Saraswathy T vs The Revenue Divisional Officer
2023 Latest Caselaw 13143 Ker

Kerala High Court

Saraswathy T vs The Revenue Divisional Officer 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. 42248 OF 2023
PETITIONER:

              SARASWATHY T, AGED 77 YEARS
              W/O NARAYANANKUTTY MENON, VILAYODI ROAD,
              KOSATHARA, CHITTUR P.O.,
              PALAKKAD DISTRICT, PIN - 678101

              BY ADVS.
              BINOY VASUDEVAN
              SREEJITH SREENATH
              RINCY KHADER



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER
              OFFICE OF THE REVENUE DIVISIONAL OFFICER,
              VIDYUT NAGAR, PARAKKUNNAM, PALAKKAD, PIN - 678001

     2        THE AGRICULTURAL OFFICER, KRISHI BHAVAN, CHITTUR (PO),
              PALAKKAD DISTRICT, PIN - 678101

     3        THE VILLAGE OFFICER, CHITTUR VILLAGE,
              CHITTUR (PO), PALAKKAD DISTRICT, PIN - 678101

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.42248 of 2023                                  2


                                  VIJU ABRAHAM, J.
                  .................................................................
                             W.P (C) No.42248 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.P4 application in Form 5

within a time limit to be fixed by this Court.

2. Petitioner is the absolute owner in possession of 2 Ares 20 sq.

metres of dry land comprised in re-survey no.1/19 of Chittur Village in

Chittur Taluk, Palakkad. Petitioner preferred Ext.P4 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 1st respondent to consider and pass orders on Ext.P4

application in Form 5 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) 42248/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DOCUMENT NO. 3473 OF 2006 DATED 22-12-2006

Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 10-10-2023 ISSUED BY THE 3RD RESPONDENT

Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 15-05-2023 ISSUED BY THE 3RD RESPONDENT

Exhibit P4 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE OFFICE OF THE 1ST RESPONDENT DATED 22-11-2023