K.Muralidharan vs State Of Kerala
2023 Latest Caselaw 11437 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
      WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                           WP(C) NO. 30175 OF 2023
PETITIONER:

              K.MURALIDHARAN, AGED 71 YEARS
              S/O.K.P.APPU MENON (LATE), 44/643,
              12 DD VILLAGE, MAY FIRST ROAD, THAMMANAM.P.O.,
              ERNAKULAM DISTRICT., PIN - 682032

              BY ADV AVANEESH KOYIKKARA



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY,
              REVENUE DEPARTMENT, SECRETARIAT,
              THIRUVANANTHAPURAM., PIN - 695001

     2        REVENUE DIVISIONAL OFFICER, FORT KOCHI
              REVENUE DIVISIONAL OFFICE, KB JACOB RD,
              FORT KOCHI, KOCHI HEAD POST, ERNAKULAM.,
              PIN - 682001

     3        DISTRICT COLLECTOR, ERNAKULAM
              COLLECTORATE, CIVIL STATION, KAKKANAD POST,
              ERNAKULAM DISTRICT., PIN - 682030

     4        TAHSILDAR
              TALUK OFFICE, KANAYANNUR, PARK AVE,
              NEAR SUBHASH PARK, MARINE DRIVE, ERNAKULAM.,
              PIN - 682011

     5        VILLAGE OFFICER
              VILLAGE OFFICE, KAKKANAD, THRIKKAKKARA,
              ERNAKULAM., PIN - 682030

     6        LOCAL LEVEL MONITORING COMMITTEE
              REPRESENTED BY ITS CONVENER AGRICULTURAL OFFICER
              KRISHI BHAVAN, THRIKKAKARA,
              ERNAKULAM DISTRICT., PIN - 682030
 WP(C) No.30175 of 2023               2




     7      AGRICULTURAL OFFICER
            KRISHI BHAVAN, THRIKKAKARA,
            ERNAKULAM DISTRICT., PIN - 682030

OTHER PRESENT:

            GP - RIYAL DEVASSY



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.30175 of 2023                                      3



                                       VIJU ABRAHAM, J.
                       .................................................................
                                  W.P (C) No.30175 of 2023
                       .................................................................
                       Dated this the 8th day of November, 2023


                                             JUDGMENT

Petitioner has approached this Court seeking a direction to the 2 nd

respondent to consider and pass orders on Ext.P4 application in Form 7 within a

time limit to be fixed by this Court.

2. Petitioner is the absolute owner and title holder of an extent of 38.45 Ares of

land comprised in survey no.716/2-4 of Kakkanad Village in Ernakulam District.

Petitioner submits that the abovesaid land is shown as "nilam" in the revenue

records and thereupon he preferred Ext.P4 application in Form 7 before the 2 nd

respondent to change the nature of land and for permitting him to utilize the land

for dry land purposes.

3. Heard the learned Government Pleader also.

After hearing both sides I am inclined to dispose of the writ petition with a

direction to the 2nd respondent to consider and pass orders on Ext.P4 application in

Form 7 submitted by the petitioner as expeditiously as possible, at any rate within

an outer limit of four months from the date of receipt of a copy of the judgment.

With the abovesaid direction, the above writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE cks

APPENDIX OF WP(C) 30175/2023

PETITIONER EXHIBITS

Exhibit P1 A COPY OF THE TAX RECEIPT DATED 01.04.2022 ISSUED BY THE KAKKANAD VILLAGE OFFICE.

Exhibit P2 A COPY OF THE POSSESSION CERTIFICATE DATED 13.04.2022 ISSUED BY THE KAKKANAD VILLAGE OFFICE.

Exhibit P3 TRUE COPY OF THE ORDER IN FILE NO.864/2023 DATED 09.03.2023 ISSUED BY THE 2ND RESPONDENT.

Exhibit P4 A COPY OF THE FORM.7 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 08.08.2023.

Exhibit P4(a) A COPY OF THE FEE PAYMENT RECEIPT NO.KL07021713911/2023 DATED 11.08.2023 FOR RS.1,000/-.