Puthiyedathuveettil Padmini vs The Village Officer
2024 Latest Caselaw 10597 Ker

Kerala High Court

Puthiyedathuveettil Padmini vs The Village Officer 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. 15084 OF 2024
PETITIONER:

          PUTHIYEDATHUVEETTIL PADMINI
          AGED 63 YEARS
          D/O NARAYANI, , RESIDING AT PUTHIYEDATHU HOUSE,
          KUTTIYATTUR P O, TALIPARAMBA, KANNUR DISTRICT, PIN -
          670702

          BY ADVS.
          M.K.SUMOD
          VIDYA M.K.
          RAJ CAROLIN V.
          THUSHARA.K
          NAMITHA GEORGE


RESPONDENTS:

    1     THE VILLAGE OFFICER
          VILLAGE OFFICE KUTTIYATTUR, KUTTIYATTUR P O, KANNUR
          DISTRICT, PIN - 670602

    2     THE TAHSILDAR (L & R)
          TALIPARAMBA TALUK OFFICE, TALIPARAMBA P O, KANNUR
          DISTRICT, PIN - 670641

    3     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, REVENUE
          DEPARTMENT, SECRETARIAT THIRUVANANTHAPURAM, PIN -
          695001


OTHER PRESENT:

          GP - AJITH VISWANATHAN


     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.15084 of 2024           2

                     VIJU ABRAHAM,J
                  -------------------
               W.P.(C).No.15084 of 2024
           ----------------------------------
         Dated this the 11th day of April, 2024

                             JUDGMENT

Petitioner has approached this Court seeking a

direction to the 3rd respondent to consider and

pass orders on Ext.P7 appeal filed before the 2nd

respondent challenging Ext.P3 order of rejection

by the 1st respondent.

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 2nd respondent to take up Ext.P7 and dispose of

the same in accordance with law, at the earliest,

at any rate, within an outer limit of 2 months

from the date of receipt of a copy of the judgment

after affording an opportunity of being heard to

the petitioner and any other affected parties.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 15084/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX PAID BY THE PETITIONER FOR THE ABOVE SUBJECT MATTER PROPERTY DATED 14/09/2023 ISSUED BY THE 1ST RESPONDENT

Exhibit P2 A TRUE COPY OF THE PAYMENT RECEIPT DATED 25/01/2024 ISSUED BY THE 1ST RESPONDENT

Exhibit P3 TRUE COPY OF THE COMMUNICATION WITH REF NO. 20/2024 BY THE 1ST RESPONDENT TO THE PETITIONER DATED 05/02/2024

Exhibit P4 TRUE COPY OF THE JUDGMENT IN OS 167/2008 OF THE MUNSIFF OF KANNUR DATED 26/09/2009

Exhibit P5 TRUE COPY OF THE DECREE IN OS 167/2008 OF THE MUNSIFF OF KANNUR DATED 26/09/2009

Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 17/08/2012 OF THE SUB COURT KANNUR IN

Exhibit P7 TRUE COPY OF THE APPEAL SUBMITTED BY THE PETITIONER DATED 12/03/2024 BEFORE THE 3RD RESPONDENT