V.Shylajakumari vs The Village Officer, Kowdiar
2024 Latest Caselaw 18976 Ker

Kerala High Court

V.Shylajakumari vs The Village Officer, Kowdiar on 28 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                     WP(C) NO. 11193 OF 2017
PETITIONER:

         V.SHYLAJAKUMARI
         T.C.11/1442(3), NANTHENCODE, KOWDIAR
         PO,THIRUVANANTHAPURAM. 695 003.
         BY ADV SRI.A.B.MOHANAKUMAR


RESPONDENTS:

    1    THE VILLAGE OFFICER, KOWDIAR
         KOWIDAR VILLAGE, KOWDIAR VILLAGE OFFICE,KOWDIAR,
         THIRUVANANTHAPURAM. 695 003.
    2    THE TAHSILDAR
         THIRUVANANTHAPURAM TALUK, TALUK OFFICE,EAST FORT,
         THIRUVANANTHAPURAM. 695 033.
    3    THE REVENUE DIVISIONAL OFFICE
         THIRUVANANTHAPURAM CIVIL STATION,KUDAPPANAKKUNNU,
         THIRUVANANTHAPURAM. 695 043.
    4    SAJAN SAMSON KARUMANCHERIL
         S/O K.H.S SAMSON, T.C 11/1391,NANTHENCODE, KOWDIAR
         PO,THIRUVANANTHAPURAM. 695 003.
    5    BOBBY SAMSON KARUMANCHERIL
         S/O K.H.S SAMSON, T.C.11/1391, NANTHENCODE,KOWDIAR
         PO, THIRUVANANTHAPURAM. 695 003.
OTHER PRESENT:

         SRI.RIYAL DEVASSY, 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. 11193 OF 2017

                                    2

                  P.V. KUNHIKRISHNAN, J.
          -----------------------------------
                W.P.(C).No.11193 of 2017
          -----------------------------------

        Dated this the 28th day of June, 2024

                              JUDGMENT

The above Writ Petition is filed with

following prayers:

(i) " A writ of mandamus, or other writ, direction or order directing the respondents 1 to 3 to dispose of Ext.P1 application expeditiously, within a time frame to be fixed by this Honourable Court;

(ii) Such other directions or orders as deemed to be fit and proper by the court for the ends of justice."

[SIC]

2. The main prayer in this Writ Petition is

to dispose Ext.P1 application. The Government

Pleader submitted that Ext.P1 is already

considered and orders are passed. If that is the WP(C) NO. 11193 OF 2017

case, no further orders are required.

Therefore, this Writ Petition is closed.

Sd/-

P.V. KUNHIKRISHNAN JUDGE

SSG WP(C) NO. 11193 OF 2017

APPENDIX OF WP(C) 11193/2017

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 24.6.2016 BEFORE R1.

EXHIBIT P2 TRUE COPY OF THE ADVOCATE NOTICE DATED 24.3.2017 ALONG WITH THE POSTAL RECEIPTS.