Joshi @Francis vs Revenue Divisional Officer
2023 Latest Caselaw 8291 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. 24291 OF 2023
PETITIONER:

          JOSHI @ FRANCIS
          AGED 43 YEARS, S/O. LATE THOMAS, KAKKASSERIL HOUSE
          KATTOOR,KALAVOOR ALAPPUZHA, PIN - 688522

          BY ADV K.C.SUDHEER


RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER
          RDO OFFICE, OPPOSITE DISTRICT COURT THATTHAMPALLY .P.O
          ALAPPUZHA, PIN - 688001

    2     THAHAZILDAR
          AMBALAPPUZHA TALUK OFFICE, NEAR ALAPPUZHA DISTRICT
          COURT,SANANTHANAM WARD, ALAPPUZHA, PIN - 688001

    3     TALUK SURVEYAR
          AMBALAPPUZHA TALUK OFFICE, NEAR ALAPPUZHA DISTRICT
          COURT,SANANTHANAM WARD ,ALAPPUZHA., PIN - 688001

    4     VILLAGE OFFICER
          KALAVOOR VILLAGE OFFICE , KALAVOOR P O, ALAPPUZHA., PIN
          - 688522

    5     THE TAHSILDAR (LR),
          AMBALAPUZHA, ALAPPUZHA.
          [SUO MOTO IMPLEADED AS          ADDL.5TH RESPONDENT AS   PER
          DIRECTION   IN   JUDGMENT        DATED  01-08-2023  IN   WPC
          24291/2023]

OTHER PRESENT:

          SMT. PREETHA K K (SR GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.24291/2023                   -2-

                                JUDGMENT

The petitioner has approached this court seeking a limited relief. He prays

that Ext.P2 application filed in Form 10 of the Survey and Boundaries Rules be

considered and disposed of by the 3rd respondent within a time frame to be fixed by

this court

2. Government Pleader submits that the application has to be considered

by the Tahsildar (LR), Ambalapuzha and not by the 3rd respondent.

3. Accordingly, this writ petition will stand disposed of directing the

Tahsildar (LR) Ambalapuzha to take necessary action on Ext.P2 application filed by

the petitioner in Form 10 of the Survey and Boundaries Rules, within a period of

three months from the date of receipt of a certified copy of this judgment. The

petitioner shall produce a copy of the writ petition along with a copy of this

judgment before the Tahsildar (LR), Ambalapuzha for compliance. In order to

enable the compliance of the directions contained in this judgment, Tahsildar (LR),

Ambalapuzha is suo motu impleaded as additional 5th respondent to the writ

petition.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF WP(C) 24291/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE TAX RECEIPT DATED 21/11/2022 ISSUED FROM THE VILLAGE OFFICE KALAVOOR

Exhibit P2 THE TRUE COPY OF THE APPLICATION DATED 23/2/2023 FILED BY THE PETITIONER BEFORE THE 3 RD RESPONDENT

Exhibit P3 THE TRUE COPY OF THE RECEIPT OF THE APPLICATION DATED 23/2/2023 GIVEN BY THE 3RD RESPONDENT TO THE PETITIONER