Mohandas P.V vs The Revenue Divisional Officer
2024 Latest Caselaw 12196 Ker

Kerala High Court

Mohandas P.V vs The Revenue Divisional Officer 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. 17560 OF 2024

PETITIONER:

              MOHANDAS P.V AGED 65 YEARS S/O THANKAMMA,
              PUTHENPURAYIL HOUSE, VADACODE KARA, VADACODE P.O,      AND
              NOW RESIDING AT 'USHA BHAVAN', PUTHENPURAYIL HOUSE,
              MAVELIPURAM, KAKKANAD P.O,     KAKKANAD,   ERNAKULAM
              DISTRICT, PIN - 682030
              BY ADVS. G.G.MANOJ S.SARATH PRASAD



RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER REVENUE DIVISIONAL
              OFFICE, K.B JACOB ROAD,    FORT KOCHI, ERNAKULAM
              DISTRICT., PIN - 682001
     2        TAHASILDAR (LR) KANAYANNUR TALUK,      KANAYANNUR   TALUK
              OFFICER,    NEAR SUBHASH PARK,     MARINE DRIVE, KOCHI,
              ERNAKULAM DISTRICT., PIN - 682011
     3        VILLAGE OFFICER THRIKKAKKARA NORTH VILLAGE OFFICE
              EDAPPALLY   KOONAMTHAI   KERALA, PIN - 682024

              BY GP - PARVATHY K

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 17560 of 2024                :2:




                         VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 17560 of 2024
              ============================
                Dated this the 14th day of May, 2024

                               JUDGMENT

Petitioner has approached this Court seeking a direction to consider

and pass orders on Ext.P2 Form 6 application pending before the 1 st

respondent.

2. The petitioner is the owner and in possession of an extent of

02.20 ares of land in Re.Sy. No.868/6 in Re.Sy. Block No.5 of Thrikkakkara

North Village, Kanayannur Taluk. Petitioner submits that his property is not

included in the data bank.

3. Heard the learned Government Pleader also.

4. After hearing both sides, I am inclined to dispose of the writ

petition with a direction to the 1st respondent to consider and pass orders

on Ext.P2 Form 6 application submitted by the petitioner and take a final

decision on the same as expeditiously as possible, at any rate within a

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

With the above said direction, the writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 17560/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT OF THE ABOVE PROPERTY DATED 22.06.2023 ISSUED BY ISSUED BY THE RESPONDENT NO.3 TO THE PETITIONER Exhibit-P 2 THE TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM NO. 6 DATED 20.03.2024 BEFORE THE 1ST RESPONDENT Exhibit -P3 THE TRUE COPY OF THE RECEIPT DATED 20.03.2024 EVIDENCING THE REMITTANCE OF FEE FOR THE EXT-P2 APPLICATION