Marakkar vs The District Collector
2023 Latest Caselaw 12523 Ker

Kerala High Court

Marakkar vs The District Collector 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. 34500 OF 2023
PETITIONER:

           MARAKKAR
           AGED 62 YEARS
           S/O. MOIDEENKUTTY, KOOMBRACHERUTHNJALIL,
           KAKKATTIRI MALA, KAKKATTIRI, PALAKKAD, PIN -
           679534
           BY ADVS.
           SHAKTHI PRAKASH
           MUHASIN K.M.
           FARHANA K.H.
           AMJATHA D.A.
RESPONDENTS:
    1     THE DISTRICT COLLECTOR
          COLLECTORATE, KENATHUPARAMBU, KUNATHURMEDU,
          PALAKKAD, PIN - 678013
    2     THE REVENUE DIVISIONAL OFFICER
          OTTAPALAM REVENUE DIVISIONAL OFFICE, OTTAPALAM,
          PALAKKAD, PIN - 679101
    3     THE TAHSILDAR
          PATTAMBI TALUK OFFICE, GROUND FLOOR, MINI CIVIL
          STATION, PATTAMBI, PALAKKAD, PIN - 679303
    4     THE AGRICULTURAL OFFICER
          PATTITHARA KRISHI BHAVAN, PATTITHARA, PALAKKAD,
          PIN - 679534
    5     THE DIRECTOR
          KERALA STATE REMOTE SENSING AND ENVIRONMENT
          CENTRE, VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN -
          695033
OTHER PRESENT:
          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:
 W.P.(C). No.34500 of 2023        :2:



                            VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                       W.P.(C) No.34500 of 2023
         --     -- -- -- -- -- -- -- -- -- -- -- --
                Dated this the 22nd day of November, 2023

                               JUDGMENT

The petitioner has approached this Court seeking a direction to the

2nd respondent to consider and pass orders on Ext.P3 - Form 5

application, submitted by the petitioner.

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

of 11.97 Ares of land is comprised in Survey No. 175/11-3 in Pattithara

Village, Pattamabi Taluk of Palakkad District. The property is included in

the data bank. Thereupon the petitioner has preferred Ext.P3 application

in Form-5 before the 2nd respondent, to remove the property from the

data bank.

3. Heard the learned Government Pleader also.

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 four months from the date of receipt of

a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 34500/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 03.06.2023 Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF PUBLISHED DATA BANK OF PATTITHARA GRAMA PANCHAYATH DATED 16.03.2020 Exhibit P3 TRUE COPY OF THE FORM 5 APPLICATION DATED 21.09.2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P4 TRUE COPY OF THE RECEIPT DATED 14.03.2022 EVIDENCING THE PAYMENT OF FEE FOR FORM 5 APPLICATION