Babu.M.P vs State Of Kerala
2022 Latest Caselaw 10489 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                       WP(C) NO. 29888 OF 2022
PETITIONER:

            BABU.M.P
            AGED 55 YEARS
            S/O.POULOSE, MANGARATH, ARAVANCHAL.P.O, KARIAPPA,
            KANNUR DISTRICT.

            BY ADVS.
            K.MOHANAKANNAN
            H.PRAVEEN (KOTTARAKARA)



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2       KERALA STATE LAND BOARD,
            VELLAYAMBALAM ROAD, UNIVERSITY OF KERALA, SENATE HOUSE
            CAMPUS, PALAYAM,
            THIRUVANANTHAPURAM-695033,REPRESENTED BY ITS SECRETARY.

    3       TALUK LAND BOARD,
            PAYYANNUR, KANUR-670307, REPRESENTED BY ITS CHAIRMAN.

    4       THE DISTRICT COLLECTOR,
            COLLECTORATE ROAD, THAVAKKARA, KANNUR, KERALA-670002.

    5       THE TAHSILDAR,
            ANNUR ROAD, PAYYANNUR, KANNUR-670307.

    6       THE VILLAGE OFFICER,
            ALAPPADAMBA VILLAGE OFFICE, MATHIL, KANNUR, KERALA-
            670521.

            SRI.BIMAL K. NATH, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29888 OF 2022            2


                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C)No.29888 of 2022
              --------------------------------------------
               Dated this the 7h day of October, 2022


                            JUDGMENT

Admit. Government Pleader takes notice for the respondents.

The prayer in the writ petition is for a direction to the 4 th

respondent to consider Ext.P5 and pass orders after hearing the

petitioner. The grievance of the petitioner is that the request for

assignment of the land and issuance of patta is not being considered.

The Government Pleader on instructions submits that Ext.P5 has

been received and is pending.

In the above circumstances, the writ petition is disposed of

directing the 4th respondent to consider and pass orders on Ext.P5

after hearing the petitioner at the earliest, at any rate, within four

months from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 29888/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE SOCIETY S NO.108/2006

Exhibit P2 TRUE COPY OF THE GO(RT)NO.175/2010/REV.DATED 17/05/2010

Exhibit P3 TRUE COPY OF GO(MS)NO.62/2016/REV.DATED 28-1-2016

Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 1-

8-2018 SUBMITTED BY THE PETITIONER BEFORE THE DISTRICT COLLECTOR

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 2-3-2022 SUBMITTED BY THE PETITIONER BEFORE THE DISTRICT COLLECTOR.