Ulladan Saidalavi vs The Village Officer
2023 Latest Caselaw 5381 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. 14560 OF 2023
PETITIONER:

         ULLADAN SAIDALAVI,
         AGED 45 YEARS
         S/O. KUNAHAMED, 'ARAPOYIL', PALLIKAL PO, ARAPOL
         PADY, MALAPPURAM, PIN - 673634
         BY ADVS.
         T.P.SAJID
         SHIFA LATHEEF
         MUHAMMED HAROON A.N.


RESPONDENTS:

    1     THE VILLAGE OFFICER
          PALLIKAL VILLAGE, PALLIKAL PO, MALAPPURAM
          DISTRICT, PIN - 673634
    2     PALLIKKAL GRAMA PANCHAYAT,
          REPRESENTED BY ITS SECRETARY, PALLIKKAL GRAMA
          PANCHAYAT, PALLIKKAL, PIN - 673634
OTHER PRESENT:

         SRI.JIMMY GEORGE-GP


    THIS WRIT PETITION (CIVIL) HAVING COME
UP FOR ADMISSION ON 25.04.2023, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 14560 of 2023



                             MOHAMMED NIAS C.P., J.
                        ==============================================================

                              W.P.(C) No. 14560 of 2023
                         =============================================================

                     Dated this the 25th day of April, 2023

                                         JUDGMENT

The learned counsel for the petitioner submits that he has

preferred Ext.P8 representation before the 2nd respondent and

prays for a direction to consider the same.

Having heard both sides, I think the request made by the

petitioner is reasonable. Accordingly, there will be a direction to

the 2nd respondent to consider Ext.P8 representation, with notice

to the petitioner and pass appropriate orders in it, in accordance

with law, within one month from the date of receipt of a certified

copy of this judgment.

Sd/-

MOHAMMED NIAS C.P.

JUDGE das

W.P.(C). No. 14560 of 2023

APPENDIX OF WP(C) 14560/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT IN RESPECT OF 2.20 ARES DATED 28/6/2021 Exhibit P2 TRUE COPY OF THE ENCUMBRANCE CERTIFICATED FOR THE PERIOD FROM 1/7/46 TO 20/5/1982 DATED 11/12/2019 ISSUED BY THE SRO, KONDOTY Exhibit P3 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE OF THE PROPERTY FOR THE PERIOD FROM 21/5/1982 TO 15/11/2019 ISSUED BY THE SUB REGISTRARS OFFICE, THENJIPALAM DATED 21/11/2019 Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 14/1/2022 THUS SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 20/6/2022 PASSED BY THIS HON'BLE COURT IN W.P.(C). NO. 1790/2022 Exhibit P6 TRUE COPY OF THE ORDER OF THE 1 ST RESPONDENT DATED 19/12/2022 Exhibit P7 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 30/03/2023 Exhibit P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 10/4/2023