Biju vs State Of Kerala
2024 Latest Caselaw 12177 Ker

Kerala High Court

Biju 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. 17683 OF 2024
PETITIONER:

            BIJU
            AGED 48 YEARS
            S/O CHAKOCHAN, AGED 48 YEARS, KOCHUKUNNUMEL,
            PALLAKAMATTAMKARA,KINGINIMATTAM P.O,IYKERANADU SOUTH
            VILLAGE KUNUTHUNADU TALUK ,ERNAKULAM DIST., PIN -
            682311

            BY ADVS.
            P.M.RAFEEK
            RADHIKA V.R.


RESPONDENTS:

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

    2       THE REVENUE DIVISIONAL OFFICER
            RDO OFFICE, MINI CIVIL STATION MUVATTUPUZHA., PIN -
            686673

    3       THE TAHASILDAR
            TALUK OFFICE ,MINI CIVIL STATION ,MUVATTUPUZHA, PIN -
            686673

    4       VILLAGE OFFICER
            VALAKOM VILLAGE OFFICE, VALAKOM, ERNAKULAM DIST, PIN -
            682316

    5       THE AGRICULTURE OFFICER
            KRISHI BHAVAN,VALAKOM,MEKADAMBU P.O,MUVATTUPUZHA, PIN -
            682316


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.17683 of 2024                2

                     VIJU ABRAHAM,J
                -----------------------
               W.P.(C).No.17683 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.P4, Form 5 application.

2. The petitioner had obtained 14.20 ares of

landed property in Survey Nos.146/12-5 and 146/15-

4 of Valakom Village, Muvattupuzha 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.P4

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) 17683/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SETTLEMENT DEED NO 2828/2009 DATED 18/9/2009 OF MUVATTUPUZHA SRO

Exhibit P2 TRUE COPY OF THE SETTLEMENT DEED NO 282892009 DATED 18/9/2009 OF MUVATTUPUZHA SRO

Exhibit P3 A TRUE COPY OF THE TAX RECEIPT DATED 12/5/2023 ISSUED BY VILLAGE OFFICER VALAKOM

Exhibit P4 . A TRUE COPY OF THE APPLICATION DATED 25/6/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT