Muhammed Ismail vs The Revenue Divisional Officer / Sub ...
2023 Latest Caselaw 13139 Ker

Kerala High Court

Muhammed Ismail vs The Revenue Divisional Officer / Sub ... 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. 42209 OF 2023
PETITIONER:

              MUHAMMED ISMAIL AGED 29 YEARS
              S/O MUHAMMED, MADAYITHODI, MOORKKANAD P.O.,
              MALAPPURAM, PIN - 679338

              BY ADVS.
              VIJAI MATHEWS
              JOSEPH THEKKEKURUVANAL



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER / SUB COLLECTOR
              PERINTHALMANNA, MALAPPURAM, PIN - 679322

     2        THE VILLAGE OFFICER
              MOORKKANAD VILLAGE OFFICE, MALAPPURAM,
              PIN - 679338

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.42209 of 2023                                 2


                                  VIJU ABRAHAM, J.
                  .................................................................
                             W.P (C) No.42209 of 2023
                  .................................................................
                  Dated this the 15th day of December, 2023


                                        JUDGMENT

Petitioner has approached this Court seeking a direction to the 1 st

respondent to consider and pass orders on Ext.P1 application in Form 6

within a time limit to be fixed by this Court.

2. Petitioner is the owner in possession of 0.0849 hectares of land

comprised in survey no.20/2A-19 in block no.2 of Moorkkanad Village in

Perinthalmanna Taluk, Malappuram. Petitioner preferred Ext.P1 application

to correct the nature of the same in the revenue records.

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 1 st respondent to consider and pass orders on Ext.P1

application in Form 6 in accordance with law within a period of five 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) 42209/2023

PETITIONER EXHIBITS

Exhibit -P1 TRUE COPY OF THE APPLICATION IN FORM NO

12-2023

Exhibit -P2 TRUE COPY OF THE POSSESSION CERTIFICATE, DATED 21-11-2023