Nabeesa vs The Revenue Divisional Officer ...
2024 Latest Caselaw 12240 Ker

Kerala High Court

Nabeesa vs The Revenue Divisional Officer ... on 17 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 17TH DAY OF MAY 2024 / 27TH VAISAKHA, 1946
                       WP(C) NO. 17585 OF 2024
PETITIONER(S):

            NABEESA
            AGED 67 YEARS
            WIFE OF SEETHI, ARAKKAKUDI MUNDATH, VENGOLA P.O.,
            ARAKKAPPADY VILLAGE, KUNNATHUNAD TALUK, ERNAKULAM
            DISTRICT, PIN - 683556
            BY ADVS.
            P.M.ZIRAJ
            IRFAN ZIRAJ


RESPONDENT(S):

    1       THE REVENUE DIVISIONAL OFFICER (R.D.O.)
            MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN - 686673
    2       LOCAL LEVEL MONITORING COMMITTEE (LLMC
            VENGOLA, REPRESENTED BY ITS CONVENER, AGRICULTURAL
            OFFICER, KRISHI BHAVAN, VENGOLA, ERNAKULAM DISTRICT,,
            PIN - 683556
    3       THE VILLAGE OFFICER
            ARAKKAPADY VILLAGE, ERNAKULAM DISTRICT, PIN - 683556
    4       AGRICULTURAL OFFICER
            KRISHI BHAVAN, VENGOLA, ERNAKULAM DISTRICT,, PIN -
            683556
OTHER PRESENT:

            ADV RESHMI THOMAS


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W. P. (C). No.17585 of 2024             2


                       T.R. RAVI, J.
                 -------------------------
                W. P. (C). No.17585 of 2024
          --------------------------------------
           Dated this the 17th day of May, 2024


                               JUDGMENT

Admit. Government Pleader takes notice for the respondents.

The prayer in the writ petition is for disposal of Ext.P3 Form 5

application. The Government Pleader on instructions submits that

Ext.P3 has been received and is pending.

In the above circumstances, this writ petition is disposed of

directing the 1st respondent to consider and dispose of Ext.P3

application at the earliest, at any rate, within three months from the

date of receipt of a certified copy of this judgment.

Sd/-

T.R.RAVI JUDGE mus

APPENDIX OF WP(C) 17585/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 4.5.2024 ISSUED BY THE THIRD RESPONDENT Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF DATA BANK IN CONNECTION WITH THE PROPERTY OF PETITIONER ISSUED BY THE FIFTH RESPONDENT Exhibit P3 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER IN FORM 5 DATED 27.12.2022 BEFORE THE FIRST RESPONDENT