Seema vs The District Collector
2024 Latest Caselaw 25832 Ker

Kerala High Court

Seema vs The District Collector on 30 September, 2024

WP(C) NO. 33290 OF 2024            1




                                              2024:KER:72456
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE P.M.MANOJ

MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                       WP(C) NO. 33290 OF 2024

PETITIONER:

               SEEMA
               AGED 48 YEARS
               W/O. SREEKUMAR, SREEVALSAM HOUSE, KUNNUMPURAM,
               DESOM, ALUVA, ERNAKULAM, PIN - 683102


               BY ADVS.
               FARHANA K.H.
               MUHASIN K.M.



RESPONDENTS:

    1          THE DISTRICT COLLECTOR
               FIRST FLOOR, CIVIL STATION, KAKKANAD, ERNAKULAM,
               PIN - 682030

    2          THE DEPUTY COLLECTOR (LA)
               FIRST FLOOR, CIVIL STATION, KAKKANAD, ERNAKULAM,
               PIN - 682030

    3          THE TAHSILDAR
               ALUVA TALUK OFFICE, GROUND FLOOR, MINI CIVIL
               STATION, PERIYAR NAGAR, ALUVA, ERNAKULAM, PIN -
               683101

    4          THE VILLAGE OFFICER
               CHENGAMANAD VILLAGE OFFICE, CHENGAMANAD, ALUVA,
               ERNAKULAM, PIN - 683102



        THIS    WRIT   PETITION     (CIVIL)     HAVING    COME    UP    FOR
ADMISSION       ON   30.09.2024,       THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 33290 OF 2024         2




                                                   2024:KER:72456




                              JUDGMENT

Dated this the 30th day of September, 2024

The writ petition is preferred being aggrieved by

the non consideration of Form 6 application and seeking

for an expeditious disposal of the same. The petitioner is

the owner and is in possession of 15.05 Ares of land

comprised in Survey No.372/2-4 in Chengamanad Village,

Aluva Taluk of Ernakulam District.

2. The reason behind this writ petition is that

the property mentioned in the revenue records as 'Nilam'

and also included in the data bank. Accordingly, the

petitioner preferred Form 5 application and obtained an

order in her favour as per Exhibit P2. After obtaining

Exhibit P2 order, the petitioner preferred Exhibit P3 on

12.07.2024. It is stated that the application is also

pending before the 2nd respondent seeking a direction to

expeditious disposal of the same within a time frame fixed

by this Court.

2024:KER:72456

3. I have heard Sri.Farhana K.H, the learned

counsel for the petitioner and Sri.Riyal Devassy, the

learned Government Pleader for the respondents.

4. On considering the limited nature of the

prayer, I prefer to dispose of the writ petition with a

direction to consider and pass appropriate orders after

obtaining report from the 4th respondent Village Officer.

In that respect, the Village Officer shall forward a report

within a period of one month from the date of receipt of a

copy of this judgment. On receiving such report, the 2 nd

respondent shall consider and pass appropriate orders on

Exhibit P3 application within a further period of two

months from the date of receipt of the copy of this

judgment.

Accordingly, the writ petition is disposed of.

Sd/-

P.M.MANOJ JUDGE Anu

2024:KER:72456

APPENDIX OF WP(C) 33290/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 04.07.2018

Exhibit P2 TRUE COPY OF THE ORDER DATED 19.10.2023 ISSUED BY SUB COLLECTOR/ REVENUE DIVISIONAL OFFICER, FORT KOCHI

Exhibit P3 TRUE COPY OF THE APPLICATION IN FORM 6 DATED 12.07.2024

Exhibit P4 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 13.06.2024