Yoosaf C vs The Land Revenue Commissioner
2022 Latest Caselaw 6474 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                       WP(C) NO. 16574 OF 2022
PETITIONER:

          YOOSAF C
          AGED 48 YEARS, S/O HAMZA,
          CHATHOLI HOUSE, THALIPPADAM,
          DAKKARA, MALAPPURAM DISTRICT, PIN - 679333

          BY ADVS.
          K.MOHAMMED RAFEEQ
          AMARNATH R LAL
          SANALDEV E.P.
          P.M.MATHEW
          BEN TOM



RESPONDENTS:

    1     THE LAND REVENUE COMMISSIONER
          OFFICE OF THE COMMISSIONER OF LAND REVENUE,
          PUBLIC OFFICE BUILDING, MUSEUM ROAD, OPPOSITE ZOO,
          VIKHAS BHAVAN P.O, THIRUVANANTHAPURAM, PIN - 695033

    2     DISTRICT COLLECTOR
          MALAPPURAM DISTRICT ,CIVIL STATION,
          MALAPPURAM, PIN - 676505

    3     THAHSILDAR
          TALUK OFFICE, NILAMBUR TALUK,
          MALAPPURAM DISTRICT, PIN - 679329

    4     VILLAGE OFFICER
          MUTHEDAM VILLAGE, NILAMBUR TALUK,
          MALAPPURAM DISTRICT, PIN - 679331

          SRI. BIMAL K. NATH. SR. GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16574 OF 2022
                                    2




                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No. 16574 of 2022
               --------------------------------------------
                 Dated this the 8th day of June, 2022

                              JUDGMENT

Admit. Government Pleader takes notice for respondents.

2. The limited prayer prayer made in the writ petition is for a

direction to the 4th respondent to consider Ext.P4 application

regarding the thandapper account number within a reasonable time.

Even though there are other prayers in the writ petition, I do not

think the same can be considered at this stage.

In the result, this writ petition is disposed of directing the 4 th

respondent to consider Ext.P4 application within six weeks from the

date of receipt of a certified copy of this judgment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 16574 OF 2022

APPENDIX OF WP(C) 16574/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 165/2004 EXECUTED IN SUB REGISTRY OFFICE, EDAKKARA

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 09.05.2022 ISSUED BY THE VILLAGE OFFICER TO THE PETITIONER.

Exhibit P3 TRUE COPY OF THE PURCHASE CERTIFICATE DATED 11.06.1976 ISSUED BY THE LAND TRIBUNAL EDAKKARA

Exhibit P4 TRUE COPY OF THE APPLICATION DATED 11.05.2022 SEND BY THE PETITIONER TO THE OFFICE OF THE FOURTH RESPONDENT

Exhibit P5 TRUE COPY OF THE POSTAL RECEIPT DATED 11.05.2022 ISSUED BY THE INDIA POST.