Balakrishnan vs The State Of Kerala
2022 Latest Caselaw 7961 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                       WP(C) NO. 18273 OF 2022
PETITIONER:

          BALAKRISHNAN
          AGED 72 YEARS
          S/O GOPALAN NAIR, MATTAPPILLY HOUSE,
          AYYAPPANKAVU P.O, THRISSUR-680751.

          BY ADVS.
          M.R.DHANIL
          JISHY P.S.
          SENITTA P. JOJO


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM, KERALA- 695001

    2     TAHASILDAR (L.R.),
          THRISSUR TALUK, THRISSUR DISTRICT, KERALA- 680001.

          SMT.C.S. SHEEJA,SR .GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18273 OF 2022

                                      2


                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.18273 of 2022
                   --------------------------------------------
               Dated this the 29th day of June, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The prayer in the writ petition is for a direction to

the 1st respondent to consider and pass orders on Ext.P6

representation submitted by the petitioner taking into

consideration Exts.P1 to P5 documents.

3. The Government Pleader on instructions submits

that Ext.P6 has been forwarded to the District Collector,

Thrissur on 17.06.2022.

In the above circumstances this writ petition is disposed

of, directing the District Collector, Thrissur to take an

appropriate action on Ext.P6 at the earliest, at any rate,

within two months from the date of receipt of a copy of this

judgment. The respondents 1 and 2 shall intimate the District WP(C) NO. 18273 OF 2022

Collector, Thrissur about this order for necessary action. The

petitioner shall also produce a copy of the judgment along

with a copy of the writ petition before the District Collector,

Thrissur for compliance.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 18273 OF 2022

APPENDIX OF WP(C) 18273/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DEATH CERTIFICATE OF SHRI.GOPALAN NAIR, ISSUED BY THE REGISTRAR OF BIRTH AND DEATH, NADATHARA GRAMA PANCHAYAT DATED 02.07.2007.

Exhibit P2 TRUE COPY OF THE ABOVE LEGAL HEIR SHIP CERTIFICATE NO. K.DIS-13669/16/A4, DATED 06.08.2016.

Exhibit P3 TRUE COPY OF THE ORDER OF ASSIGNMENT ON REGISTRY ISSUED BY THE SPECIAL TAHASILDAR, THRISSUR DATED 31.7.1975.

Exhibit P4                TRUE   COPY   OF    THE    ELECTRICITY    BILL
                          EVIDENCING     THE      CONSUMER     NO.     C
                          1156776002962      OF     THE     ELECTRICITY

CONNECTION IN THE NAME OF SRI. GOPALAN NAIR RELATED TO THE SUBJECT MATTER PROPERTY ISSUED BY THE KERALA STATE ELECTRICITY BOARD LIMITED, DATED 14.02.2018.

Exhibit P5 TRUE COPY OF THE COMMUNICATION ISSUED BY THE VILLAGE OFFICER OILUKARA DATED 13-11-2019, TO THE TAHASILDAR (L.R.) THRISSUR.

Exhibit P6 TRUE COPY OF THE REPRESENTATION MADE TO THE GOVERNMENT ON 7.3.2022