Devadasan vs State Of Kerala
2023 Latest Caselaw 11492 Ker

W.P.(C).No.36925 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. 36925 OF 2023
PETITIONER:

           DEVADASAN,AGED 53 YEARS
           S/O KUTTIKRISHNAN, RESIDING AT CHAMBAYIL,
           THARAKKAL, VTC, EDAPPAL P.O, EDAPPAL, PONNANI,
           MALAPPURAM DISTRICT,, PIN - 679576

           BY ADVS.
           J.R.PREM NAVAZ
           SUMEEN S.
           MUHAMMED SWADIQ


RESPONDENTS:

    1      STATE OF KERALA,REPRESENTED BY SECRETARY,
           DEPARTMENT OF AGRICULTURE, SECRETARIAT,
           THIRUVANANTHAPURAM DISTRICT, PIN - 695001

    2      THAHSILDAR,TALUK OFFICE PONNANI, OFFICE AT OLD NH
           17, PONNANI, PONNANI TALUK, MALAPPURAM DISTRICT,
           PIN - 679577

    3      THE REVENUE DIVISIONAL OFFICER,TIRUR-
           THRIKANDIYOOR ROAD, TIRUR TALUK, MALAPPURAM
           DISTRICT, PIN - 676101

    4      THE VILLAGE OFFICER,EDAPPAL VILLAGE OFFICE,
           UNDINIKKARA ROAD, EDAPPAL, MALAPPURAM DISTRICT,
           PIN - 679576

    5      THE THALUK SURVEYOR PONNANI,OFFICE AT OLD NH 17,
           PONNANI, PONNANI TALUK, MALAPPURAM DISTRICT, PIN
           - 679577


OTHER PRESENT:

           GP - RIYAL DEVASSY
 W.P.(C).No.36925 of 2023              2


      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.36925 of 2023                 3

                     VIJU ABRAHAM,J
                -----------------------
               W.P.(C).No.36925 of 2023
           ---------------------------------
        Dated this the 8th day of November, 2023

                                  JUDGMENT

Petitioner has approached this Court seeking a

direction to the 3rd respondent to consider and

pass orders on Ext.P3, Form 5 application. The

petitioner is the absolute owner and is in

possession of an extent of 3.94 Ares of proeprty

comprised in Block No.9, Sy No.20/11-3 of Edappal

Village, Ponnani Taluk, Malappuram 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 3rd

respondent to consider and pass orders on Ext.P3

Form-5 application in accordance with law, within

a period of three months from the date of receipt

of a copy of this judgment.

Sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 36925/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE EXECUTED DATED 26.04.2012

Exhibit P2 TRUE COPY OF THE LATEST TAX RECEIPT ISSUED TO THE PETITIONER FROM THE OFFICE OF THE 4TH RESPONDENT

Exhibit P3 THE TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT IN FORM-5