Kerala High Court
Jijo Abraham vs State Of Kerala on 12 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
WP(C) NO. 15788 OF 2024
PETITIONER:
JIJO ABRAHAM
AGED 46 YEARS
S/O P K ABRAHAM, RESIDING AT CHIRAKEYIL, ERICADU,
PUTHUPALLY P.O, KOTTAYAM, PIN - 686011
BY ADVS.
K.R.RAJKUMAR
JAGADEESH LAKSHMAN
R.K.RAKESH
NANDANA BABU T.
RUMAISA UDAYAKUMAR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT, REVENUE
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR
KOTTAYAM, COLLECTORATE P.O., KOTTAYAM, PIN - 686002
3 THE TAHSILDAR (LR)
MINI CIVIL STATION, UNION CLUB ROAD, PUTHENANGADY,
KOTTAYAM, PIN - 686001
4 THE HEAD SURVEYOR
MINI CIVIL STATION, UNION CLUB ROAD, PUTHENANGADY,
KOTTAYAM, PIN - 686001
5 THE TALUK SURVEYOR
TALUK OFFICE, MINI CIVIL STATION, UNION CLUB ROAD,
PUTHENANGADY, KOTTAYAM, PIN - 686001
6 THE VILLAGE OFFICER
NEAR GOVT HIGHER SECONDARY SCHOOL, PUTHUPALLY, KOTTAYAM,
PIN - 686011
7 THE REVENUE DIVISIONAL OFFICER
REVENUE DIVISIONAL OFFICE, MINI CIVIL STATION, UNION CLUB
ROAD, PUTHENANGADY, KOTTAYAM,, PIN - 686001
OTHER PRESENT:
GP - AJITH VISWANATHAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C). No.15788 of 2024 :2:
VIJU ABRAHAM, J.
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W.P.(C) No.15788 of 2024
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Dated this the 12th day of April, 2024
JUDGMENT
The petitioner submits that challenging Ext.P11 order, he has
preferred an appeal before the 7th respondent and that Ext.P12
notice of hearing was also issued and the petitioner appeared for
hearing, but till date no action has been taken to finalise the
proceedings in the appeal.
2. Heard the learned Government Pleader also.
After hearing both sides I am inclined to dispose of the writ
petition with a direction to the 7th respondent to take up and
dispose of the appeal for which Ext.P12 hearing notice was issued
to the petitioner, after taking into consideration Ext.P13 request
submitted by the petitioner and after hearing the petitioner. A
final decision on the appeal shall be taken by the 7 th respondent as
directed above, within an outer limit of two months from the date
of receipt of a copy of this judgment.
Sd/-
VIJU ABRAHAM
JUDGE
sm/
APPENDIX OF WP(C) 15788/2024
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE PARTITION DEED
NO.:1110/1288 DATED 22ND MAKARAM, 1110
(04-02-1935)
Exhibit P2 THE TRUE COPY OF THE SETTLEMENT DEED
NO.:142/1971 DATED 19-01-1971
Exhibit P3 THE TRUE COPY OF THE PARTITION DEED NO.
784 OF 2021 DATED 07-05-2021
Exhibit P4 THE TRUE COPY OF THE LEGAL HEIRSHIP
CERTIFICATE NO. 4/286/18/K. DIS DATED 01-
10-2018 ISSUED BY THE TAHSILDAR, KOTTAYAM
Exhibit P5 THE TRUE COPY OF THE BASIC TAX RECEIPT
NO. KL05032307003/2018 ISSUED BY THE 6TH
RESPONDENT DATED 17-10-2018
Exhibit P6 THE TRUE COPY OF THE LOCATION SKETCH
ISSUED BY THE 6TH RESPONDENT DATED NIL
Exhibit P7 THE TRUE COPY OF THE ENCUMBRANCE
CERTIFICATE FOR THE PERIOD FROM 01-01-
1990 TO 26-02-2020 ISSUED BY THE
PUTHUPPALLY SRO OF 59.20 ARES OF PROPERTY
COMPRISED IN RE SURVEY NO.:255/4 OF
PUTHUPPALLY VILLAGE DATED 02-03-2020
Exhibit P8 THE TRUE COPY OF THE ROR NO. 537 ISSUED
BY THE 6TH RESPONDENT DATED 27-04-2021
Exhibit P9 THE TRUE COPY OF THE TESTIMONIAL ISSUED
BY THE 6TH RESPONDENT DATED 27-04-2021
Exhibit P10 THE A TRUE COPY OF THE FMP ISSUED BY THE
6TH RESPONDENT DATED 09-03-2018
Exhibit P11 THE TRUE COPY OF THE ORDER NO. G4-
12216/21 OF THE 3RD RESPONDENT DATED 05-
04-2022
Exhibit P12 THE TRUE COPY OF THE NOTICE NO. M-
2457/2022 ISSUED BY THE REVENUE
DIVISIONAL OFFICER, KOTTAYAM TO THE
PETITIONER AND HIS BROTHERS DATED 28-11-
Exhibit P13 THE TRUE COPY OF THE WRITTEN SUBMISSION
FILED BY THE PETITIONER AND HIS BROTHERS
BEFORE THE REVENUE DIVISIONAL OFFICER,
KOTTAYAM DATED NIL
