Mohammed Shareef vs The District Collector
2024 Latest Caselaw 12272 Ker

Kerala High Court

Mohammed Shareef 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. 17896 OF 2024
PETITIONER:

          MOHAMMED SHAREEF
          AGED 36 YEARS
          SON OF SAINUDHEEN, IRANJIKKAL, PATTIKKAD P.O.,
          KEEZHATTUR VILLAGE, PERINTHALMANNA TALUK, MALAPPURAM
          DISTRICT, PIN - 679 325
          BY ADVS.
          P.M.ZIRAJ
          IRFAN ZIRAJ


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          MALAPPURAM, COLLECTRATE ROAD, UP HILL, MALAPPURAM,
          PIN - 676 505
    2     THE REVENUE DIVISIONAL OFFICER (R.D.O.)
          PERINTHALMANNA SHORNUR-PERINTHALMANNA ROAD, SHANTI
          NAGAR, , MALAPPURAM DISTRICT,, PIN - 679 322
    3     LOCAL LEVEL MONITORING COMMITTEE
          (LLMC CONVENER, AGRICULTURAL), KEEZHATTUR,
          REPRESENTED BY ITS OFFICER, KRISHI BHAVAN,
          KEEZHATTUR, MALAPPURAM DISTRICT, PIN - 683 556
    4     THE VILLAGE OFFICER
          KEEZHATTUR VILLAGE, MALAPPURAM DISTRICT,.,
          PIN - 679 325
    5     AGRICULTURAL OFFICER
          KRISHI BHAVAN, KEEZHATTUR, MALAPPURAM DISTRICT,,
          PIN - 679 325

OTHER PRESENT:

          ADV 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:
 WP(C) No. 17896 of 2024
                                     :2:


                  T.R.RAVI, J.
------------------------------------------------
            W.P.(C) No.17896 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.P4 Form 5 application. The

Government Pleader on instructions submits that

Ext.P4 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.P4

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 SSG

APPENDIX OF WP(C) 17896/2024

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 21.11.2023 ISSUED BY THE FOURTH RESPONDENT Exhibit P2 TRUE COPY OF THE ORDER DATED 22.6.2020 ISSUED BY THE SECOND RESPONDENT Exhibit P3 TRUE PHOTOGRAPHS OF THE INCOMPLETE RESIDENTIAL BUILDING IN THE PROPERTY OF PETITIONER Exhibit P4 TRUE COPY OF THE APPLICATION DATED 22.11.2023 SUBMITTED BY THE PETITIONER BEFORE THE FIRST RESPONDENT IN FORM 5