Saraswathi M.K vs The District Collector
2023 Latest Caselaw 7603 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                     WP(C) NO. 23105 OF 2023
PETITIONER:

            SARASWATHI M.K,AGED 49 YEARS
            W/O SUNIL P , FC 119 NGO QUARTERS, MERIKUNNU P.O
            KOZHIKODE, PIN - 673012

            BY ADV BINIYAMIN K.S.


RESPONDENTS:

    1       THE DISTRICT COLLECTOR,COLLECTORATE WAYANAD,
            NORTH KALPETTA P.O WAYANAD, PIN - 673122

    2       THE REVENUE DIVISIONAL OFFICER
            MANANTHAVADY REVENUE DIVISIONAL OFFICE,
            MANANTHAVADY , WAYANAD, PIN - 670645

    3       THE TAHSILDAR (LR),MANANTHAVADY TALUK OFFICE,
            MANANTHAVADY , WAYANAD, PIN - 670645

    4       THE VILLAGE OFFICER,MANANTHAVADY VILLAGE OFFICE,
            MANANTHAVADY , WAYANAD, PIN - 670645

    5       THE AGRICULTURAL OFFICER
            MANANTHAVADY KRISHI BHAVAN, MANANTHAVADY ,
            WAYANAD, PIN - 670645


OTHER PRESENT:

            GP - DEVISHRI R.


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   14.07.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                     VIJU ABRAHAM,J
               -----------------------
              W.P.(C).No.23105 of 2023
          ---------------------------------
        Dated this the 14th day of July, 2023

                            JUDGMENT

Petitioner is the absolute owner and is in

possession of a total extent of 27 Ares 51 Sq.

meters of land. Out of which 21 Ares 4 Sq. meters

Ares 47 Sq. meters of property is comprised in

612/14 in Mananthavady Village, Mananathavady

Taluk of Wayanad District. The properties are

mentioned as 'nilam' in Revenue Records.

2. In Ext.P2 data bank the petitioner's property

is shown as 'nilam'. Thereupon, petitioner

preferred Ext.P3 application in Form-5 before the

2nd respondent. Petitioner seeks for an expeditious

disposal of the same.

3. Heard the learned Government Pleader also.

After hearing both sides, the above writ

petition is disposed of with a direction to the

2nd respondent to consider and pass orders on

Ext.P3 Form-5 application, in accordance with law,

within a period of three months from the date of

receipt of a copy of this judgment.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 23105/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 24.01.2023

Exhibit P2 TRUE COPY OF THE RELEVANT PORTION OF THE PUBLISHED DATA BANK OF MANANTHAVADY MUNCIPALITY DATED 05.02.2021

Exhibit P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 10.02.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT THROUGH ONLINE