Mathew T.U vs The Revenue Divisional Officer
2024 Latest Caselaw 29590 Ker

Kerala High Court

Mathew T.U vs The Revenue Divisional Officer on 17 October, 2024

WP(C) No.1802/2023                        1/3                        Order Date : 17-10-2024

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.


               Thursday, the 17th day of October 2024 / 25th Aswina, 1946


                        IA.NO.2/2024 IN WP(C) NO. 1802 OF 2023

   APPLICANT/PETITIONER:

          MATHEW T.U., AGED 62 YEARS, S/O UIAHANNAN, THANNITTAMMACKEL,
          VAZHAKKULAM P.O.,ERNAKULAM DISTRICT, PIN - 686670

   RESPONDENTS/RESPONDENTS:

      1. THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
         MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN - 686661
      2. AGRICULTURAL OFFICER, AGRICULTURAL OFFICE, MANJALLOOR, VAZHAKKULAM,
         ERNAKULAM , PIN - 686670
      3. VILLAGE OFFICER, MANJALLOOR VILLAGE OFFICE, VAZHAKKULAM, ERNAKULAM
         DISTRICT, PIN - 686670


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to accept Exhibits P12
   to P14 on the file of this Hon'ble Court in the interest of justice
   pending disposal of the writ petition.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.LATHEESH SEBASTIAN, Advocate for the petitioner and of GOVERNMENT
   PLEADER for R1, the court passed the following:
 WP(C) No.1802/2023                             2/3                            Order Date : 17-10-2024




                                     MOHAMMED NIAS C. P. , J.
                         ============================================
                          I. A. No. 2 of 2024 in W. P. (C) No. 1802 of 2023
                         =============================================
                              Dated this the 17th day of October, 2024

                                             ORDER

Taking note of the fact that the judgment was pronounced on

2.4.2024 and I.A. No.2/2024 was filed after the disposal of the case and

the same was being posted from time to time, the time limit for steps

to be taken by the petitioner and also, for orders to be passed by the

respondents, will run from today.

Sd/-

MOHAMMED NIAS C. P., JUDGE MMG WP(C) No.1802/2023 3/3 Order Date : 17-10-2024

APPENDIX OF WP(C) 1802/2023 Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT OF THE PETITIONER DATED 22.04.2022 Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF DATA BANK OF MANJALLOOR GRAMA PANCHAYAT PREPARED BY THE 2ND RESPONDENT DATED 24.03.2012 Exhibit P3 TRUE COPY OF THE APPLICATION OF THE PETITIONER SUBMITTED BEFORE THE 1ST RESPONDENT DATED 16.02.2019, WHICH IS COUNTER SIGNED BY THE RESPONDENTS 2 AND 3 ON 18.02.2019 Exhibit P4 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 15.02.2021 Exhibit P5 TRUE COPY OF THE APPLICATION OF THE PETITIONER DATED NIL Exhibit P6 . TRUE COPY OF THE LETTER OF THE 1ST RESPONDENT DATED 30.12.2021 Exhibit P7 TRUE COPY OF THE LETTER OF THE 3RD RESPONDENT DATED 13.01.2022 Exhibit P8 TRUE COPY OF THE REPORT OF THE 2ND RESPONDENT DATED 04.04.2022 Exhibit9 TRUE COPY OF THE PROCEEDINGS OF THE LLMC DATED 25.08.2022 OF MANJALLOOR GRAMA PANCHAYAT Exhibit P10 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 22.09.2022 IN FORM 5 Exhibit P11 TRUE COPY OF THE ORDER OF THE 1ST RESPONDENT DATED 22.09.2022 IN FORM 6 Exhibit P12 TRUE COPY OF THE FIELD MAP OF THE PROPERTY OF THE PETITIONER Exhibit P13 TRUE COPY OF THE LETTER OF THE INFORMATION OFFICER OF KSRSEC DATED 10.06.2022 Exhibit P14 TRUE COPY OF THE LETTER OF THE VILLAGE OFFICER OF MANJALLOOR VILLAGE DATED 30.06.2022