Hameed vs District Collector
2024 Latest Caselaw 10596 Ker

Kerala High Court

Hameed vs District Collector on 11 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        WP(C) NO. 15061 OF 2024
PETITIONERS:

    1     HAMEED
          AGED 61 YEARS
          S/O MOIDEENKUTTY, THEEYYATTIL, PULASSERI, PATTAMBI,
          PALAKKAD DISTRICT, PIN - 679307

    2     BASHEER
          AGED 55 YEARS
          S/O MOIDEENKUTTY, THEEYYATTIL, PULASSERI, PATTAMBI,
          PALAKKAD DISTRICT, PIN - 679307

          BY ADVS.
          VIJAI MATHEWS
          JOSEPH THEKKEKURUVANAL


RESPONDENTS:

    1     DISTRICT COLLECTOR
          COLLECTORATE, CIVIL STATION PALAKKAD, PIN - 678001

    2     REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, OTTAPPALAM, PALAKKAD, PIN -
          679101

    3     TAHSILDAR
          PATTAMBI MINI CIVIL STATION, PATTAMBI, PALAKKAD
          DISTRICT, PIN - 679303

    4     THE VILLAGE OFFICER
          KOPPAM, PALAKKAD DISTRICT, PIN - 679307


OTHER PRESENT:

          SR.GP - DEEPA NARAYANAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.15061 of 2024                  2

                     VIJU ABRAHAM,J
                  -------------------
               W.P.(C).No.15061 of 2024
           ----------------------------------
         Dated this the 11th day of April, 2024

                             JUDGMENT

Aggrieved by the fixation of the fair value

under Section 28A of the Kerala Stamp Act, 1959,

petitioners have preferred Exts.P1 and P2 appeals,

which is stated to be pending consideration before

the 1st respondent. Petitioners seek for an

expeditious disposal of the same.

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 take up Exts.P1 and P2

statutory appeals pending before the 1st respondent

and dispose of the same in accordance with law, at

the earliest, at any rate, within an outer limit of

3 months from the date of receipt of a copy of the

judgment, after affording an opportunity of being

heard to the petitioners.

sd/-

VIJU ABRAHAM, JUDGE pm

APPENDIX OF WP(C) 15061/2024

PETITIONERS' EXHIBITS

Exhibit -P1 TRUE COPY OF THE APPEAL IN FORM NUMBER B ALONG WITH THE RECEIPT BEARING NO. 706848/ 24, DATED 24 -02- 2024

Exhibit -P2 TRUE COPY OF THE APPEAL IN FORM NUMBER B ALONG WITH THE RECEIPT, BEARING NO. 706861/24, DATED 24 -02 2024