Dhanamani vs The Taluk Land Board
2022 Latest Caselaw 8035 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.17521 OF 2022
PETITIONERS:

    1     DHANAMANI
          AGED 38 YEARS
          W/O SELVAKUMARASWAMY (CHELLAKUMARASWAMY),
          KUPPANDAKOUNDANOOR, OZHALPATHY - 678 557,
          CHITTUR, PALAKKAD DISTRICT.

    2     RAJESH KUMAR
          S/O SELVAKUMARASWAMY (CHELLAKUMARASWAMY),
          KUPPANDAKOUNDANOOR, OZHALPATHY 678 557,
          CHITTUR, PALAKKAD DISTRICT.

    3     BINDHA LAKSHMI
          D/O SELVAKUMARASWAMY (CHELLAKUMARASWAMY),
          KUPPANDAKOUNDANOOR, OZHALPATHY - 678 557,
          CHITTUR, PALAKKAD DISTRICT.

    4     BHANUMATHY
          W/O MUTHUKUMARASWAMY,
          KUPPANDAKOUNDANOOR, OZHALPATHY 678 557,
          CHITTUR, PALAKKAD DISTRICT.

    5     GAUTHAM
          S/O MUTHUKUMARASWAMY,
          KUPPANDAKOUNDANOOR, OZHALPATHY - 678 557,
          CHITTUR, PALAKKAD DISTRICT.

    6     PRADEEP KUMAR
          S/O MUTHUKUMARASWAMY,
          KUPPANDAKOUNDANOOR, OZHALPATHY - 678 557,
          CHITTUR, PALAKKAD DISTRICT.

    7     MUTHULAKSHMI
          D/O SUBHAYYAKOUNDER, (W/O A.M.MUTHUSWAMY),
          10/287, VALPARA MAIN ROAD ,
          ANGALAKKURISSI, POLLACHI, TAMIL NADU - 642 007

          BY ADV V.KRISHNA MENON
 WP(C) NO.17521 OF 2022
                                2

RESPONDENTS:

    1     THE TALUK LAND BOARD
          CHITTUR, PALAKKAD- 678 101
          REPRESENTED BY ITS CHAIRMAN.

    2     THE SECRETARY
          THE TALUK LAND BOARD,
          CHITTUR, PALAKKAD - 678 101

    3     THE TAHSILDAR(LR)
          TALUK OFFICE, CHITTUR -678 101.

    4     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          LAND REVENUE DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.


          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.17521 OF 2022
                                       3




                                T.R.RAVI, J.
                     ----------------------------------------
                      WP(C) No.17521 OF 2022
                    -------------------------------------------
                Dated this the 29th day of June, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

The prayer in the writ petition is for a direction to

respondents 1 to 3 to consider and pass orders on Ext.P3

objection submitted by the petitioners after hearing the

petitioners. It is seen from Ext.P4 that Ext.P3 has already been

forwarded to the Secretary of the Land Board.

In the above circumstances, this writ petition is disposed

of directing respondents 1 to 3 to consider and pass orders on

Ext.P3 after hearing the petitioners or their representatives at

the earliest at any rate within three months. The petitioners

may prefer additional representations to supplement Ext.P3.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO.17521 OF 2022

APPENDIX OF WP(C) 17521/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER DATED 24.1.1976 OBTAINED RIGHT TO INFORMATION ACT.

Exhibit P2 TRUE COPY OF THE NOTICE DATED 8.12.2021 RECEIVED BY THE SECOND PETITIONER.

Exhibit P3 TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONERS DATED 3.1.2022.

Exhibit P4 TRUE COPY OF THE LETTER DATED 18.01.2022.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//                       PA TO JUDGE