Shijumon P.D vs The Director
2024 Latest Caselaw 18889 Ker

Kerala High Court

Shijumon P.D vs The Director on 28 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
        FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                       WP(C) NO. 13905 OF 2024
PETITIONER:

           SHIJUMON P.D
           AGED 49 YEARS
           S/O DAMODARAN, PADATHIL HOUSE, DEVARUPARA PO, KOLAPRAM,
           VELLIAMATTAM VILLAGE, THODUPUZHA, IDUKKI DISTRICT, PIN
           - 685588

           BY ADVS.
           T.V.GEORGE
           JIMMY GEORGE (THADATHIL)
           LINDA GEORGE



RESPONDENTS:

    1      THE DIRECTOR
           DIRECTORATE OF SCHEDULED TRIBES DEVELOPMENT DEPARTMENT,
           4TH FLOOR, VIKAS BHAVAN, THIRUVANANTHAPURAM , KERALA,
           PIN - 695033

    2      PROJECT OFFICER
           SCHEDULED TRIBES DEVELOPMENT DEPARTMENT , I.T.D.P.
           THODUPUZHA, MINI CIVIL STATION, NEW BUILDING,
           THODUPUZHA PO, IDUKKI, PIN - 685584

           SMT. LATHA THANKAPPAN,SPL. GP.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13905 OF 2024                2


                              T.R. RAVI, J.
              --------------------------------------------
                     W.P.C No. 13905 of 2024
                  --------------------------------------------
              Dated this the 28th day of June, 2024

                             JUDGMENT

When the case is taken up today, the counsel for the

petitioner limits his submission for the relief of disposal of

Ext.P3 application, which is pending before the 2 nd

respondent.

In view of the limited relief sought for, this writ petition

is disposed of directing the 2nd respondent to consider and

pass orders on Ext.P3 after hearing the petitioner at the

earliest, at any rate, within a period of two months from the

date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 13905/2024

PETITIONER EXHIBITS

Exhibit p1 THE TRUE PHOTOGRAPH OF THE PETITIONER'S UNFINISHED RESIDENTIAL HOUSE

Exhibit p2 TRUE COPY OF THE ORDER NO 1806/2023/ LSGD DTD 12/09/'23 ISSUED BY THE GOVERNMENT

Exhibit p3 TRUE COPY OF THE REQUEST APPLICATION DTD 1/04/'24 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P4 TRUE COPY OF LETTER DATED 22.6.2024 ISSUED BY THE VELLIYAMATTOM GRAMA PANCHAYAT PRESIDENT

RESPONDENT EXHIBITS

EXHIBIT R2(a) TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT FROM THE SUB TREASURY,THODUPUZHA DATED 02/07/2018

EXHIBIT R2(b) THE TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT FROM THE SUB TREASURY ,THODUPUZHA DATED 11/05/2018

EXHIBIT R2(c) TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT FROM THE SUB TREASURY,THODUPUZHA DATED 08/05/2019

exhibit R2(d) TRUE COPY OF THE GOVERNMENT ORDER (M.S)NO.196/2017 DATED 11/10/2017

EXHIBIT R2(e) TRUE COPY OF THE GOVERNMENT ORDER NO.1116/2022 DATED 07/11/2022

EXHIBIT R2(f) TRUE COPY OF THE PHOTOGRAPH OF THE NON-

COMPLETION OF THE HOUSE