Jinto Thomas vs State Of Kerala
2023 Latest Caselaw 3389 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                      WP(C) NO. 10459 OF 2023
PETITIONER:
          JINTO THOMAS
          AGED 35 YEARS
          S/O.THOMAS , CHAKKUNGAL HOUSE, SREEMOOLANAGARAM
          P.O., THEKKUMBHAGAM, ERNAKULAM DISTRICT., PIN -
          683580
             BY ADV SRI AVANEESH KOYIKKARA

RESPONDENTS:
    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM., PIN -
          695001
      2      DISTRICT COLLECTOR, ERNAKULAM
             COLLECTORATE, CIVIL STATION, KAKKANAD POST,
             ERNAKULAM DISTRICT., PIN - 682030
      3      REVENUE DIVISIONAL OFFICER
             REVENUE DIVISIONAL OFFICE, FORT KOCHI, KB JACOB RD,
             FORT KOCHI, ERNAKULAM DISTRICT., PIN - 682001
      4      TAHSILDAR
             TALUK OFFICE, ALUVA, FIRST FLOOR, MINI CIVIL
             STATION RD, PERIYA NAGAR, ERNAKULAM., PIN - 683101
      5      VILLAGE OFFICER
             VILLAGE OFFICE, CHOWARA, ALUVA, ERNAKULAM., PIN -
             683571
      6      LOCAL LEVEL MONITORING COMMITTEE
             (REPRESENTED BY ITS CONVENER AGRICULTURAL OFFICER)
             KRISHI BHAVAN, SREEMOOLANAGARAM, ERNAKULAM
             DISTRICT., PIN - 683580
      7      AGRICULTURAL OFFICER
             KRISHI BHAVAN, SREEMOOLANAGARAM, ERNAKULAM
             DISTRICT., PIN - 683580
             SRI. P.S.APPU, GOVT.PLEADER

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   24.03.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.10459/2023
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.10459 of 2023
              --------------------------------------------
              Dated this the 24th day of March, 2023

                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

The prayer in the writ petition is for a direction to the 3 rd

respondent to consider Ext.P3 Form V application submitted by the

petitioner, within a time limit to be fixed by this Court.

2. The 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 3rd respondent to consider and pass orders on Ext.P3

application, after hearing the petitioner, at the earliest, at any rate

within a period of three months from the date of receipt of a

certified copy of this judgment.

Sd/-

T.R. RAVI JUDGE

dsn W.P.(C)No.10459/2023

APPENDIX OF WP(C) 10459/2023

PETITIONER EXHIBITS Exhibit P1 THE COPY OF THE TAX RECEIPT NO.KL0740304519/2021 ISSUED BY THE CHOWARA VILLAGE VILLAGE OFFICE DATED 23.11.2021.

Exhibit P2 A COPY OF THE RELEVANT PAGES OF DATA BANK PUBLISHED IN GAZETTE DATED 23.02.2012. Exhibit P3 A COPY OF THE FORM.5 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 24.02.2023. Exhibit P4 A COPY OF THE FEE PAYMENT CHALLAN NO.KL025742603202223M DATED 12.01.2023.