Ramalingam vs The District Collector Palakkad
2024 Latest Caselaw 30227 Ker

Kerala High Court

Ramalingam vs The District Collector Palakkad on 24 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                             2024:KER:79228



          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. 34418 OF 2024

PETITIONER:

         RAMALINGAM
         AGED 62 YEARS
         S/O LATE KAMALAMMAL, RESIDING AT KARAYOOR,
         ATTAPADI, PALAKKAD DISTRICT., PIN - 678581


         BY ADVS.
         P.T.SHEEJISH
         A.ABDUL RAHMAN (A-1917)




RESPONDENTS:

    1    THE DISTRICT COLLECTOR PALAKKAD
         COLLECTORATE, PALAKKAD DISTRICT, PIN - 678001

    2    THE REVENUE DIVISIONAL OFFICER
         OFFICE OF THE REVENUE DIVISIONAL OFFICER,
         OTTAPALAM, PALAKKAD DISTRICT., PIN - 679101

    3    THE SUB COLLECTOR
         OTTAPALAM, OTTAPALAM PO, PALAKKAD DISTRICT,
         PIN - 679001

    4    THE VILLAGE OFFICER
         KOTTATHARA VILLAGE OFFICE, KOTTATHARA, PALAKKAD
         DISTRICT., PIN - 678581
                                                    2024:KER:79228
WP(C) NO.34418 OF 2024
                                 2

    5       PAPPA
            D/O PALANI, KARAYOOR, PALAKKAD DISTRICT.,
            PIN - 678001


            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:79228
WP(C) NO.34418 OF 2024
                               3



                         JUDGMENT

The petitioner preferred Ext.P8 appeal before the 1 st

respondent challenging Ext.P7. The limited prayer in this

Writ Petition is to give a direction to the 1 st respondent to

dispose of Ext.P8 appeal.

2. Having heard Sri. P. T. Sheejish, the learned

counsel for the petitioner and Sri. B. S. Syamanthak, the

learned Government Pleader, this Writ Petition is disposed of

with a direction to the 1st respondent to hear and dispose of

Ext.P8 appeal, if it has been received, within a period of four

months from the date of receipt of a copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR 2024:KER:79228 WP(C) NO.34418 OF 2024

APPENDIX OF WP(C) 34418/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PURCHASE CERTIFICATE ISSUED BY THE AGALI LAND TRIBUNAL DATED 22.10.76

Exhibit P2 TRUE COPY OF THE DECREE IN O S NO 25/1994 OF DATED 21.7.95 ON THE FILE OF THE MUNSIFF-MAGISTRATE COURT, MANNARCAUD

Exhibit P3 A TRUE COPY OF THE SKETCH PREPARED IN EXT P2 SUIT.IN THE FINAL DECREE DATED NIL

Exhibit P4 A TRUE COPY OF THE ORDER PASSED BY THE REVENUE DIVISIONAL OFFICER, OTTAPALAM DATED 8.8.2011

Exhibit P5 A TRUE COPY OF THE APPEAL MEMORANDUM FILED BY THE PETITIONER AND OTHERS BEFORE THE RESPONDENT DATED 21.12.2011

Exhibit P6 A TRUE COPY OF THE FINAL ORDER PASSED BY THE SECOND RESPONDENT DATED 24.6.2015

Exhibit P7 A TRUE COPY OF THE ORDER PASSED BY THE SUB COLLECTOR OTTAPALAM DATED 16.02.2021

Exhibit P8 TRUE COPY OF THE APPEAL FILED BY THE PETITIONER BEFORE THE RESPONDENT DISTRICT COLLECTOR DATED 10.03.2021

Exhibit P9 TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN WPC 15260 OF 2017 DATED 07.06.2024

RESPONDENTS' EXHIBITS: NIL