Jyothi C.G vs The District Collector
2023 Latest Caselaw 13131 Ker

Kerala High Court

Jyothi C.G vs The District Collector on 15 December, 2023

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 15TH DAY OF DECEMBER 2023 / 24TH AGRAHAYANA, 1945
                      WP(C) NO. 42128 OF 2023
PETITIONER:

             JYOTHI C.G
             AGED 46 YEARS
             W/O. GIREESH, PALLATHERY VEEDU, MOOLAMKUDAM,
             MATTATHURKUNNU P.O, THRISSUR DISTRICT., PIN -
             680684
             BY ADVS.
             BINIYAMIN K.S.
             T.M.NEZLA

RESPONDENTS:
    1     THE DISTRICT COLLECTOR
          CIVIL STATION THRISSUR, AYYANTHOLE, THRISSUR
          DISTRICT., PIN - 680003
    2     THE REVENUE DIVISIONAL OFFICER
          IRINJALAKKUDA REVENUE DIVISIONAL OFFICE, MINI
          CIVIL STATION, IRINJALAKKUDA, THRISSUR DISTRICT.,
          PIN - 680125
    3     THE TAHSILDAR
          CHALAKKUDY TALUK OFFICE, 3RD FLOOR, MUNICIPAL TOWN
          HALL COMPLEX, CHALAKKUDY, THRISSUR DISTRICT., PIN
          - 680307
    4     THE VILLAGE OFFICER
          KODAKARA VILLAGE OFFICE, KODAKARA, THRISSUR
          DISTRICT, PIN - 680684
    5     THE AGRICULTURAL OFFICER
          KODAKARA KRISHI BHAVAN, VELLIKULANGARA ROAD,
          KODAKARA, THRISSUR DISTRICT., PIN - 680684
OTHER PRESENT:

           GP - SYAMANTHAK B.S.
      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   15.12.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C). No.42128 of 2023          :2:



                            VIJU ABRAHAM, J.
          --    -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.42128 of 2023
          --    -- -- -- -- -- -- -- -- -- -- -- --
                Dated this the 15th day of December, 2023

                                 JUDGMENT

The petitioner has approached this Court seeking a direction

to the 2nd respondent to consider and pass orders on Ext.P3 - Form

5 application, submitted by the petitioner.

2. The petitioner is the absolute owner and is in possession of

a total extent of 13 Ares 29 Sq. Metres of land of which 9 Ares 50

Sq. Metres of land is comprised in Survey No. 848/PT-6 and 3 Ares

79 Sq. Metres of land is comprised in Sy. No. 846/PT-14 in

Kodakara Village, Chalakkudy Taluk, Thrissur District. The

property is mentioned as 'Nilam' in the revenue records and is

included in the data bank. Thereupon the petitioner has preferred

Ext.P3 application in Form-5 before the 2 nd respondent, to remove

the property from the data bank.

3. Heard the learned Government Pleader also.

After hearing both sides, I am inclined to dispose of the above

writ petition with a direction to the 2 nd respondent to consider and

pass orders on Ext.P3 application submitted by the petitioner in

accordance with law, within an outer limit of five months from the

date of receipt of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 42128/2023

PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.KL08061212823/2023 FOR THE PERIOD 2023-2024 DATED 01/11/2023.

Exhibit-P2 TRUE COPY OF THE RELEVANT EXTRACT OF PUBLISHED DATA BANK OF KODAKARA GRAMA PANCHAYAT DATED 23-11-2021 Exhibit-P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 02.11.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit-P4 TRUE COPY OF RECEIPT EVIDENCING FOR FORM 5 APPLICATION DATED 04.11.2023.