Vijayalakshmi vs State Of Kerala
2022 Latest Caselaw 7791 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                       WP(C) NO. 18736 OF 2022


PETITIONERS:

    1       VIJAYALAKSHMI
            AGED 57 YEARS, W/O R. NATARAJAN,
            KOTHAPATTY VILLAGE, ANDIPATTY T.K,
            THENI DISTRICT, TAMILNADU - 625512.

    2       V. VIJAYARAM,
            S/O VARATHARAJ, NAMARIPARAI,
            CHATHURANGAPPARA VILLAGE,
            UDUMBANCHOLA TALUK, IDUKKI DISTRICT - 685511.

            BY ADV R.RAJESH(PULLIKADA)



RESPONDENTS:

    1       STATE OF KERALA
            REP: BY ITS SECRETARY, DEPARTMENT OF REVENUE,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001.

    2       THE REVENUE DIVISIONAL OFFICER,
            DEVIKULAM CIRCULAR ROAD,
            DEVIKULAM, IDUKKI DISTRICT - 685613.

    3       THE VILLAGE OFFICER,
            CHATHURANGAPARA VILLAGE,
            CHATHURANGAPARA, IDUKKI - 685554.



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




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18736 OF 2022
                                     2



                               T.R. RAVI, J.
                --------------------------------------------
                       W. P. (C). No. 18736 of 2022
                 --------------------------------------------
                  Dated this the 28th day of June, 2022

                               JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The writ petition has been filed being aggrieved by the

obstructions created in the way to the petitioners' plantations by one

Radhakrishnan, who is a neighbouring owner. The petitioners have

preferred representation before the 2nd respondent as Ext.P3 and they

are aggrieved by the delay in consideration of the representation even

though more than 2 years have elapsed after the same was filed.

3. The Government Pleader on instructions submits that the

representation is pending consideration.

In the above circumstances, this writ petition is disposed of

directing the 2nd respondent to consider and pass orders on Ext.P3 after

hearing the petitioners and other interested parties including

Sri.Radhakrishanan mentioned in paragraph 4 of this writ petition, at

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

a copy of this judgment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 18736 OF 2022

APPENDIX OF WP(C) 18736/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT NO:

3488895/34889 DATED 05/12/2008 ISSUED BY THE CHATHURANGAPARA VILLAGE OFFICE.

Exhibit P2 THE TRUE COPY OF THE RECEIPT NO:26727/7 DATED 5/12/2008 ISSUED BY THE KERALA KARSHAKA THOZHILALY WELFARE BOARD.

Exhibit P3 THE TRUE COPY OF THE COMPLAINT DATED 29.02.2020 FILED BY THE 2ND PETITIONER.

Exhibit P4 THE TRUE COPY OF THE REPORT DATED 16/07/2021 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE 2ND RESPONDENT.