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Navas.N.H vs Revenue Divisional Officer
2024 Latest Caselaw 30167 Ker

Citation : 2024 Latest Caselaw 30167 Ker
Judgement Date : 24 October, 2024

Kerala High Court

Navas.N.H vs Revenue Divisional Officer on 24 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                                       2024:KER:79218

            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. 6989 OF 2024

PETITIONER:

            NAVAS.N.H.
            AGED 50 YEARS
            S/O HAMSA, NANETHAN VEEDU KANJIRAKADU,
            PERUMBAVOOR P.0, ERNAKULAM DISTRICT, PIN - 683542


            BY ADVS.
            V.SREEJITH (K/1398/2000)
            MANSOOR.B.H.
            BASIL KURIAKOSE
            SAKEENA BEEGUM



RESPONDENTS:

    1       REVENUE DIVISIONAL OFFICER
            MUVATTUPUZHA, ERNAKULAM DISTRICT, PIN - 686673

    2       THAHSILDHAR,
            KUNNATHUNADU TALUK, TALUK OFFICE, KUNNATHUNADU,
            ERNAKULAM DISTRICT, PIN - 682308


            BY ADV.
            SRI. B. S. SYAMANTHAK - GOVERNMENT PLEADER


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   24.10.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                   2024:KER:79218
WP(C) NO.6989 OF 2024
                                2




                          JUDGMENT

The prayer in this Writ Petition is to give a direction to

the 2nd respondent to consider and dispose of Ext.P6

representation.

2. The learned Government Pleader submits that

Ext.P6 representation has already been considered and

order has been passed. The order has been produced along

with a memo. Hence, this Writ Petition is closed with liberty

to the petitioner to challenge the order, in accordance with

law.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR 2024:KER:79218 WP(C) NO.6989 OF 2024

APPENDIX OF WP(C) 6989/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 20/01/2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P2 TRUE COPY OF THE W.P.(C). NO. 24135/2020 FILED BY THE PETITIONER BEFORE THIS HON'BLE COURT

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 10.11.2020 IN W.P.(C).NO.24135/2020 OF THIS HON'BLE COURT

Exhibit P4 TRUE COPY OF LETTER DATED 13/01/2021 COMMUNICATED TO THE 2ND RESPONDENT

Exhibit P5 TRUE COPY OF THE ACKNOWLEDGEMENT NO C4-

Exhibit P6 TRUE COPY OF THE REPRESENTATION DATED 18/12/2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

RESPONDENTS' EXHIBITS: NIL

 
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