[Cites 0, Cited by 0]
Kerala High Court
Rovinson Gomez vs The District Collector on 8 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
W.P.(C) No.48746 of 2025
2026:KER:1078
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 8TH DAY OF JANUARY 2026 / 18TH POUSHA, 1947
WP(C) NO. 48746 OF 2025
PETITIONER(S):
ROVINSON GOMEZ
AGED 35 YEARS, S/O. ROBINSON GOMEZ, GOMEZ VILLA,
MANDI KUNNU, KHANNANGAR P.O., THRISSUR, PIN - 680307
BY ADVS.
SMT.FARHANA K.H.
SHRI.MUHASIN K.M.
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
FIRST FLOOR, CIVIL STATION, AYYANTHOLE, THRISSUR,
PIN - 680003
2 THE REVENUE DIVISIONAL OFFICER
IRINJALAKUDA REVENUE DIVISIONAL OFFICE, MINI CIVIL
STATION, CHEMMANDA ROAD, IRINJALAKUDA, THRISSUR,
PIN - 680125
3 THE TAHSILDAR
CHALAKUDY TALUK OFFICE, MUNICIPAL TOWN HALL COMPLEX,
MAIN ROAD, OLD HWY, CHALAKUDY, THRISSUR, PIN -
680307
4 THE AGRICULTURAL OFFICER
CHALAKKUDY MUNICIPALITY KRISHI BHAVAN, MUNICIPAL
JUBILEE MANDIRAM, RAILWAY STATION ROAD, CHALAKUDY,
THRISSUR, PIN - 680307
W.P.(C) No.48746 of 2025
2026:KER:1078
2
5 THE DIRECTOR
KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE,
VIKAS BHAVAN, THIRUVANANTHAPURAM, PIN - 695033
BY ADV.:
GP, SMT DEEPA V
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.01.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No.48746 of 2025
2026:KER:1078
3
P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) No.48746 of 2025
------------------------------------------------------
Dated this the 08th day of January, 2026.
JUDGMENT
This writ petition is filed seeking the following
reliefs:
"i) Issue a writ of mandamus or any other writ, order or
direction to 2nd respondent or the officer authorized under
section 2(XVA) of the Act to consider and pass order on Ext.P3
application within a time frame fixed by this Hon'ble Court.
ii) Issue a writ of mandamus or other writ, order or direction to
the 4th respondent to submit a report to the 2nd respondent or
the officer authorized under section 2(XVA) of the Act within a
time frame fixed by the Hon'ble Court.
iii) [[Issue a writ of mandamus directing the 5th respondent to
file a report before the 2nd respondent or the officer
authorized under section 2(XVA) of the Act and 4th respondent
with regard to nature and lie of the petitioner's property in
2008.
iv) To dispense with the production of the translation of
vernacular documents.
v) Issue such other writ, order or direction as this Hon'ble Court
may deem fit and proper in the circumstances of the case."
[SIC]
2. When this Writ Petition came up for
2026:KER:1078
consideration, the learned counsel appearing for the
petitioner submitted that the petitioner will be satisfied if
a direction is issued to consider Ext. P3 Form-5 application
within a time frame.
3. Heard the learned counsel for the petitioner and
the learned Government Pleader.
4. After hearing both sides, I think there can be a
direction to consider Ext.P3 Form-5 application within a
time frame.
Therefore, this Writ Petition(C) is disposed of in the
following manner:
1. The 4th respondent is directed to submit the
necessary report based on Ext.P3 Form-5
application to the 2nd respondent / Authorised
Officer, as expeditiously as possible, at any
rate, within a period of one month from the
date of receipt of a certified copy of this
judgment.
2. The 2nd respondent / Authorised Officer is
2026:KER:1078
directed to consider Ext.P3 Form-5 application
(if it is pending and if it is in order) based on
the report received from the 4th respondent,
as expeditiously as possible, at any rate,
within a period of four months from the date
of receipt of the report.
3. The petitioner will produce a certified copy of
this judgment, along with a copy of this Writ
Petition with exhibits, before the 2nd and 4th
respondents for compliance.
Sd/-
P.V.KUNHIKRISHNAN,
JUDGE
nvj
Judgment reserved NA
Date of judgment 08.01.2026
Judgment dictated 08.01.2026
Draft Judgment Placed 08.01.2026
Final Judgment Uploaded 09 .01.2026
2026:KER:1078
APPENDIX OF WP(C) NO. 48746 OF 2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED
13.06.2024
Exhibit P2 TRUE COPY OF THE RELEVANT PAGES OF
PUBLISHED DATA BANK OF CHALAKKUDY
MUNICIPALITY DATED 22.02.2021
Exhibit P3 TRUE COPY OF THE FORM 5 APPLICATION
DATED 20.11.2025 SUBMITTED BY THE
PETITIONER BEFORE THE 2ND RESPONDENT
Exhibit P4 TRUE COPY OF THE RECEIPT DATED
22.11.2025 EVIDENCING THE PAYMENT OF
FEE FOR FORM 5 APPLICATION
RESPONDENTS EXHIBITS : NIL
//TRUE COPY// PA TO JUDGE
