Chokli Moideenkutty vs Revenue Divisional Officer, ...
2025 Latest Caselaw 8311 Ker

Kerala High Court

Chokli Moideenkutty vs Revenue Divisional Officer, ... on 25 April, 2025

                                         1
W.P.(C) No.16048 of 2025


                                                                2025:KER:33156

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE S.MANU

     FRIDAY, THE 25TH DAY OF APRIL 2025/5TH VAISAKHA, 1947

                       WP(C) NO. 16048 OF 2025


PETITIONER/NA:

             CHOKLI MOIDEENKUTTY
             AGED 70 YEARS
             S/O. CHOKLI MOHAMMED KUTTY HAJI, PARAMBIL PEEDIKA,
             P. O. PERUVALLUR TIRURANGADI TALUK, MALAPPURAM
             DISTRICT,, PIN - 676317


             BY ADVS.
             H.NUJUMUDEEN
             K.P.SHEREEF


RESPONDENTS/NA:

     1       REVENUE DIVISIONAL OFFICER, MALAPPURAM
             ( DEPUTY COLLECTOR, LA MALAPPURAM), UPHILL,
             MALAPPURAM CIVIL STATION, MALAPPURAM DISTRICT.,
             PIN - 676505

     2       VILLAGE OFFICER
             PERUVALLUR VILLAGE OFFICE, P. O. PERUVALLUR,
             TIRURANGADI TALUK, MALAPPURAM DISTRICT,
             PIN - 676317

     3       AGRICULTURAL OFFICER
             PERUVALLUR, KRISHI BHAVAN, PERUVALLUR,
             PARAMBILPEEDIKA P.O, MALAPPURAM DISTRICT,
             PIN - 676317


             SMT RESMI THOMAS- GOVERNMENT PLEADER


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   25.04.2025,    THE    COURT    ON       THE   SAME   DAY    DELIVERED   THE
FOLLOWING:
                                    2
W.P.(C) No.16048 of 2025


                                                    2025:KER:33156




                             S. Manu, J.
           -------------------------------------------------
                    W.P.(C) No.16048 of 2025
           -------------------------------------------------
              Dated this the 25th day of April, 2025

                            JUDGMENT

The petitioner has submitted Ext.P3 Form 6 application

before the 1st respondent. The limited prayer in this writ petition

is for a direction to the 1st respondent to consider Ext.P3 Form 6

application.

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

The writ petition is disposed of directing the 1st respondent

to consider Ext.P3 Form 5 application, if it is in order, and to

take appropriate decision in accordance with law within a period

of five months from the date of receipt of a certified copy of this

judgment.

Sd/-

S. Manu Judge

SMF

2025:KER:33156

APPENDIX OF WP(C) 16048/2025

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE RELEVANT PAGE OF THE DATA BANK PUBLISHED BY THE LLMC OF THE PERUVALLUR VILLAGE ON 20.03.2012

Exhibit P2 THE TRUE COPY OF THE PHOTOS PROVING THAT THE PRESENT LAND IS A GARDEN LAND DATED NIL

Exhibit P3 THE TRUE COPY OF THE FORM 6 APPLICATION NUMBERED AS 24/2025/108170 DATED 28.03.2025 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

Exhibit P4 THE TRUE COPY OF THE THARAM MATTAL RECEIPT NUMBERED KL10061202862/2025 ISSUED BY THE VILLAGE OFFICER, PERUVALLUR, ON 28.03.2025

Exhibit P5 THE TRUE COPY OF THE STATUS OF THE PETITION PENDING BEFORE THE 1ST RESPONDENT DATED NIL