Suhail Gupta vs State Of Kerala
2025 Latest Caselaw 8362 Ker

Kerala High Court

Suhail Gupta vs State Of Kerala on 29 April, 2025

WP(C) NO. 17166 OF 2025           1                  2025:KER:33292

              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. 17166 OF 2025

PETITIONER:

          SUHAIL GUPTA
          AGED 37 YEARS
          CIGEN HOTELS AND RESORTS PRIVATE LIMITED, E858,
          CHITHARANJAN PARK, NEW DELHI, PIN - 110001

          BY ADVS.
          K.P.SANTHI
          AKHIL AUGUSTINE
          TARA PREM


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          REVENUE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     THE REVENUE DIVISIONAL OFFICER
          OFFICE OF THE REVENUE DIVISIONAL OFFICE, FORT KOCHI,
          ERNAKULAM DISTRICT, PIN - 682001

    3     DEPUTY COLLECTOR (RR),
          CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682030

    4     AGRICULTURAL OFFICER
          KRISHI BHAVAN, THRIKKAKARA, KAKKANAD, PIN - 682030

    5     THE TAHSILDAR,
          TALUK OFFICE, KANAYANNUR TALUK, ERNAKULAM,
          PIN - 682011

          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:
 WP(C) NO. 17166 OF 2025              2                  2025:KER:33292

                               JUDGMENT

The only relief sought in this writ petition is for a direction

to the 2nd respondent to consider Ext.P2 application in Form 5

submitted by the petitioner.

2. Heard the learned counsel for the petitioner and also the

learned Government Pleader.

This writ petition is disposed of directing the 2 nd respondent

to consider and pass orders on Ext.P2 application if it is in order,

within a period of six months from the date of receipt of a copy of

this judgment.

Sd/-

S.MANU JUDGE MC/29.4 WP(C) NO. 17166 OF 2025 3 2025:KER:33292

APPENDIX OF WP(C) 17166/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 3-4- 2025 ISSUED BY THE VILLAGE OFFICER KAKKANAD

Exhibit P2 TRUE COPY OF THE FORM 5 APPLICATION DATED 4-4-2025 SUBMITTED BY THE PETITIONER

Exhibit P3 TRUE COPY OF THE BUILDING PERMIT DATED 21- 6-2010 ISSUED BY THE THRIKKAKARA MUNICIPALITY