Naalinakshan vs The State Of Kerala
2024 Latest Caselaw 13453 Ker

Kerala High Court

Naalinakshan vs The State Of Kerala on 24 May, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                         WP(C) NO. 5646 OF 2014
PETITIONER:

              NAALINAKSHAN
              AGED 53 YEARS, S/O.SREEDHARAN,
              PARANKIMAVILA HOPUSE, CHERUTHURUTHY P.O., MECHERIKKUNNU
              DESOM, CHERUTHURUTHY VILLAGE, THALAPPILLY TALUK,
              THRISSUR DISTRICT.

              BY ADV SRI.G.SREEKUMAR (CHELUR)


RESPONDENTS:

    1         THE STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO GOVERNMENT,
              DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695 001.

    2         THE DISTRICT COLLECTOR
              COLLECTORATE, THRISSUR-680 001.

    3         THE REVENUE DIVISIONAL OFFICER
              THRISSUR-680 001.

    4         THE TAHSILDAR
              THALAPPILLY TALUK, THRISSUR DISTRICT-680 001.

    5         THE VILLAGE OFFICER
              CHERUTHURUTHY P.O., THRISSUR DISTRICT-680 001.

    6         THANKAMMA
              AGED 48 YEARS, W/O.MOHANAN,
              MECHERITHODI HOUSE, CHERUTHURUTHY P.O.,
              THRISSUR DISTRICT-680 001.

    7         PRASAD
              AGED 30 YEARS, S/O.MOHANAN,
              MECHERITHODI HOUSE, CHERUTHURUTHY P.O.,
              THRISSUR DISTRICT-680 001.

              BY ADV. SRI. VENUGOPAL V (GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.5646/2014                    2



                          JUDGMENT

The petitioner has approached this Court being

aggrieved by the fact that Ext.P5 order of the 4 th respondent

has not been implemented so far. The petitioner has

preferred Ext.P6 representation to the Village Officer,

Cheruthuruthy (5th respondent) seeking implementation of

Ext.P5 order issued by the Additional Tahsildar, Thalappilly.

Having heard the learned counsel for the petitioner and

the learned Government Pleader, I am of the view that this

writ petition can be disposed of directing the Village Officer,

Cheruthuruthy (5th respondent) to consider and pass orders

on Ext.P6 after affording an opportunity of hearing to the

petitioner and respondents 6 and 7, within a period of two

months from the date of receipt of a certified copy of this

judgment, if Ext.P5 order has not already been implemented.

Writ petition is disposed of as above.

Sd/-

GOPINATH P. JUDGE ats

APPENDIX OF WP(C) 5646/2014

PETITIONER'S EXHIBITS

EXHIBIT P1. A TRUE COPY OF THE LETTER SEND BY THE MINISTRY OF REVENUE DATED 12/7/201.

EXHIBIT P2. A TRUE COPY OF THE COMMUNICATION ISSUED BY THE 2D RESPONDENT DATED 14/2/2012.

EXHIBIT P3. A TRUE COPY OF THE COMMUNICATION ISSUED BY THE 3RD RESPONDENT DATED 19/5/2012.

EXHIBIT P4. A TRUE COPY OF THE NOTICE ISSUED BY THE 4TH RESPONDENT DATED 3/3/2013.

EXHIBIT P5. A TRUE COPY OF THE ORDER PASSED BY THE 5TH RESPONDENT DATED 5/8/2013.

EXHIBIT P6. A TRUE COPY OF THE LAWYER NOTICE SEND BY THE PETITIONER TO THE 5TH RESPONDENT DATED 13/1/2014.