Nabeesa vs The District Collector
2024 Latest Caselaw 14433 Ker

Citation : 2024 Latest Caselaw 14433 Ker
Judgement Date : 31 May, 2024

Kerala High Court

Nabeesa vs The District Collector on 31 May, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                       WP(C) NO. 19673 OF 2024
PETITIONER:

          NABEESA, AGED 67 YEARS
          WIFE OF SEETHI, ARAKKAKUDI MUNDATH,
          VENGOLA P.O., ARAKKAPPADY VILLAGE,
          KUNNATHUNAD TALUK,
          ERNAKULAM DISTRICT, PIN - 683556

          BY ADVS.
          P.M.ZIRAJ
          IRFAN ZIRAJ



RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          CIVIL STATION, KAKKANAD,
          ERNAKULAM DISTRICT, PIN - 682030

    2     THE REVENUE DIVISIONAL OFFICER (R.D.O.),
          MUVATTUPUZHA,
          ERNAKULAM DISTRICT, PIN - 686673

    3     THAHASILDAR,(L.R.),
          KUNNATHUNADU TALUK,
          ERNAKULAM DISTRICT, PIN - 683543

    4     THE VILLAGE OFFICER,
          MUVATTUPUZHA,
          ERNAKULAM DISTRICT, PIN - 686673

    5     LOCAL LEVEL MONITORING COMMITTEE (LLMC),
          VENGOLA, REPRESENTED BY ITS CONVENER,
          AGRICULTURAL OFFICER, KRISHI BHAVAN,
          VENGOLA, ERNAKULM DISTRICT, PIN - 683556

    6     AGRICULTURAL OFFICER,
          KRISHI BHAVAN, VENGOLA,
          ERNAKULAM DISTRICT, PIN - 683556

    7     PRINCIPAL SECRETARY TO GOVERNMENT,
          REVENUE DEPARTMENT,
                                 -2-
WP(C) 13972 of 2024

            GOVERNMENT OF KERALA,
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695033




            SMT.AMMINIKUTTY K, SR.GP




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                             -3-
WP(C) 13972 of 2024

                            MOHAMMED NIAS C.P., J.
                      -----------------------------------------------
                           WP(C)No.19673 of 2024
                       ---------------------------------------------
                      Dated this the 31st day of May, 2024



                                      JUDGMENT

The petitioner has preferred Ext.P8 appeal along with a stay petition

challenging Ext.P7.

2. The learned counsel for the petitioner submits that no orders have been

passed on the stay petition so far.

3. Accordingly, there will be a direction to the seventh respondent to

pass orders on the stay petition filed along with the revision, within two weeks

from today. The appeal will be disposed of within three months. Till orders are

passed in the stay petition, status quo as on today shall be maintained.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/31.05.2024

WP(C) 13972 of 2024

PETITIONERS EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 24.05.2023 ISSUED BY THE FOURTH RESPONDENT TO THE PETITIONER

EXHIBIT P2 TRUE PHOTOGRAPHS OF THE PROPERTY OF THE PETITIONER

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 27.12.2022 SUBMITTED BY THE PETITIONER IN FORM 5 BEFORE THE SECOND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE STOP MEMO ISSUED BY THE FOURTH RESPONDENT TO THE PETITIONER DATED 22.12.2020

EXHIBIT P5 TRUE COPY OF THE NOTICE NO. A4-8857/22 DATED 15.12.2022 ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE SECOND RESPONDENT WITH COPY TO THE THIRD AND FOURTH RESPONDENT DATED 3.06.2023

EXHIBIT P7 TRUE COPY OF THE ORDER DATED 27.3.2024 ISSUED BY THE FIRST RESPONDENT

EXHIBIT P8 TRUE COPY OF THE REVISION PETITION ALONG WITH STAY PETITION SUBMITTED BY THE PETITIONER BEFORE THE SEVENTH RESPONDENT DATED 20.05.2024