Jose Sebastian vs The District Collector
2022 Latest Caselaw 10498 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. 28788 OF 2022
PETITIONER:

            JOSE SEBASTIAN
            AGED 66 YEARS
            S/O.SEBASTIAN, KADALIKKATTIL HOUSE, EROOR P.O., EROOR,
            ERNAKULAM - 682 306.

            BY ADVS.
            PRAVEEN K. JOY
            T.A.JOY
            E.S.SANEEJ
            N.ABHILASH
            M.P.UNNIKRISHNAN
            M.K.SAMYUKTHA
            DEEPU RAJAGOPAL
            SANDRA S.KUMAR



RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            THRISSUR, CIVIL STATION, CIVIL LINES ROAD, KALYAN
            NAGAR, AYYANTHOLE, THRISSUR - 680 003.

    2       THE TAHSILDAR
            TOWN HALL, W PALACE RD., CHEMBUKKAV,
            THRISSUR - 680 020.

            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. 28788 OF 2022             2


                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C)No.28788 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 1 st

respondent to take action on Ext.P8 application. The Government

Pleader on instructions submits that Ext.P8 application is received

and is pending.

In such circumstances the writ petition is disposed of directing

the 1st respondent to consider and take necessary action on Ext.P8

application at the earliest, at any rate, within two months from the

date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 28788/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LOCATION CERTIFICATE DATED 07/11/2017 OF OLLUKKAR VILLAGE OFFICE.

Exhibit P2 THE TRUE COPY OF THE POSSESSION AND NON ATTACHMENT CERTIFICATE DATED 06/11/2016 OF OLLUKKAR VILLAGE OFFICE.

Exhibit P3 THE TRUE COPY OF THE LETTER DATED 17/09/2019 ISSUED BY EXECUTIVE ENGINEER, MINISTRY OF ROAD TRANSPORT AND HIGHWAY, THIRUVANANTHAPURAM.

Exhibit P4 THE TRUE COPY OF THE LETTER DATED 23/09/2019 ISSUED BY PROJECT DIRECTOR, NATIONAL HIGH WAY AUTHORITY OF INDIA, PALAKKAD.

Exhibit P5 THE TRUE COPY OF THE JUDGMENT DATED 01/11/2019 OF THIS HON'BLE COURT IN WPC NO.24591/2019.

Exhibit P6 THE TRUE COPY OF THE JUDGMENT DATED 09/03/2020 OF THIS HON'BLE COURT IN WPC NO.6975/2020.

Exhibit P7 THE TRUE COPY OF THE SKETCH ISSUED BY THE TALUK SURVEYOR, THRISSUR TALUK DATED 03/12/2020.

Exhibit P8 THE TRUE COPY OF THE APPLICATION BEFORE THE 1ST RESPONDENT.