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Shajan vs Revenue Divisional Officer
2023 Latest Caselaw 3392 Ker

Citation : 2023 Latest Caselaw 3392 Ker
Judgement Date : 24 March, 2023

Kerala High Court
Shajan vs Revenue Divisional Officer on 24 March, 2023
               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. 10360 OF 2023


PETITIONER:

            SHAJAN
            AGED 54 YEARS, S/O.RAGHAVAN,
            VADAKKATH, MAKKADA,
            KAKKODI, KOZHIKODE, PIN - 673611

            BY ADVS.
            P.V.ANOOP
            PHIJO PRADEESH PHILIP
            ANTONY THOMAS
            NAVJYOTH S.
            ANJU R S.



RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER
            KOZHIKODE, CIVIL STATION,
            ERANHIPALAM, KOZHIKODE, PIN - 673020

    2       THE VILLAGE OFFICER
            BEYPORE, BEYPORE ROAD,
            KOZHIKODE, PIN - 673015

            SMT.PARVATHY, GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10360 OF 2023
                                    2



                              T.R. RAVI, J.
               --------------------------------------------
                      W. P. (C). No.10360 of 2023
                --------------------------------------------
                 Dated this the 24th day of March, 2023

                               JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The prayer in the writ petition is for consideration of Ext.P3

Form 7 application submitted by the petitioner and numbered as

35/2022/190940. 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 1st respondent to consider and pass orders on Ext.P3

application, 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.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 10360 OF 2023

APPENDIX OF WP(C) 10360/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE GIFT DEED NO. 1690/1/17 DATED 14.09.2017

Exhibit P2 TRUE COPY OF THE TAX RECEIPT ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT DATED 06.04.2022

Exhibit P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM 7 BEFORE THE 1ST RESPONDENT DATED 26.08.2022

 
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