A.M. Sabu vs State Of Kerala
2023 Latest Caselaw 6778 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
   TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945
                      WP(C) NO. 19869 OF 2023
PETITIONER:

          A.M. SABU.,AGED 61 YEARS
          SON OF MATHAI, NOW RESIDING AT 741, WARD NO.21,
          (490/16), ANIPARAMBIL HOUSE, KAKKAD P.O, PUTHUPPADI
          VILLAGE, KOZHIKODE TALUK, KOZHIKODE DISTRICT, PIN -
          673586

          BY ADVS.
          PEEYUS A.KOTTAM
          HRITHWIK D. NAMBOOTHIRI



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY SECRETARY, DEPARTMENT OF REVENUE,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
          695001

    2     DISTRICT COLLECTOR
          KOZHIKODE, WAYANAD ROAD, CIVIL STATION,
          ERANHIPPALAM, KOZHIKODE, KERALA, PIN - 673020

    3     LAND TRIBUNAL
          KOZHIKODE, WAYANAD ROAD, CIVIL STATION,
          ERANHIPPALAM, KOZHIKODE, KERALA, REPRESENTED BY ITS
          CHAIRMAN, PIN - 673020

    4     TAHSILDAR (LR),
          LAND TRIBUNAL, KOZHIKODE, WAYANAD ROAD,, PIN -
          673020

          BY ADV PUBLIC PROSECUTOR


OTHER PRESENT:

          SMT.PREETHA K K    SR.G.P.


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.19869/2023                  2

                             JUDGMENT

The petitioner is a senior citizen, who seeks early disposal of

S.M.C.No.920/2016 pending before the 3rd respondent. This Court had

already issued directions regarding disposal of such matters in WP(C.)

No.28398 of 2017 and in WP(C) No.17012 of 2022.

In such circumstances, this writ petition is disposed of directing

the 3rd respondent to take up S.M.C.No.920/2016 and dispose of the

same within six months from the date of receipt of a copy of this

judgment.

sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 19869/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 21.01.2016 ISSUED BY THE VILLAGE OFFICER, PUTHUPPADY OBTAINED UNDER RIGHT TO INFORMATION ACT FOR THE 1 ACRE 15 CENTS OF PROPERTY IN SY.NO.1/1

Exhibit P2 TRUE COPY OF THE TAX RECEIPT SHOWING PAYMENT OF PROPERTY TAX IN THE NAME OF THE PETITIONER AS PER THE ORDER OF THE ADDITIONAL TAHSILDAR DATED 09.05.2012

Exhibit P3 THE TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE KOZHIKODE LAND TRIBUNAL WHICH IS REGISTERED AS SMC NO.920/16 OBTAINED UNDER RIGHT TO INFORMATION ACT

Exhibit P4 THE TRUE COPY OF THE JUDGMENT DATED 23.11.2011 IN W.P.(C) NO. 28321/2011

Exhibit P5 TRUE COPY OF THE LATEST TAX RECEIPT DATED 06.06.2023 SHOWING PAYMENT OF PROPERTY TAX FOR THE PETITIONER'S PROPERTY FOR THE YEAR 2023-24

Exhibit P6 TRUE COPY OF THE LEGAL OPINION GIVEN BY THE SPECIAL GOVERNMENT PLEADER WITH REGARD TO THE SCOPE FOR REVISION AGAINST ORDER OF TALUK LAND BOARD PASSED ON 06.05.2010 IN SM 4/88 OBTAINED UNDER RIGHT TO INFORMATION ACT