Poovankulam Thottam ... vs State Of Kerala
2022 Latest Caselaw 11597 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
  TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                       WP(C) NO. 27892 OF 2019
PETITIONER:

          POOVANKULAM THOTTAM PUTHIYAPURAYIL KUNHAMINA
          AGED 72 YEARS
          KOLACHERY AMSOM, PATTAYAM DESOM,
          KOLACHERY.P.O., KANNUR DISTRICT.

          BY ADVS.
          K.C.SANTHOSHKUMAR
          SMT.K.K.CHANDRALEKHA


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY,
          REVENUE DEPARTMENT, GOVERNMENT OF KERALA,
          THIRUVANANTHAPURAM-695 001.

    2     THE DISTRICT COLLECTOR,
          KANNUR DISTRICT-670 001.

    3     THE TAHSILDAR,
          TALIPARAMBA TALUK,
          KANNUR DISTRICT-670 141.

    4     THE VILLAGE OFFICER,
          MALAPATTAM VILLAGE OFFICE,
          KANNUR DISTRICT-670 001.

    *5    ADDL.R5. TALUK LANDBOARD,
          TALIPARAMBA, KANNUR DISTRICT-670 141,
          REPRESENTED BY ITS CHAIRMAN.

          (ADDL. R5 IMPLEADED AS PER ORDER DATED 04-12-2019 IN
          I.A.NO. 1/2019 IN WP(C).


          SMT. DEEPA. V. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27892 OF 2019
                                      2




                               T.R.RAVI, J.
                      ----------------------------------------
                        WP (C) No.27892 of 2019
                     -------------------------------------------
             Dated this the 20th day of December, 2022

                             JUDGMENT

When the case is taken up today, the counsel for the

petitioner submitted that the petitioner will be satisfied with a

direction to the 2nd respondent to consider and pass orders on

Ext.P5 representation.

In view of the limited prayer made, this writ petition is

disposed of directing the 2nd respondent to consider and pass

orders on Ext.P5 after hearing the petitioner at the earliest, at

any rate within three months from the date of receipt of a copy

of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 27892 OF 2019

APPENDIX OF WP(C) 27892/2019

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 10.3.2017 AND MADE IN C.R.P.(LR)NO.357/2016 OF THIS HONOURABLE COURT.

EXHIBIT P2 TRUE COPY OF THE INTERIM ORDER DATED 8.1.2018 IN WPC.NO.579/2018 OF THIS HONOURABLE COURT.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 4.12.2014 AND MADE IN WPC.NO.14446/2013 OF THIS HONOURABLE COURT.

EXHIBIT P4 TRUE COPY OF THE INFORMATION SOUGHT AND THE INFORMATION FURNISH BY THE PETITIONER IN RESPECT OF THE AMOUNT SO COLLECTED FROM THE PETITIONER'S PROPERTY.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 21.9.2019 ADDRESSED TO THE 3RD AND 4TH RESPONDENTS.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//             PA TO JUDGE