C.V.Elias vs State Of Kerala
2023 Latest Caselaw 12525 Ker

Kerala High Court

C.V.Elias vs State Of Kerala 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. 36058 OF 2023
PETITIONER:

             C.V.ELIAS
             AGED 65 YEARS
             S/O VARKEY, CHANDANASSERIL HOUSE, KATTAPPANA KARA,
             KATTAPPANA VILLAGE, UDUMBANCHOLA TALUK, IDUKKI
             DISTRICT, PIN - 685508
             BY ADVS.
             VARGHESE C.KURIAKOSE
             AMRITHA.J
             KURUVILLA MATHEW
             VIPIN C. VARGHESE
RESPONDENTS:
     1    STATE OF KERALA
          REP. BY SECRETARY, DEPARTMENT OF SURVEY AND
          BOUNDARIES, SECRETARIAT, TRIVANDRUM, PIN - 695001
     2    DISTRICT COLLECTOR
          IDUKKI DISTRICT, CIVIL STATION, KUYILIMALA, PAINAVU,
          IDUKKI, PIN - 685603
     3    THE SUPERINTENDENT OF SURVEY AND LAND RECORDS,
          RESURVEY SUPERINTENDENT OFFICE, CIVIL STATION,
          PAINAVU, IDUKKI, PIN - 685603
     4    THE TAHASILDAR (LR)
          TALUK OFFICE, IDUKKI TALUK, VANCHIKAVALA, IDUKKI
          DISTRICT, PIN - 685602
     5    THE VILLAGE OFFICER,
          KATTAPPANA VILLAGE, KATTAPPANA, IDUKKI DISTRICT, PIN
          - 685508
OTHER PRESENT:
          SPL.GP - ASHWIN SETHUMADHAVAN
      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.36058 of 2023         :2:



                             VIJU ABRAHAM, J.
            --   -- -- -- -- -- -- -- -- -- -- -- --
                        W.P.(C) No.36058 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.P4

application submitted by him.

2. The learned Government Pleader upon instructions

submitted that Ext.P4 has been received and it is pending before

the 2nd respondent and that appropriate decision will be taken on

the same without any delay.

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

petition with a direction to the 2nd respondent to consider and pass

orders on Ext.P4 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, after affording an

opportunity of being heard to the petitioner and any other affected

parties.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 36058/2023

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOSTAT COPY OF THE SALE DEED NO.509/1993 OF SRO, KATTAPPANA DATED 06.03.1993 Exhibit P2 TRUE PHOTOSTAT COPY OF THE TITLE DEED NO.1079/1991 OF SRO KATTAPPANA DATED 20.04.1991 Exhibit P3 TRUE PHOTOSTAT COPY OF THE THANDAPER EXTRACT IN THE NAME OF THE PETITIONER ISSUED BY VILLAGE OFFICER, KATTAPPANA VILLAGE DATED 22.05.2023 Exhibit P4 TRUE PHOTOSTAT COPY OF THE APPLICATION DATED 18.09.2023 SUBMITTED BY THE PETITIONER UNDER SECTION 13A BEFORE THE 2ND RESPONDENT Exhibit P5 TRUE PHOTOSTAT COPY OF THE TRACK RECORD INDICATING DELIVERY OF EXT P4 DATED 21.09.2023 ON THE 2ND RESPONDENT.