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S.Thankappan vs The District Collector
2023 Latest Caselaw 10702 Ker

Citation : 2023 Latest Caselaw 10702 Ker
Judgement Date : 16 October, 2023

Kerala High Court
S.Thankappan vs The District Collector on 16 October, 2023
WP(C) No.34041/2023                            1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Monday, the 16th day of October 2023 / 24th Aswina, 1945
                            WP(C) NO. 34041 OF 2023(E)
   PETITIONER:

          S.THANKAPPAN, AGED 77 YEARS, S/O. SANKARAN, NIKETHANAM, ALAMCHERRY,
          YEROOR P.O., KOLLAM PIN - 691312

   RESPONDENTS:

      1. THE DISTRICT COLLECTOR, COLLECTORATE, KUYILIMALA, PAINAV P.O.,
         IDUKKI DISTRICT PIN - 685603
      2. THE REVENUE DIVISIONAL OFFICER, DEVIKULAM, IDUKKI PIN - 685613
      3. SURVEY DEPUTY DIRECTOR, OFFICE OF SURVEY DEPUTY DIRECTOR,
         COLLECTORATE, IDUKKI DISTRICT PIN - 685603
      4. THE TAHSILDAR, SPECIAL TAHSILDAR ((LA), OFFICE OF SPECIAL TAHSILDAR
         (LA), RAJAKUMARI, RAJAKKAD P.O., IDUKKI DISTRICT PIN - 685566
      5. THE VILLAGE OFFICER, KANTHIPPARA VILLAGE OFFICE, KANTHIPPARA,
         UDUMBANCHOLA, IDUKKI DISTRICT PIN - 685619


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 2nd respondent to pass orders in Ext.P1 application
   forthwith pending disposal of the Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. PRATHEESH.P & ANJANA KANNATH Advocates for the petitioner and of
   GOVERNMENT PLEADER for respondents, the court passed the following:

                                           ORDER

Since the reason stated in Exhibit P7 may not survive in view of Exhibit P5 judgment, the learned Government Pleader shall get instruction from the competent among the respondents as to the minimum time required to take Exhibit P1 to a logical conclusion.

Post this matter on 27.10.2023.




                                                Sd/- MURALI PURUSHOTHAMAN, JUDGE




16-10-2023                       /True Copy/                           Assistant Registrar
 WP(C) No.34041/2023                 2/2

                       APPENDIX OF WP(C) 34041/2023
Exhibit P1            THE COPY OF THE APPLICATION FOR ASSIGNMENT SUBMITTED BY

THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 7.3.2017 Exhibit P5 THE COPY OF THE JUDGMENT IN W.P.(C) NO.42304/2022 DATED 26.9.2023 Exhibit P7 THE COPY OF THE LETTER NO. RDODVM/714/2023-A2 DATED 13.7.2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER

 
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