Jincy Rony vs State Of Kerala
2022 Latest Caselaw 7081 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
  FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                     WP(C) NO. 18152 OF 2022
PETITIONER:

         JINCY RONY, W/O. RONY THOMAS,
         THAKADIPURATH HOUSE, PATHUMURI,
         VELLARAMKUNNU P.O., KUMILY,
         IDUKKI DISTRICT - 685 507.
         BY ADVS.
         P.C.CHACKO(K)
         ASHA P.KURIAKOSE


RESPONDENTS:

    1    STATE OF KERALA,
         REPRESENTED BY PRINCIPLE SECRETARY,
         REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM- 695 001.
    2    THE DISTRICT COLLECTOR,
         IDUKKI CIVIL STATION, PAINAAV,
         IDUKKI P.O., IDUKKI DISTRICT-685 603.
    3    THE SPECIAL TAHSILDAR,
         (LAND ASSIGNMENT), NEDUMKANDAM,
         NEDUMKANDAM P.O., IDUKKI DISTRICT-685 553.
    4    THE VILLAGE OFFICER,
         OFFICE OF THE VILLAGE OFFICER, CHAKKUPPALLAM
         P.O., CHAKKUPPALLAM, IDUKKI DISTRICT-685 509.


         SRI. BIMAL K. NATH, SR. GP



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.06.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P(C) No.18152 of 2022                2

                                 T.R.RAVI, J.
                ------------------------------------------------
                       W.P(C) No.18152 of 2022
              ----------------------------------------------------
              Dated this the 17th day of June, 2022.

                             JUDGMENT

The petitioner has preferred the Ext.P2 application for

issuance of patta. The grievance is that the same is not being

disposed of.

2. The Government Pleader, on instruction, submits that

Ext.P2 application has been received and is pending. In the above

circumstances, this writ petition is disposed of directing the third

respondent to consider and pass orders on Ext.P2 application for

patta submitted by the petitioner, after hearing the petitioner,

within three months from the receipt of a copy of this judgment.

The proceedings pursuant to Ext.P4 shall be kept in abeyance

pending consideration of Ext.P2 application.

The writ petition is disposed of accordingly.

Sd/-

T.R.RAVI, JUDGE

amk

APPENDIX

PETITIONER'S EXHIBITS :

Exhibit P1 TRUE COPY OF THE AGREEMENT DATED 17/04/2021. Exhibit P2 MODEL COPY OF THE APPLICATION FILED BY THE PETITIONER FOR ISSUING PATTA.

Exhibit P3 TRUE COPY OF THE RECEIPT ISSUED BY THE 3RD RESPONDENT DATED 04/08/2021.

Exhibit P4 TRUE COPY OF THE NOTICE DATED 28/04/2022 ISSUED BY THE 4TH RESPONDENT.

Exhibit P5 TRUE COPY OF THE OBJECTION DATED 18/05/2022 FILED BY THE PETITIONER TO THE 4TH RESPONDENT.

Exhibit P6 PHOTOGRAPHS OF THE PETITIONER PROPERTY. Exhibit P7 TRUE COPY OF THE LAND TAX RECEIPT DATED 02/07/2019 ISSUED BY THE VILLAGE OFFICE, CHAKKUPPALLAM TO PETITIONER'S HUSBAND DEVASSIA @ RONY THOMAS.

Exhibit P8 TRUE COPY OF THE LAND TAX RECEIPT DATED 08/11/2017 ISSUED BY THE VILLAGE OFFICE, CHAKKUPPALLAM TO VYRAVAN IN SURVEY NO.418/19 OF CHAKKUPPALLAM VILLAGE.

Exhibit P9 TRUE COPY OF THE LAND TAX RECEIPT DATED 11/11/2021 ISSUED BY THE VILLAGE OFFICE, CHAKKUPPALLAM TO LATHA KANNAN IN SURVEY NO.419/13 OF CHAKKUPPALLAN VILLAGE. Exhibit P10 TRUE COPY OF THE LAND TAX RECEIPT DATED 10/03/2020 ISSUED BY THE VILLAGE OFFICE, CHAKKUPPALLAM TO KANNAN S.K. IN SURVEY NO. 419/2010 OF CHAKKUPPALLAM VILLAGE.