Kerala High Court
Varghese K.E vs The District Collector on 23 February, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.43803/2023 1/3 Order Date : 23-02-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
WP(C) NO. 43803 OF 2023
PETITIONER:
VARGHESE K.E., AGED 86 YEARS, S/O.K.M. EAPEN, KALATHILMEDAYIL
HOUSE, THALAVADI, RESIDING ATFLAT NO.2144, PRESTIGE NEPTUNE COURT
YARD APARTMENTS MARINE DRIVE, ERNAKULAM DISTRICT, PIN- 682018
RESPONDENT:
1. THE DISTRICT COLLECTOR, CIVIL STATION, ALAPUZHA, ALAPUZHA DISTRICT,
PIN- 688001
2. REVENUE DIVISION OFFICER/SUB COLLECTOR, REVENUE DIVISIONAL OFFICE,
DISTRICT COURT ROAD, THATHAMPALLY, ALAPUZHA DISTRICT, PIN- 688013
3. THE LOCAL LEVEL MONITORING COMMITTEE, THALAVADY GRAMA
PANCHAYATH,REPRESENTED BY ITS CONVENOR, AGRICULTURAL OFFICER,
KRISHIBHAVAN , THALAVADY P.O., ALAPUZHA DISTRICT, PIN- 689572
4. THE AGRICULTURAL OFFICER, KRISHI BHAVAN , THALAVADY P.O., ALAPUZHA
DISTRICT, PIN- 689572
5. THE VILLAGE OFFICER, THALAVADY VILLAGE, KUTTANAD TALUK, THALAVADY
P.O, ALAPUZHA DISTRICT, PIN- 689572
Writ Petition (Civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 3rd respondent to consider and dispose Ext P7
application in the light of Ext P1, P2 and P14, pending disposal of the
writ petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
08-02-2024 and upon hearing the arguments of M/S. P.K.SOYUZ &
E.V.BABYCHAN, Advocates for the petitioner, the court passed the
following:
WP(C) No.43803/2023 2/3 Order Date : 23-02-2024
MURALI PURUSHOTHAMAN, J.
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W.P.(C) No.43803 of 2023
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Dated this the 23rd day of February, 2024
O R D E R
The learned Government Pleader submits that an
order has been passed by the Local Level
Monitoring Committee on 24.01.2024.
The learned Government Pleader to produce a
copy of the said order along with a Memo.
Post on 01.03.2024. Interim order will
continue till then.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
sp/23/02/2024
WP(C) No.43803/2023 3/3 Order Date : 23-02-2024
APPENDIX OF WP(C) 43803/2023
Exhibit 1 A TRUE COPY OF THE PARTITION DEED DATED 10.07.1954
Exhibit P2 A TRUE COPY OF THE RELEVANT PAGES OF THE SETTLEMENT
REGISTER
Exhibit P3 A TRUE COPY OF THE RELEVANT PAGE OF THE BTR
Exhibit P4 A TRUE COPY OF THE TAX RECEIPTS DATED 12.07.2023
Exhibit P5 A TRUE COPY OF THE ORDER DATED 01.07.2019 PASSED BY THE
1 ST RESPONDENT
Exhibit P6 A TRUE COPY OF THE RELEVANT PAGE OF THE DRAFT BANK OF
THALAVADY GRAMA PANCHAYATH
Exhibit P7 A TRUE COPY OF THE APPLICATION DATED 23.09.2019
SUBMITTED BY THE PETITIONER BEFORE THE 3 RD RESPONDENT
Exhibit p8 A TRUE COPY OF THE JUDGMENT IN W.P. (C) NO. 26239OF
2019 DATED 25.10.2019 OF THIS HONOURABLE HIGH COURT OF
KERALA
Exhibit p9 A TRUE COPY OF THE ORDER NO. 19242 / 2016 DATED
16.01.2020 ISSUED BY THE1 ST RESPONDENT
Exhibit p10 A TRUE COPY OF THE JUDGMENT IN CON. CASE © NO. 218 OF
2020 DATED 13.10.2020 OF THIS HONOURABLE HIGH COURT OF
KERALA
Exhibit p11 A TRUE COPY OF THE LETTER DATED 14.08.2020 ISSUED BY
THE 1 ST RESPONDENT TO THE PETITIONER
Exhibit p12 A TRUE COPY OF THE RELEVANT PAGES OF THE NOTIFIED DATA
BANK OF THALAVADYGRAMAPANCHAYATH DATED 30 01.2021
Exhibit P13 A TRUE COPY OF THE REQUEST LETTER DATED 18.07.2023 SENT
BY THE 4 TH RESPONDENT TO THE DIRECTOR ,KSREC
Exhibit P14 A TRUE COPY OF THE REPORT DATED 18.08.2023 OF THE KSREC
SENT TO THE 4 TH RESPONDENT
