Sabna Ubaidulla vs The State Of Kerala
2023 Latest Caselaw 5236 Ker

WP(C) No. 14330 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. 14330 OF 2023


PETITIONER:

             SABNA UBAIDULLA
             AGED 37 YEARS
             W/O UBAIDULLA, CHOLAKKAL HOUSE. NIRAMARUTHUR P.O.
             MALAPPURAM DISTRICT, PIN - 676301
             BY ADVS.
             JAMSHEED HAFIZ
             K.K.NESNA


RESPONDENTS:

     1       THE STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO THE REVENUE
             DEPARTMENT THIRUVANANTHAPURAM, PIN - 695501
     2       THE DISTRICT COLLECTOR
             MALAPPURAM MALAPPURAM DISTRICT, PIN - 676554
     3       THE REVENUE DIVISIONAL OFFICER TIRUR
             MALAPPURAM DISTRICT, PIN - 673001
             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. 14330 of 2023         2



                        VIJU ABRAHAM , J.
             ===========================
                    WP(C) No. 14330 of 2023
             ============================
               Dated this the 20th day of April, 2023

                            JUDGMENT

The above writ petition is filed seeking a direction to the 3 rd

respondent to consider and pass orders on Ext P2 application in

Form-6.

2. Petitioner has a specific case that this property is not

included in data bank.

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 3 rd respondent to consider and

pass orders on Ext P2 application in Form-6 within a period of

three months 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) 14330/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE REVENUE DEPARTMENT, KERALA DATED 07.12.2022 Exhibit P2 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER'S HUSBAND BEFORE 3RD RESPONDENT DATED 10.01.2023