Kerala High Court
Smt. Usha Devi Panicker vs The State Of Kerala on 17 November, 2014
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY,THE 17TH DAY OF NOVEMBER 2014/26TH KARTHIKA, 1936
WP(C).No. 30362 of 2014 (U)
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PETITIONER:
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SMT. USHA DEVI PANICKER, AGED 58 YEARS,
W/O.SRI RAMACHANDRA PANICKER,
RESIDING AT 'AYODHYA', 10/323, KOTHALA P O, PAMBADY,
KOTTAYAM - 686 502.
BY ADV. SRI.V.VINAY MENON
RESPONDENT(S):
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1. THE STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2. THE ADDITIONAL TAHSILDAR,
TALUK OFFICE, KANAYANNUR TALUK, ERNAKULAM - 682 011.
3. THE DISTRICT COLLECTOR,
COLLECTORATE, KAKKANAD, ERNAKULAM - 682 030.
4. EDAPPALLYELANGALLOOR SWAROOPAM AND EDAPPILLYKOIKKARYAM,
KUNNATH HOUSE, MARAMPILLY P O, ALUVA,
ERNAKULAM - 683 107,
REPRESENTED BY ITS POWER OF ATTORNEY.
R BY SR.GOVERNMENT PLEADER SRI. K.C. VINCENT
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17-11-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 30362 of 2014 (U)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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EXHIBIT P1:- TRUE COPY OF THE POSSESSION CERTIFICATE BEARING NUMBER
22/14 DTD 13/1/2014 ISSUED BY THE VILLAGE OFFICER, EDAPPALLY
NORTH.
EXHIBIT P2:- TRUE COPY OF THE NOTIFICATION NUMBER GO(MS)NO 101/2009/RD
DTD 21/2/2009.
EXHIBIT P2(A):- TRUE TYPED COPY OF NOTIFICATION NUMBER GO(MS)NO
101/2009/RD DTD 21/2/2009 WITHOUT MALAYALAM CONTENTS
IN CAUSE TITLE .
RESPONDENT(S)' EXHIBITS: NIL
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P.A. TO JUDGE
AK
A.MUHAMED MUSTAQUE, J.
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WP(C).No.30362 of 2014-U.
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Dated this the 17th day of November, 2014.
J U D G M E N T
The petitioner has approached this Court challenging the fixation of dead line for filing the application under the Kerala Service Inam Lands (Vesting and Enfranchisement) Rules, 1981. According to the petitioner, the last date was fixed on 30.11.2001. In one of the cases, this Court has disposed the matter on instructions from the Government that the Government is proposed to extend the time for receiving the application under the Kerala Service Inam Lands (Vesting and Enfranchisement) Rules, 1981. Considering the above, there shall be a direction to the second respondent or any other competent officer shall receive the application from the petitioner based on the extension of time for filing the application and to dispose of the application in accordance with law after hearing the WP(C).No.30362/2014-U. 2 petitioner and other affected parties.
Writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, (JUDGE) Kvs/-
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