Lijo George vs State Of Kerala
2022 Latest Caselaw 9969 Ker

                    Sd/-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. 28200 OF 2022

PETITIONER:

               LIJO GEORGE
               AGED 37 YEARS
               CHITTINAPILLY HOUSE, KARAYAMPARAMBU,
               KARAKUTTY P.O., ALUVA TALUK, KERALA, PIN - 683 576

               BY ADV MEREENA.J.JOSEPH


RESPONDENTS:

     1         STATE OF KERALA
               REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM, PIN - 695 001

     2         THE LAND REVENUE COMMISSIONER
               COMMISSIONERATE OF LAND REVENUE,
               PUBLIC OFFICE BUILDING, MUSEUM JUNCTION,
               THIRUVANANTHAPURAM - 33, PIN - 695 033

     3         THE DISTRICT COLLECTOR
               CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682 030

     4         THE REVENUE DIVISIONAL OFFICER
               FORT KOCHI, PIN - 682 001


               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.28200 OF 2022
                                         2




                                 T.R.RAVI, J.
                        ----------------------------------------
                         WP(C) No.28200 of 2022
                      -------------------------------------------
                 Dated this the 31st day of August, 2022

                               JUDGMENT

Admit. Government Pleader takes notice for the respondents.

The prayer in the writ petition is for a direction to the 3 rd

respondent to hear and dispose of Ext.P1 appeal. It is seen from

Ext.P2 that Ext.P1 has been received and is pending.

In the above circumstances, the writ petition is disposed of

directing the 3rd respondent to consider and pass order on Ext.P1

appeal after hearing the petitioner, at the earliest at any rate

within two months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) No.28200 OF 2022

APPENDIX OF WP(C) 28200/2022

PETITIONER'S EXHIBITS

Exhibit P-1 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED NIL

Exhibit P-2 TRUE COPY OF THE LETTER ISSUED FROM THE OFFICE OF THE 4TH RESPONDENT TO THE OFFICE OF THE THALSIDAR

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE