Ramya vs The Revenue Divisional Officer / Sub ...
2023 Latest Caselaw 13146 Ker

Kerala High Court

Ramya 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. 42278 OF 2023
PETITIONER:

              RAMYA, AGED 38 YEARS
              D/O PARAMESWARAN, KALLAYIL HOUSE,
              MUKKILAPEEDIKA, VADAKKUMPURAM P.O.,
              EDAYUR, MALAPPURAM, PIN - 676552

              BY ADVS.
              VIJAI MATHEWS
              JOSEPH THEKKEKURUVANAL



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER / SUB COLLECTOR
              TIRUR, MALAPPURAM, PIN - 676105

     2        THE VILLAGE OFFICER
              EDAYUR VILLAGE OFFICE, MALAPPURAM, PIN - 676552

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.42278 of 2023                                 2


                                  VIJU ABRAHAM, J.
                  .................................................................
                             W.P (C) No.42278 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 0.03967 hectares of land

comprised in survey no.205/7-32 in block no.1 of Edayur Village in Tirur

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

application in Form 6 in accordance with law within a period of three

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) 42278/2023

PETITIONER EXHIBITS

Exhibit -P1 TRUE COPY OF THE APPLICATION IN FORM NO

Exhibit -P2 TRUE COPY OF THE LAND TAX RECEIPT, DATED 04-01-2020