Santhosh Kundannoor Cheerampathoor ... vs State Of Kerala
2024 Latest Caselaw 12168 Ker

Kerala High Court

Santhosh Kundannoor Cheerampathoor ... vs State Of Kerala on 14 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
        TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946
                        WP(C) NO. 17561 OF 2024
PETITIONERS:

    1       SANTHOSH KUNDANNOOR CHEERAMPATHOOR BHASKARAN NAIR,
            AGED 49 YEARS,
            S/O BHASKARAN NAIR, KUNDANNOOR,CHEERAMPATHOOR,
            PILAKKAD(PO), THRISSUR,KERALA, PIN - 680585

    2       SUBHALAKSHMY SANTHOSH,
            AGED 40 YEARS,
            W/O SANTHOSH KUNDANNOORCHEERAMPATHOOR BHASKARAN NAIR,
            CHANDANAMKUMARATH, KANJIRAKODE, WADAKANCHERY,THRISSUR,
            KERALA, PIN - 680590

            BY ADVS.
            ANITHA MATHAI MUTHIRENTHY
            SHILPA THRESIA M.A.
            ASWIN KURIAKOSE


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT DEPARTMENT OF
            REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695001

    2       THE REVENUE DIVISIONAL OFFICER
            KB JACOB ROAD, FORT KOCHI,KOCHI, PIN - 682001

    3       THE AGRICULTURAL OFFICER
            CHERANALLOR ERNAKULAM DISTRICT, PIN - 682034

    4       THE VILLAGE OFFICER,
            CHERANALLOOR VILLAGE,CHITOOR ROAD, SOUTH CHITOOR,
            ERNAKULAM, PIN - 682027


OTHER PRESENT:

            GP-SURYA BINOY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.17561 of 2024          2

                     VIJU ABRAHAM,J
                -----------------------
               W.P.(C).No.17561 of 2024
           ---------------------------------
          Dated this the 14th day of May, 2024

                             JUDGMENT

Petitioners have approached this Court seeking

a direction to the 2nd respondent to consider and

pass orders on Ext.P3, Form 5 application.

2. The petitioners are in absolute possession

and ownership of an extent of 2.02 Ares of landed

property comprised in Re-Survey No.1122/1-14-2-2 of

Cheranallore Village in Block No.1.

3. Heard the learned Government Pleader also.

After hearing both sides, the above writ petition

is disposed of with a direction to the 2nd

respondent to consider and pass orders on Ext.P3

application in Form-5 within an outer limit of four

months from the date of receipt of a copy of the

judgment.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 17561/2024

PETITIONERS' EXHIBITS

Exhibit P1 A TRUE COPY OF THE BASIC TAX RECEIPT EVIDENCING PAYMENT OF LAND TAX DATED 27/11/2023

Exhibit P2 A TRUE COPY OF THE DATA BANK EXTRACT

Exhibit P3 A TRUE COPY OF THE APPLICATION DATED 24.11.2022 SUBMITTED BY THE PETITIONER