Thulaseedhara Panicker vs State Of Kerala
2023 Latest Caselaw 4644 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                        WP(C) NO. 13357 OF 2023
PETITIONER/S:

          THULASEEDHARA PANICKER
          AGED 63 YEARS
          S/O SREENIVASAN, VRINDAVANAM, PADOM P.O.,
          PATHANAMTHITTA DISTRICT, PIN - 689694
          BY ADV A.R.DILEEP


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO THE DEPARTMENT OF
          REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
          PIN - 695001
    2     TAHSILDAR
          TALUK OFFICE, KONNI, PATHANAMTHITTA DISTRICT, PIN -
          689691
    3     SPECIAL TAHSILDAR (LR) AND LAND TRIBUNAL
          KONNI, PATHANAMTHITTA DISTRICT, PIN - 689691
    4     VILLAGE OFFICER
          KALANJOOR, PATHANAMTHITTA DISTRICT, PIN - 689694
    5     B.B.RUBBER ESTATE LTD.
          REP. BY ITS MANAGER, T.K.ALEXANDER, PADOM P.O.,
          PATHANAMTHITTA DISTRICT, PIN - 689694



          SMT. C S SHEEJA (SR GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.13357 of 2023

                                     2




                             JUDGMENT

The petitioner has filed this writ petition seeking a

limited relief. He prays that an application filed by him under

Section 72B of the Kerala Land Reforms Act, 1963 before the

third respondent be considered and disposed of within a time

frame fixed by this Court.

2. Heard the learned Senior Government Pleader

also.

Having heard the learned counsel for the petitioner

and the learned Senior Government Pleader appearing for the

respondents, this writ petition will stand disposed of, directing

the third respondent to consider and pass orders on Ext.P3

after affording an opportunity of hearing to the petitioner,

within a period of six months from the date of receipt of a

certified copy of this judgment.

Sd/-

GOPINATH P., JUDGE rkj WPC No.13357 of 2023

APPENDIX OF WP(C) 13357/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF APPLICATION DATED 28.12.2021 BEFORE THE 3RD RESPONDENT Exhibit P2 A TRUE COPY OF REPORT UNDER SECTION 72 OF THE LAND REFORMS ACT, 1963 OBTAINED UNDER THE RIGHT TO INFORMATION ACT, 2005 Exhibit P3 A TRUE COPY OF COMMUNICATION NO.

B5/353310/22 DATED 30.05.2022, OBTAINED UNDER RIGHT TO INFORMATION ACT, 2005 ISSUED BY THE 2ND RESPONDENT TO THE 4TH RESPONDENT Exhibit P4 A TRUE COPY OF COMMUNICATION NO. 281/2022 DATED 01.08.2022, SENT BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT OBTAINED UNDER RIGHT TO INFORMATION ACT, 2005