Gini John Mathew vs The Revenue Divisional Officer ...
2024 Latest Caselaw 12248 Ker

Kerala High Court

Gini John Mathew 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. 17740 OF 2024
PETITIONER(S):

            GINI JOHN MATHEW
            AGED 55 YEARS
            W/O BIJU JOHN MATHEW, VATTAKKUNNEL HOUSE, NAGAPPUZHA
            KARA, KALLOORKKADU VILLAGE, MOOVATTUPUZHA TALUK,
            ERNAKULAM DISTRICT-686668 REPRESENTED BY POWER OF
            ATTORNEY HOLDER JOY K.O, SON OF OUSEPH, AGED 51 YEARS,
            KANNAMPUZHA, VATTAPARAMBU P.O, ANGAMALY, ALUVA,
            ERNAKULAM, PIN - 683579
            BY ADVS.
            P.M.ZIRAJ
            IRFAN ZIRAJ


RESPONDENT(S):

    1       THE REVENUE DIVISIONAL OFFICER (R.D.O.)
            FORTKOCHI, ERNAKULAM DISTRICT, PIN - 682001
    2       LOCAL LEVEL MONITORING COMMITTEE (LLMC)
            THRIKKAKARA MUNICIPALITY, REPRESENTED BY ITS CONVENER,
            AGRICULTURAL OFFICER, KRISHI BHAVAN, THRIKKAKARA,
            ERNAKULAM DISTRICT, PIN - 682021
    3       AGRICULTURAL OFFICER
            KRISHI BHAVAN, THRIKKAKARA, ERNAKULAM DISTRICT, PIN -
            682021
    4       THE VILLAGE OFFICER
            VAZHAKKALA VILLAGE, ERNAKULAM DISTRICT, PIN - 682021
    5       THE DEPUTY TAHASILDAR(L.R.)
            KANAYANNUR TALUK, ERNAKULAM DISTRICT, PIN - 682011
OTHER PRESENT:

            ADV PREETHA K K -SR GP


     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.17740 of 2024               2


                          T.R. RAVI, J.
               -----------------------------------
                   W. P. (C). No.17740 of 2024
              --------------------------------------
                Dated this the 17day of May, 2024



                                   JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The prayer in the writ petition is for a direction to the 1st

respondent to consider Ext.P3 Form 6 application submitted by the

petitioner, within a time limit to be fixed by this Court.

3. The Government Pleader on instructions submits that Ext.P3

application has been received and is pending. In the above

circumstances, this writ petition is disposed of directing the 1st

respondent to consider and pass orders on Ext.P3 application, after

hearing the petitioner, at the earliest, at any rate, within a period of four

months from the date of receipt of a certified copy of this judgment.

Sd/-

T.R.RAVI

JUDGE mus

APPENDIX OF WP(C) 17740/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 1.4.2024 ISSUED BY THE FOURTH RESPONDENT Exhibit P2 TRUE COPY OF THE ORDER NO.2579/2024 DATED 1.2.2024 ISSUED BY THE FIRST RESPONDENT Exhibit P3 TRUE COPY OF THE APPLICATION NO.1/2024/1417968 DATED 15.2.2024 SUBMITTED BY THE PETITIONER IN FORM 6 BEFORE THE FIRST RESPONDENT