Joseph@ Joy vs The Revenue Divisional Officer ...
2024 Latest Caselaw 32345 Ker

Citation : 2024 Latest Caselaw 32345 Ker
Judgement Date : 8 November, 2024

Kerala High Court

Joseph@ Joy vs The Revenue Divisional Officer ... on 8 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 39436 OF 2024
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                                                                      2024:KER:83621
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                      THE HONOURABLE MR. JUSTICE D. K. SINGH

         FRIDAY, THE 8TH DAY OF NOVEMBER 2024 / 17TH KARTHIKA, 1946

                             WP(C) NO. 39436 OF 2024


PETITIONER:

              JOSEPH&#64; JOY
              AGED 76 YEARS
              S/O PAILI VENATTU HOUSE, IKKARANADU NORTH P.O, KUNNATHUNADU
              TALUK, ERNAKULAM, PIN - 682311

              BY ADVS.
              K.R.PRATHISH
              KRISHNA DAS


RESPONDENTS:

     1        THE REVENUE DIVISIONAL OFFICER (RDO),MUVATTUPUZHA
              REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA, ERNAKULAM DISTRICT,
              PIN - 686673

     2        ELDHO JOY
              AGED 39 YEARS
              S/O JOSEPH VENATTU HOUSE, IKKARANADU NORTH P.O, KUNNATHUNADU
              TALUK, ERNAKULAM, PIN - 682311

     3        SMITHA JOY
              D/O JOSEPH, VENATTU HOUSE, IKKARANADU NORTH P.O,
              KUNNATHUNADU TALUK, ERNAKULAM, PIN - 682311

     4        SARITHA JOY
              D/O JOSEPH, VENATTU HOUSE, IKKARANADU NORTH P.O,
              KUNNATHUNADU TALUK, ERNAKULAM, PIN - 682311


              SRI. SREEJITH V.S.-GP


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
08.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39436 OF 2024
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                                                                  2024:KER:83621
                               JUDGMENT

Dated this the 8th day of November, 2024

The present Writ Petition has been filed seeking the

following prayers:

i. Issue a writ of Mandamus or any other appropriate writ or direction, directing the 1st respondent R.D.O to consider the Ext.P1 application filed by the petitioner, within a shorter period of time, as fixed by this Hon'ble Court. ii. Pass such other writs, orders or directions as this Hon'ble Court may deems just, fit and necessary in the facts and circumstances of this case. And iii. allow this Writ petition with cost.

2. The Maintenance Tribunal, under the provisions of

the Maintenance and Welfare of Parents and Senior

Citizens Act, 2007, is required to dispose of the complaints

of parents or senior citizens expeditiously.

3. Therefore, the Tribunal constituted under the

provisions of the Maintenance and Welfare of Parents and

Senior Citizens Act, 2007, at Muvattupuzha, is directed to

dispose of the complaint filed by the petitioner before the

Tribunal expeditiously, preferably within a period of three WP(C) NO. 39436 OF 2024

2024:KER:83621 months from today.

With the aforesaid direction, the present writ petition

stands finally disposed of.