Sunny Samuel vs The Village Officer
2022 Latest Caselaw 6482 Ker

WP(C) No.12961/2022                     1/3

                      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. 12961 OF 2022 (U)
   PETITIONERS:

      1. SUNNY SAMUEL, AGED 63 YEARS, S/O. LATE SAMUEL, PUTHENPARAMPIL HOUSE,
         KANJHIKUZHI P.O, IDUKKI DISTRICT.
      2. JESSY JOSEPH, D/O. LATE ELYAMMA JOSEPH, NADUVATHETTU HOUSE,
         KANJHIKUZHI P.O, IDUKKI DISTRICT.
      3. THOMAS VARGHESE, S/O. LATE VARGHESE THOMAS, KALLIL HOUSE,
         KANJHIKUZHI P.O, IDUKKI DISTRICT.
      4. C.A. JOSE, CHERIAMKUNNEL, KANJIRATHINKAL, KANJHIKUZHI P.O, IDUKKI
         DISTRICT.
      5. JOY MATHEW S/O. MANI MATHEW. KANJIRATHINKAL, KANJHIKUZHI P.O. IDUKKI
         DISTRICT

   RESPONDENTS:

      1. THE VILLAGE OFFICER MARAYOOR, IDUKKI DISTRICT - 685602.
      2. THE VILLAGE OFFICER, PALLIVASAL, IDUKKI DISTRICT - 685602.
      3. THE TAHSILDAR, DEVIKULAM TALUK, IDUKKI DISTRICT, PIN - 685602.
      4. THE DISTRICT COLLECTOR, IDUKKI DISTRICT - 685602.
      5. STATE OF KERALA, REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001.
      6. MARAYOOR GRAMA PANCHAYATH REPRESENTED BY ITS SECRETARY, MARAYOOR
         P.O, IDUKKI DISTRICT - 685602.
      7. K.N. BALAKRISHNAN NAIR, KAKKAT, NECHIPUZHOOR, PALA, KOTTAYAM
         DISTRICT, PIN - 686574.
      8. BIJU U.D. CLERK, SECTION B3, O/O. THE TAHSILDAR, DEVIKULAM TALUK,
         IDUKKI DISTRICT, PIN - 685602.


        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 respondent No.5 to consider, dispose and take
   immediate action in Exhibits P7 and P8 representations, forthwith, pending
   disposal of the Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.NOBLE MATHEW, Advocate for the petitioners and of GOVERNMENT PLEADER
   for R1 to R5 (By Order), the court passed the following:
 WP(C) No.12961/2022                        2/3



                                      ORDER

Admit. Government Pleader takes notice for respondents 1 to 5. Issue notice by speed post returnable in two weeks to respondents 6 to 8.

There will be an interim direction to the 5th respondent to consider and dispose of Exts.P7 and P8 representations and take immediate action, partuculary in view of Ext.P5 judgment of this Court, within three weeks from the date of receipt of a copy of this order.

        08.06.2022

                                                 Sd/- T.R.RAVI, JUDGE




08-06-2022                   /True Copy/                          Assistant Registrar
 WP(C) No.12961/2022                 3/3


Exhibit P5            PHOTOSTAT COPY OF THE JUDGMENT OF THIS HON'BLE COURT

DATED 26.07.2017 IN WP(C) NO. 5719/2015.

Exhibit P7 PHOTOSTAT COPY OF THE PETITION DATED 21/3/22 FILED BY THE 1ST PETITIONER BEFORE THE HON'BLE REVENUE MINISTER AND RESPONDENTS.

Exhibit P8 PHOTOSTAT COPY OF THE REPRESENTATION DATED 28/3/2022 SUBMITTED BY THE PETITIONERS BEFORE THE 5TH RESPONDENT.