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R.Vinod vs State Of Kerala
2022 Latest Caselaw 841 Ker

Citation : 2022 Latest Caselaw 841 Ker
Judgement Date : 17 January, 2022

Kerala High Court
R.Vinod vs State Of Kerala on 17 January, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
      Monday, the 17th day of January 2022 / 27th Pousha, 1943
                     WP(C) NO. 18658 OF 2021(F)
PETITIONERS:
  1. R.VINOD AGED 44 YEARS S/O LATE RAMACHANDRAN, DOING BUSINESS
    RESIDING AT SREE DEVI DURGA VRINDAVAN, DURGA NAGAR, 2ND
    STREET, KUNNATHURMEDU P.O.PALAKKAD-3, PALAKKAD TALUK,
    PALAKKAD DISTRICT, KERALA-678 013 AND ANOTHER
RESPONDENTS:
  1. STATE OF KERALA REPRESENTED BY SECRETARY TO REVENUE
    DEPARTMENT, SECRETARIAT, TRIVANDRUM, PIN-695 001 AND OTHERS

     Writ petition (civil) praying inter alia that in the
circumstances stated in the affidavit filed along with the WP(C)
the High Court be pleased to direct the 1st Respondent to
instruct the 2nd respondent to implement the reclassification as
Landed property as prayed in Exhibit P-9 within a time frame in
compliance with Exhibits P-4 to P-7 judgments.

     This petition again coming on for admission upon perusing
the petition and the affidavit filed in support of WP(C) and
this Court's order dated 13.12.2021 and upon hearing the
arguments of M/S JOLLY JOHN, LIZA MEGHAN CYRIAC & IRENE BABU
Advocates for the petitioners, GOVERNMENT PLEADER for the
respondents, the court passed the following:
                                  T.R.RAVI, J.
                      ------------------------------------
                         W.P.(C)No.18658 of 2021
                    ----------------------------------------
                 Dated this the 17th day of January, 2022


                                      ORDER

See order dated 13.12.2021. The counsel for the petitioner

submits that pursuant to the order, all the necessary documents

have been produced before the respondents, but no orders have

been issued so far.

Necessary orders shall be issued by the respondents within

two weeks from today.

Post the writ petition after three weeks.

Hand over.

Sd/-

T.R.RAVI, JUDGE dsn

17-01-2022 /True Copy/ Assistant Registrar

 
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