Shamsudheen vs The District Collector
2023 Latest Caselaw 11506 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. 36730 OF 2023

PETITIONER:

               SHAMSUDHEEN
               AGED 45 YEARS
               S/O. AHAMMED HAJI, THAZHATHEPEEDIYAKKAL, THRIPPANGODE,
               KAIMALASSERY, MALAPPURAM, PIN - 676108

               BY ADVS.
               FARHANA K.H.
               AMJATHA D.A.
               MUHASIN K.M.


RESPONDENTS:

      1        THE DISTRICT COLLECTOR
               COLLECTRATE ROAD, UP HILL,, MALAPPURAM, PIN - 676505

      2        THE REVENUE DIVISIONAL OFFICER
               TIRUR REVENUE DIVISIONAL OFFICE, TIRUR - THRIKANDIYOOR ROAD,
               TIRUR, MALAPPURAM, PIN - 676101

      3        THE TAHSILDAR
               TIRUR TALUK OFFICE, 2ND FLOOR, TIRUR MINI CIVIL BUILDING,
               MALAPPURAM, PIN - 676101

      4        THE VILLAGE OFFICER
               THRIPPANGODE VILLAGE OFFICE, ALATHIYOOR, TIRUR, MALAPPURAM,
               PIN - 676108


OTHER PRESENT:

               GP - SYAMANTHAK B.S.

      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. 36730 OF 2023
                                 2



                          JUDGMENT

The petitioner has approached this Court seeking a

direction to the 2nd respondent to consider and pass orders on

Ext.P3 - Form 6 application, submitted by the petitioner.

2. The petitioner is the absolute owner and is in possession

of a total extent of 4.08 Ares of land comprised in Survey

No.38/1A-26 of Thrippangode Village, Tirur Taluk of

Malappuram District. The property is mentioned as 'Nanja' in

the revenue records. Thereupon, the petitioner has preferred

Ext.P3 application in Form-6 before the 2nd respondent, to

remove the property from the data bank. The petitioner

submitted that the property has already been removed from the

data bank as per Ext.P2 order.

3. Heard the learned Government Pleader also.

4. After hearing both sides, I am inclined to dispose of the

above writ petition with a direction to the 2 nd respondent to

consider and pass orders on Ext.P3 application submitted by the

petitioner in accordance with law, within an outer limit of three

months from the date of receipt of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE rp WP(C) NO. 36730 OF 2023

APPENDIX OF WP(C) 36730/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 13.04.2023

Exhibit P2 TRUE COPY OF THE ORDER ISSUED BY RDO, TIRUR DATED 13.07.2023

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 17.07.2023

Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 09.09.2023