Raveendran P.V vs State Of Kerala
2024 Latest Caselaw 15369 Ker

Kerala High Court

Raveendran P.V vs State Of Kerala on 5 June, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

         WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946

                         WP(C) NO. 15106 OF 2024

PETITIONER:

              RAVEENDRAN P.V
              AGED 63 YEARS
              S/O VELAYUDHAN, AGED 63 YEARS, PAZHAYADATHU HOUSE, ANJOOR
              P.O., THRISSUR DISTRICT, PIN - 680541
              BY ADVS.
              ASOK KUMAR K.P.
              RAKESH S MENON
              ALEXANDER K.C.
              ABDUL HAMEED RAFI


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ADDITIONAL CHIEF SECRETARY REVENUE
              DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
              DISTRICT, PIN - 695001
     2        THE DISTRICT COLLECTOR
              FIRST FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR,
              PIN - 680003
     3        THE TAHSILDAR
              TALUK OFFICE, CHEMBUKKAVU, THRISSUR DISTRICT,
              PIN - 680020
     4        THE VILLAGE OFFICER
              CHITTILAPPILLY P.O., CHITTILAPPILLY, THRISSUR DISTRICT,
              THRISSUR, PIN - 680551
     5        ADAT GRAMA PANCHAYAT
              REPRESENTED BY ITS SECRETARY, ADAT P.O., THRISSUR
              DISTRICT,, PIN - 680551
     6        THE SECRETARY
              ADAT GRAMA PANCHAYAT, ADAT P.O.,THRISSUR DISTRICT,,    s
              PIN - 680551
              SR.GP-DEEPA NARAYANAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.15106 of 2024           :2:



                            VIJU ABRAHAM, J.
            --   -- -- -- -- -- -- -- -- -- -- -- --
                        W.P.(C) No.15106 of 2024
            --   -- -- -- -- -- -- -- -- -- -- -- --
                    Dated this the 5th day of June, 2024

                                JUDGMENT

The petitioner has approached this Court seeking a direction

to the 3rd respondent to complete all preliminary formalities and to

place Ext. P1 application for assignment of land before the Taluk

Level Assignment Committee, to take a decision on the same in

accordance with law.

2. It is averred that the petitioner is in possession of an extent

of 0.0198 hectare of Government Land in Resurvey No.264/9 of

Chittilappilly Village, Thrissur Taluk, Thrissur District. The

petitioner has preferred Ext.P1 application in the prescribed

format for assignment of land, before the 3 rd respondent. Necessary

report has been submitted by the Village Officer concerned. The

petitioner submits that till date, the proceedings on Ext.P1 has not

been finalised.

3. The learned Government Pleader upon instructions

submitted that the 3rd respondent is taking necessary steps to

assign the land in the name of the petitioner, if it is found eligible

for assignment as per the provisions of the Kerala Land Assignment

Rules, 1964.

Taking into consideration the facts and circumstances of the

case, I am inclined to dispose of the writ petition with a direction to

the 3rd respondent to finalise the proceedings on Ext.P1 application

submitted by the petitioner, at the earliest, at any rate, within an

outer limit of six months from the date of receipt of a copy of this

judgment, with notice to the petitioner and any other affected

parties. Till a decision is taken as directed above, no steps shall be

taken to evict the petitioner from the subject property.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF WP(C) 15106/2024

PETITIONER EXHIBITS Exhibit P-1 TRUE COPY OF THE APPLICATION PREFERRED BY THE PETITIONER DATED 10.08.2023 TO THE 3RD RESPONDENT Exhibit P-2 TRUE COPY OF THE EXTRACT OF BASIC TAX REGISTER PERTAINING TO SURVEY NO.264/9 OF CHITTILAPPILLY VILLAGE Exhibit P-3 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN KESAVA REDDIAR V. DISTRICT COLLECTOR ( 1992 (1) KLT SN 13) Exhibit P-4 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN BHASKARAN PILLAI V. STATE OF KERALA, [1991 (2) KLT 332]