Deepak Augustine vs State Of Kerala
2022 Latest Caselaw 9580 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       WP(C) NO. 24688 OF 2022


PETITIONER:

          DEEPAK AUGUSTINE
          NNRA 13, LANE NO.2, 27/28C,
          NETHAJI NAGAR, EDAPPALLY NORTH P.O,
          ERNAKULAM - 682024.

          BY ADV H.RAMANAN



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          DEPARTMENT OF REVENUE, SECRETARIAT,
          THIRUVANANTHAPURAM - 695001.

    2     THE TAHSILDAR,
          KANAYANNUR TALUK OFFICE,
          ERNAKULAM, KOCHI - 682011.

    3     THE VILLAGE OFFICER,
          THRIKKAKARA NORTH VILLAGE,
          THRIKKAKARA, ERNAKULAM,
          KOCHI - 682021.

          SRI.BIMAL K.NATH, SR.GOVT.PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24688 OF 2022
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No.24688 of 2022
               --------------------------------------------
               Dated this the 25th day of August, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The prayer in the writ petition is for a direction to the

respondents 2 & 3 to consider and pass orders on Exts.P3 & P4

respectively. The representations relate to effecting of mutation.

3. The Government Pleader on instructions submits that

Exts.P3 & P4 are pending and that it will be more appropriate if the

2nd respondent is directed to consider and pass orders on Ext.P4.

In such circumstances, this writ petition is disposed of directing

the 2nd respondent to consider and pass orders on Ext.P4, after

hearing the petitioner, at the earliest, at any rate, within three

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

petitioner shall produce a copy of this writ petition along with a copy

of this judgment before the 2nd respondent for compliance.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 24688 OF 2022

APPENDIX OF WP(C) 24688/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF SALE DEED NO. 2207/95 DATED 27.03.95 EXECUTED IN FAVOUR OF PETITIONER.

Exhibit P2 TRUE COPY OF LAND TAX RECEIPT DATED 25.11.15 ISSUED TO PETITIONER.

Exhibit P3 TRUE COPY OF PETITIONER'S LETTER DATED 28.09.20 ISSUED TO RESPONDENT 3

Exhibit P4 TRUE COPY OF PETITIONER'S LETTER DATED 06.04.22 ISSUED TO RESPONDENTS 2 AND 3