Mallika vs The Revenue Divisional Officer
2022 Latest Caselaw 9948 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                       WP(C) NO. 26722 OF 2022
PETITIONER:

          MALLIKA
          AGED 73 YEARS
          D/O DAISEY. RESIDING AT MEDAYIL PUTHEN VEEDU,
          KODITHOTTAM, THOTTAVARAM, PERUMKADAVILA POST,
          PERUMKADAVILA DESOM, PERUMKADAVILA VILLAGE,
          THIRUVANANTHAPURAM-695124

          BY ADVS.
          G.P.SHINOD
          GOVIND PADMANAABHAN
          AJIT G ANJARLEKAR
          ATUL MATHEWS


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISION OFFICE, KUDAPPANAKUNNU,
          THIRUVANANTHAPURAM-695044

    2     KRISHNAKUMAR L.,
          AGED 48 YEARS
          S/O LAKSHMANAN, RESIDING AT CHAMA PAZHANJIVILA,
          PUTHENVEEDU, KANJIRAMKULAM P.O.,
          THIRUVANANTHAPURAM-695 524

          SRI.BIMAL K.NATH-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26722 OF 2022

                                      2

                                T.R. RAVI, J.
               --------------------------------------------
                      W.P.(C) No.26722 of 2022
                    --------------------------------------------
               Dated this the 31st day of August, 2022

                               JUDGMENT

Admit. Government Pleader takes notice for the 1 st

respondent. In view of the order that is proposed to be issued,

notice to the 2nd respondent is dispensed with.

2. The prayer in the writ petition is for a direction to the 1 st

respondent to consider and pass orders on Exts.P2 and P4 appeals

at the earliest.

3. The Government Pleader on instructions submits that

Exts.P2 and P4 have been received and are pending.

It is seen that Ext.P2 appeal has been filed on 18.12.2021 and

Ext.P4 appeal has been filed on 22.06.2022. In view of the limited

prayer made, the writ petition is disposed of directing the 1 st

respondent to consider and pass orders on Exts.P2 and P4 appeal,

after hearing the petitioner and the 2 nd respondent at the earliest,

at any rate, within four months from the date of receipt of a copy of

this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 26722 OF 2022

APPENDIX OF WP(C) 26722/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE SUIT O.S. 785/2020 FILED BEFORE THE MUNSIFF'S COURT, NEYYATTINKARA DATED 16.09.2020.

Exhibit P2 A TRUE COPY OF THE APPEAL SUBMITTED WITH THE PETITION BEFORE THE 1ST RESPONDENT DATED 18.12.2021.

Exhibit P3 A TRUE COPY OF THE ACKNOWLEDGMENT DATED 18.12.2021 ISSUED BY THE OFFICE OF THE FIRST RESPONDENT EVIDENCING THE FILING OF THE APPEAL.

Exhibit P4 A TRUE COPY OF THE APPEAL SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 22.06.2022.

Exhibit P5 A TRUE COPY OF THE ACKNOWLEDGMENT EVIDENCING FILING OF APPEAL 22.06.2022.