Muhammed Salih Tma vs State Of Kerala, Represented By ...
2023 Latest Caselaw 3393 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. 10331 OF 2023
PETITIONER:

             MUHAMMED SALIH TMA
             AGED 61 YEARS
             S/O ABDULL HAJI RESIDING AT SAINAS VILLA, PADANNA
             DEASATH PADANNA VILLAGE, POOCHAKKAL, PIN - 688526
             BY ADVS.
             MS.KARTHIKA MARIA
             MS.DIANA LAURANCE PAUL
             MS.ANEETA MARY SAJI


RESPONDENTS:

      1      STATE OF KERALA,
             REPRESENTED BY SECRETARY TO GOVERNMENT
             DEPARTMENT OF AGRICULTURE, SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001
      2      REVENUE DIVISIONAL OFFICER
             REVENUE DIVISIONAL OFFICE, CHERTHALA, KERALA, PIN -
             686673
      3      AGRICULTURAL OFFICER
             KRISHI BHAVAN, THYCATTUSSERY CHERTHALA TALUK,
             ALAPPUZHA DISTRICT, PIN - 688528
      4      VILLAGE OFFICER
             THYCATTUSSERY VILLAGE, CHERTHALA TALUK,
             ALAPPUZHA DISTRICT, PIN - 688528
             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.10331/2023
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.10331 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 2 nd

respondent to consider Ext.P3 Form 6 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 2nd 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.10331/2023

APPENDIX OF WP(C) 10331/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT NO.KL04021906589/2022 DATED 07.07.2022 Exhibit P2 TRUE COPY OF THE EXTRACT OF THE DATABANK DATED 07.07.2022 PREPARED FOR THE THYCATTUSSERY VILLAGE ISSUED BY THE 4TH RESPONDENT Exhibit P3 TRUE COPY OF THE FORM 6 APPLICATION DATED 11/07/2022 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT