Kerala High Court
R. Palaniandy vs The Land Revenue Commissioner on 12 April, 2024
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 12903 OF 2024
PETITIONERS :-
R. PALANIANDY,, AGED 76 YEARS
RAJAMANI PILLAI,165, NORTH CAR STREET, UTHAMAPALAYAM
P.O, THENI DISTRICT, TAMIL NADU, PIN - 625533
BY ADVS.
GEORGE SEBASTIAN
DHANANJAY DEEPAK
RESPONDENT/S:
1 THE LAND REVENUE COMMISSIONER,
OFFICE OF THE LAND REVENUE OMMISSIONER,
THIRUVANANTHAPURAM, PUBLIC OFFICE BUILDING, MUSEUM
ROAD, OPPOSITE ZOO, VIKHAS BHAVAN P.O,
THIRUVANANTHAPURAM., PIN - 695033
2 THE DISTRICT COLLECTOR ,
IDUKKI, COLLECTORATE,KUYILIMALA, PAINAV P.O., IDUKKI .,
PIN - 685603
3 THE ASSISTANT CARDAMOM SETTLEMENT OFFICER,
ASSISTANT SETTLEMENT OFFICE FOR CARDAMOM LANDS, KUMILY
P.O., IDUKKI ., PIN - 685509
4 CHOLARAJ,
S/O. ALAKARSWAMY, COMPANYPPADY, PULIYAMMALA
P.O,KATTAPPANA VILLAGE, IDUKKI DISTRICT., PIN - 685515
5 R. PRAKASH RAJAMANI PILLAI,
S/O. LATE RAJAMANIPILLAI, 15(3), EDUKADALATTU,
THENKARAI, PERIYAKULAMP.O.,THENI DISTRICT, TAMIL
NADU ., PIN - 625601
SRI.JAFARKHAN Y, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 12903 OF 2024
2
JUDGMENT
A.MUHAMED MUSTAQUE,J
The petitioner has approached the Land Revenue Commissioner in
appeal under Rule 29 of the Rules for Lease of Government Lands for
Cardamom Cultivation, 1961. Ext.P8 is the appeal. By Ext.P7 order of
the District Collector, the appeal has been preferred.
In the light of the facts that the appeal is pending, there shall be a
direction to the 1st respondent - the Land Revenue Commissioner to
dispose of the appeal, within a period of three months, after notice to the
petitioner. Till then coercive steps shall be deferred. However, the appeal
is being dismissed, the District Collector is free to take any action
following Ext.P7.
This writ petition is disposed of.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
Sd/-
M.A.ABDUL HAKHIM
JUDGE
SMA
WP(C) NO. 12903 OF 2024
APPENDIX OF WP(C) 12903/2024
PETITIONER EXHIBITS :-
Exhibit P1 A TRUE COPY OF THE ORDER DATED 03.10.2019
BEARING NO. LWA- 2222/59 PASSED BY THE
3RDRESPONDENT IN FAVOUR OF THE 4THRESPONDENT
Exhibit P2 A TRUE COPY OF THE APPLICATION DATED
13.07.2022 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT
Exhibit P3 A TRUE COPY OF THE NOTICE DATED 22.07.2022
BEARING NO. A4 -176/20 ISSUED BY THE
3RDRESPONDENT
Exhibit P4 A TRUE COPY OF THE ORDER DATED 15.10.2022
BEARING NO. A4- 176/2020 PASSED BY THE 3RD
RESPONDENT
Exhibit P5 A TRUE COPY OF THE APPEAL DATED 01.11.2022
SUBMITTED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT
Exhibit P6 A TRUE COPY OF THE JUDGMENT DATED 22.08.2023
IN WP(C) 27853/2023
Exhibit P7 A TRUE COPY OF THE ORDER DATED 17.01.2024
BEARING FILE NO. DCIDK/7537/2022-K1 PASSED
BY THE 2ND RESPONDENT
Exhibit P8 A TRUE COPY OF THE STATUTORY APPEAL FILED
UNDER RULE 29 OF THE RULES FOR LEASE OF
GOVERNMENT LANDS FOR CARDAMOM CULTIVATION,
1961 DATED 21.02.2024 BY THE PETITIONER
BEFORE THE 1ST RESPONDENT ALONG WITH ITS
RECEIPT
Exhibit P9 A TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT
CARD SIGNED ON 24.02.2024 AT THE OFFICE OF
THE 1ST RESPONDENT
