Kerala High Court
Baby Praveen vs State Of Kerala on 23 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
WP(C) NO. 7127 OF 2024
PETITIONER:
BABY PRAVEEN, AGED 49 YEARS
S/O BABYKUTTY, ROSE VILLA, PARIPALLY,
KOLLAM, KERALA, PIN - 691574
BY ADVS.
R.HARIKRISHNAN (H-308)
G.SUDHEER
SMRITHI S.S.
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 LAND REVENUE COMMISSIONER
COMMISSIONERATE OF LAND REVENUE,
PUBLIC OFFICE BUILDING, MUSEUM ROAD, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM, PIN - 695033
3 THE DISTRICT COLLECTOR
COLLECTORATE, KOLLAM DISTRICT, CIVIL STATION ROAD,
KAANKAATHU MUKKU, KOLLAM, PIN - 691013
4 THE REVENUE DIVISIONAL OFFICER
RDO OFFICE, VIDYANAGAR, KOLLAM, PIN - 691013
5 TAHSILDAR, LAND RECORDS
TALUK OFFICE, KOLLAM, PIN - 691013
6 GIJI V.M.
NANDANAM, OPP. ABAD FLAT, MARKET ROAD,
THRIPUNITHURA, ERNAKULAM DISTRICT, PIN - 682301
OTHER PRESENT:
SMT. DEEPA NARAYANAN -SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) No.7127 of 2024 2
VIJU ABRAHAM, J.
.................................................................
W.P(C). No.7127 of 2024
.................................................................
Dated this the 23rd day of February, 2024
JUDGMENT
Petitioner has approached this Court seeking a direction to the 4 th
respondent to consider and pass orders on Ext.P5 appeal filed
challenging Ex.P4 order whereby the 5th respondent has cancelled the
thandaper granted in favour of the petitioner without notice.
2. Heard the learned Government Pleader.
After hearing both sides, the writ petition is disposed of with a
direction to the 4th respondent to take up Ext.P5 appeal and dispose of
the same at the earliest, at any rate, within an outer limit of three months
from the date of receipt of a copy of the judgment, after affording an
opportunity of being heard to the petitioner and the 6th respondent.
Sd/-
VIJU ABRAHAM
JUDGE
cks
APPENDIX OF WP(C) 7127/2024
PETITIONER EXHIBITS
Exhibit P1 COPY OF THE TAX RECEIPT NO.
KL02032002114/2023 DATED 1.4.2023
ISSUED BY THE VILLAGE OFFICER,
PARIPALLY IN FAVOUR OF THE PETITIONER
Exhibit P2 COPY OF THE JUDGMENT IN W.P.(C) NO.
1672/2022 DATED 7.4.2022 OF THIS
HON'BLE COURT
Exhibit P3 COPY OF THE PLAINT IN O.S. NO. 22/2022
ON THE FILE OF MUNSIFF'S COURT, PARAVUR
Exhibit P4 COPY OF THE ORDER IN LRM-2-17083/20
DATED 8.9.2023 ISSUED BY THE 5TH
RESPONDENT
Exhibit P5 COPY OF THE APPEAL DATED 25.11.2023
SUBMITTED BY PETITIONER BEFORE THE 4TH
RESPONDENT
Exhibit P6 COPY OF THE I.A. NO.11/2023 IN O.S. NO.
22/2023 ON THE FILE OF MUNSIFF COURT,
PARAVUR FILED BY THE MOTHER-IN-LAW OF
THE 6TH RESPONDENT
Exhibit P7 COPY OF THE OBJECTION TO EXT.P6 FILED
BY PETITIONER IN OS NO. 22 OF 2022 ON
THE FILE OF MUNSIFF COURT, PARAVUR
Exhibit P8 COPY OF THE COUNTER CLAIM FILED BY THE
PETITIONER IN OS NO. 22 OF 2022 ON THE
FILE OF MUNSIFF COURT, PARAVUR
