Kunnappilly Venu Padmanabhan vs State Of Kerala, Represented By ...
2023 Latest Caselaw 5596 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
        THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
  FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                       WP(C) NO. 15684 OF 2023
PETITIONER:

               KUNNAPPILLY VENU PADMANABHAN, AGED 57 YEARS
               S/O PADMANABHAN KUNNAPPILLY, KUNNAPPILLY HOUSE
               AYAMPILLY, ERNAKULAM, PIN - 682501

               BY ADVS.
               SAIBY JOSE KIDANGOOR
               BENNY ANTONY PAREL
               TANOOSHA PAUL
               ANOOP SEBASTIAN
               PRAMITHA AUGUSTINE
               IRINE MATHEW
               ADITHYA KIRAN V.E
               ANJALI NAIR
               NAAIL FATHIMA ABDULLA A.
               SWATHY SUDHIR



RESPONDENTS:

    1          STATE OF KERALA, REPRESENTED BY ADDITIONAL CHIEF
               SECRETARY, DEPARTMENT OF LOCAL SELF GOVERNMENT,
               SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

    2          TALUK SURVEYOR, KODUNGALLLUR THALUK OFFICE FIRST
               FLOOR, MINI CIVIL STATION, NATIONAL HIGHWAY 17,
               STAR NAGAR, KODUNGALLUR, PIN - 680664

               BY GOVERNMENT PLEADER - SMT PARVATHY K


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   12.05.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.15684 of 2023

                           ..2..




                         JUDGMENT

Though the writ petition was filed seeking

various reliefs, when the matter was taken up,

the learned counsel for the petitioner confined

the reliefs to the limited extent of directing

the second respondent to consider and pass orders

on Ext.P3 representation within a time frame.

2. Accordingly, there will be a direction to

the second respondent to consider and pass orders

on Ext.P3 representation, in accordance with law,

after affording an opportunity of hearing to the

petitioner within a period of one month from the

date of receipt of a copy of this judgment.

The writ petition is disposed of as above.

SD/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-

WP(C) No.15684 of 2023

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APPENDIX OF WP(C) 15684/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF SALE DEED NO.2359/1/2019 DATED22.08.2019

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 02.03.2023 PREFERRED BY THE PETITIONER BEFORE THE TAHSILDAR, KANAYANNUR TALUK

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 08.05.2023 PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT