Imthiaz Ahamed vs The Revenue Divisional Officer, Fort ...
2024 Latest Caselaw 14614 Ker

Kerala High Court

Imthiaz Ahamed vs The Revenue Divisional Officer, Fort ... on 31 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
  FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 15550 OF 2016
PETITIONER:

            IMTHIAZ AHAMED, C/O.ABDUL AZEEZ K.A., 48/206,
            GREEN RIPPLES VILLAS, SWAMI PADI, ELAMAKKARA,
            COCHIN - 682 026.
            AGED 55 YEARS
            BY ADV. SRI.A.A.MOHAMMED NAZIR

RESPONDENTS:

    1       THE REVENUE DIVISIONAL OFFICER, FORT KOCHIN,
            COCHIN - 682 001.
    2       THIRUVANKULAM GRAMA PANCHAYATH,
            REPRESENTED BY ITS SECRETARY, THIRUVANKULAM P.O.,
            PIN-682 305.
            BY ADV.
            SRI.B.S.SYAMANTAK, GP
     THIS     WRIT    PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   31.05.2024,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.15550 of 2016

                                 2




                    P.V.KUNHIKRISHNAN, J.
          ---------------------------------------------
                 W.P.(C) No. 15550 of 2016
      ------------------------------------------------------
             Dated this the 31st day of May, 2024


                           JUDGMENT

This writ petition is filed seeking the following

reliefs:

"i) Issue a writ of mandamus directing the 1 st respondent to consider and dispose off Exts.P4 to P6 expeditiously.

ii) Issue such other writ, order or direction which are deemed fit and proper in the facts and circumstances of the case."[SIC]

2. The main prayer in this Writ petition is to issue a

direction to the 1st respondent to consider Exts.P4 to P6.

3. Heard the learned Government Pleader also.

4. After hearing both sides, I think the above

prayer can be allowed. Therefore, this Writ petition is

disposed of in the following manner:

1. The 1st respondent is directed to consider and

pass appropriate orders in Exts.P4 to P6 after

giving an opportunity of hearing to the petitioner,

as expeditiously as possible, at any rate, within a

period of three months from the date of receipt

of a copy of this judgment, if the same is

received and is still pending.

2. The petitioner will 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 JUDGE DM

APPENDIX OF WP(C) 15550/2016

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF SALE DEED NO.126/2011 EXECUTED BY SMT.MANJU MATHEW IN FAVOUR OF THE PETITIONER DATED 12.1.2011 EXHIBIT P2 TRUE COPY OF THE BUILDING TAX RECEIPT DATED 01/12/2016 ISSUED FROPM THE NIRANAM GRAMA PANCHAYATH EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK PUBLISHED IN NIRANAM GRAMA PANCHAYATH EXHIBIT P4 TRUE COPY OF THE ORDER OF THE IST RESPONDENT DATED 18/07/2016 EXHIBIT P5 TRUE COPY OF THE PETITION DATED 19/07/2016 SUBMITTED BEFORE THE 4TH RESPONDENT EXHIBIT P6 RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE