K.B. Jayakrishnan vs Village Officer
2023 Latest Caselaw 4181 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                       WP(C) NO. 10684 OF 2023
PETITIONER:

          K.B. JAYAKRISHNAN,
          AGED 64 YEARS,
          S/O LATE BALAKRISHNAN KUNNUKAD HOUSE, THOTTUPALAM,
          KINASSERY P.O., PALAKKAD - 678 701.
          BY ADV R.HARISHANKAR


RESPONDENTS:

    1     VILLAGE OFFICER,
          THENKURRISSI - 1 VILLAGE, ALATHUR TALUK,
          PALAKKAD - 678 671.
    2     MURALIDHARAN,
          AGED ABOUT 60 YEARS, S/O DHAMAYANTHY,
          RESIDING AT KUNNUKAD HOUSE, THENKURRISSI, THENKURRISSI
          AMSOM DESOM, ALATHUR TALUK, PALAKKAD - 678 671.
    3     KRISHNADAS,
          AGED ABOUT 64 YEARS,
          S/O DHAMAYANTHY, RESIDING AT KUNNUKAD HOUSE,
          THENKURRISSI, THENKURRISSI AMSOM DESOM, ALATHUR TALUK,
          PALAKKAD - 678 671.
    4     KALADHARAN,
          AGED ABOUT 58 YEARS,
          S/O DHAMAYANTHY, RESIDING AT KUNNUKAD HOUSE,
          THENKURRISSI, THENKURRISSI AMSOM DESOM, ALATHUR TALUK,
          PALAKKAD - 678 671.
    5     DEEPA K.V,
          AGED ABOUT 52 YEARS,
          W/O ANAND, RESIDING AT KOZHIKOTHI HOUSE, MALAYAMBALLAM,
          VADAVANNUR, VADAVANNUR AMSOM DESOM, CHITTUR TALUK,
          PALAKKAD - 678 504.
    6     PARAMESWARAN,
          RESIDING AT KUTTITAMKUNNU HOUSE, MAAVUKAADU,
          PERUVEMBU, PERUVEMBU AMSOM DESOM,
          PALAKKAD TALUK - 678 531.
          BY SRI.BIMAL K NATH, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10684 OF 2023
                                   2


                            JUDGMENT

Pursuant to directions issued by this Court in Ext.P1

judgment, Ext.P2 order has been issued by the Land Tribunal,

Pattambi. Being aggrieved by Ext.P2, the petitioner has preferred

Ext.P3 appeal before the Appellate Authority for Land Reforms,

Thrissur (Palakkad Camp) and the same has been numbered as

AA No.04/2023. A notice issued by the Appellate Authority

(produced along with Ext.P3 appeal) shows that the appeal was

listed for consideration on 16.03.2023.

2. The learned Senior Government Pleader would submit

that the Appellate Authority can be directed to consider and

dispose of Ext.P3 appeal within a time frame.

3. The learned counsel for the petitioner submits that the

petitioner will be satisfied if such a direction being issued.

4. Accordingly, this writ petition is disposed of directing

the Appellate Authority for Land Reforms, Thrissur (Palakkad

Camp) or any other competent authority, to which the appeal may

have been transferred, to dispose of Ext.P3 appeal, after affording

an opportunity of hearing to the petitioner (if not already heard on

16.03.2023) within a period of three months from the date of WP(C) NO. 10684 OF 2023

receipt of a certified copy of this judgment.

The writ petition is disposed of as above.

Sd/-

GOPINATH P.

JUDGE DK WP(C) NO. 10684 OF 2023

APPENDIX OF WP(C) 10684/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF JUDGMENT DATED 01-07-

2021 IN WP (C). 13036/2021 Exhibit P2 TRUE COPY OF ORDER DATED 21-12-2022 IN SM. 482/2021 Exhibit P3 TRUE COPY OF AA (TCR). 04/2023 ON THE FILES OF APPELLATE AUTHORITY (LR), THRISSUR (PALAKKAD CAMP SITTING) Exhibit4 TRUE COPY OF ORDER IA NO.01/2023 (IA NO. 137/2023) IN OS NO. 21 /2023 DATED 17-01-2023 IN I.A. 01/2023 (I.A. 137/2023) FILED BY PETITIONER IN THE SUIT FOR INJUNCTION