Bindu Binu vs District Collector
2023 Latest Caselaw 8246 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                        WP(C) NO. 24992 OF 2023
PETITIONER/S:

          BINDU BINU
          AGED 50 YEARS
          W/O BINU.P.M, PANIKULAM HOUSE,
          PUTHUVYPU P.O, KOCHI, PIN - 682508
          BY ADVS.
          DENIZEN KOMATH
          ANANTHU ARAVIND
          MARIYA ANTONY


RESPONDENTS:

    1     DISTRICT COLLECTOR
          COLLECTORATE, KAKKANAD,
          ERNAKULAM, PIN - 682030
    2     REVENUE DIVISIONAL OFFICER
          O/O REVENUE DIVISIONAL OFFICE,
          FORT KOCHI, PIN - 682001
    3     TAHZILDAR
          TALUK OFFICE, FORT KOCHI,
          PIN - 682001
    4     VILLAGE OFFICER
          PUTHUVYPU VILLAGE OFFICE,
          PUTHUVYPPU P.O., KOCHI, PIN - 682508
    5     SHIBU T.B
          S/O. KANNAN CHANDRAN,
          THATTAKATHUPARAMBIL HOUSE,
          PUTHUVYPU P.O, KOCHI, PIN - 682508



          SMT. DEEPA V (GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.24992 of 2023

                                       2

                              JUDGMENT

The petitioner has filed Ext.P3 complaint regarding a

patta issued to the fifth respondent including the area comprised

in a pathway being used by the petitioner and others.

2. The learned counsel appearing for the petitioner

would submit that the only relief sought for by the petitioner is for

a direction to the first respondent to consider and pass orders on

Ext.P3 complaint after affording an opportunity of hearing to the

petitioner and to the fifth respondent.

3. The learned Government Pleader submits that

Ext.P3 complaint can be considered by the first respondent in

accordance with the law. In the nature of the order that I propose

to pass notice to the fifth respondent can be dispensed with.

Accordingly, this writ petition will stand disposed of

directing the first respondent to consider and pass orders on

Ext.P3 after affording an opportunity of hearing to the petitioner

and to the fifth respondent within a period of three months from

the date of receipt of a certified copy of this judgment.

Sd/-

GOPINATH P., JUDGE rkj WPC No.24992 of 2023

APPENDIX OF WP(C) 24992/2023

PETITIONER EXHIBITS Exhibit-P1 TRUE PHOTOCOPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO. 5331/2021 DATED 08.11.2022 Exhibit-P2 TRUE PHOTOCOPY OF THE DECISION TAKEN BY THE 2ND RESPONDENT VIDE REFERENCE NO. J1- 10863/2023 DATED 11.07.2023 Exhibit-P3 TRUE PHOTOCOPY OF THE REQUEST PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 24.07.2023 Exhibit-P3(a) TRUE PHOTOCOPY OF THE REQUEST PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 24.07.2023 Exhibit-P3(b) TRUE PHOTOCOPY OF THE REQUEST PREFERRED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 24.07.2023 Exhibit-P4 TRUE PHOTOCOPY OF THE RECEIPT OF ACCEPTANCE OF EXHIBIT P3 BY THE 1ST RESPONDENT DATED 24.07.2023 Exhibit-P4(a) TRUE PHOTOCOPY OF THE RECEIPT OF ACCEPTANCE OF EXHIBIT P3(A) BY THE 2ND RESPONDENT DATED 24.07.2023 Exhibit-P4(b) TRUE PHOTOCOPY OF THE RECEIPT OF ACCEPTANCE OF EXHIBIT P3(B) BY THE 3RD RESPONDENT DATED 24.07.2023