Peeter vs State Of Kerala
2024 Latest Caselaw 12205 Ker

Kerala High Court

Peeter 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. 17603 OF 2024

PETITIONER:

              PEETER AGED 53 YEARS S/O CHAKOCHAN, AGED 53 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, VLLAKOM,
              ERNAKULAM DIST., PIN - 646661
     5        THE AGRICULTURE OFFICER    KRISHI
              BHAVAN,VALAKOM,MEKADAMBU P.O,MUVATTUPUZHA, PIN -
              682316
              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. 17603 of 2024                :2:




                         VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 17603 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.P3 Form 5 application pending before the 2 nd

respondent.

2. Petitioner had obtained 24.27 ares of land in Sy.Nos.146/12-3,

146/12-4 and 146/15-3 of Valakom Village, Muvattupuzha Taluk as per

Settlement Deed No.6031/2011 of Muvattupuzha SRO. The property of the

petitioner is described as 'Purayidam' in Ext.P1, while in Village records it

is listed as 'Nilam', and in the data bank prepared by the 5 th respondent, it

is described as 'converted land'.

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 2nd respondent to consider and pass orders

on Ext.P3 Form 5 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) 17603/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE SETTLEMENT DEED NO 6031/2011 DATED 2/12/2011 OF MUVATTUPUZHA SRO Exhibit P2 A TRUE COPY OF THE TAX RECEIPT DATED 25/06/2023 ISSUED BY VILLAGE OFFICER VALAKOM Exhibit P3 A TRUE COPY OF THE APPLICATION DATED 25/6/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT