K.P. Moideen vs The District Collector
2022 Latest Caselaw 7093 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. 17261 OF 2022
PETITIONER:

            K.P. MOIDEEN, AGED 73 YEARS,
            S/O. KOTTEPADAM VEERANKUTTY,
            VADAPARAMBIL HOUSE, KARIPPUR P.O.,
            KARIPPUR AMSOM, CHIRAYIL DESOM,
            KONDOTTY TALUK, MALAPPURAM DISTRICT, PIN - 673647
            BY ADV K.RAKESH.


RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            COLLECTORATE, CIVIL STATION, UP-HILL,
            MALAPPURAM, PIN - 676 505.
    2       THE TAHaSILDAR,
            TALUK OFFICE, KONDOTTY TALUK,
            MALAPPURAM DISTRICT, PIN - 673638
    3       THE VILLAGE OFFICER,
            PALLIKKAL VILLAGE, KONDOTTY TALUK,
            MALAPPURAM DISTRICT, PIN - 673634.




            SMT. C. S. SHEEJA, 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.17261 of 2022                 2




                                  T.R.RAVI, J.
                 ------------------------------------------------
                        W.P(C) No.17261 of 2022
               ----------------------------------------------------
               Dated this the 17th day of June, 2022.

                             JUDGMENT

The grievance of the petitioner is that Ext.P3 representation

dated 20-11-2021 is pending consideration of the second

respondent. Ext.P4 is the acknowledgement receipt for having

received Ext.P3 representation. The petitioner prays that the

representation may be considered and ordered at the earliest.

In the light of the limited prayer made, the writ petition is

disposed of directing the second respondent to consider and pass

orders on Ext.P3 representation after hearing the petitioner at the

earliest, at any rate, within a period of two months from the date of

receipt of a copy of this judgment.

Sd/-

                                                    T.R.RAVI, JUDGE

amk





APPENDIX OF WP(C) 17261/2022



PETITIONER's         EXHIBITS :


Exhibit P1                A TRUE COPY OF THE LAND TAX RECEIPT

ISSUED FROM PALLIKKAL VILLAGE OFFICE DATED 16-11-2017 Exhibit P2 A TRUE COPY OF THE COMMUNICATION DATED, 15-10-1991 ISSUED BY THE SPECIAL TAHSILDAR, MALAPPURAM Exhibit P3 A TRUE COPY OF THE REPRESENTATION DATED, 20-11-2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT (WITHOUT ANNEXURES) Exhibit P4 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED, 20-11-2021 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT FOR EXHIBIT P3