Jose Chacko vs State Of Kerala
2023 Latest Caselaw 11074 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. 35177 OF 2023
PETITIONER:

          JOSE CHACKO
          AGED 56 YEARS
          S/O. CHACKO, AIKKARAKULAM, CHAMPAKULAM NADUBHAGAM,
          KUTTANAD TALUK, ALAPPUZHA, PIN - 688505
          BY ADVS.
          RAHUL SASI
          NEETHU PREM
          P.ARDRA MENON

RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
          REVENUE STATE SECRETARIAT THIRUVANANTHAPURAM,
          PIN - 695001
    2     THE DISTRICT COLLECTOR
          CIVIL STATION, WARD ROAD, ALAPPUZHA, PIN - 688001
    3     THE REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, OPPOSITE TO DISTRICT
          COURT COMPLEX SH40, THODANKULANGARA ALAPPUZHA,
          PIN - 688013
    4     THE VILLAGE OFFICER
          CHAMPAKULAM VILLAGE MONCOMPU,KUTTANAD TALUK
          ALAPPUZHA, PIN - 688502

          GP - SRI. RIYAL DEVASSY
    THIS WRIT PETITION (CIVIL) HAVING COME UP
FOR ADMISSION ON 26.10.2023, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). No.35177 of 2023      :2:




                           VIJU ABRAHAM, J.
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                      W.P.(C). No.35177 of 2023
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                 Dated this the 26th day of October, 2023

                             JUDGMENT

The petitioner has approached this Court seeking a direction

to the 3rd respondent to consider and pass orders on Ext.P3 - Form

5 application, submitted by the petitioner.

2. 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 3rd respondent to consider and

pass orders on Ext.P3 application submitted by the petitioner, 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.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 35177/2023

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF LAND TAX RECEIPT DATED 30.12.2022 OF 39.20 ARES OF LAND IN SURVEY NO. 231/5 OF BLOCK NO. 26 OF CHAMPAKULAM VILLAGE, KUTTANAD TALUK, ALAPPUZHA DISTRICT Exhibit P2 THE TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK MAINTAINED BY THE AGRICULTURE OFFICER, CHAMPAKULAM Exhibit P3 THE TRUE COPY OF THE APPLICATION DATED 25.05.2023 SUBMITTED BY THE PETITIONER HEREIN BEFORE THE RESPONDENTS BEARING NO. 23/2023/895931