Abdul Khader vs The State Of Kerala
2024 Latest Caselaw 12253 Ker

Kerala High Court

Abdul Khader vs The State Of Kerala 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. 17827 OF 2024
PETITIONER:

         ABDUL KHADER
         AGED 74 YEARS, S/O BAPU,
         KATTILAPEEDIKAYIL HOUSE, KATTOOR VILLAGE,
         KATTOOR P.O., MUKUNDAPURAM, TALUK, THRISSUR.,
         PIN - 680 702.

         BY ADV RAJESH CHAKYAT

RESPONDENTS:

    1    THE STATE OF KERALA
         REP BY: THE PRINCIPAL SECRETARY,
         REVENUE DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM., PIN - 695 001.

    2    THE DISTRICT COLLECTOR,
         THRISSUR COLLECTORATE, AYYANTHOLE, THRISSUR.,
         PIN - 680 003.

    3    THE REVENUE DIVISIONAL OFFICER
         IRINJALAKUDA, CIVIL STATION, IRINJALAKUDA,
         THRISSUR DISTRICT., PIN - 680 121.

    4    THE THASILDAR
         MUKUNDAPURAM TALUK, IRINJALAKUDA, THRISSUR.,
         PIN - 680 121.

    5    THE VILLAGE OFFICER
         KATTOOR VILLAGE, KATTOOR, THRISSUR DISTRICT.,
         PIN - 680 702.

         ADV PREETHA K K -SR PP

     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.17827 of 2024
                                 :2:



                           JUDGMENT

Dated this the 17th day of May, 2024

Admit. Senior Government Pleader takes notice for the

respondents.

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

the 3rd respondent to consider Ext.P2 Form-6 application

submitted by the petitioner, within a time limit to be fixed by

this Court.

3. The Senior Government Pleader on instructions

submits that Ext.P2 application has been received and is

pending.

In the above circumstances, this writ petition is

disposed of directing the 3rd respondent to consider and pass

orders on Ext.P2 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 ats

APPENDIX OF WP(C) 17827/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 21.07.2023 OF KATTOOR VILLAGE

Exhibit P2 A TRUE COPY OF THE FORM NO 6 APPLICATION PERTAINING TO PROPERTY IN SURVEY NO. 410/3-3, 410/4-7 OF KATTOOR VILLAGE DATED 01.02.2024 AND ITS RECEIPT