Aboobackar vs The Principal Secretary
2022 Latest Caselaw 649 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                          WP(C) NO. 1299 OF 2022
PETITIONER:

              ABOOBACKAR
              AGED 68 YEARS
              S/O. MIODUTTY, KALLIYIL HOUSE, KIZHAKKEKARA,
              AMAYUR P.O., PATTAMBI TALUK,
              PALAKKAD DISTRICT-679303.
              BY ADV A.HAROON RASHEED
RESPONDENTS:

     1        THE PRINCIPAL SECRETARY
              DIRECTORATE OF AGRICULTURE, VIKAS BHAVAN,
              THIRUVANANTHAPURAM-695033.
     2        THE DISTRICT COLLECTOR, PALAKKAD,
              CIVIL LANE, PALAKKAD DISTRICT-678001.
     3        REVENUE DIVISIONAL OFFICER,
              OTTAPPALAM, R.S.ROAD, OTTAPPALAM,
              PALAKKAD DISTRICT-679101.
     4        THE THAHASILDAR, PATTAMBI,
              MINI CIVIL STATION, PATTAMBI-679303.
     5        LOCAL LEVEL MONITORING COMMITTEE,
              REPRESENTED BY ITS CONVENOR, AGRICULTURAL OFFICER,
              KRISHIBHAVAN, KOPPAM PANCHAYATH, PATTAMBI TALUK,
              PALAKKAD DSTRICT-679307.
     6        THE VILLAGE OFFICER,
              KOPPAM, PATTAMBI TALUK, PALAKKAD DISTRICT-679307.
     7        ABOOBACKAR,
              ALAKKANDATHIL HOUSE, AMAYUR P.O., PATTAMBI TALUK,
              PALAKKAD DSTRICT-679303.
              SMT.PRINCY XAVIER-SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1299 OF 2022

                                         2


                                  JUDGMENT

Dated this the 14th day of January, 2022

The petitioner has approached this Court seeking direction to the

respondents to consider Ext.P2 revision petition along with stay petition

submitted by him as against Ext.P1 order. The learned counsel for the

petitioner submits that the revision is properly filed and that it is liable to be

considered in accordance with law.

2. Having heard the learned Government Pleader also, there will be a

direction to the 1st respondent to take up Ext.P2 revision petition and to

consider and pass orders on the same, in accordance with law, after hearing

the petitioner also, through any appropriate means, including video

conferencing, within a period of two months from the date of receipt of a

copy of this judgment. Status quo as on today shall be maintained till then.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 1299 OF 2022

APPENDIX OF WP(C) 1299/2022

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE ORDER DATED 4.1.2022 BY THE 2ND RESPONDENT DISTRICT COLLECTOR, PALAKKAD. Exhibit P2 TRUE COPY OF THE REVISION PETITION ALONG WITH STAY PETITION DATED 11.1.2022 SUBMITTED BEFORE THE 1ST RESPONDENT.

Exhibit P3 TRUE COPY OF THE POSTAL RECEIPT AND ACKNOWLEDGMENT CARD OF THE REVISION PETITION. RESPONDENTS' EXHIBITS: NIL