Geethambika vs State Of Kerala
2022 Latest Caselaw 12133 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. 38728 OF 2022
PETITIONER:

          GEETHAMBIKA
          AGED 66 YEARS
          D/O LEELABHAI
          THIRUVATHIRA, KALLUVIVA
          MANJAMKUZHI, CHERUVARAKONAM P.O
          NEYYATINKARA, THIRUVANANTHAPURAM - 695 502.

          BY ADV SREEHARI INDUKALADHARAN


RESPONDENTS:

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

    2     DISTRICT COLLECTOR
          THIRUVANANTHAPURAM
          CIVIL STATION BUILDING,
          CIVIL STATION ROAD,
          THIRUVANANTHAPURAM - 695043.

    3     THE TAHASILDAR
          NEYYATTINKKARA TALUK
          NEYYATTINKKARA TALUK OFFICE,
          ERNAKULAM-682011.

    4     THE VILLAGE OFFICER
          KULATHUR VILLAGE
          KADAKULAM
          PLAMUTTUKKADA
          THIRUVANANTHAPURAM - 695122.

    5     THE SECRETARY
          KARODE GRAMA PANCHAYATH
          KULATHOOR, KERALA -695506.

    6     KARODE GRAMA PANCHAYATH
          KARODE GRAMA PANCHAYATH
          KULATHOOR,
 WP(C) NO. 38728 OF 2022

                                   2

           KERALA 695506- REPRESENTED BY ITS SECRETARY.

             SRI. BIMAL K. NATH, 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. 38728 OF 2022

                                      3

                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C) No.38728 of 2022
                   --------------------------------------------
            Dated this the 22nd day of December, 2022

                              JUDGMENT

Admit. Government Pleader takes notice for respondents 1 to

5. Notice to the 6th respondent is dispensed with.

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

3rd respondent to consider application No.K1/5558/17 and

K1/9662/17 filed by the petitioner.

3. The Government Pleader submits that Ext.P3 has been

received however, the petitioner may produce a copy of the same.

The petitioner shall produce a copy of Ext.P3 before the 3 rd

respondent. The 3rd respondent shall consider and pass orders on

Ext.P3 at the earliest, at any rate, within three months from the

date of receipt of a certified copy of this judgment. The writ

petition is disposed of.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 38728 OF 2022

APPENDIX OF WP(C) 38728/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY THE SETTLEMENT DEED NO 170/1974 DATED 17.01.1974.

Exhibit P2 TRUE COPY OF THE LEGAL HEIRSHIP CERTIFICATE NO A5/1830/15/K-DIS DATED 01.08.2015.

Exhibit P3 TRUE COPY OF THE REPLY MAIL DATED 21.04.2022.

Exhibit P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 2ND RESPONDENT.