Kerala High Court
M.R. Venugopalan Nair vs The District Collector on 18 March, 2016
Author: A. Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY,THE 18TH DAY OF MARCH 2016/28TH PHALGUNA, 1937
WP(C).No. 10560 of 2016 (T)
----------------------------
PETITIONER:
--------------------
M.R. VENUGOPALAN NAIR, S/O. RAMAN NAIR,
MALAYIDAPADATH HOUSE, VALAMBOOR,
PATTIMATTAM VILLAGE, ERNAKULAM DISTRICT-683 562.
BY ADVS. SRI.T.A.UNNIKRISHNAN
SRI.K.K.AKHIL
RESPONDENT(S):
-------------------------
1. THE DISTRICT COLLECTOR,
ERNAKULAM DISTRICT, PIN-686 669.
2. THE REVENUE DIVISIONAL OFFICER,
MINI CIVIL STATION, MUDAVOOR P.O.,
MUVATTUPUZHA, ERNAKULAM DISTRICT-682 301.
3. THE TAHSILDAR, KUNNATHUNADU TALUK,
ERNAKULAM, PIN-683 562.
4. JAMAL,S/O. URAYI, MANNAMKUZHI HOUSE,
VALAMBOOR, PATTIMATTAM P.O.,
ERNAKULAM DISTRICT, PIN-683 562.
5. SHEMIR M.M., S/O. MOOSA,
MANNAMKUZHIYIL HOUSE,
VALAMBOOR POTHANAMCHIRA,
PATTIMATTAM P.O., ERNAKULAM, PIN-683 562.
6. YAKOBE, S/O. PATHROSE, OMBALAYIL HOUSE,
VALAMBOOR POTHANAMCHIRA,
PATTIMATTAM P.O., ERNAKULAM, PIN-683 562.
R1 TO R3 BY SPECIAL GOVERNMENT PLEADER SRI.P.K.SOYUZ
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 18-03-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
mbr/
WP(C).No. 10560 of 2016 (T)
---------------------------------------
APPENDIX
PETITIONER(S)' EXHIBITS:
--------------------------------------
EXHIBIT P1 : TRUE COPY OF THE LOCATION SKETCH OF THE PROPERTY.
EXHIBIT P2 : TRUE OF THE REPORT DTD.27.3.2015 GIVEN BY THE AGRICULTURAL
OFFICER, KUNNATHUNADU KRISHIBHAVAN.
EXHIBIT P3 : TRUE COPY OF THE COMPLAINT GIVEN BY THE PETITIONER ON
26.3.2015.
EXHIBIT P4 : TRUE COPY OF THE REPORT DTD.28.3.2015 FORWARDED BY THE
VILLAGE OFFICER, PATTIMATTOM TO THE 2ND RESPONDENT.
EXHIBIT P5 : TRUE COPY OF THE REPORT SUBMITTED BY THE AGRICULTURAL
OFFICER, MAZHUVANNOOR FORWARDED TO THE 2ND RESPONDENT
DTD.4.4.2015.
EXHIBIT P6 : TRUE COPY OF THE RESOLUTION DTD.17.4.2015.
EXHIBIT P7 : TRUE COPY OF THE ORDER DTD.6.5.2015 ISSUED BY 2ND
RESPONDENT.
EXHIBIT P8 : TRUE COPY OF THE COMPLAINT DTD.11.6.2015 SUBMITTED BEFORE
THE FIRST RESPONDENT.
EXHIBIT P9 : TRUE COPY OF THE ORDER DTD.15.1.2016 ISSUED BY THE 2ND
RESPONDENT.
RESPONDENT(S)' EXHIBITS: NIL
-----------------------------------------
//TRUE COPY//
P.S.TO JUDGE
mbr/
A. MUHAMED MUSTAQUE, J.
-------------------------------
W.P.(C) No.10560 of 2016
----------------------------------------------
Dated this the 18th day of March, 2016
JUDGMENT
The petitioner approached this Court seeking a direction to restore the thodu which has been illegally reclaimed by the party respondents. The petitioner refers to Ext.P7 order of the Revenue Divisional Officer.
In the light of the above, the District Collector is directed to take appropriate action in the matter, after hearing the petitioner and the party respondents, within a period of two months.
The writ petition is disposed of as above.
sd/-
A. MUHAMED MUSTAQUE
JV JUDGE