K.N.Abhilash vs The District Collector
2024 Latest Caselaw 12542 Ker

Kerala High Court

K.N.Abhilash vs The District Collector on 21 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                      WP(C) NO. 18213 OF 2017


PETITIONER:

             K.N.ABHILASH
             AGED 41 YEARS
             S/O. NARAYANAN, KAYAMADOM, KALLYAMTHAZHAM PO.,
             KOLLAM DISTRICT
             BY ADVS.
             SRI.PRATHEESH.P
             SMT.RENY ANTO

RESPONDENTS:

      1      THE DISTRICT COLLECTOR
             CIVIL STATION, KOLLAM KOLLAM DISTRICT
             PIN-691013
      2      THE TAHSILDAR
             TALUK OFFICE, KOLLAM TALUK KOLLAM DISTRICT.
             PIN-691001
      3      THE VILLAGE OFFICER
             KILIKOLLOOR VILLAGE,
             KOLLAM DISTRICT PIN-691004
      4      YAKOOB
             S/O. IBRAHIM, KALANTHOOR HOUSE,
             PALLIKKAL DESOM, CHIRAYINKEEZHU,
             THIRUVANANTHAPURAM PIN-695604
OTHER PRESENT:

             SRI.RIYAL DEVASSY, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.18213/2017

                                     2




                      P.V.KUNHIKRISHNAN, J.
                       --------------------------------
                      W.P.(C).No.18213 of 2017
                ----------------------------------------------
               Dated this the 21st day of May, 2024


                              JUDGMENT

This writ petition is filed with following prayers:

i. To issue a writ of mandamus commanding the respondents 1 and 2 to hear and dispose Ext.P2 within a time frame fixed by this Hon'ble Court. ii. To issue a writ of mandamus commanding the 3rd respondent to implement Exhibit P1 order. iii. To issue any other appropriate writ, order, or direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of this case.

(SIC)

2. The main prayer in this writ petition is to dispose

Ext.P2 within a time frame. The request in Ext.P2 is to

implement Ext.P1. If Ext.P1 is in force and Ext.P2 is pending,

there can be a direction to the District Collector to consider

Ext.P2 with notice to the petitioner and the 4th respondent.

Therefore, this writ petition is disposed of with following

directions:

1. If Ext.P1 is in force and Ext.P2 is

pending, the 1st respondent is directed

to consider the same and pass

appropriate orders in it, after affording

an opportunity of hearing to the

petitioner and the 4th respondent, as

expeditiously as possible, at any rate,

within three months from the date of

receipt of a copy of this judgment.

2. The petitioner shall produce a certified

copy of this judgment along with a copy

of this writ petition with exhibits before

the 1st respondent for compliance.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE

APPENDIX OF WP(C) 18213/2017

PETITIONER EXHIBITS EXHIBIT P1: THE COPY OF ORDER PASSED BY THE 3RD RESPONDENT DATED 29.07.2016 EXHIBIT P2: THE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 15.03.2017