Kerala High Court
Sainaba vs District Collector on 24 October, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
W.P.(C).No.37119/2024
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2024:KER:79158
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946
WP(C) NO. 37119 OF 2024
PETITIONER:
SAINABA, AGED 68 YEARS
W/O LATE ABDHUL RAHMAN, CHULLIPARAMBIL HOUSE,
PUTHUVYPU POST, KOCHI,ERNAKULAM., PIN - 682508
BY ADVS. DENIZEN KOMATH
DEAN DENIZEN KOMATH
MEGHA MADHAVAN
RESPONDENTS:
1 DISTRICT COLLECTOR
CIVIL STATION, KAKKANADU, ERNAKULAM., PIN -
682030
2 REVENUE DIVISIONAL OFFICER
O/O THE REVENUE DIVISIONAL OFFICER, FORT
KOCHI,ERNAKULAM., PIN - 682001
3 TAHZILDAR
TALUK OFFICE, FORT KOCHI,ERNAKULAM., PIN - 682001
4 VILLAGE OFFICER
PUTHUVYPU VILLAGE, PUTHUVYPU POST,
KOCHI,ERNKAULAM., PIN - 682508
SMT.VIDYA KURIAKOSE, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.10.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C).No.37119/2024
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JUDGMENT
The petitioner preferred Ext.P9 statutory appeal before
the 2nd respondent against Ext.P8 order. The limited prayer in
this writ petition is to give a direction to the 2 nd respondent to
dispose of Ext.P9 within a time frame.
Having heard Sri. Denizen Komath, the learned counsel
for the petitioner and Smt. Vidya Kuriakose, the learned
Government Pleader, this writ petition is disposed of with a
direction to the 2nd respondent to consider and dispose of Ext.P9
appeal, after hearing the petitioner, in accordance with law,
within a period of four months from the date of receipt of a copy
of this judgment.
SD/-
DR. KAUSER EDAPPAGATH
JUDGE
kp
2024:KER:79158
APPENDIX OF WP(C) 37119/2024
PETITIONER EXHIBITS
Exhibit-P1 TRUE PHOTOCOPY OF THE APPLICATION FOR
ASSIGNMENT PREFERRED BY THE PETITIONER
DATED 29.09.2012
Exhibit-P2 TRUE PHOTOCOPY OF THE APPLICATION FOR
ASSIGNMENT PREFERRED BY THE PETITIONER'S
HUSBAND DATED 11.01.2006
Exhibit-P3 TRUE PHOTOCOPY OF THE REPORT AND MAHAZAR
PREPARED BY THE 4TH RESPONDENT FAVOURING
THIS PETITIONER'S CLAIM IS ALONG WITH
THE TYPED COPY OF THE MAHAZAR.
Exhibit-P4 TRUE PHOTOCOPY OF THE CERTIFICATE ISSUED
FROM THE OFFICE OF THE ELAMKUNNAPUZHA
GRAMA PANCHAYAT SECRETARY, DATED
26.03.2012
Exhibit-P5 TRUE PHOTOCOPY OF THE WATER AND
ELECTRICITY BILLS OF THE PETITIONER IS
ALONG WITH THE TYPED COPY OF THE
ELECTRICITY BILL
Exhibit-P6 TRUE PHOTOCOPY OF THE CERTIFICATE ISSUED
FROM THE OFFICE OF THE PRESENT WARD
MEMBER OF ELAMKUNNAPUZHA GRAMA PANCHAYAT
DATED 10.08.2024
Exhibit-P7 TRUE PHOTOCOPY OF THE JUDGMENT OF THIS
HON'BLE COURT IN WPC NO. 32565/2014
DATED 23.01.2024
Exhibit-P8 TRUE PHOTOCOPY OF THE IMPUGNED ORDER
ISSUED FROM THE OFFICE OF THE 3RD
RESPONDENT VIDE REFERENCE NUMBER LA
43/2006/S4 DATED 18.07.2024
Exhibit-P9 TRUE PHOTOCOPY OF THE STATUTORY APPEAL
FILED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT,DATED 26.08.2024
