Kerala High Court
Ambika vs State Of Kerala on 3 April, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
WP(C) NO. 13730 OF 2024
PETITIONERS:
1 AMBIKA,
AGED 56 YEARS
W/O.SUDARSANAN, PANIKKASSERRY HOUSE, VATTAPPARAMBU P O,
PARAKKADAVU VILLAGE, ANGAMALY.ALUVATALUK, ERNAKULAM
DIST., PIN - 683579
2 JOSEPH
AGED 79 YEARS
S/O..DEVASSY, KACHAPPILLY HOUSE, CHAMPANNOOR SOUTH P O,
ANGAMALY,ALUVATALUK, ERNAKULAM DIST., PIN - 683573
3 P V SUNNY
AGED 65 YEARS
S/O..VARGHESE, PARASSERRY HOUSE, ANGAMALLY P O,
ANGAMALY.ALUVATALUK, ERNAKULAM DIST., PIN - 683572
BY ADV MEREENA.J.JOSEPH
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, REVENUE DEPARTMENT,
GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM., PIN -
695001
2 THE LAND REVENUE COMMISSIONER,
COMMISSIONERATE OF LAND REVENUE, PUBLIC OFFICE
BUILDING, MUSEUM JUNCTION, THIRUVANANTHAPURAM., PIN -
695001
3 THE DISTRICT COLLECTOR,
CIVIL STATION, KAKKANAD, ERNAKULAM., PIN - 682030
4 THE REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFICER, FORT KOCHI.,
PIN - 682001
5 THE VILLAGE OFFICER,
OFFICE OF THE VILLAGE OFFICE, ANGAMALLY,ERNAKULAM., PIN
- 683572
GP - AJITH VISWANATHAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No. 13730 of 2024 :2:
VIJU ABRAHAM , J.
===========================
WP(C) No. 13730 of 2024
============================
Dated this the 3rd day of April, 2024
JUDGMENT
Petitioners have approached this Court seeking a direction to
the 3rd respondent to consider and pass orders on the fair value
appeal filed by them as evident from Exts.P1 to P3 after affording an
opportunity of being heard to them.
2. It is averred that the petitioners are in possession of
various extent of land and due to financial constraints they intend to
sell the said property, but the proposed buyers are refusing to enter
into a purchase for the reason that the fair value fixed for the land is
exorbitant. Aggrieved by the same, petitioners have preferred
Exts.P1 to P3 appeal before the 3rd respondent which is duly received
by the 3rd respondent as is evident from Exts.P1(a), P2(a) and P3(a).
3. Heard the learned Government Pleader also.
4. After hearing both sides, I am inclined to dispose of the
writ petition with a direction to the 3rd respondent to consider and
pass orders on Exts.P1 to P3 appeals preferred by the petitioners as
expeditiously as possible, at any rate within an outer limit of three
months from the date of receipt of a copy of this judgment with
notice to the petitioners.
With the above said direction, the writ petition is disposed of.
Sd/-
VIJU ABRAHAM
JUDGE
sbk/-
APPENDIX OF WP(C) 13730/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE COPY OF THE APPEAL FILED BY THE1ST
PETITIONER BEFORE THE 3RD RESPONDENT DATED
NIL
Exhibit-P1(a) A TRUE COPY OF THE ACKNOWLEDGMENT ISSUED
FROM THE OFFICE OF THE DISTRICT COLLECTOR
ERNAKULAM DATED 25/9/2023
Exhibit-P2 TRUE COPY OF THE APPEAL FILED BY THE 2ND
PETITIONER BEFORE THE 3RD RESPONDENT DATED
NIL
Exhibit-P2(a) A TRUE COPY OF THE ACKNOWLEDGMENT ISSUED
FROM THE OFFICE OF THE DISTRICT COLLECTOR
ERNAKULAM DATED 16/11/2023 IN RESPECT OF
EXHIBIT-P-2 APPEAL
Exhibit-P3 TRUE COPY OF THE APPEAL FILED BY THE 3RD
PETITIONER BEFORE THE 3RD RESPONDENT DATED
NIL
Exhibit-P3(a) A TRUE COPY OF THE ACKNOWLEDGMENT ISSUED
FROM THE OFFICE OF THE DISTRICT COLLECTOR
ERNAKULAM DATED 31/1/2024 IN RESPECT OF
EXHIBIT-P3 APPEAL
Exhibit-P4 TRUE COPY OF THE REPORT SUBMITTED BY THE
5TH RESPONDENTIN RESPECT OF THE APPEAL
FILED BY 2ND PETITIONER DATED 2022
Exhibit-P5 TRUE COPY OF THE REPORT SUBMITTED BY THE
5TH RESPONDENT IN RESPECT OF THE APPEAL
FILED BY 3RD PETITIONER DATED 04.03.2024
