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Dr Bilu Joy vs The Revenue Divisional ...
2023 Latest Caselaw 11121 Ker

Citation : 2023 Latest Caselaw 11121 Ker
Judgement Date : 26 October, 2023

Kerala High Court
Dr Bilu Joy vs The Revenue Divisional ... on 26 October, 2023
          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. 35222 OF 2023
PETITIONER:

          DR BILU JOY
          AGED 44 YEARS
          S/O JOY JOSEPH, KANDAMKULAM HOUSE PUZHAVATH P.O,
          CHAGANASERY, KOTTAYAM DISTRICT, PIN - 686101
          BY ADVS.
          P.K.SOYUZ
          E.V.BABYCHAN

RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR
          RDO OFFICE, FORT KOCHI P.O ERNAKULAM, PIN - 682001
    2     AGRICULTURAL OFFICER
          KRISHI BHAVAN,ALANGAD, ALANGAD P.O. NORTH PARAVOOR
          ERNAKULAM DISTRICT, PIN - 683511
    3     THE VILLAGE OFFICER
          ALANGAD VILLAGE ALANGAD P.O, NORTH PARAOOR,
          ERNAULAM DISTRICT, PIN - 693511

          BY GP - SRI. SYAMANTHAK B.S.
    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..35222 of 2023     :2:



                           VIJU ABRAHAM, J.
          --    -- -- -- -- -- -- -- -- -- -- -- --
                      W.P.(C). No.35222 of 2023
          --    -- -- -- -- -- -- -- -- -- -- -- --
                 Dated this the 26th day of October, 2023

                             JUDGMENT

The petitioner has approached this Court seeking a direction

to the 1st 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 1 st 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 three

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

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 35222/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 23.02.2022 Exhibit P2 A TRUE COPY OF THE RELEVANT PAGES OF THE NOTIFIED DATA BANK OF ALANGAD GRAMA PANCHAYATH DATED 23.02.2012 Exhibit P3 A TRUE COPY OF THE APPLICATION DATED 04.03.2022 SUBMITTED BY THE PETITIONER IN FORM NO.5 BEFORE THE 1ST RESPONDENT

 
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