Kerala High Court
Rajan V.U vs State Of Kerala on 1 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
OP(C) NO. 256 OF 2024
IN A.S. NO.107/2022 OF ADDITIONAL DISTRICT COURT,
IRINJALAKUDA
PETITIONER(S)/PETITIONER/APPELLANT:
RAJAN V.U.,
AGED 66 YEARS, S/O. VATTAPARAKKARAN ULAHANNAN
VATTAPARAKKAL HOUSE, MUPLIYAM VILLAGE INCHAKUND
DESOM, CHALAKUDY TALUK THRISSUR, PIN - 680312.
BY ADVS.
C.HARIKUMAR
SANDRA SUNNY
ARUN KUMAR M.A
FARAH JYOTHI PRADEEP
RESPONDENT(S)/RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY DISTRICT COLLECTOR COLLECTORATE,
1ST FLOOR, CIVIL STATION CIVIL LINES ROAD,
KALYAN NAGAR, AYYANTHOLE THRISSUR, PIN - 680003.
2 ADDITIONAL SALES TAX OFFICER,
ADDITIONAL SALES TAX OFFICE, YESUDAS ROAD KAKKAD,
KUNNAMKULAM THRISSUR, PIN - 680503.
3 THE DEPUTY TAHSILDAR(R.R.),
TALUK OFFICE, MUKUNDAPURAM CHEMMANDA ROAD,
IRINJALAKUDA THRISSUR, PIN - 680125.
4 THE VILLAGE OFFICER,
VILLAGE OFFICE, MUPLIYAM THRISSUR, PIN - 680312.
5 FRANCIS
AGED 75 YEARS, S/O. ELUVANTHINKAL CHERIYA
ELUVANTHINKAL HOUSE, KUNNAMKULAM VILLAGE
KANIPAYYUR DESOM, THALAPPILLY TALUK THRISSUR,
PIN - 680517.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(C) No.256 of 2024
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J U D G M E N T
Dated this the 01st day of February, 2024
Heard the learned counsel for the petitioner and
the learned Government Pleader appearing for
respondents 1 to 4. Having regard to the limited
relief sought for, notice to the 5th respondent is
dispensed with.
2. The limited prayer of the petitioner herein,
who is the appellant in A.S.No.107/2022, pending
before the Additional District Court, Irinjalakuda,
is for a direction to consider and pass orders in
Exts.P8 and P9 applications, expeditiously. Ext.P8
is an application for review of Ext.P7 order, which
rejected an application to accept a property as
security, so as to enable grant of stay at the
appellate stage. Ext.P9 is an application to
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condone the delay in filing the review.
3. Without entering into the merits of the case,
this Court directs the learned Additional District
Judge, Irinjalakuda, to consider and pass orders in
Exts.P8 and P9 expeditiously, at any rate within a
period of one month from the date of receipt of a
copy of this judgment.
The Original Petition is disposed of as above.
Sd/-
C. JAYACHANDRAN
JUDGE
Skk//03.01.2024
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APPENDIX OF OP(C) NO.256/2024
PETITIONER'S EXHIBITS:-
EXHIBIT P1 THE TRUE COPY OF THE MEMORANDUM OF APPEAL IN
A.S.NO 107 OF 2022 ON THE FILE OF THE
ADDITIONAL DISTRICT COURT, IRINJALAKKUDA FILED
BY THE PETITIONER
EXHIBIT P2 THE TRUE COPY OF THE PETITION IN I.A.NO 4 OF
2023 IN A.S.NO 107 OF 2022 ON THE FILE OF THE
ADDITIONAL DISTRICT COURT, IRINJALAKKUDA FILED
BY THE PETITIONER DATED 10.03.2023
EXHIBIT P3 THE TRUE COPY OF THE OBJECTION IN I.A.NO 4 OF
2023 IN A.S.NO 107 OF 2022 ON THE FILE OF THE
ADDITIONAL DISTRICT COURT, IRINJALAKKUDA FILED
BY THE RESPONDENTS 1 TO 4 DATED 03.04.2023
EXHIBIT P4 THE CERTIFIED COPY OF THE ORDER IN I.A.NO 4 OF
2023 IN A.S.NO 107 OF 2022 PASSED BY THE
ADDITIONAL DISTRICT COURT, IRINJALAKKUDA DATED
10.04.2023
EXHIBIT P5 THE TRUE COPY OF THE PETITION IN I.A.NO 7 OF
2023 IN I.A.NO 4 OF 2023 IN A.S.NO 107 OF 2022
ON THE FILE OF THE ADDITIONAL DISTRICT COURT,
IRINJALAKKUDA FILED BY THE PETITIONER DATED
08.06.2023
EXHIBIT P6 THE TRUE COPY OF THE OBJECTION IN I.A.NO 7 OF
2023 IN A.S.NO 107 OF 2022 ON THE FILE OF THE
ADDITIONAL DISTRICT COURT, IRINJALAKKUDA FILED
BY THE RESPONDENTS 1 TO 4 DATED 13.06.2023
EXHIBIT P7 THE CERTIFIED COPY OF THE ORDER IN I.A.NO 7 OF
2023 IN A.S.NO 107 OF 2022 PASSED BY THE
ADDITIONAL DISTRICT COURT, IRINJALAKKUDA DATED
01.07.2023
EXHIBIT P8 THE TRUE COPY OF THE REVIEW PETITION IN I.A.NO
9 OF 2024 IN A.S.NO 107 OF 2022 ON THE FILE OF
THE ADDITIONAL DISTRICT COURT, IRINJALAKKUDA
FILED BY THE PETITIONER 19.01.2024
EXHIBIT P9 THE TRUE COPY OF THE DELAY PETITION IN I.A.NO
10 OF 2024 IN A.S.NO 107 OF 2022 ON THE FILE
OF THE ADDITIONAL DISTRICT COURT,
IRINJALAKKUDA FILED BY THE PETITIONER DATED
19.01.2024
