Citation : 2024 Latest Caselaw 6296 Ker
Judgement Date : 29 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 29TH DAY OF FEBRUARY 2024/10TH PHALGUNA, 1945
WP(C) NO. 7926 OF 2021
PETITIONER:
ASWATHY.A
AGED 33 YEARS, D/O ASOKAN, S ADVOCATE,
1ST FLOOR, RETHNA VILAS HOTEL BUILDING,
GOVERNMENT PRESS ROAD, ERNAKULAM-682 011.
BY ADVS.
SANTHOSH G. PRABHU
SMT.N.U.DEEPA
SRI.K.JANARDHANA SHENOY
RESPONDENTS:
1 THE VILLAGE OFFICER
NADAMA VILLAGE OFFICE,
THRIPPUNITHURA, ERNAKULAM-682 301.
2 THE TAHSILDAR (LR),
KANAYANNOOR TALUK OFFICE,
ERNAKULAM-682 011.
3 THE DISTRICT COLLECTOR,
FIRST FLOOR, CIVIL STATION,
COLLECTORATE, KAKKANAD,
ERNAKULAM-682 030.
BY
SREEJITH V.S, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.02.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No.7926 of 2021
:2:
JUDGMENT
Dated this the 29th day of February, 2024
The petitioner filed this writ petition seeking the
following reliefs:
(i) issue a writ in the nature of mandamus directing the 1st respondent to furnish the information sought in points Nos. 3 and 10 in Ext.P1 application by registered post and to forward Ext.P1 application to The District Survey Superintendent Office, Kakkanad, Ernakulam for getting the information sought in point Nos. 6 and 7 in Ext.P1 application within a time frame fixed by this Hon'ble Court.
(ii) Mould and grand such other reliefs which this Hon'ble Court deems just and necessary and that may be prayed for by the petitioner while hearing the writ petition.
2. When this writ petition came up for hearing today,
Counsel on either side submitted that certain documents have
already been handed over by the Government Pleader to the
Counsel appearing for the petitioner and the remaining documents
will also be provided.
Recording the said submission, the writ petition is
disposed of.
Sd/-
N. NAGARESH JUDGE AMR
APPENDIX OF WP(C) 7926/2021
PETITIONER'S EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 14.6.2018 SUBMITTED BY THE PETITIONER UNDER SECTION 6 OF THE RIGHT TO INFORMATION ACT 2005 TO THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE LETTER NO 23/18 DATED 11.7.2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE APPEAL DATED 28.8.2018 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 12.10.2018 PASSED BY THE 2ND RESPONDENT IN APPEAL NO S4-18556/18/KDS.
EXHIBIT P5 TRUE COPY OF THE LETTER DATED 24.10.2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
EXHIBIT P6 TRUE COPY OF THE APPEAL DATED 8.2.2019 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE ORDER DATED 26.3.2019 PASSED BY THE 2ND RESPONDENT IN APPEAL NO S4/3453/19 KDS.
EXHIBIT P8 TRUE COPY OF THE LETTER DATED 27.5.2019 SENT BY THE PETITIONER TO THE 1ST RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE APPEAL DATED 3.8.2019 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P10 TRUE COPY OF THE LETTER NO VO 201/19 DATED 6.8.2019 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
EXHIBIT P11 TRUE COPY OF THE ORDER DATED 18.9.2019 PASSED BY THE 2ND RESPONDENT IN APPEAL NO S4/15456/19/KDS.
EXHIBIT P12 TRUE COPY OF THE LETTER NO VO 201/19 DATED 26.9.2019 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
EXHIBIT P13 TRUE COPY OF THE APPEAL DATED 20.12.2019 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P14 TRUE COPY OF THE ORDER NO S4-260965 DATED 20.2.2020 PASSED BY THE 2ND RESPONDENT.
EXHIBIT P15 TRUE COPY OF THE COMPLAINT DATED 16.10.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT AND FORWARDED TO THE 3RD RESPONDENT.
EXHIBIT P16 TRUE COPY OF LETTER NO S4-16771/2020 DATED 12.11.2020 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.
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