Prasad Daniel vs Revenue Divisional Officer, Fort ...
2023 Latest Caselaw 10977 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA, 1945
                       WP(C) NO. 32833 OF 2023


PETITIONER:

          PRASAD DANIEL
          S/O CHANDY, AGED 64 YEARS
          RESIDING AT VARIKKAMAKKAL HOUSE, KULATHOOR PRAYAR
          DESOM, VELLAVOOR VILLAGE, CHANGANASSERY,, PIN - 686540
          BY ADVS.
          T.K.AJITHKUMAR (VALATH)
          P.T.JOSE


RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER, FORT KOCHI,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER, FORT KOCHI.,
          PIN - 682001
    2     LOCAL LEVEL MONITORING COMMITTEE
          CHERANELLOOR GRAMA PANCHAYAT REPRESENTED BY THE
          CONVENER/AGRICULTURAL OFFICER, SOUTH CHITTOOR P.O,, PIN
          - 682027
    3     AGRICULTURAL OFFICER/CONVENER
          LOCAL LEVEL MONITORING COMMITTEE, CHERANELLOOR GRAMA
          PANCHAYAT, SOUTH CHITTOOR P.O,, PIN - 682027
          BY G.P., SRI.RIYALDEVASSY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 32833 of 2023              :2:




                         VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 32833 of 2023
              ============================
              Dated this the 26th day of October, 2023

                             JUDGMENT

Petitioner has approached this Court seeking a direction to the

1st respondent to consider and pass orders on Ext P3 Form-5

application.

2. Heard the learned Government Pleader also.

3. 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 P3 Form 5 application in accordance with law as

expeditiously as possible at any rate within an outer limit of four

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

made clear that the 3rd respondent shall furnish a report before the

1st respondent within a period of two 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) 32833/2023

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT DATED 2-6-2022 ISSUED FROM THE CHERANELLOORE VILLAGE OFFICE Exhibit P2 THE PHOTO COPY OF THE RELEVANT PAGES OF THE DATA BANK PREPARED BY THE 2ND RESPONDENT WITH RESPECT TO THE INCLUSION OF PROPERTY COVERED BY EXHIBIT P1 Exhibit P3 THE TRUE PHOTO COPY OF THE APPLICATION DATED 25-7-2023 IN FORM NO.5, SUBMITTED BY THE PETITIONER Exhibit P4 THE RECEIPT DATED 25-7-2023 FOR PAYMENT OF THE STATUTORY FEE FOR RECEIPT OF EXHIBIT P3 ISSUED FROM THE OFFICE OF CHERANELLOOR VILLAGE