Sadic Muhammed vs State Of Kerala
2022 Latest Caselaw 12130 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                       WP(C) NO. 39361 OF 2022
PETITIONER:

          SADIC MUHAMMED,
          AGED 54 YEARS
          S/O BAVA YOUSAF,
          KARIKKANAKUDIYIL HOUSE, VAZHAPPILLY KARA,
          VELLOORKUNNAM VILLAGE, MUVATTUPUZHA, ERNAKULAM,
          PIN-686673.

          (THE NAME OF THE PETITIONER WAS WRONGLY STATED AS
          SADIQUE IN THE EARLIER PROCEEDINGS INSTEAD OF THE
          CORRECT NAME SADIC).

          BY ADVS.
          P.B.KRISHNAN
          P.B.SUBRAMANYAN
          SABU GEORGE
          MANU VYASAN PETER


RESPONDENTS:

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

    2     THE LAND REVENUE COMMISSIONER
          COMMISSIONORATE OF LAND REVENUE,
          THIRUVANANTHAPURAM, PIN-695001.

    3     THE DISTRICT COLLECTOR,
          COLLECTORATE, KUYILIMALA, PAINAVU,
          IDUKKI-685603.

    4     THE REVENUE DIVISIONAL OFFICER
          DEVIKULAM, DEVIKULAM CIRCULAR ROAD,
          KANNAN DEVAN HILLS, IDUKKI - 685613.

    5     THE TAHSILDAR,
          UDUMBANCHOLA TALUK OFFICE,
          IDUKKI-685554.
 WP(C) NO. 39361 OF 2022

                                   2

     6       THE VILLAGE OFFICER,
             CHATURANGAPARA VILLAGE OFFICE, UDUMBANCHOLA,
             IDUKKI-685508.

             SMT. C. S. SHEEJA, SR.GP.


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   22.12.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 39361 OF 2022

                                    3

                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C) No.39361 of 2022
                   --------------------------------------------
            Dated this the 22nd day of December, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The petitioner has preferred Ext.P4 revision before

the 2nd respondent along with Ext.P5 application for stay. This

Court had in Ext.P3 judgment directed the petitioner to avail

the statutory remedy within one month and directed status

quo to be maintained till such time.

3. The petitioner submits that the revision and the stay

petition have been filed within the time granted by this Court

and the same is yet to be considered. In the meanwhile, as the

period of one month is over, the petitioner is threatened with

dispossession.

In such circumstances, this writ petition is disposed of

directing the 2nd respondent to consider and pass orders on

Ext.P5 application for stay within three weeks from the date of WP(C) NO. 39361 OF 2022

receipt of a certified copy of this judgment. The parties shall

maintain status quo till orders are issued on Ext.P5.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 39361 OF 2022

APPENDIX OF WP(C) 39361/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE JUDGMENT DATED 31-01-2020 IN W.P(C) NO.2759 OF 2020.

Exhibit P2 A TRUE COPY OF THE ORDER DATED 19-09-2022 PASSED BY RESPONDENT NO.3.

Exhibit P3 A TRUE COPY OF THE JUDGMENT DATED 30-09-2022 IN W.P(C) NO.31184 OF 2022.

Exhibit P4 A TRUE COPY OF THE REVISION PETITION, DATED 17-10-2022 FILED BEFORE THE LAND REVENUE COMMISSIONER ON 21-10-2022.

Exhibit P5 A TRUE COPY OF THE APPLICATION FOR STAY FILED ALONG WITH THE REVISION PETITION, DATED 17-10-2022 BEFORE THE LAND REVENUE COMMISSIONER ON 21-10-2022.

Exhibit P6 A TRUE COPY OF THE NOTICE DATED 14-11-2022 ISSUED FROM THE OFFICE OF THE LAND REVENUE COMMISSIONER INTIMATING ABOUT THE FACT OF RECEIVING OF THE REVISION PETITION TO FILE.