Silvadasan vs State Of Kerala
2022 Latest Caselaw 10219 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
   THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                       WP(C) NO. 27032 OF 2022
PETITIONER:

          SILVADASAN
          AGED 75 YEARS
          S/O SEBASTIN, PULLUVILAIL CHEMBAKARAMAN THURAIL,
          KARIKULAM DESOM, KARIKULAM VILLAGE,
          NEYYATTINKARA TALUK,THIRUVANATHAPURAM, PIN - 695121
          BY ADVS.
          V.G.ARUN (K/795/2004)
          NEERAJ NARAYAN
          R.HARIKRISHNAN (KAMBISSERIL)
          V.JAYA RAGI
          AVANEETH S.R.
RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY REVENUE DEPARTMENT,
          THIRUVANATHAPURAM, PIN - 695001
    2     DISTRICT COLLECTOR
          2ND FLOOR CIVIL STATION BUILDING, CIVIL STATION ROAD,
          THIRUVANANTHAPURAM, KERALA, PIN - 695043
    3     REVENUE DIVISIONAL OFFICER
          1ST FLOOR, KUDAPPANAKUNNU, THIRUVANANTHAPURAM,
          KERALA, PIN - 695043
    4     THE TAHSILDAR
          NEYYATTINKARA TALUK, ALUMMOODU, NEYYATTINKARA,
          KERALA, PIN - 695121
    5     THE VILLAGE OFFICER
          KARIMKULAM VILLAGE, NEYYATTINKARA TALUK,
          THIRUVANATHAPURAM, PIN - 695121


OTHER PRESENT:

          SRI. BIMAL K. NATH, SR.GP.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27032 OF 2022
                                       2




                            T.R.RAVI, J.
                       ----------------------------------------
                        WP(C) No. 27032 of 2022
                     -------------------------------------------
             Dated this the 15th day of September, 2022

                            JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The prayer in the writ petition is for a direction

to the 4th respondent to consider Ext.P2 and Ext.P3

applications and pass orders.

3. The grievance relates to demarcation of the

properties which had been obtained under a patta.

In view of the limited prayer made, the writ

petition is disposed of directing the 4 th respondent to

consider and pass orders on Exhibit.P2 and P3 after

hearing the petitioner at the earliest at any rate within 3

months from the date of receipt of a copy of this

judgment.

Sd/-

T.R. RAVI

JUDGE SK/15.9.

WP(C) NO. 27032 OF 2022

APPENDIX OF WP(C) 27032/2022

PETITIONER'S EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE JUDGMENT DATED 24.10.2019 IN WP© NO. 28234/2019 PRONOUNCED BY THE HON'BLE HIGH COURT OF KERALA EXHIBIT P2 A TRUE COPY OF THE FORM 8 APPLICATION DATED NIL SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION DATED 22.03.2022 SUBMITTED BY THE PETITIONER BEFORE TAHSILDAR (LR), NEYYATTINKARA

RESPONDENTS' EXHIBITS : NIL

TRUE COPY

P.A.TO JUDGE