Soudamini vs The Commissioner, Land Revenue
2024 Latest Caselaw 14034 Ker

Kerala High Court

Soudamini vs The Commissioner, Land Revenue on 28 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 18795 OF 2017            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
       TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                          WP(C) NO. 18795 OF 2017
PETITIONER/S:

               SOUDAMINI
               AGED 65 YEARS
               KUZHIPARAMBIL HOUSE,KOZHIKUNNU DESOM,
               MULANKUNNATHUKAVU P.O.,PIN - 680 581, THRISSUR DIST.

               BY ADV SRI.P.BABU KUMAR



RESPONDENT/S:

               THE COMMISSIONER, LAND REVENUE
               THIRUVANANTHAPURAM - 695 008.

               SRI.RIYAL DEVASSY, GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18795 OF 2017             2




                       P.V.KUNHIKRISHNAN, J
                     --------------------------------------
                     W.P.(C.) No. 18795 of 2017
                     --------------------------------------
                 Dated this the 28th day of May, 2024



                               JUDGMENT

The above writ petition is filed with following prayers :

"i. Issue a writ of mandamus or any other appropriate writ order or direction commanding the respondent to dispose of Ext.P1 within a time frame.

ii. Issue any other appropriate order or direction which this Hon'ble Court deems fit and proper in the nature and circumstances of the case." [sic]

2. The only prayer in this writ petition is to consider

Ext.P1. Ext.P1 is addressed to the Chief Minister and the

Revenue Minister. As evident by Ext.P2, the same is forwarded

to the respondent, who is the Land Revenue Commissioner. If

Ext.P1 is pending before the respondent as on today, there can

be a direction to consider the same, with notice to the petitioner

and the affected parties.

Therefore, this writ petition is disposed of with the

following direction :

If Ext.P1 is pending before the respondent as on today, the

same shall be considered and pass appropriate orders in it,

after giving an opportunity of hearing to the petitioner and

other affected parties, within six months from the date of

receipt of a certified copy of this judgment.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 18795/2017

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF COMPLAINT SUBMITTED BEFORE THE HON'BLE CHIEF MINISTER AND REVENUE MINISTER DTD. 10.03.17.

EXHIBIT P2 TRUE PHOTOCOPY OF THE INTIMATION ISSUED FROM THE OFFICE OF THE MINISTER FOR REVENUE DATED 28.02.2017.