Kadeeja vs Revenue Divisional Officer
2023 Latest Caselaw 11477 Ker

W.P.(C).No.37043 of 2023                       1


                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. 37043 OF 2023
PETITIONER:

                KADEEJA,AGED 35 YEARS
                D/O. LATE ABDUL ASEES DARUSSALAM, EAST NALLUR
                (PO), FEROKE KOZHIKODE, PIN - 673631

                BY ADVS.
                SANGEETHA SREEKUMAR
                MARY LIYA SABU


RESPONDENTS:

     1          REVENUE DIVISIONAL OFFICER,
                REVENUE DIVISIONAL OFFICE, ERANHIPPALAM,
                KOZHIKODE, PIN - 673631

     2          THE VILLAGE OFFICER,
                FEROKE VILLAGE OFFICE, FEROKE, KOZHIKODE, PIN -
                673301

     3          THE AGRICULTURAL OFFICER,
                KRISHI BHAVAN, FEROKE FEROKE, KOZHIKODE, PIN -
                673631


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:
 W.P.(C).No.37043 of 2023              2

                     VIJU ABRAHAM,J
                -----------------------
               W.P.(C).No.37043 of 2023
           ---------------------------------
        Dated this the 8th day of November, 2023

                           JUDGMENT

Petitioner has approached this Court seeking a

direction to the 1st respondent to consider and

pass orders on Ext.P6, Form 5 application. The

petitioner is the legal heir of late Abdul Azeez

who is the owner of 12 Ares 54.55 sq. mts of

property in Survey No.281/55 of Feroke Village,

Kozhikode Taluk, Kozhikode District.

2. Heard the learned Government Pleader also.

3. After hearing both sides, the above writ

petition is disposed of with a direction to the 1 st

respondent to consider and pass orders on Ext.P6

Form-5 application in accordance with law, within

a period of four months from the date of receipt

of a copy of this judgment.

Sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 37043/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE DOC NO. 3905/2001 OF SRO FEROKE EXECUTED ON 17-09-2001

Exhibit P2 A. TRUE COPY OF THE POSSESSION CERTIFICATE DATED 25-09-2023 ISSUED BY THE VILLAGE OFFICER FEROKE VILLAGE OFFICE, WITH RESPECT TO THE PROPERTY

Exhibit P3 A, TRUE COPY OF THE LAND TAX RECEIPT NO.KL11010903250/2023 DATED 29-04-2023 WITH RESPECT TO THE TOTAL LAND

Exhibit P4 A. TRUE COPY RELEVANT PAGES OF THE DATA BANK DATED NIL IN WHICH THE PETITIONER'S PROPERTY IS INCLUDED

Exhibit P5 TRUE COPY OF THE PHOTOGRAPHS OF THE PREMISES

Exhibit P6 A. TRUE COPY OF THE FORM 5 APPLICATION NO.50/2023/18395 DATED 30-09-2023 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT