Kerala High Court

Natarajan vs State Of Kerala on 9 May, 2025

WP(C) NO. 14097 OF 2025

                                   1

                                                     2025:KER:33701
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

        FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                      WP(C) NO. 14097 OF 2025

PETITIONER(S):

           NATARAJAN
           AGED 82 YEARS
           S/O. ANKAPPAN, KOZHIKOODAM PUTHUPARAMBIL HOUSE,
           SHOLAYUR VILLAGE, ATTAPADI TRIBAL TALUK, PALAKKAD
           DISTRICT., PIN - 673581


           BY ADV NIREESH MATHEW


RESPONDENT(S):

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

    2      THE DISTRICT COLLECTOR
           COLLECTORATE, KENATHUPARAMBU, KUNNATHURMEDU, PALAKKAD.,
           PIN - 678013

    3      THE SPECIAL TAHSILDAR (LAND RECORDS)
           ATTAPPADI, PALAKKAD DISTRICT, PIN - 678582

    4      THE VILLAGE OFFICER
           SHOLAYUR VILLAGE, PALAKKAD DISTRICT., PIN - 678581


           BY ADV.SRI.ASHWIN SETHUMADAVAN, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.05.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14097 OF 2025

                                  2

                                                        2025:KER:33701
                 HARISANKAR V. MENON, J
          ---------------------------------------------
                  WP(C) No.14097 of 2025
          ----------------------------------------------
           Dated this the 09th day of May 2025

                           JUDGMENT

The captioned writ petition is filed pointing out that

the petitioner, aged 82 years, has filed Ext.P1 application

dated 17.01.2025, for grant of a Pattayam and the same

requires to be disposed of in a time frame.

2. Having considered the averments in the writ

petition and the contentions raised, this writ petition would

stand disposed of, directing the competent among the

respondents to consider and pass orders on Ext.P1

application filed by the petitioner, as above, as expeditiously

as possible, at any rate, within a period of four weeks from

today, strictly in accordance with law.

Sd/-