Kerala High Court

Umarul Farooq vs State Of Kerala on 6 May, 2025

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

   TUESDAY, THE 6TH DAY OF MAY 2025 / 16TH VAISAKHA, 1947

                     WP(C) NO. 16986 OF 2025

PETITIONER:

         UMARUL FAROOQ
         AGED 36 YEARS, S/O HYDERALI,
         PALAVALAPPIL VEEDU, PERUMPILAVU P.O,
         THRISSUR, PIN - 680519

         BY ADVS.
         S.MOHAMMED AL RAFI
         THAJUNA MARIA FRANCIS
         BINI DAS
         VISHNUDHATHAN.P.R
RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY PRINCIPAL SECRETARY AND
         AGRICULTURAL PRODUCTION COMMISSIONER,
         DEPARTMENT OF AGRICULTURE DEVELOPMENT
         AND FARMERS' WELFARE, SECRETARIATE,
         THIRUVANANTHAPURAM, PIN - 695001

    2    THE DISTRICT COLLECTOR
         CIVIL STATION, AYYANTHOLE
         THRISSUR, PIN - 680003

    3    THE SUB COLLECTOR
         CIVIL STATION, AYYANTHOLE
         THRISSUR, PIN - 680003

    4    THE TAHSILDAR(LAND RECORDS)
         KUNNAMKULAM TALUK,
         THRISSUR, PIN - 680503
 W.P.(C). No. 16986 of 2025            :2:                      2025:KER:33578

      5        THE VILLAGE OFFICER
               KARIKKADU GROUP,
               THRISSUR, PIN - 680543

      6        THE AGRICULTURAL OFFICER
               KADAVALLUR, KARIKKAD P O,
               THRISSUR, PIN - 680543

               ASHWIN SETHUMADHAVAN - GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   06.05.2025,        THE   COURT   ON    THE   SAME   DAY    DELIVERED   THE
FOLLOWING:
 W.P.(C). No. 16986 of 2025         :3:                  2025:KER:33578

                            VIJU ABRAHAM, J.
            --    -- -- -- -- -- -- -- -- -- -- -- --
                        W.P.(C) No. 16986 of 2025
            --    -- -- -- -- -- -- -- -- -- -- -- --
                     Dated this the 6th day of May, 2025

                               JUDGMENT

The limited prayer of the petitioner is for expeditious disposal of

Ext.P3 revision petition challenging Ext.P2 order pending before the

Agricultural Production Commissioner.

After hearing both sides, the writ petition is disposed of directing

the 1st respondent to consider and pass orders on Ext.P3 within an

outer limit of six months from the date of receipt of a copy of this

judgment, after affording an opportunity of hearing to the petitioner. Till

a decision is taken, all further proceedings pursuant to Ext.P2 shall be

kept in abeyance.

Sd/-

VIJU ABRAHAM JUDGE APA W.P.(C). No. 16986 of 2025 :4: 2025:KER:33578

APPENDIX OF WP(C) 16986/2025