Munsaf M.K vs The State Of Kerala
2024 Latest Caselaw 12269 Ker

Kerala High Court

Munsaf M.K 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. 17760 OF 2024
PETITIONER:

           MUNSAF M.K
           AGED 30 YEARS, S/O SALEEM
           THARAMMEL HOUSE MARANCHERY AMSOM DESOM
           MARANCHERY P.O MALAPPURAM DISTRICT
           REPRESENTED BY POWER OF ATTRONEY HOLDER
           RAPHELLO HAFIZ S/O MOOSAKUTTY. NEETHI NILAYAM
           CHARIMAN ROAD TRIKANDIYOOR P.O TIRUR TALUK
           MALAPPURAM DISTRICT, PIN - 679581
           BY ADV.
           SRI.JAMSHEED HAFIZ

RESPONDENTS:

     1     THE STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO THE REVENUE
           DEPARTMENT THIRUVANANTAPURAM, PIN - 695001
     2     THE DISTRICT COLLECTOR
           MALAPPURAM MALAPPURAM DISTRICT, PIN - 676504
     3     THE REVENUE DIVISIONAL OFFICER
           TIRUR MALAPPURAM DISTRICT, PIN - 673001
     4     THE LOCAL LEVEL MONITORING COMMITTEE
           REPRESENTED BY ITS CONVENOR AGRICULTURAL
           OFFICER NIRAMARUTHUR MALAPPURAM DISTRICT,
           PIN - 676109
     5     THE AGRICULTURAL OFFICER
           NIRAMARUTHUR MALAPPURAM DISTRICT,
           PIN - 676109
           BY ADV.
           SMT.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.17760 of 2024
                                 :2:


                            T.R. RAVI, J.
                   ===================
                     W.P.(C)No.17760 of 2024
               ==========================
                Dated this the 17th day of May, 2024

                            JUDGMENT

Admit.

Senior Government Pleader takes notice for the

respondents. The prayer in the writ petition is for disposal of

Ext.P2 Form 5 application. The Senior Government Pleader on

instructions submits that Ext.P2 has been received and is

pending.

In the above circumstances, this writ petition is disposed of

directing the 3rd respondent to consider and dispose of Ext.P2

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 anm

APPENDIX OF WP(C) 17760/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE REVENUE DEPARTMENT, KERALA DATED 11.05.2023 Exhibit P2 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 16.01.2024

RESPONDENTS' EXHIBITS : NIL.