Kerala High Court
Deepa Bobby vs State Of Kerala on 6 March, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.8992/2024 1/3 Order Date : 06-03-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Wednesday, the 6th day of March 2024 / 16th Phalguna, 1945
WP(C) NO. 8992 OF 2024
PETITIONER:
DEEPA BOBBY, AGED 47 YEARS, W/O BOBBY KORAH, ERUMPANATHU
HOUSE,PERUMBAIKAD.P.O. PERUMBAIKAD VILLAGE,KOTTAYAM, PIN - 686016.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY SECRETARY, REVENUE
DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM , PIN - 695001.
2. REVENUE DIVISIONAL OFFICER REVENUE TOWER, THIRUNAKKARA
P.O,KOTTAYAM , PIN - 686001.
3. VILLAGE OFFICER PEROOR VILLAGE. PERUMBAIKAD P.O.,KOTTAYAM , PIN -
686016.
4. LOCAL LEVEL MONITORING COMMITTEE ETTUMANOOR MUNICIPALITY,
REPRESENTED BY CONVENER, AGRICULTURE OFFICER, KRISHI BHAVAN,
ETTUMANOOR P.O.,KOTTAYAM, PIN - 686631.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to issue an interim order, to stay all further proceedings
pursuant to Exhibit-P9 pending final disposal of the writ petition
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.GIKKU JACOB Advocate for the petitioner, the court passed the
following:
WP(C) No.8992/2024 2/3 Order Date : 06-03-2024
MURALI PURUSHOTHAMAN, J.
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W.P.(C) No.8992 of 2024
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Dated this the 6th day of March, 2024
O R D E R
Admit. Learned Government Pleader takes notice
for the respondents.
Post on 27.03.2024.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
sp/06/03/2024
WP(C) No.8992/2024 3/3 Order Date : 06-03-2024
APPENDIX OF WP(C) 8992/2024
Exhibit P1 TRUE COPY OF THE SETTLEMENT DEED NO.106/2021DATED
15.01.2021 OF ETTUMANOOR S.R.O. EXECUTED IN THE NAME OF
PETITIONER
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF THE DATA BANK WITH
RESPECT TO THE PROPERTY OF PETITIONER IN PEROOR VILLAGE
Exhibit P3 TRUE COPY OF THE REPORT OF THE ASSISTANT DIRECTOR OF
AGRICULTURE DATED NIL WITH RESPECT TO THE PROPERTY
HAVING AN EXTENT OF 2.17 ACRES IN SY. NO. 412/1
Exhibit P4 TRUE COPY OF THE REPORT OF THE ASSISTANT DIRECTOR OF
AGRICULTURE DATED NIL WITH RESPECT TO THE LAND HAVING
AN EXTENT OF 3 ACRES IN SY. NO. 410/2,412/2, AND 412/1B
Exhibit P5 TRUE COPY OF THE SALE DEED NO.2776/1999 DATED
16.08.1999 EXECUT4ED IN THE NAME OF KORAH
Exhibit P6 TRUE COPY OF THE PARTITION DEED NO.3353/2008 DATED
12.10.2008 EXECUTED IN THE NAME OF HUSBAND OF
PETITIONER NAMELY BOBY KORAH AND OTHERS
Exhibit P7 TRUE COPY OF THE LAND TAX RECEIPT NO.KL05032102218/2021
DATED 26.04.2021 ISSUED TO THE PETITIONER FROM VILLAGE
OFFICE, PEROOR
Exhibit P8 TRUE COPY OF THE FORM-5 APPLICATION DATED 04.01.2022
SUBMITTED BY PETITIONER BEFORE THE 2ND RESPONDENT RDO
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED 20.05.2022 IN W.P.(C)
NO.16411 OF 2022 OF THE HON'BLE HIGH COURT OF KERALA
Exhibit P10 TRUE COPY OF THE MINUTES OF THE MEETING DATED 12.7.2022
BY THE 4TH RESPONDENT
Exhibit P11 TRUE COPY OF THE REPORT DATED 12.7.2022 SUBMITTED BY
THE 4TH RESPONDENT BEFORE THE 2ND RESPONDENT
Exhibit P12 TRUE COPY OF THE ORDER NO.B3-122/2022/K.DIS DATED
30.06.2022 ISSUED BY THE 2ND RESPONDENT TO THE
PETITIONER REJECTING THE FORM 5 APPLICATION
