Shamseena vs The Revenue Divisional Officer
2023 Latest Caselaw 13148 Ker

Kerala High Court

Shamseena 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. 42317 OF 2023
PETITIONER:

              SHAMSEENA, AGED 49 YEARS
              W/O. DULKIPHILIN, KALARIKKAPARABIL HOUSE,
              ERAYAMKUDY P. O., MAMBRA KARA,
              THEKKUMMURI VILLAGE, KALLOOR,
              CHALAKUDY TALUK, THRISSUR DISTRICT,, PIN - 680308

              BY ADV O.D.SIVADAS



RESPONDENT/S:

     1        THE REVENUE DIVISIONAL OFFICER
              FORT KOCHI, ERNAKULAM DISTRICT, PIN - 682001

     2        THE VILLAGE OFFICER,
              PARAKADAVU VILLAGE, ALUVA TALUK,
              ERNAKULAM DISTRICT,, PIN - 683579

     3        THE CONVENOR
              LOCAL MONITORING COMMITTEE
              (THE AGRICULTURE OFFICER, KRISHI BHAVAN,
              PARAKKADAVU, KURUMASSERY P.O.,
              ERNAKULAM DISTRICT,, PIN - 683579

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.42317 of 2023                                 2


                                 VIJU ABRAHAM, J.
                 .................................................................
                            W.P (C) No.42317 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 along with one Smt.Jasmin is the owner of 0.4241

hectares of land comprised in survey nos.4/15-2 and 4/6 in block no.IV of

Parakkadavu Village in Aluva Taluk, Ernakulam. 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

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

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APPENDIX OF WP(C) 42317/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE VILLAGE OFFICER, PARAKKADAVU VILLAGE, DATED 2.3.2020.

Exhibit P2 TRUE COPY OF THE RECEIPT DATED 29.10.2019 ISSUED BY THE VILLAGE OFFICER, PARAKKADAVU VILLAGE, RELATING TO COLLECTION OF TAX

Exhibit P3 TRUE COPY OF THE LOCATION SKETCH ISSUED BY THE VILLAGE OFFICER, PARAKKADAVU, DATED 2.3.2020.

Exhibit P4 TRUE COPY OF THE APPLICATION DATED NIL IN FORM NO.V SUBMITTED BY THE PETITIONER

Exhibit P5 TRUE COPY OF THE REPORT OF THE 3RD RESPONDENT SUBMITTED BEFORE THE 1ST RESPONDENT.

Exhibit P6 TRUE PHOTOGRAPHS OF THE PROPERTY OF THE PETITIONERS.