Ravisankar vs Versus State Of Kerala
2023 Latest Caselaw 5310 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 TUESDAY, THE 25TH DAY OF APRIL 2023 / 5TH VAISAKHA, 1945
                     WP(C) NO. 14308 OF 2023
PETITIONER:

            RAVISANKAR V S
            AGED 31 YEARS
            S/O SOMADAS,
            VALSALALAYAM, MANALIYIL,
            KADACKKAL, P.O., KOLLAM,
            KERALA, PIN - 691536

            BY ADVS.G.RANJU MOHAN
                    M.SANTHI (K/868/2011)
                    ARYA S.
RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001

    2       LAND REVENUE COMMISSIONER
            (APPELLATE AUTHORITY UNDER THE ARMS ACT),
            PUBLIC OFFICE BUILDING,
            MUSEUM ROAD, THIRUVANANTHAPURAM,
            PIN - 695033

    3       THE DISTRICT COLLECTOR
            COLLECTORATE, CIVIL STATION,
            KOLLAM, PIN - 691013

    4       DISTRICT POLICE CHIEF
            ASHRAMAM RD, ASRAMAM,
            KOLLAM, KERALA, PIN - 691001

    5       TAHASILDHAR
            MINI CIVIL STATION,
            KOTTARAKKARA,KERALA, PIN - 691506


            BY SRI.ARUN CHANDY, GOVERNMENT PLEADER


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   25.04.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C.) No. 14308/2023           2




                            JUDGMENT

The petitioner has approached this Court seeking a

direction to the second respondent to consider and pass

orders on Ext.P2 appeal filed against Ext.P1 order.

2. Having considered the submissions of the learned

counsel for the petitioner as well as the learned

Government Pleader, I am of the opinion that this writ

petition itself can be disposed of with a direction.

3. Accordingly, there will be a direction to the

second respondent to consider and pass orders on Ext.P2

appeal, after hearing all the affected parties within six

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

Writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE DCS/25.04.2023

APPENDIX

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REJECTION ORDER OF THE DISTRICT COLLECTOR DATED 15/12/2022

EXHIBIT P2 TRUE COPY OF THE APPEAL A2-370879/2023 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 06/02/2023

EXHIBIT P3 TRUE COPY OF THE RECEIPT ISSUED FROM THE 2ND RESPONDENT'S OFFICE DATED 06/02/2023