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K.M Jacob vs The Revenue Divisional Officer
2023 Latest Caselaw 5193 Ker

Citation : 2023 Latest Caselaw 5193 Ker
Judgement Date : 18 April, 2023

Kerala High Court
K.M Jacob vs The Revenue Divisional Officer on 18 April, 2023
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 18TH DAY OF APRIL 2023 / 28TH CHAITHRA, 1945
                        WP(C) NO. 13986 OF 2023
PETITIONER/S:

          K.M JACOB
          AGED 52 YEARS
          S/O. MATHEW, KAKKASSERI, CHITTANJOOR, ANJOOR,
          KUNNAMKULAM, THRISSUR, PIN - 680523
          BY ADV C.K.SHERIN


RESPONDENT/S:

    1     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, CIVIL STATION, THRISSUR, PIN
          - 680003
    2     THE AGRICULTURAL OFFICER
          KRISHI BHAVAN, KUNNAMKULAM THRISSUR, PIN - 680504
    3     THE TAHSILDAR (LR)
          TALUK OFFICE, KUNNAMKULAM , THRISSUR, PIN - 680503
    4     THE VILLAGE OFFICER
          CHOVVANNOOR VILLAGE, KUNNAMKULAM , THRISSUR, PIN -
          680503
OTHER PRESENT:

          GP SRI.RAJEEV JYOTHISH GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13986 OF 2023
                                         2


                          VIJU ABRAHAM, J

                       WP(C) No.13986 of 2023
                                    th
                Dated this the 18        day   of   April 2023

                          J U D G M E N T

Petitioner has approached this court seeking a direction to

the first respondent to consider and to pass orders on Ext.P4

application in Form-6. Petitioner further submitted that

petitioner property is not included in Ext.P3 data bank.

2. Heard the learned Government Pleader also.

Therefore there will be a direction to the first respondent

to consider and to pass orders on Ext.P4 application in Form-6,

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

copy of this judgment.

With the abovesaid direction, the writ petition is disposed

of.

sd/-

VIJU ABRAHAM, JUDGE

R.AV WP(C) NO. 13986 OF 2023

APPENDIX OF WP(C) 13986/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE WILL NO.136/III/2001 DATED 25.08.2000 Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 28.09.2022 ISSUED BY THE VILLAGE OFFICER Exhibit P3 A TRUE COPY OF THE DATA BANK DATED 03.09.2021 Exhibit P4 A TRUE COPY OF THE FORM 6 APPLICATION DATED 05.04.2023 FILED BY THE PETITIONER Exhibit P5 A TRUE COPY OF THE RECEIPT DATED 05.04.2023

 
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