M.C.Abraham vs State Of Kerala
2022 Latest Caselaw 2681 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 11TH DAY OF MARCH 2022 / 20TH PHALGUNA, 1943
                        WP(C) NO. 3751 OF 2022


PETITIONER:


          M.C.ABRAHAM, AGED 59 YEARS, MUPPARATHIL VEEDU,
          NIRANAM VADAKKUM BHAGAM P. O., THIRUVALLA,
          PATHANAMTHITTA.

          BY ADVS.
          MAHESH CHANDRAN
          GAJENDRA SINGH RAJPUROHIT
          AKHIL GEORGE
          AKSHAY R


RESPONDENTS:


    1     STATE OF KERALA, REPRESENTED BY SECRETARY,
          DEPARTMENT OF REVENUE, SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.

    2     THE LAND REVENUE COMMISSIONER, KERALA
          PUBLIC OFFICE BUILDING, MUSEUM ROAD,
          THIRUVANANTHAPURAM - 695 003.

    3     THE DISTRICT COLLECTOR
          PATHANAMTHITTA - 689 645.

    4     THE TAHASILDAR (LAND RECORDS), TALUK OFFICE,
          THIRUVALLA, PATHANAMTHITTA - 689 645.

    5     THE TAHSILDAR, TALUK OFFICE, REVENUE TOWER,
          THIRUVALLA - 689 101.

    6     THE TALUK SURVEYOR, THIRUVALLA
          PATHANAMTHITTA - 689 645.

    7     THE VILLAGE OFFICER, VILLAGE OFFICE,
          NIRANAM - 689 621.

    8     NIRANAM PANCHAYAT, REPRESENTED BY ITS SECRETARY,
          NIRANAM P. O., THIRUVALLA - 689 101.
 WPC 3751
                                      2



            SMT.K.AMMINIKUTTY SR.G.P.


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   11.03.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC 3751
                                     3



                           JUDGMENT

The singular prayer of the petitioner in this Writ Petition is

that the 3rd respondent - District Collector be directed to take up

and consider Ext.P2 Revision Petition and issue appropriate

orders on it, within a time frame to be fixed by this Court.

2. Sri.Mahesh Chandran - learned counsel for the

petitioner, submitted that Ext.P2 was filed more than three years

ago by his client and therefore, that any further delay in its

disposal is egregiously improper and prejudicial to him.

3. In response, Smt.K.Amminikutty - learned Senior

Government Pleader, submitted that hearing on Ext.P2 Revision

was conducted by the 3rd respondent on 09.02.2022 and that

final orders will be issued without any further delay.

Taking note of the afore submissions, I order this Writ

Petition and direct the 3rd respondent - District Collector to issue

final orders on Ext.P2 Revision, after following due procedure, as

expeditiously as is possible but not later than two months from

the date of receipt of a copy of this judgment. WPC 3751

I make it clear that if any further hearing is required, the

afore directions will not stand in its way and that the 3 rd

respondent will be at liberty to conduct it, if so warranted.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                               JUDGE
 WPC 3751


                APPENDIX OF WP(C) 3751/2022

PETITIONER EXHIBITS
Exhibit P1          A TRUE COPY OF THE JUDGMENT IN WP(C)

41928/2018 DATED 21.12.2018 PASSED BY THIS HON'BLE COURT.

Exhibit P2 A TRUE COPY OF THE REVISION PETITION DATED 24.01.2019 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT. Exhibit P3 A TRUE COPY OF THE RE-SURVEY REPORT CONDUCTED BY THE DISTRICT HEAD SURVEYOR DATED 12.07.2021.

Exhibit P4 A TRUE COPY OF THE NOTICE NO.C3-

19882/2019 DATED 9.8.2021 FOR HEARING THE PETITIONER ISSUED BY THE 3RD RESPONDENT.

Exhibit P5 A TRUE COPY OF THE ARGUMENT NOTE SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.