Veeravu vs Deputy Director Of Survey And Land ...
2024 Latest Caselaw 14050 Ker

Kerala High Court

Veeravu vs Deputy Director Of Survey And Land ... on 28 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 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                       WP(C) NO. 13432 OF 2017
PETITIONER:

               VEERAVU, W/O.LATE UDHANDAN
               AGED 76 YEARS, KUNNATH HOUSE, NADATHARA P.O.,
               THRISSUR - 680 751.
               BY ADVS.
               SRI.C.A.CHACKO
               SMT.C.M.CHARISMA
               SMT.MEGHA K.XAVIER

RESPONDENTS:

    1          THE DEPUTY DIRECTOR OF SURVEY AND LAND RECORDS,
               THRISSURE - 680 001
    2          THE SUPERINTENDANT OF SURVEY AND LAND RECORD, RE-
               SURVEY, CHERPU, THRISSUR - 680 561
               BY ADV.
               SRI.B.S.SYAMANTAK, GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   28.05.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.13432 of 2017

                               2



                P.V.KUNHIKRISHNAN, J.
        ---------------------------------------------
               W.P.(C) No. 13432 of 2017
    ------------------------------------------------------
           Dated this the 28th day of May, 2024


                           JUDGMENT

This writ petition is filed seeking the following

reliefs:

"i) issue a Writ of Mandamus or any other appropriate writ, order or direction to the 1st respondent to consider and dispose Ext.P4 appeal forthwith in a time bound manner;

&

ii) issue such other reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."[SIC]

2. A statement is filed by the 1st respondent.

From the statement, it is not clear whether the appeal

filed by the petitioner is considered or not. If the

appeal is pending as on today, there can be a

direction to consider the same within a time frame.

Therefore, this Writ petition is disposed of

directing the 1st respondent to consider and pass

appropriate orders in Ext.P4, if it is received and is

pending as on today, as expeditiously as possible, at

any rate, within a period of four months from the date

of receipt of a copy of this judgment.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

APPENDIX OF WP(C) 13432/2017

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF PETITIONER'S APPLICATION DATED 16.8.2016 BEFORE THE 2ND RESPONDENT EXHIBIT P2 TRUE COPY OF COMMUNICATION NO.D1 1121/16A OF 2ND RESPONDENT EXHIBIT P3 TRUE COPY OF PLAINT IN O.S.7751/2014 ON THE FILE OF MUNSIFF COURT,THRISSUR EXHIBIT P4 TRUE COPY OF APPEAL FILED BY BEFORE THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE