S. Praveenkumar vs State Of Kerala
2023 Latest Caselaw 13142 Ker

Kerala High Court

S. Praveenkumar vs State Of Kerala 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. 42234 OF 2023
PETITIONER:

              S. PRAVEENKUMAR, AGED 45 YEARS
              S/O. R. SOMASUNDARAM, TRINITY HIGH GROVE - 7E,
              THRIKKAKARA P.O,VAZHAKKALA VILLAGE,
              KANAYANNUR TALUK, ERNAKULAM DISTRICT., PIN - 682021

              BY ADVS.M.N.SANJITH
              JAISON JOSEPH,JIMMY JOSEPH
              VEENA VALLIKANTHAN



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY, REVENUE DEPARTMENT,
              SECRETARIAT BUILDING, THIRUVANANTHAPURAM, PIN - 695001

     2        THE REVENUE DIVISIONAL OFFICER
              OFFICE OF THE RDO, FORTKOCHI,
              ERNAKULAM DISTRICT., PIN - 682001

     3        THE LOCAL LEVEL MONITORING COMMITTEE
              REPRESENTED BY ITS CONVENOR - AGRICULTURAL OFFICER,
              KRISHI BHAVAN, KARUMALLUR, PIN - 683511

     4        THE TAHSILDAR, PARAVUR TALUK, TALUK OFFICE,
              NORTH PARAVUR, PIN - 683513

     5        THE VILLAGE OFFICER, KARUMALLUR VILLAGE,
              PARAVUR TALUK, ERNAKULAM DISTRICT., PIN - 683511

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:
 WP(C) No.42234 of 2023                           2


                                  VIJU ABRAHAM, J.
                  .................................................................
                             W.P (C) No.42234 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 9

within a time limit to be fixed by this Court.

2. Petitioner is the absolute owner and in exclusive possession and

enjoyment of 6 Ares 76 sq. metres of immovable property comprised in

survey no.380/1-3-4-2 along with other properties in Karumallur Village,

Paravur Taluk. Petitioner preferred Ext.P3 application to change the nature

of land 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 2 nd respondent to consider and pass orders on

Ext.P3 application in Form 9 in accordance with law within a period of six

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) 42234/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE PHOTOCOPY OF THE LAND TAX RECEIPT BEARING NO. KL07030213552/2023 DATED 18.11.2023 ISSUED BY VILLAGE OFFICER, KARUMALLUR

Exhibit P2 THE TRUE PHOTOCOPY OF POSSESSION CERTIFICATE DATED 20.11.2023 ISSUED BY VILLAGE OFFICER, KARUMALLUR VILLAGE.

Exhibit P3 THE TRUE PHOTOCOPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM 9 DATED 21.11.2023.

Exhibit P4 THE TRUE PHOTOCOPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 21.11.2023

Exhibit P5 THE TRUE COPY OF THE PRINTOUT OF THE APPLICATION STATUS TAKEN FROM THE OFFICIAL WEBSITE OF REVENUE DEPARTMENT