Riyas vs Revenue Divisional Officer
2022 Latest Caselaw 2917 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
 WEDNESDAY, THE 16TH DAY OF MARCH 2022 / 25TH PHALGUNA, 1943
                         WP(C) NO.6727 OF 2022
PETITIONER :-

             RIYAS, AGED 35 YEARS
             S/O.KUNJABDULLAH, PUZHAKKAL VEEDU,
             EDACHERRY NORTH P.O., KOZHIKODE, PIN -673 502.

           BY ADVS.
           RUBEN GEORGE ROCK
           C.A.MAJEED
           K.H.ASIF
           MOLTY MAJEED
           P.B.UNNIKRISHNAN NAIR
           ASOK CHACKO THOMAS


RESPONDENTS :-

     1       REVENUE DIVISIONAL OFFICER, VADAKARA,
             OFFICE OF THE REVENUE DIVISIONAL OFFICER, VADAKARA,
             KOZHIKODE, PINCODE- 673 101.

     2       VILLAGE OFFICER
             EDACHERRY VILLAGE, IRINGANNUR, THUNERI KOZHIKODE,
             PINCODE-673 505.

  ADDL.3     DISTRICT COLLECTOR,
             CIVIL STATION, KOZHIKODE - 673 020.

             ADDITIONAL 3RD RESPONDENT IS IMPLEADED AS PER ORDER
             DATED 16.3.2022 IN I.A.No.1/2022.

             BY SMT.PRINCY XAVIER, SR.GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   16.03.2022,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.6727 OF 2022

                                    -: 2 :-


                                JUDGMENT

Dated this the 16th day of March, 2022

This writ petition is filed challenging Ext.P3 order issued by

the 1st respondent. It is submitted that the petitioner has preferred

Ext.P6 appeal before the additional 3rd respondent as against

Ext.P3.

2. In view of the fact that Ext.P6 is a statutory appeal

preferred by the petitioner, the same is liable to be considered, in

accordance with law.

There will, accordingly, be a direction to the additional

3rd respondent to take up, consider and pass orders on Ext.P6

appeal preferred by the petitioner, after hearing the petitioner as

well, within a period of two months from the date of receipt of a

copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/21.3.2022 WP(C) NO.6727 OF 2022

APPENDIX OF WP(C) 6727/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 19.01.2022

Exhibit P2 TRUE COPY OF CERTIFICATE DATED 26.12.2021 ISSUED BY THE 2ND RESPONDENT

Exhibit P3 TRUE COPY OF THE ORDER DATED 17.11.2021 ISSUED BY THE 1ST RESPONDENT

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 02.02.2022 SUBMITTED BEFORE THE 1ST RESPONDENT

Exhibit P5 THE TRUE COPY OF RECEIPT ISSUED BY 1ST RESPONDENT

Exhibit P6 A TRUE COPY OF THE APPEAL FILED BEFORE DISTRICT COLLECTOR, KOZHIKODE.

Exhibit P7 A TRUE COPY OF THE POSTAL RECEIPT DATED 09.03.2022.