCY XAVIER, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 26.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO.14605 of 2022
                                           2



                           ZIYAD RAHMAN A.A., J
                          .......................................
                           W.P.(C) No.14605 of 2022
                      ................................................
                     Dated this the 26 th day of April, 2022

                                     JUDGMENT

The petitioner has approached this Court seeking a

direction to the 1 st respondent for an expeditious

disposal of Ext.P9 application submitted by the

petitioner.

2. I have heard the learned counsel for the petitioner

and the learned Government Pleader.

3. Considering the limited relief sought for in the

writ petition, this Court is of the view that the

writ petition can be disposed of, with a direction

to the 1 st respondent to consider and pass

appropriate orders on Ext.P9 application within a

time frame.

4. Accordingly, the writ petition is disposed of with

a direction to the 1 st respondent to consider and

pass appropriate orders on Ext.P9 within a period WP(C) NO.14605 of 2022

of three months from the date of receipt of a copy

of this judgment. A copy of the writ petition

along with a copy of this judgment shall be

produced before the 1 st respondent for compliance.

Sd/-

ZIYAD RAHMAN A.A., JUDGE

AMV/26/04/2022 WP(C) NO.14605 of 2022

APPENDIX OF WP(C) 14605/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF DOCUMENT NO.1277 OF 2016 OF SRO SHORANUR.

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 31.03.2022 ISSUED BY THE 3RD RESPONDENT.

Exhibit P3 TRUE COPY OF THE DECLARATION ISSUED BY THE AGRICULTURAL FIELD OFFICER DATED 28.09.2019.

Exhibit P4 TRUE COPY OF THE BUILDING PERMIT NO.373/19-20 DATED 06.02.2020 ISSUED BY THE SHORANUR MUNICIPALITY. Exhibit P5 TRUE COPY OF THE OCCUPANCY CERTIFICATE NO.BA. 373/19-20 DATED 16.11.2021 ISSUED BY THE SHORANUR MUNICIPALITY.

Exhibit P6 TRUE COPY OF THE PROPERTY TAX RECEIPT IN RESPECT OF BUILDING NO.15/464(1) DATED 02.12.2021.

Exhibit P6 A TRUE COPY OF THE PROPERTY TAX RECEIPT IN RESPECT OF BUILDING NO.15/464(2) DATED 02.12.2021.

Exhibit P6 B TRUE COPY OF THE PROPERTY TAX RECEIPT IN RESPECT OF BUILDING NO.15/464(3) DATED 02.12.2021.

Exhibit P7 TRUE COPY OF THE POSSESSION CERTIFICATE NO.47164134 DATED 11.06.2020 ISSUED BY THE 3RD RESPONDENT.

Exhibit P7 A TRUE COPY OF THE POSSESSION CERTIFICATE NO.45124088 DATED 04.01.2020 ISSUED BY THE 3RD RESPONDENT.

Exhibit P8 TRUE COPY OF THE POSSESSION CERTIFICATE NO.64096861 DATED 31.03.2022 ISSUED BY THE 3RD RESPONDENT.

Exhibit P9 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM NO.6 BEFORE THE 1ST RESPONDENT ON 31.03.2022.