Ravi V.T vs State Of Kerala
2023 Latest Caselaw 5313 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. 14495 OF 2023
PETITIONER:

          RAVI V.T
          AGED 69 YEARS
          S/O. THANKAPPAN,
          RESIDING AT VELLACKAL HOUSE,
          VELOOR, VELOOR P.O.,
          KOTTAYAM DISTRICT,
          PIN - 686003

          BY ADVS.T.MADHU
                  C.R.SARADAMANI
                  SHAHID AZEEZ
                  RENJISH S. MENON
RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          LOCAL SELF GOVERNMENT INSTITUTIONS DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM,
          PIN - 695001

    2     THE KOTTAYAM MUNICIPALITY
          MUNICIPAL OFFICE BUILDING,
          YMCA ROAD, KOTTAYAM,
          REPRESENTED BY ITS SECRETARY,
          PIN - 686001

    3     THE SECRETARY
          KOTTAYAM MUNICIPALITY,
          MUNICIPAL OFFICE BUILDING,
          YMCA ROAD,
          KOTTAYAM,
          PIN - 686001

    4     THE DISTRICT COLLECTOR
          KOTTAYAM, CIVIL STATION,
          COLLECTORATE P.O.,
          KOTTAYAM DISTRICT,
          PIN - 686001

    5     THE REVENUE DIVISIONAL OFFICER
          KOTTAYAM,
          CIVIL STATION,
          COLLECTORATE P.O.,
 W.P.(C.) No. 14495/2022              2




             KOTTAYAM DISTRICT,
             PIN - 686001

     6       THE TAHSILDAR
             KOTTTAYAM TALUK,
             TALUK OFFICE,
             FIRST FLOOR,
             MINI CIVIL STATION,
             UNION CLUB ROAD,
             PUTHANAGADI,
             KOTTAYAM DISTRICT,
             PIN - 686001

     7       THE VILLAGE OFFICER
             VELOOR VILLAGE,
             VELOOR P.O.,
             KOTTAYAM DISTRICT,
             PIN - 686003

     8       CHACKO KURIAKOSE
             RESIDING AT KOTHAPPALLY HOUSE,
             VELOOOR P.O.,
             KOTTAYAM DISTRICT,
             PIN - 686003

     9       BENNY
             RESIDING AT THATTASSERIYIDAM,
             VELOOR P.O.,
             KOTTAYAM DISTRICT,
             PIN - 686003


             R1 TO R7 BY SMT.SAROJINI K.G., 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. 14495/2022       3




                          JUDGMENT

Petitioner along with other local people have filed

Ext.P3 representation before the third respondent and

seeks for a direction to the said respondent to dispose of

the same, within a reasonable time.

2. Heard learned counsel for the petitioner and the

learned Government Pleader.

3. There will be a direction to the third respondent

to consider Ext.P3 and pass orders, in accordance with law,

at any rate, within three weeks from the date of receipt of a

copy of this judgment, after affording an opportunity of

hearing to the petitioner.

Writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE DCS/25.04.2023

APPENDIX

PETITIONER EXHIBITS

EXHIBIT-P1 THE TRUE COPY OF THE CITE PLAN ISSUED BY THE VILLAGE OFFICER, KOTTAYAM DATED 26/7/1980 SHOWING THE RESIDENTIAL HOUSE OF THE PETITIONER, THE PURAMBOKE THODU AND ALSO THE PUBLIC ROAD

EXHIBIT-P2 THE PHOTOGRAPHS SHOWING THE FILLING OF THE DRAINAGE CANAL

EXHIBIT-P3 THE TRUE COPY OF THE REPRESENTATION DATED 1/4/2023 SUBMITTED BY THE PETITIONER AND OTHERS BEFORE THE THIRD RESPONDENT

EXHIBIT-P3(A) THE TRUE COPY OF THE RECEIPT DATED NIL ISSUED BY THE THIRD RESPONDENT

EXHIBIT-P4 THE TRUE COPY OF THE REPRESENTATION DATED 1/4/2023 SUBMITTED BY THE PETITIONER AND OTHERS BEFORE THE FOURTH RESPONDENT

EXHIBIT-P5 THE TRUE COPY OF THE REPRESENTATION DATED 1/4/2023 SUBMITTED BY THE PETITIONER AND OTHERS BEFORE THE FIFTH RESPONDENT

EXHIBIT-P6 THE TRUE COPY OF THE REPRESENTATION DATED 1/4/2023 SUBMITTED BY THE PETITIONER AND OTHERS BEFORE THE SEVENTH RESPONDENT