Sujith Sreenivasan vs The Revenue Divisional Officer
2023 Latest Caselaw 11276 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                       WP(C) NO. 32961 OF 2023


PETITIONER:

          SUJITH SREENIVASAN
          AGED 56 YEARS
          S/O. (LATE) SREENIVASAN, KAKKANAT HOUSE, SINDHU VIHAR,
          CHEROOR P.O., THRISSUR DISTRICT, KERALA ., PIN - 680008
          BY ADVS.
          M.R.DHANIL
          SENITTA P. JOJO


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          THRISSUR, THRISSUR DISTRICT, KERALA., PIN - 680003
    2     THE TAHASILDAR (LR)
          THALAPPILLY TALUK, THRISSUR DISTRICT, KERALA., PIN -
          680623
    3     THE VILLAGE OFFICER
          WADAKKANCHERY, THRISSUR DISTRICT, KERALA., PIN - 680623
          BY G.P. SRI. RIYAL DEVASSY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 32961 of 2023              :2:



                         VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 32961 of 2023
              ============================
              Dated this the 27th day of October, 2023

                             JUDGMENT

Petitioner has approached this Court seeking a direction to the

1st respondent to consider and pass orders on Ext P2 Form 6

application.

2. Petitioner submits that the property is not included in the

data bank.

3. Heard the learned Government Pleader also.

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 P2 application in Form 6, in accordance with law, as

expeditiously as possible, at any rate within an outer limit 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) 32961/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTICE UNDER SECTION 13(8) READ WITH RULE 8(6) OF THE SECURITIZATION AND RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT OF SECURITY INTEREST ACT AND RULES DATED 07/01/2023 Exhibit P2 TRUE COPY OF THE FORM 6 APPLICATION, DATED 28/07/2023 Exhibit P3 TRUE COPY OF THE RECEIPT DATED 28/07/2023 OF VILLAGE OFFICE WADAKKANCHERY