N.K Unnikrishnan vs The District Collector
2023 Latest Caselaw 13134 Ker

Kerala High Court

N.K Unnikrishnan 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. 42197 OF 2023
PETITIONER:
              N.K UNNIKRISHNAN, AGED 79 YEARS
              S/O. KRISHNAN, NJALUPPADY HOUSE,
              KURUPPAMPADY, PERUMBAVOOR,
              ERNAKULAM DISTRICT., PIN - 683545

              BY ADVS.
              BINIYAMIN K.S.
              T.M.NEZLA

RESPONDENTS:
     1      THE DISTRICT COLLECTOR,
            CIVIL STATION KAKKANAD,
            ERNAKULAM DISTRICT., PIN - 682030

     2        THE REVENUE DIVISIONAL OFFICER
              MUVATTUPUZHA REVENUE DIVISIONAL OFFICE,
              MINI CIVIL STATION, MUDAVOOR P.O,
              ERNAKULAM DISTRICT., PIN - 686669

     3        THE TAHSILDAR
              KUNNATHUNADU TALUK OFFICE,
              POOPAANI ROAD, PERUMBAVOOR,
              ERNAKULAM DISTRICT., PIN - 683543

     4        THE VILLAGE OFFICER
              RAYAMANGALAM VILLAGE OFFICE,
              PULLUVAZHY POST, ERNAKULAM DISTRICT.,
              PIN - 683541

     5        THE AGRICULTURAL OFFICER
              RAYAMANGALAM KRISHI BHAVAN,
              KEEZHILLAM, RAYAMANGALAM,
              ERNAKULAM DISTRICT., PIN - 683541

OTHER PRESENT:
            GP - RIYAL DEVASSY



     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
15.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.42197 of 2023                                 2


                                    VIJU ABRAHAM, J.
                    .................................................................
                               W.P (C) No.42197 of 2023
                    .................................................................
                    Dated this the 15th day of December, 2023


                                          JUDGMENT

Petitioner has approached this Court seeking a direction to the 2 nd

respondent to consider and pass orders on Ext.P3 application in Form 5 within

a time limit to be fixed by this Court.

2. Petitioner is the absolute owner and in possession of a total extent of 10

Ares 17.42 sq. metres of land, of which 73.42 sq. metres comprised in survey

no.350/2-7, 4 Ares 52 sq. metres comprised in survey no.350/2-5 and 4 Ares

92 sq. metres comprised in survey no.350/2-6, of Rayamangalam Village in

Kunnathunadu Taluk, Ernakulam. Petitioner preferred Ext.P3 application to

remove the same from the data bank.

3. Heard the learned Government Pleader also.

After hearing both sides I am inclined to dispose of the writ petition with

a direction to the 2nd respondent to consider and pass orders on Ext.P3

application in Form 5 in accordance with law within a period of four months

from the date of receipt of a copy of the judgment.

With the abovesaid direction, the writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE cks

APPENDIX OF WP(C) 42197/2023

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.KL07051510664/2021 DATED 26/10/2021.

Exhibit-P2 TRUE COPY OF THE RELEVANT EXTRACT OF PUBLISHED DATA BANK OF RAYAMANGALAM GRAMA PANCHAYAT DATED 23-02-2012.

Exhibit-P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 30.10.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit-P4 TRUE COPY OF RECEIPT EVIDENCING FOR FORM 5 APPLICATION DATED 30.10.2023.