Babu vs The Revenue Divisional Officer
2023 Latest Caselaw 12427 Ker

Kerala High Court

Babu vs The Revenue Divisional Officer on 22 November, 2023

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                       WP(C) NO. 33554 OF 2023
PETITIONER:

          BABU
          AGED 60 YEARS
          S/O JOSEPH, AGED 60 YEARS, CHETTUPUZHAKKARAN HOUSE,
          8/347, EAST FORT P.O., THRISSUR, PIN - 680005
          BY ADVS.
          BINOY VASUDEVAN
          SREEJITH SREENATH
          RINCY KHADER


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          OFFICE OF THE RDO, CIVIL STATION, AYYANTHOLE, THRISSUR
          DISTRICT,, PIN - 680003
    2     THE AGRICULTURAL OFFICER FOR THRISSUR CORPORATION
          KRISHI BHAVAN, CHEMBUKKAVU P.O., THRISSUR, PIN - 680020
          GP - SYAMANTHAK B.S.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.33554 of 2023                 :2:




                          VIJU ABRAHAM , J.
               ===========================
                      WP(C) No. 33554 of 2023
              ============================
              Dated this the 22nd day of November, 2023

                               JUDGMENT

Petitioner has approached this Court seeking a direction to consider

and pass orders on Ext P4 Form 5 application pending before the 1 st

respondent.

2. Petitioner is the absolute owner in possession of 1.78 ares

(4.39 cents) of dry land situated in Re.Sy.No. Y18-19/38 (old Sy.No.

559/1pt. And 559/2pt) of Peringavu Village in Thrissur Taluk. Petitioner

submits that the property is included in the data bank.

3. Heard the learned Government Pleader also.

4. 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 P4 Form 5 application submitted by the petitioner and take a final

decision on the same as expeditiously as possible, at any rate within a

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

With the above said direction, the writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 33554/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF DOCUMENT NO.279/2017 OF S.R.O. AYYANTHOLE DATED 30-01-2017 Exhibit P2 TRUE COPY OF THE LATEST LAND TAX RECEIPT DATED 22-08-2023 ISSUED BY THE VILLAGE OFFICER, PERINGAVU VILLAGE Exhibit P3 TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE THRISSUR CORPORATION Exhibit P4 TRUE COPY OF THE APPLICATION DATED 22-08- 2023 PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT