Anto Charles vs The State Of Kerala
2024 Latest Caselaw 12179 Ker

Kerala High Court

Anto Charles vs The 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. 17591 OF 2024
PETITIONER:

               ANTO CHARLES,
               AGED 42 YEARS,
               S/O CHARLEY, CHALISSERY HOSUE, CHANTRAPINNI
               DESOM, CHANTRAPINNI VILLAGE, KODUNGALLUR TALUK,
               THRISSUR., PIN - 680687

               BY ADV RAJESH CHAKYAT


RESPONDENTS:

    1          THE STATE OF KERALA
               REP BY: THE PRINCIPAL SECRETARY, REVENUE
               DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM., PIN
               - 695001

    2          THE DISTRICT COLLECTOR, THRISSUR
               COLLECTORATE, AYYANTHOLE, THRISSUR., PIN - 680003

    3          THE REVENUE DIVISIONAL OFFICER
               IRINJALAKUDA, CIVIL STATION, IRINJALAKUDA,
               THRISSUR DISTRICT., PIN - 680121

    4          THE THASILDAR
               KODUNGALLUR TALUK, KODUNGALLUR, THRISSUR., PIN -
               680664

    5          THE VILLAGE OFFICER
               CHANTRAPINNI VILLAGE, THRISSUR DISTRICT., PIN -
               680687

               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.17591 of 2024           2


                      VIJU ABRAHAM,J
                 -----------------------
                W.P.(C).No.17591 of 2024
            ---------------------------------
           Dated this the 14th day of May, 2024

                              JUDGMENT

Petitioner has approached this Court seeking a

direction to the 3rd respondent to consider and

pass orders on Ext.P2, Form 6 application.

2. The petitioner is the absolute owner in

possession of 3.64 Ares of land in Survey

No.113/12-2 of Chenthrappinni Village.

3. Heard the learned Government Pleader also.

After hearing both sides, the above writ

petition is disposed of with a direction to the 3 rd

respondent to consider and pass orders on Ext.P2

application in Form-6 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) 17591/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT OF CHANTRAPPINNI VILLAGE DATED 02.05.2024

Exhibit P2 A TRUE COPY OF THE FORM NO 6 APPLICATION PERTAINING TO PROPERTY IN SURVEY NO.113/12-2 OF CHANTRAPINNI VILLAGE DATED 29.09.2023