C.M.Joseph vs The District Magistrate on 23 June, 2017

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Kerala High Court

C.M.Joseph vs The District Magistrate on 23 June, 2017

Bench: K.Vinod Chandran

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT:

           THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

       FRIDAY, THE 23RD DAY OF JUNE 2017/2ND ASHADHA, 1939

                  WP(C).No. 19938 of 2017 (N)
                   ---------------------------


PETITIONER:
-----------

           C.M.JOSEPH, AGED 63 YEARS,
           S/O.MATHEW, CHERUKARA HOUSE,
           CHANGANACHERRY (PO),
           KOTTAYAM DISTRICT.


            BY ADVS.SRI.M.V.THAMBAN
                   SRI.R.REJI
                   SMT.THARA THAMBAN
                   SRI.B.BIPIN
                   SRI.ARUN BOSE

RESPONDENT:
-----------

           THE DISTRICT MAGISTRATE,
           COLLECTORATE, COLLECTORATE (PO),
           KOTTAYAM, KOTTAYAM DISTRICT, PIN-686002.


           BY GOVERNMENT PLEADER SMT.RAJI T.BHASKAR


       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
       ON  23-06-2017, THE COURT ON THE SAME DAY  DELIVERED
       THE FOLLOWING:
mbr/

WP(C).No. 19938 of 2017 (N)
----------------------------

                            APPENDIX

PETITIONERS' EXHIBITS:

EXHIBIT P1  :   TRUE COPY OF THE ORIGINAL PETITION BEARING
                NO.2016/31016/5 FILED UNDER SECTION 14 OF THE
                NATIONAL TRUST FOR WELFARE OF PERSONS WITH
                AUTISM, CEREBRAL PALSY, MENTAL RETARDATION AND
                MULTIPLE DISABILITIES ACT, 1999, PENDING BEFORE
                THE RESPONDENT

RESPONDENTS' EXHIBITS:          NIL.



                                           //TRUE COPY//


                                           P.S. TO JUDGE
mbr/



                 K. VINOD CHANDRAN, J.
                 ------------------------------------------
                W.P.(C) No. 19938 of 2017 (N)
                 ------------------------------------------
                     Dated: 23rd June, 2017


                        J U D G M E N T

The petitioner is concerned with the disposal of Ext.P1 application. Ext.P1 application was filed for the purpose of selling a property, which is in the joint name of the petitioner and his siblings, one of whom is mentally retarded.

2. The learned Special Government Pleader, on instructions, submits that the application is in process. A report was obtained from the Village Officer and a house visit was also conducted. In the meanwhile, the Convenor resigned and hence the delay in consideration.

3. In any event, Ext.P1 would be considered within a period of three months from the date of receipt of the certified copy of the judgment.

The writ petition is disposed of. No Costs.

Sd/-

K.VINOD CHANDRAN, JUDGE jjj 24/6/17

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