Mohammed Hashir T.K vs The District Collector
2024 Latest Caselaw 12270 Ker

Kerala High Court

Mohammed Hashir T.K vs The District Collector 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. 17815 OF 2024
PETITIONER:

           MOHAMMED HASHIR T.K
           AGED 51 YEARS, S/O. AHAMMED KUTTY,
           HASNA MANZIL, KUTTIYIL, VANIYAMBALAM P.O.,
           MALAPPURAM DIST, PIN - 679339
           BY ADVS.
           P.K.MOHAMED JAMEEL
           N.RAGHUNATH
           SUHARABI KANNETH
           SMRITHI HARRIS

RESPONDENTS:

     1     THE DISTRICT COLLECTOR
           COLLECTORATE, UPHILL MALAPPURAM DIST,
           PIN - 676505
     2     REVENUE DIVISIONAL OFFICER
           PERINTHALMANNA, MALAPPURAM DIST,
           PIN - 679322
     3     AGRICULTURAL OFFICER
           KRISHI BHAVAN, WANDOOR P.O
           MALLAPURAM DIST, PIN - 679328
           BY ADV.
           SMT.RESMI THOMAS -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.17815 of 2024
                                 :2:



                            T.R. RAVI, J.
                   ===================
                     W.P.(C)No.17815 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.P2 Form 5

application. The 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 2nd 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) 17815/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE RECEIPT OF BASIC LAND TAX DATED 30.04.2024 ISSUED BY VILLAGE OFFICE, WANDOOR Exhibit P2 A TRUE COPY OF THE APPLICATION DATED 17.10.2023 IN FORM NO.5 SUBMITTED BY PETITIONER

RESPONDENTS' EXHIBITS : NIL.