Krishnamoney Sanakaran Elayathu vs The Revenue Divisional Officer
2023 Latest Caselaw 5215 Ker

WP(C) No. 14343 of 2023              1



             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                          WP(C) NO. 14343 OF 2023


PETITIONER:

             KRISHNAMONEY SANAKARAN ELAYATHU
             AGED 52 YEARS
             S/O SANKARAN ELAYATHU EDAPPALLY ILLAM ,
             CHERUVATTOOR P.O KOTHAMANGALAM ERNAKULAM DISTRICT,
             PIN - 686691
             BY ADVS.
             P.K.SOYUZ
             E.V.BABYCHAN


RESPONDENTS:

     1       THE REVENUE DIVISIONAL OFFICER
             REVENUE DIVISIONAL OFFICE, MOOVATTUPUZHA MINI
             CIVIL STATION , MUDAVOOR P.O ERNAKULAM DISTRICT,
             PIN - 686669
     2       THE TAHSILDAR (LR)
             KOTHAMANGALAM TALUK, TALUK OFFICE , 4TH FLOOR
             REVENUE TOWER , SH 16, KOTHAMANGALAM P.O ERNAKULAM
             DISTRICT, PIN - 686666
     3       THE VILLAGE OFFICER
             IRAMALLOOR VILLAGE, VILLAGE OFFICE IRAMALLOOR
             NELLIKUZHI P.O,KOTHAMANGALAM ERNAKULAM DISTRICT,
             PIN - 686691
             BY G.P., SMT. VIDYA KURIAKOSE



      THIS     WRIT       PETITION       (CIVIL)   HAVING   COME    UP    FOR
ADMISSION      ON   20.04.2023,          THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No. 14343 of 2023          2

                        VIJU ABRAHAM , J.
             ===========================
                    WP(C) No. 14343 of 2023
             ============================
               Dated this the 20th day of April, 2023

                            JUDGMENT

Petitioner has approached this Court seeking a direction to

the 2nd respondent to consider and pass orders on Ext P4

application.

2. Petitioner has a specific contention that, in similar

circumstances by Ext P6 judgment in WP(C) No. 79/2022, this

Court has issued relief to an identically placed person. Petitioner

submits that Ext P4 application may be directed to be considered

in the light of Ext P6 judgment.

3. Heard the learned Government Pleader also.

4. After hearing both sides, I am inclined to dispose of the

writ petition with a direction to the 2 nd respondent to consider and

pass orders on Ext P4 application taking into consideration Ext P6

judgment and take a decision in the matter within a period of one

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

With the above said direction, the writ petition is disposed of.

sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 14343/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER DATED 24.12.2022 OF THE 1ST RESPONDENTS Exhibit P2 A TRUE COPY OF THE KLU ORDER DATED 31.08.2015 PASSED BY THE 1ST RESPONDENT Exhibit P3 A TRUE COPY OF THE LETTER DATED 23.01.2023 SENT BY THE 2ND RESPONDENT Exhibit P4 A TRUE COPY OF THE APPLICATION, ALONG WITH FORM NO. A APPLICATION SENT BY THE PETITIONER DATED 31.03.2023 BY SPEED POST Exhibit P5 A TRUE COPY OF THE POSTAL ACKNOWLEDGMENT RECEIPT DATED 10.04.2023 Exhibit P6 A TRUE COPY OF THE JUDGMENT IN W.P C NO.

79 OF 2022 VIDE JUDGMENT DATED 28.03.2022