Joshi @ Joseph vs The Special Tahsildar (L.A And L.T) ...
2024 Latest Caselaw 32687 Ker

Kerala High Court

Joshi @ Joseph vs The Special Tahsildar (L.A And L.T) ... on 12 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                               2024:KER:84091



          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA, 1946



                  WP(C) NO. 39777 OF 2024

PETITIONER:

         JOSHI @ JOSEPH
         AGED 57 YEARS
         S/O. ABRAHAM, MITTATHANIKKAL HOUSE,
         CHINNAPPARAMBU, KALLAMALA POST,
         ATTAPPADI TRIBAL TALUK,
         PALAKKAD DISTRICT, PIN - 678582


         BY ADVS.
         R. SREEHARI
         HAMZA A.V.
         APARNA M.P.




RESPONDENTS:

    1    THE SPECIAL TAHSILDAR (L.A AND L.T) ATTAPPADI
         OFFICE OF THE THE SPECIAL TAHSILDAR (L.A AND L.T),
         ATTAPADI, 2ND FLOOR, MINI CIVIL STATION,
         AGALI POST, ATTAPADI TRIBAL TALUK,
         PALAKKAD DISTRICT, PIN - 678581

    2    THE VILLAGE OFFICER
         KALLAMALA VILLAGE, KALLAMALA VILLAGE OFFICE,
         KALLAMALA POST, ATTAPPADI TRIBAL TALUK ,
         PALAKKAD DISTRICT, PIN - 678582
                                                          2024:KER:84091
WP(C) NO.39777 OF 2024
                                  2



           BY ADV.
           SMT. VIDYA KURIAKOSE - GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.11.2024,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                     2024:KER:84091
WP(C) NO.39777 OF 2024
                                  3




                             JUDGMENT

The limited prayer in this Writ Petition is to give a

direction to the 1st respondent to dispose of S. M.

No.297/2024 within a time frame.

2. Having heard Sri. Sreehari R., the learned counsel

appearing for the petitioner and Smt. Vidya Kuriakose, the

learned Government Pleader, this Writ Petition is disposed of

with a direction to the 1 st respondent to dispose of S. M.

No.297/2024, after hearing the petitioner, within a period of

eighteen months from the date of receipt of a copy of this

judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

BR 2024:KER:84091 WP(C) NO.39777 OF 2024

APPENDIX OF WP(C) 39777/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE VILLAGE OFFICER, KALLAMALA VILLAGE OFFICE IN FAVOUR OF THE PETITIONER, WITH NO.89375260 DATED 05/11/2024

Exhibit P2 TRUE COPY OF THE RECEIPT DATED 06/03/2024 ISSUED BY THE 1ST RESPONDENT, WITH RESPECT TO THE REGISTRATION OF S M

Exhibit P3 TRUE COPY OF THE JUDGMENT IN W P (C ) NO.28398 OF 2017 AND CONNECTED CASES DATED 14/03/2018

Exhibit P4 TRUE COPY OF THE JUDGMENT IN W P (C ) NO. 27576/2024 DATED 22/08/2024

RESPONDENTS' EXHIBITS: NIL