Paul Wilson vs The Revenue Divisional Officer
2023 Latest Caselaw 1297 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                       WP(C) NO. 41396 OF 2022


PETITIONER:

          PAUL WILSON
          AGED 65 YEARS, S/O.V.I. POULOSE,
          THALIYATH HOUSE, KOTTAMAM,
          NEELEESWARAM, KALADY,
          ERNAKULAM DISTRICT, PIN - 683574

          BY ADVS.
          SRI.BABU S. NAIR
          SMT.SMITHA BABU



RESPONDENTS:

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

    2     THE TAHSILDAR
          TALUK OFFICE, ALUVA TALUK,
          ERNAKULAM DISTRICT, PIN - 683101

    3     THE VILLAGE OFFICER
          MANJAPRA VILLAGE,
          ERNAKULAM DISTRICT, PIN - 683581

          SRI. BIMAL K. NATH, SR. GOVT. PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41396 OF 2022
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No. 41396 of 2022
               --------------------------------------------
               Dated this the 18th day of January, 2023

                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The prayer in the writ petition is for a direction to the 2 nd

respondent to forward Ext.P3 application to the 1 st respondent and

for a further direction to the 1 st respondent to pass orders on the

same.

3. Government Pleader on instructions submits that Ext.P3

application has been received and is pending.

In the above circumstances, this writ petition is disposed of

directing the 2nd respondent to forward Ext.P3 application to the 1 st

respondent immediately and further directing the 1st respondent to

pass orders on the same, after hearing the petitioner, at the

earliest, at any rate, within three months from the date of receipt of

a certified copy of this judgment. The interim stay granted by this

Court will continue to be in operation till the disposal of Ext.P3.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 41396 OF 2022

APPENDIX OF WP(C) 41396/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE ASSIGNMENT DEED AS NO.1933/2013 OF THE S.R.O., ANGAMALY DATED, 3-5-2013

Exhibit P2 A TRUE COPY OF THE ORDER OF THIS HON'BLE COURT IN W.P.(C)NO.14750/2020 DATED, 22-7-2020

Exhibit P3 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED, 1-12-2022

Exhibit P4 A TRUE COPY OF THE ACKNOWLEDGMENT ISSUED BY THE 2ND RESPONDENT DATED, 1-12-2022