Usha vs The Revenue Divisional Officer
2024 Latest Caselaw 12198 Ker

Kerala High Court

Usha 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. 17663 OF 2024

PETITIONER:

              USHA
              AGED 58 YEARS W/O MOHANDAS P.V, 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
              OFFICE,   NEAR SUBHASH PARK,   MARINE DRIVE, KOCHI,
              ERNAKULAM DISTRICT, PIN - 682011
     3        VILLAGE OFFICER THRIKKAKKARA NORTH VILLAGE OFFICE
              EDAPPALLY KOONAMTHAI KERALA, PIN - 682024
              BY 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:
 WP(C) No. 17663 of 2024                  :2:



                         VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 17663 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. Petitioner is the absolute owner and is in possession of the

property having an extent of 02.50 ares of land in Re.Sy. No.398/8 in

Re.Sy. Block No.6 of Thrikkakkara North Village, Kanayannur Taluk.

Petitioner submits that her 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) 17663/2024

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 -P2 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