Suhara vs The District Collector
2026 Latest Caselaw 177 Ker

Citation : 2026 Latest Caselaw 177 Ker
Judgement Date : 8 January, 2026

[Cites 0, Cited by 0]

Kerala High Court

Suhara vs The District Collector on 8 January, 2026

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

W.P.(C) No.48699 of 2025
                                                          2026:KER:1465




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               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. 48699 OF 2025


PETITIONER(S):

             SUHARA
             AGED 60 YEARS, W/O. JAMALUDHEEN (LATE), OTTAKATH,
             MANKARATHODI, POOKKOTTUR, MALAPPURAM, PIN - 676517

             BY ADVS.
             SMT.FARHANA K.H.
             SHRI.MUHASIN K.M.

RESPONDENT(S):

      1      THE DISTRICT COLLECTOR
             COLLECTRATE, UP HILL, MALAPPURAM, PIN - 676505

      2      THE REVENUE DIVISIONAL OFFICER
             PERINTHALMANNA REVENUE DIVISIONAL OFFICE, SHORNUR -
             PERINTHALMANNA ROAD, SHANTI NAGAR, PERINTALMANNA,
             MALAPPURAM, PIN - 679322

      3      THE DEPUTY COLLECTOR (LR)
             COLLECTRATE, UP HILL, MALAPPURAM, PIN - 676505

      4      THE TAHSILDAR
             ERNADU TALUK OFFICE, THALUK OFFICE ROAD,
             VELLARANGAL, MANJERI, MALAPPURAM, PIN - 676517

      5      THE VILLAGE OFFICER
             POOKKOTTUR VILLAGE OFFICE, POOKKOTTUR, MALAPPURAM,
             PIN - 676517
 W.P.(C) No.48699 of 2025
                                                                   2026:KER:1465




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      6       THE AGRICULTURAL OFFICER
              POOKKOTTUR KRISHI BHAVAN, POOKKOTTUR, MALAPPURAM,
              PIN - 676517


BY ADV.:

              SR GP, SMT VIDYA KURIAKOSE


          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.48699 of 2025
                                                                2026:KER:1465




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                        P.V.KUNHIKRISHNAN, J.
                 ---------------------------------------------
                      W.P.(C) No.48699 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 orders on Ext.P4 application within a time frame fixed by this Hon'ble Court.

ii) Issue a writ of mandamus or any other writ, order or direction to 5th respondent to submit report on Ext. P4 application as called for by the 2nd Respondent or the officer authorized under section 2(XVA) of the Act within a time frame fixed by this Hon'ble Court.

iii) Issue of writ of mandamus or any other writ, order or direction, directing the 5th Respondent to make necessary corrections in the BTR, Thandaper register and Form 10 register within a period of 1 month after obtaining orders from the 2nd Respondent or the officer authorized under section 2(XVA) of the Act.

iv) To dispense the filing 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]

2026:KER:1465

2. When this Writ Petition came up for

consideration, the learned counsel appearing for the

petitioner submitted that the petitioner will be satisfied if

a direction is issued to consider Ext. P4 Form-7 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.P4 application within a time

frame.

Therefore, this Writ Petition is disposed of in the

following manner:

1. The 5th and 6th respondents are directed to

submit the necessary reports based on Ext.P4

Form 7 application to the 3rd 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.

2026:KER:1465

2. The 3rd respondent / Authorised Officer is

directed to consider Ext.P4 Form 7 application

(if it is pending and if it is in order) based on

the reports received from the 5th and 6th

respondents, as expeditiously as possible, at

any rate, within a period of four months from

the date of receipt of the reports.

3. The petitioner will produce a certified copy of

this judgment, along with a copy of this Writ

Petition with exhibits, before the 3rd, 5th and 6th

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 09.01.2026 Final Judgment Uploaded 12.01.2026

2026:KER:1465

APPENDIX OF WP(C) NO. 48699 OF 2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DEATH CERTIFICATE OF LATE JAMALUDHEEN ISSUED BY KOZHIKODE CORPORATION DATED 16.01.2018 Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 14.09.2022 Exhibit P3 TRUE COPY OF THE ORDER DATED 16.09.2025, FILE NO. 728/2025 ISSUED BY THE DEPUTY COLLECTOR (LR)/RDO, MALAPPURAM Exhibit P4 TRUE COPY OF THE APPLICATION IN FORM 7 DATED 24.11.2025 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P5 TRUE COPY OF THE RECEIPT EVIDENCING THE PAYMENT OF STATUTORY FEE DATED 24.11.2025

RESPONDENTS EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE