Jikku Joseph vs State Of Kerala
2024 Latest Caselaw 15438 Ker

Kerala High Court

Jikku Joseph vs State Of Kerala on 5 June, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                       WP(C) NO. 18509 OF 2024
PETITIONER:

          JIKKU JOSEPH
          AGED 54 YEARS
          S/O. JOSEPH, WATTACHERRIL, THOTTABHAGOM P O,
          THIRUVALLA, PATHANAMTHITTA DISTRICT., PIN - 689 541

          BY ADVS.
          SINDHU SANTHALINGAM
          A.D.SHAJAN
RESPONDENTS:

    1     STATE OF KERALA
          REP. BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
          AGRICULTURE AND FISHERIES, SECRETARIAT,
          THIRUVANANTHAPURAM., PIN - 695 001

    2     REVENUE DIVISIONAL OFFICER
          O/O THE REVENUE DIVISIONAL OFFICE, THIRUVALLA,
          PATHANAMTHITTA., PIN - 689 541

    3     KAVIYOOR GRAMA PANCHAYAT
          KAVIYOOR, REP. BY ITS SECRETARY., PIN - 689 541

    4     THE TAHSILDAR
          TALUK OFFICE, THIRUVALLA., PIN - 689 541

    5     VILLAGE OFFICER
          KAVIYOOR VILLAGE OFFICE, KAVIYOOR, PIN - 689 582

    6     THE AGRICULTURAL OFFICER
          KRISHI BHAVAN, KAVIYOOR, THIRUVALLA, PIN - 689582

          BY ADV VINOD KUMAR P, SC

          SMT. VIDYA KURIAKKOSE. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18509 OF 2024
                                      2

                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.18509 of 2024
           --------------------------------------------------------
                Dated this the 05th day of June, 2024

                               JUDGMENT

The petitioner has applied to the 2 nd respondent for

permission to conduct fish farming. The Government

Pleader on instruction submits that Ext.P1 representation

is still pending.

In the above circumstances, this writ petition is

disposed of directing the 2nd respondent to consider and

pass orders on Ext.P1 representation, after hearing the

petitioner, at the earliest, at any rate within one month

from the date of receipt of a copy of this judgment. The

petitioner may submit any additional information to

support his application before the 2nd respondent.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 18509 OF 2024

APPENDIX OF WP(C) 18509/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE REPRESENTATION DT.

9/5/2018 FILED BEFORE THE REVENUE DIVISIONAL OFFICER, THIRUVALLA TOGETHER WITH APPLICATION FOR FISH FARMING

Exhibit P2 A TRUE COPY OF THE RECEIPT DTD. 9/5/2018 ISSUED BY THE REVENUE DIVISIONAL OFFICE, THIRUVALLA

Exhibit P3 A TRUE COPY OF THE LETTER DTD. 26/5/2018 ISSUED BY THE RDO, TO THE VILLAGE OFFICER, THIRUVALLA

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE