Thankamani K vs The District Collector
2023 Latest Caselaw 3399 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. 10177 OF 2023
PETITIONER:

             THANKAMANI K
             AGED 75 YEARS
             W/O. APPUKUTTAN NAIR, AMBIKALAYAM HOUSE, CHELAVOOR,
             KOZHIKKODE, PIN - 673571
             BY ADVS.
             ARYA UNNIKRISHNAN
             SHAKTHI PRAKASH


RESPONDENTS:

      1      THE DISTRICT COLLECTOR
             CIVIL STATION, WAYANAD ROAD,
             ERANHIPPALAM, KOZHIKODE, PIN - 673020
      2      THE REVENUE DIVISIONAL OFFICER
             KOZHIKODE REVENUE DIVISIONAL OFFICE, CIVIL STATION,
             WAYANAD ROAD, ERANHIPPALAM, KOZHIKODE, PIN - 673020
      3      THE TAHSILDAR
             KOZHIKODE TALUK OFFICE, CIVIL STATION, WAYANAD
             ROAD, ERANHIPPALAM, KOZHIKODE, PIN - 673020
      4      THE AGRICULTURAL OFFICER
             KUNNAMANGALAM KRISHI BHAVAN,
             OLD BUS STAND, KUNNAMANGALAM, KOZHIKODE, PIN -
             673571
             SRI. APPU, GP.



      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.10177/2023
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.10177 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 V application submitted by the

petitioner, the receipt of which is evidenced by Ext.P4 receipt,

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.10177/2023

APPENDIX OF WP(C) 10177/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 09.04.2021 Exhibit2 TRUE COPY OF THE RELEVANT PAGE OF THE DRAFT DATA BANK OF KUNNAMANGALAM GRAMA PANCHAYAT Exhibit P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 25.03.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P4 TRUE COPY OF THE RECEIPT DATED 25.03.2022 EVIDENCING THE PAYMENT OF FEE FOR FORM 5 APPLICATION