Sujamol John vs The Revenue Divisional Officer
2025 Latest Caselaw 8356 Ker

Kerala High Court

Sujamol John vs The Revenue Divisional Officer on 29 April, 2025

                                                     2025:KER:33258
WP(C) NO. 17055 OF 2025
                                   1



              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE S.MANU
    TUESDAY, THE 29TH DAY OF APRIL 2025 / 9TH VAISAKHA, 1947
                      WP(C) NO. 17055 OF 2025

PETITIONER(S):

            SUJAMOL JOHN
            AGED 45 YEARS, S/O JOHN @ JOHNY MATHEW C 203,
            DADDYS DAALIYA , KAMMASANDRA VILLAGE,
            BANGALORE SOUTH ELECTRONIC CITY P.O,
            BANGALORE, PIN - 560100

            BY ADVS.
            P.K.SOYUZ
            E.V.BABYCHAN
            JELSON J.EDAMPADAM


RESPONDENT(S):

    1       THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
            KOTTAYAM RDO OFFICE, MINI CIVIL STATION,
            KOTTAYAM P.O. KOTTAYAM DISTRICT, PIN - 686001

    2       DEPUTY COLLECTOR (RR)
            KOTTAYAM CIVIL STATION, COLLECTORATE P.O,
            KOTTAYAM DISTRICT, PIN - 686002

    3       THE AGRICULTURAL OFFICER
            KRISHI BHAVAN, VAZHAPALLY VAZHAPALLY P.O,
            KOTTAYAM DISTRICT, PIN - 686103

    4       THE VILLAGE OFFICER
            VAZHAPALLY WEST VILLAGE VAZHAPALLY P.O,
            KOTTAYAM DISTRICT, PIN - 686103

            SMT.NIMA JACOB-GP


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                  2025:KER:33258
WP(C) NO. 17055 OF 2025
                               2




                          JUDGMENT

The only relief sought in this writ petition is for a

direction to the competent among the respondents to

consider Ext.P6 application in Form No.9.

2. Heard the learned counsel for the petitioner

and the learned Government Pleader.

In view of the limited relief sought, this writ petition

is disposed of, directing the 2nd respondent to consider Form

No.9 application dated 03.01.2024 submitted by the

petitioner if it is in order and to take appropriate decision in

accordance with law within a period of four months from the

date of receipt of a copy of this judgment.

Sd/-

S.MANU JUDGE nak 2025:KER:33258 WP(C) NO. 17055 OF 2025

APPENDIX OF WP(C) 17055/2025

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE PARTITION DEED NO.

36/2020 DATED 06.01.2020 OF CHANAGANSERRY SRO

Exhibit P2 A TRUE COPY OF THE PARTITION DEED NO, 326/1988 DATED 09.02.1988 OF CHANAGANSERRY SRO

Exhibit P3 A TRUE COPY OF THE PARTITION DEED NO.

730/1970 DATED 28.03.1970 OF CHANAGANSERRY SRO

Exhibit P4 A TRUE COPY OF THE GIFT DEED NO. 1492/ 1948 DATED 08.11.1948 ( ME 23 THULAM 1124) OF CHANAGANSERRY SRO

Exhibit P5 A TRUE COPY OF THE LAND TAX RECEIPT DATED 12.02.2025

Exhibit P6 A TRUE COPY OF THE APPLICATION NO.

1/2023/1855363 IN FORM NO. 9 DATED 03.01.2024 WITHOUT ANNEXURES

Exhibit P7 A TRUE COPY OF THE AFFIDAVIT DATED 01.04.2025 BY MR. KUNJUMON , AGED 70 , KIDANGIL HOUSE ,

Exhibit P8 A TRUE COPY OF THE AFFIDAVIT DATED 01.04.2025 BY MR. SEBASTIAN THOMAS , AGED 74, KOYPALLY HOUSE

Exhibit P9 A TRUE COPY OF THE REPORT OF THE 4TH RESPONDENT DATED 28.02.2024

Exhibit P10 A TRUE COPY OF THE ORDER NO.1154/2023 DATED 17.11.2023 OF THE 1ST RESPONDENT RDO