Dr V Soman vs State Of Kerala
2024 Latest Caselaw 12173 Ker

Kerala High Court

Dr V Soman 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. 17533 OF 2024
PETITIONER:

            DR V SOMAN
            AGED 72 YEARS
            S/O. VASU, VELIYIL HOUSE, PAPPUMAN PARAMPIL, KALARKODE
            MURI, PUNNAPRA VILLAGE, ALAPPUZHA DISTRICT, PIN -
            688003

            BY ADVS.
            ABRAHAM P.GEORGE
            M.SANTHY
            PRAKASH KESAVAN


RESPONDENTS:

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

    2       THE REVENUE DIVISIONAL OFFICER
            OFFICE OF THE REVENUE DIVISIONAL OFFICER, ALAPPUZHA,
            PIN - 688001

    3       THE VILLAGE OFFICER
            VILLAGE OFFICE, PUNNAPRA VILLAGE, PUNNAPPRA P.O, PIN -
            688004

    4       THE AGRICULTURAL OFFICER
            KRISHI BHAVAN, PUNNAPRA SOUTH, PUNNAPRA PO, PIN -
            688004


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. 17533 of 2024            2

                     VIJU ABRAHAM,J
                -----------------------
               W.P.(C).No.17533 of 2024
           ---------------------------------
          Dated this the 14th day of May, 2024

                             JUDGMENT

Petitioner has approached this Court seeking a

direction to the 2nd respondent to consider and

pass orders on Ext.P3, Form 5 application.

2. The petitioner is the absolute owner in

possession of 12.45 Ares of land in Survey No.76/1

and also 56.45 Ares of land in Survey No.76/2 of

Punnapra Village, Ambalapuzha Taluk.

3. Heard the learned Government Pleader also.

After hearing both sides, the above writ

petition is disposed of with a direction to the 2 nd

respondent to consider and pass orders on Ext.P3

application in Form-5 within a period of three

months from the date of receipt of a copy of the

judgment.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 17533/2024

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF PROPERTY TAX PAID RECEIPT NO. KL04011208822/2021 (THANDAPER NO. 11515) DATED 15-12-2021 ISSUED FROM THE VILLAGE OFFICE PUNNAPRA FOR 12.45 ARES

Exhibit P2 THE TRUE PHOTOCOPY OF THE RELEVANT PAGE OF THE BASIC TAX REGISTER CONTAINING THE DETAILS OF THE PETITIONER'S PROPERTY

Exhibit P3 THE TRUE PHOTOCOPY OF THE APPLICATION FILED BEFORE THE 2ND RESPONDENT IN FORM NO.5 DATED 14-9-2021