Sreedharan Nair vs The Revenue Divisional Officer ...
2023 Latest Caselaw 11713 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                      WP(C) NO. 37977 OF 2023
PETITIONER/S:

           SREEDHARAN NAIR
           AGED 81 YEARS
           S/O GOPALAN NAIR KALAMKULATH, KEECHERY HOUSE,
           VIDAKUZHA DESOM, THAIKKATTUKARA P.O, ERNAKULAM
           DISTRICT., PIN - 683106
           BY ADV T.K.AJITHKUMAR (VALATH)

RESPONDENT/S:

     1       THE REVENUE DIVISIONAL OFFICER FORT KOCHI
             REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN -
             682001
     2       THE TAHSILDAR (LR)
             NORTH KANAYANNOOR, KANAYANNOOR TALUK OFFICE,
             ERNAKULAM., PIN - 682011
     3       VILLAGE OFFICER
             THRIKKAKKARA NORTH VILLAGE, KOONAMTHAI,
             PADIVATTOM, ERNAKULAM DISTRICT., PIN - 682024
OTHER PRESENT:

             GP - RIYAL DEVASSY


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   16.11.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C). No.37977 of 2023         :2:



                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.37977 of 2023
         --     -- -- -- -- -- -- -- -- -- -- -- --
                Dated this the 16th day of November, 2023

                               JUDGMENT

The petitioner has approached this Court seeking a direction

to the 1st respondent to consider and pass orders on Ext.P2 - Form

6 application submitted by the petitioner.

2. The petitioner is the owner and in possession of an extent

of 15 Ares of property in Block No.6, survey No.9/1 of Thrikkakkara

North Village by virtue of partition deed No.1649/1993 of

Edappally Sub Registry. The petitioner's above property is

recorded as paddy land as per the revenue records, but it is not

notified as paddy land in the data bank. Thereupon the petitioner

has preferred Ext.P2 - Form 6 application before the 1 st

respondent. The petitioner submits that the said application is

pending consideration from 16.08.2021 onwards.

3. Heard the learned Government Pleader also.

4. It is seen that Ext.P4 - report from the Village Officer has

also been obtained by the 1st respondent. Therefore, the writ

petition is disposed of with a direction to the 1 st respondent to

consider and pass orders on Ext.P2 application submitted by the

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

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

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 37977/2023

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT OF THE ABOVE PROPERTY DATED 22-3-2023 ISSUED BY THE 3RD RESPONDENT Exhibit P2 THE COPY OF THE APPLICATION IN FORM NO.6 DATED NIL Exhibit P3 THE TRUE PHOTO COPY OF THE TREASURY CHALAN DATED 16-8-2021 FOR PAYMENT OF THE PRESCRIBED FEE Exhibit P4 THE TRUE PHOTO COPY OF THE REPORT DATED 6-10-2021 OF THE 3RD RESPONDENT