Shibu @ Gilbert vs The District Collector
2023 Latest Caselaw 3400 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. 10045 OF 2023
PETITIONER:

           SHIBU @ GILBERT
           AGED 54 YEARS
           S/O. JOSEPH,
           KOTTIYATHU HOUSE, EROOR P.O,
           THRIPUNITHURA, ERNAKULAM, PIN - 682306
           BY ADVS.
           MS.ARYA UNNIKRISHNAN
           SRI SHAKTHI PRAKASH


RESPONDENTS:

      1      THE DISTRICT COLLECTOR
             FIRST FLOOR, CIVIL STATION,
             KAKKANAD, ERNAKULAM - 682 030
      2      THE REVENUE DIVISIONAL OFFICER
             FORT KOCHI REVENUE DIVISIONAL OFFICE,
             K B JACOB ROAD, FORT KOCHI,
             ERNAKULAM, PIN - 682001
      3      THE TAHSILDAR
             KANAYANNUR TALUK OFFICE,
             NEAR SUBHASH PARK, MARINE DRIVE,
             KOCHI, PIN - 682011
      4      THE AGRICULTURAL OFFICER
             THRIPUNITHURA KRISHI BHAVAN,
             MINI CIVIL STATION, MAIN ROAD,
             THRIPUNITHURA, ERNAKULAM, PIN - 682301
           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.10045/2023
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.10045 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.10045/2023

APPENDIX OF WP(C) 10045/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 29.07.2022 Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF PUBLISHED DATA BANK OF THRIPUNITHURA MUNICIPALITY Exhibit P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 14.02.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P4 TRUE COPY OF THE RECEIPT DATED 14.02.2023 EVIDENCING THE PAYMENT OF FEE FOR FORM 5 APPLICATION