Mohan Kumar vs The Revenue Divisional Officer / ...
2023 Latest Caselaw 11457 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. 34723 OF 2023
PETITIONER:

              MOHAN KUMAR, AGED 58 YEARS
              S/O GANGADHARAN NAIR, KANNARATH PATTAMBI,
              PATTAMBI, PALAKKAD, PIN - 679303

              BY ADVS.
              VIJAI MATHEWS
              JOSEPH THEKKEKURUVANAL



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER / SUB COLLECTOR
              OTTAPPALAM , PALAKKAD, PIN - 679101

     2        THE VILLAGE OFFICER
              PATTAMBI VILLAGE OFFICE, PALAKKAD, PIN - 679303

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.34723 of 2023                                  2


                                 VIJU ABRAHAM, J.
                 .................................................................
                            W.P (C) No. 34723 of 2023
                 .................................................................
                 Dated this the 8th day of November, 2023


                                       JUDGMENT

Petitioner has approached this Court seeking a direction to the 1 st

respondent to dispose of Ext.P1 application in Form 6 within a time frame

to be fixed by this Court.

2. Petitioner is the owner in possession of 0.0293 hectares of land in

survey no.83/4-4 in Block no.1 in Pattambi Village in Pattambi Taluk.

Palakkad District. Petitioner submits that the land is shown as a wetland in

the revenue records, though it is not a wet land and is not included in the

data bank.

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 1st respondent to consider and pass orders on

Ext.P1 Form 6 application as expeditiously as possible, at any rate within

a period of three months from the date of receipt of a copy of the

judgment.

Writ Petition is disposed of as above.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF WP(C) 34723/2023

PETITIONER EXHIBITS

Exhibit -P1 TRUE COPY OF THE APPLICATION IN FORM NO 6 BEARING NO. 39/2023/529744, DATED 22- 07-2023

Exhibit -P2 TRUE COPY OF THE TAX RECEIPT, DATED 20-

4- 2023