Lissie Medical Institutions vs The District Collector
2024 Latest Caselaw 32875 Ker

Kerala High Court

Lissie Medical Institutions vs The District Collector on 13 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                                2024:KER:84741



          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

WEDNESDAY, THE 13TH DAY OF NOVEMBER 2024 / 22ND KARTHIKA, 1946



                  WP(C) NO. 40109 OF 2024

PETITIONER:

         LISSIE MEDICAL INSTITUTIONS
         REGISTERED OFFICE AT LISIE HOSPITAL ,
         ERNAKULAM, ERNAKULAM NORTH P.O, ERNAKULAM
         DISTRICT, REPRESENTED BY ITS TRUSTEE CUM
         DIRECTOR FR. PAUL GEORGE KAREDAN,
         AGED 60 YEARS S/O GEORGE ,LISIE HOSPITAL,
         ERNAKULAM NORTH P.O, ERNAKULAM DISTRICT,
         PIN - 682018


         BY ADVS.
         P.K.SOYUZ
         E.V.BABYCHAN




RESPONDENTS:

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

    2    THE REVENUE DIVSIONAL OFFICER/SUB COLLECTOR
         RDO OFFICE, FORT KOCHI P.O,
         ERNAKULAM DISTRICT, PIN - 682001

    3    THE VILLAGE OFFICER
         ELAMKULAM VILLAGE IG 20 ,
         GANDHI NAGAR ROAD , KADAVANTHARA P.O
         ERNAKULAM DISTRICT, PIN - 682020
                                                    2024:KER:84741
WP(C) NO.40109 OF 2024
                                 2


            BY ADV.
            SMT. VIDYA KURIAKOSE - GOVERNMENT PLEADER



     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   13.11.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                               2024:KER:84741
WP(C) NO.40109 OF 2024
                              3



                         JUDGMENT

The petitioner preferred Ext.P6 appeal before the 1 st

respondent/ District Collector aggrieved by the fixation of

the fair value in respect of his property. The limited prayer

in this Writ Petition is to give a direction to the 1 st

respondent to consider and dispose of Ext.P6 appeal within a

time frame.

2. Having heard Sri. Soyuz P. K., 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 1st respondent to dispose of Ext.P6

appeal, in accordance with law, after hearing the petitioner

within a period of two months from the date of receipt of a

copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR 2024:KER:84741 WP(C) NO.40109 OF 2024

APPENDIX OF WP(C) 40109/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 29.07.2021

Exhibit P2 A TRUE COPY OF THE RELEVANT PAGE OF THE FAIR VALUE REGISTER SHOWING THE FAIR VALUE OF THE LAND COMPRISED IN SY. NO. 230/7 OF ERNAKULAM VILLAGE

Exhibit P3 A TRUE COPY OF THE RELEVANT PAGE OF THE FAIR VALUE REGISTER SHOWING THE FAIR VALUE OF SY NO. 230/3 OF ELAMKULAMM VILLAGE

Exhibit P4 A TRUE COPY OF THE RELEVANT PAGE OF THE FAIR VALUE REGISTER SHOWING THE FAIR VALUE OF SY NO. 233/2 OF ELAMKULAMM VILLAGE

Exhibit P5 A TRUE COPY OF THE RELEVANT PAGE OF THE FAIR VALUE REGISTER SHOWING THE FAIR VALUE OF SY NO. 233/3 OF ELAMKULAMM VILLAGE

Exhibit P6 A TRUE COPY OF THE APPEAL DATED 17.10.2024 IN FORM NO.B

Exhibit P7 A TRUE COPY OF THE POSTAL ACKNOWLEDGMENT RECEIPT DATED 21.10.2024

RESPONDENTS' EXHIBITS: NIL