Reji Abraham vs The Revenue Divisional Officer
2024 Latest Caselaw 25870 Ker

Kerala High Court

Reji Abraham vs The Revenue Divisional Officer on 30 September, 2024

                                                          2024:KER:72562
WP(C) NO. 34169 of 2024
                                     1

                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. 34169 OF 2024

PETITIONER/S:

             REJI ABRAHAM
             AGED 57 YEARS
             S/O. LATE M.A ABRAHAM, ABAN HOUSE, NO. 9, CHETPET
             VILLAGE, CHENNAI, TAMIL NADU, PIN - 600031


             BY ADV C.K.SHERIN


RESPONDENT/S:

     1       THE REVENUE DIVISIONAL OFFICER
             REVENUE DIVISIONAL OFFICE, ADOOR, PATHANAMTHITTA, PIN -
             689101

     2       DEPUTY COLLECTOR (RR)
             COLLECTORATE, PATHANAMTHITTA, PIN - 689645

     3       THE VILLAGE OFFICER
             PATHANAMTHITTA VILLAGE OFFICE, PATHANAMTHITTA, PIN -
             689645



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                              2024:KER:72562
WP(C) NO. 34169 of 2024
                                     2


                          JUDGMENT

(Dated this the 30th day of September, 2024)

The writ petition is preferred being aggrieved by the

delay in considering Ext.P3 application in Form7 by the 2 nd

respondent and seeking for an expeditious disposal.

2. It is stated that the pPetitioner along with his wife

Saly Abraham are the absolute owners and possession of land

having an extent of 21.45 Ares comprised in Sy. No. 228/1C of

Pathanamthitta village, Kozhenchery Taluk, Pathanamthitta

District. The property of the petitioner is not included in Ext P2

Data Bank. Accordingly, the petitioner submitted Ext.P3 in

Form 7 before the 1st respondent on 23.08.2024.

3. In response to that, the learned Govt. Pleader

submitted that application was submitted on 23.08.2024 and

there is no delay as contended in the writ petition.

4. I have heard the learned counsel appearing for the

petitioner as well as the Government Pleader.

On considering the submissions made on both side,

I feel it is apposite to direct the 2nd respondent to consider and

pass appropriate orders on Ext.P3 application in Form 7 within 2024:KER:72562 WP(C) NO. 34169 of 2024

a stipulated time. Accordingly, there will be direction to the

3rd h respondent Village Officer to forward a report with regard

to the properties pertained to Ext.P3 to the 2 nd respondent

within a period of two months from the date of receipt of a

copy of this judgment. In the event of receipt of such report,

there will be a direction to the 2nd respondent to consider and

pass orders on Ext.P3 application within a further period of

two months thereafter.

The Writ Petition is disposed of accordingly.

Sd/-

P.M.MANOJ JUDGE SM 2024:KER:72562 WP(C) NO. 34169 of 2024

APPENDIX OF WP(C) 34169/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT DATED 05.02.2024 FOR THE PERIOD 2023-2024 ISSUED BY THE PATHANAMTHITTA VILLAGE OFFICER

Exhibit P2 A TRUE COPY OF THE RELEVANT PAGES OF DATA BANK

Exhibit P3 A TRUE COPY OF THE APPLICATION IN FORM NO. 7 DATED 23.08.2024

Exhibit P4 TRUE COPY OF THE RECEIPT DATED 23.08.2024 SHOWING THE ACCEPTANCE OF EXT P3

RESPONDENTS EXHIBITS NIL

P.A.TO JUDGE TRUE COPY