Muraleedharan vs District Collector
2022 Latest Caselaw 4837 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                   WP(C) NO. 14351 OF 2022
PETITIONERS:

    1     MURALEEDHARAN
          AGED 78 YEARS
          S/O VASUDEVAN, VAYKATTIL HOUSE,
          PUTHUR P.O,   THRISSUR-680014.
    2     RAPPAYI,
          AGED 63 YEARS, S/O ANTO,
          PORATTUKARA HOUSE
          KAINOOR P.O, THRISSUR-680014.
          BY ADVS.
          K.I.SAGEER
          MUHAMMED YASIL


RESPONDENTS:

    1     DISTRICT COLLECTOR
          FIRST FLOOR, CIVIL STATION,
          AYYANTHOLE, THRISSUR-680003.
    2     THE REVENUE DIVISIONAL OFFICER
          FIRST FLOOR, CIVIL STATION,
          AYYANTHOLE, THRISSUR-680003.
    3     TAHSILDAR (LAND RECORDS)
          THRISSUR TALUK OFFICE CHEMBUKKAV,
          THRISSUR-680020.
    4     DISTRICT SOIL CONSERVATION OFFICER
          DISTRICT PANCHAYAT OFFICE BUILDING,
          AYYANTHOLE, THRISSUR-680003.
    5     VILLAGE OFFICER
          KAINOOR VILLAGE OFFICE PUTHUR,
          THRISSUR-680014.
    6     CHAIRMAN TALUK LAND BOARD
          CIVIL STATION, AYYANTHOLE,
          THRISSUR-680003.
    7     STATE LAND BOARD
          REPRESENTED BY ITS SECRETARY PUBLIC OFFICE COMPLEX
          PALAYAM, THIRUVANANTHAPURAM.
 WP(C) NO. 14351 OF 2022
                                      2



     8       COMMISSIONER OF LAND REVENUE
             COMMISSIONERATE OF LAND REVENUE
             THIRUVANANTHAPURAM-695001.

      THIS     WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON    29.04.2022,      THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14351 OF 2022
                                       3




                         MOHAMMED NIAS. C.P.,J
                      ------------------------
                        WP(C) No. 14351 of 2022
                      ------------------------
                    Dated this the 29th day of April, 2022

                                JUDGMENT

This writ petition is filed seeking a predilection to the first

respondent to grant permission and approval to continue the

restoration work of Ezhalichira Project, which according to the

petitioner was stopped on the basis of an oral direction, against

which Ext.P4 representation has been preferred before the

District Collector-first respondent. The limited prayer of the

petitioner is for a direction to consider the same within a time

limit.

2. After hearing the learned counsel on either side, I

find the request of the petitioner to be reasonable.

3. Accordingly, there will be a direction to the first

respondent-District Collector to take up Ext.P4 and consider the

same in accordance with law, after hearing, either physically or

an online mode, the petitioner and any affected parties, if any,

within a period of two weeks.

Writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS. C.P.,JUDGE.

dlk/30.4.2022 WP(C) NO. 14351 OF 2022

APPENDIX OF WP(C) 14351/2022

PETITIONERS EXHIBITS Exhibit P1 A TRUE COPY OF THE LETTER DATED 16.11.2021 OF THE 4TH RESPONDENT Exhibit P2 A TRUE COPY OF THE LETTER DATED 01.12.2021 OF THE 4TH RESPONDENT Exhibit P3 A TRUE COPY OF THE LETTER DATED 11.02.2022 OF THE 3RD RESPONDENT Exhibit P4 A TRUE COPY OF THE LETTER DATED 13.02.2022 OF THE 1ST RESPONDENT