Narayani Amma vs The District Collector
2023 Latest Caselaw 13149 Ker

Kerala High Court

Narayani Amma vs The District Collector 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. 42282 OF 2023
PETITIONER:
              NARAYANI AMMA, AGED 88 YEARS
              W/O. BALAKRISHNAN NAIR, POTTOL, PERINGOLAM,
              PERUVAYAL VILLAGE, KUNNAMANGALAM P.O,
              KOZHIKODE DISTRICT., PIN - 673571

              BY ADVS.
              BINIYAMIN K.S.
              T.M.NEZLA



RESPONDENTS:
     1      THE DISTRICT COLLECTOR
            CIVIL STATION KOZHIKODE, ERANHIPPALAM,
            WAYANAD ROAD, KOZHIKODE DISTRICT., PIN - 673020

     2        THE REVENUE DIVISIONAL OFFICER
              KOZHIKODE REVENUE DIVISIONAL OFFICE,
              CIVIL STATION, ERANHIPPALAM, WAYANAD ROAD,
              KOZHIKODE DISTRICT., PIN - 673020

     3        THE TAHSILDAR
              KOZHIKODE TALUK OFFICE, CIVIL STATION,
              ERANHIPPALAM, WAYANAD ROAD,
              KOZHIKODE DISTRICT, PIN - 673020

     4        THE VILLAGE OFFICER
              PERUVAYAL VILLAGE OFFICE, PERUVAYAL,
              KOZHIKODE DISTRICT, PIN - 673008

     5        THE AGRICULTURAL OFFICER
              PERUVAYAL KRISHI BHAVAN,
              POOVATTUPARAMBA P.O,
              KOZHIKODE DISTRICT, PIN - 673008

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.42282 of 2023


                                  VIJU ABRAHAM, J.
                  .................................................................
                             W.P (C) No.42282 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 5

within a time limit to be fixed by this Court.

2. Petitioner is the absolute owner and in possession of a total extent of

11 Ares 97.25 sq. metres of land, of which 4 Ares 68.8 sq. metres

comprised in survey no.24/66 and 7 Ares 28.45 sq. metres comprised in

survey no.29/14, in Peruvayal Village in Kozhikode Taluk, Kozhikode.

Petitioner preferred Ext.P3 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 2 nd respondent to consider and pass orders on

Ext.P3 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) 42282/2023

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE TAX RECEIPT BEARING NO.KL11014111871/2023 FOR THE PERIOD OF 2023-2024 DATED 26/09/2023.

Exhibit-P2 TRUE COPY OF THE RELEVANT EXTRACT OF PUBLISHED DATA BANK OF PERUVAYAL GRAMA PANCHAYAT DATED 17-11-2011.

Exhibit-P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 02.11.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit-P4 TRUE COPY OF RECEIPT EVIDENCING FOR FORM 5 APPLICATION DATED 02.11.2023.