Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Ms Locus Constructions Private ... vs The Revenue Divisional Officer
2023 Latest Caselaw 5274 Ker

Citation : 2023 Latest Caselaw 5274 Ker
Judgement Date : 20 April, 2023

Kerala High Court
Ms Locus Constructions Private ... vs The Revenue Divisional Officer on 20 April, 2023
          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. 12720 OF 2023
PETITIONER:

         MS LOCUS CONSTRUCTIONS PRIVATE LIMITED
         REPRESENTED BY ITS DIRECTOR NAVAS MEERAN, 401B,
         NIRANJAN BUILDING, 99 MARINE DRIVE, MAHARASHTRA,
         MUMBAI, PIN - 400020
         BY ADV C.K.SHERIN

RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, KB JACOB ROAD, FORT
          KOCHI, PIN - 682001
    2     THE AGRICULTURAL OFFICER
          KRISHI BHAVAN, KARUMALLOOR, ALUVA WEST VILLAGE,
          ERNAKULAM, PIN - 683101
    3     THE TAHSILDAR (LR)
          TALUK OFFICE, MINI CIVIL STATION, ALUVA,
          ERNAKULAM, PIN - 683101
OTHER PRESENT:

          GP 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:
 W.P.(C). No.12720 of 2023      :2:




                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C). No.12720 of 2023
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 20th day of April, 2023

                             JUDGMENT

The petitioner has preferred Ext.P3 application in Form-7

before the 1st respondent and he seeks for an expeditious disposal

of the same.

2. Heard the learned Government Pleader also, who upon

instructions submitted that appropriate orders will be passed on

Ext.P3 application, within the time limit fixed by this Court.

Therefore, I dispose the writ petition with a direction to the

1st respondent to consider and pass orders on Ext.P3 application in

Form-7, within a period of three months from the date of receipt of

a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 12720/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT FOR THE YEAR 2022-23 ISSUED BY THE VILLAGE OFFICER Exhibit P2 A TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK Exhibit P3 A TRUE COPY OF THE APPLICATION IN FORM NO. 7 DATED 30.01.2023 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter