Everest P.A vs State Of Kerala
2024 Latest Caselaw 12206 Ker

Kerala High Court

Everest P.A 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. 17340 OF 2024

PETITIONER:

              EVEREST P.A AGED 73 YEARS S/O LATE P.P.ANTONY    PAVANA
              HOUSE, CHITTEKADAVU    THEKKUMBHAGOM,
              TRIPPUNITHURA,ERNAKULAM, PIN - 682301
              BY ADV H.RAMANAN


RESPONDENTS:
     1        STATE OF KERALA REP BY SECRETARY    AGRICULTURAL DEPT
              SECRETARIAT   THIRUVANANTHAPURAM, PIN - 695001
     2        REVENUE DIVISIONAL OFFICER REVENUE DIVISIONAL OFFICE
              FORT KOCHI, ERNAKULAM-, PIN - 682001
              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. 17340 of 2024                :2:



                         VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 17340 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.P4 Form 5 application pending before the 2 nd

respondent.

2. Petitioner is the title holder and in possession of the properties

having an extent of 37.60 ares comprised in Sy.No.545/3, 10.93 ares in

Sy.No.549/1 and 15.18 ares in Sy.No.548/1 in Thekkumbhagam Village,

Kanayannur Taluk, Ernakulam District by virtue of Exts.P1 and P2 Sale

Deeds. Petitioner submits that his properties covered by Exts.P1 and P2

are lying in the revenue records as 'converted as dry 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.P4 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) 17340/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 797/93 Exhibit P2 TRUE COPY OF THE SALE DEED NO. 245/94 Exhibit P3 TRUE COPY OF THE CERTIFICATE DT 22.06.2019 Exhibit P4 TRUE COPY OF THE SAID FORM 5 APPLICATION DATED NIL