Jolly S J vs Tahasildar
2024 Latest Caselaw 11973 Ker

Kerala High Court

Jolly S J vs Tahasildar on 7 May, 2024

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE JOHNSON JOHN
    TUESDAY, THE 7TH DAY OF MAY 2024 / 17TH VAISAKHA, 1946
                   WP(C) NO. 16809 OF 2024
PETITIONER:

              JOLLY S J
              AGED 56 YEARS
              S/O JANARDHANAN, R/O SREELAKAM,
              KARUNAGAPILLY, PADA NORTH P.O,
              KOLLAM, PIN - 690518.

              BY ADVS.
              GAYATHRI MURALEEDHARAN
              ARATHY P.
              ANJANA S. RAJ.


RESPONDENTS:

     1        TAHASILDAR
              TRIBAL TALUK ATTAPPADI,
              TRIBAL TALUK OFFICE, ATTAPPADI, AGALI,
              PALAKKAD, KERALA, PIN - 678581.

     2        VILLAGE OFFICER
              SHOLAYUR, SHOLAYUR VILLAGE OFFICE,
              SHOLAYOOR, PALAKKAD, KERALA, PIN - 678581.


OTHER PRESENT:

              SR. GP - SRI. E.G GORDEN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No. 16809 of 2024
                                     2

                            JOHNSON JOHN, J.
                        -----------------
                      W.P.(C).No.16809 of 2024
                        -----------------
                  Dated this the 7th day of May, 2024


                               JUDGMENT

The learned counsel for the petitioner submitted that Ext.P3

application is pending consideration before the 1 st respondent and that

the petitioner is limiting his prayer for a direction to the 1 st respondent

to dispose of Ext.P3 application on merit, within a reasonable time

frame. The learned Government Pleader has no objection for the

same.

3. In this circumstance, the 1st respondent is directed to

dispose of Ext.P3 application on merit, in accordance with law, within a

period of three months from the date of receipt of a copy of this

judgment.

Writ Petition is disposed of as above.

Sd/-

JOHNSON JOHN JUDGE Mms

APPENDIX OF WP(C) 16809/2024

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE SALE DEED BEARING DOCUMENT NO: 1425/1/2019 OF AGALY SRO DATED 05.12.2019

Exhibit P1(a) THE TRUE COPY OF THE SALE DEED BEARING DOCUMENT NO: 1426/1/2019 OF AGALY SRO DATED 05.12.2019

Exhibit P2 THE TRUE COPY OF THE TAX RECEIPT FOR THE PROPERTY ISSUED BY THE VILLAGE OFFICER , SHOLAYAR IN THE NAME OF THE PETITIONER BEARING NO: KL09030301804 /2019 DATED 09.12.2019

Exhibit P2(a) THE TRUE COPY OF THE TAX RECEIPT FOR THE PROPERTY ISSUED BY THE VILLAGE OFFICER , SHOLAYAR IN THE NAME OF THE PETITIONER BEARING NO: KL09030301802 /2019 DATED 09.12.2019

Exhibit P3 THE TRUE COPY OF THE FORM 10 APPLICATION BEARING NO: 491/2024 DATED NIL

Exhibit P3(a) THE TRUE COPY OF THE RECEIPT ISSUED FROM THE 1ST RESPONDENT DATED 02.04.2024

Exhibit P3(b) THE TRUE COPY OF THE RECEIPT ISSUED FROM THE 2ND RESPONDENT DATED 02.04.2024