T Raveendran vs Deputy Collector (Lr)
2024 Latest Caselaw 15675 Ker

Kerala High Court

T Raveendran vs Deputy Collector (Lr) on 6 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                        WP(C) NO. 20357 OF 2024
PETITIONER:

          T RAVEENDRAN
          AGED 63 YEARS
          S/O AYYAPPUNNI, SHISHIRAM, KALLIPADAM, KULAPPULLY,
          SHORANUR P.O, PALAKKAD DISTRICT, KERALA,, PIN - 679122

          BY ADV P.T.SHEEJISH



RESPONDENTS:

    1     DEPUTY COLLECTOR (LR),
          LAND TRIBUNAL, M SECTION, COLLECTORATE, MALAPPURAM
          P.O., MALAPPURAM DISTRICT, PIN - 676553

    2     THE VILLAGE OFFICER,
          PARIYAPURAM VILLAGE OFFICE, PARIYAPURAM PO, TIRUR,
          MALAPPURAM DISTRICT, KERALA,, PIN - 679321


OTHER PRESENT:

          SR.GP-DEEPA NARAYANAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.20357 of 2024                 2

                     VIJU ABRAHAM,J
                  -------------------
               W.P.(C).No.20357 of 2024
        ---------------------------------------
          Dated this the 6th day of June, 2024

                                 JUDGMENT

Petitioner has approached this Court seeking a

direction to the respondents to dispose of the

application for grant of pattayam submitted by the

petitioner which is numbered as SM No.307/2024

within a time limit to be fixed by this Court

2. Petitioner would contend that he is a senior

citizen aged 63 years. It is also submitted that

the proceedings of the respondents on the

application of the petitioner for pattayam was

initiated on 12.03.2024 and so far it has not

attained its finality.

3. Heard the learned Government Pleader also.

Considering the facts and circumstances of the

case, and the fact that the petitioner is a senior

citizen, I am inclined to dispose of the writ

petition with a direction to the respondents to

take up SM proceedings No.307/2024 filed by the

petitioner and dispose of the same at the earliest,

at any rate, within an outer limit of 12 months

from the date of receipt of a copy of this

judgment.

With the above said direction, the writ petition

is disposed of.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 20357/2024

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 04.05.2023

Exhibit P2 THE TRUE COPY OF SUO MOTO REPORT IN SM NO.307/2024 PROCEEDINGS DATED 28.02.2024

Exhibit P3 THE TRUE COPY OF SUO MOTO CERTIFICATE IN SM NO.307/2024 PROCEEDINGS DATED 12.03.2024