Peter Pereira vs Revenue Divisional Officer

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Kerala High Court

Peter Pereira vs Revenue Divisional Officer

Bench: A.Muhamed Mustaque

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                              PRESENT:

                   THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                  FRIDAY, THE 29TH DAY OF JANUARY 2016/9TH MAGHA, 1937

                                   WP(C).No. 3478 of 2016 (H)
                                   --------------------------------------


PETITIONER(S):
--------------------------

            PETER PEREIRA,
            S/O.LINGORIAN PEREIRA,
            VICE PRESIDENT MOONGODE ST.SEBASTIAN,
            CHURCH PARISH COUNCIL, JULIE LAND, MUDICODE,
            CHERINNIYOOR P.O., VARKALA, THIRUVANANTHAPURAM,
            PIN-695142.

            BY ADV. SRI.R.ANILKUMAR

RESPONDENT(S):
-------------------------

        1. REVENUE DIVISIONAL OFFICER,
            CIVIL STATION, KADAPPANAKUNNU, THIRUVANANTHAPURAM.

        2. ADDITIONAL TAHSILDAR,
            VARKALA VILLAGE, VARKALA P.O.,
            THIRUVANANTHAPURAM DISTRICT, PIN-695141.

        3. VILLAGE OFFICER,
            OTTOOR VILLAGE, OTTOOR, MOONGODE P.O.,
            THIRUVANANTHAPURAM.

        4. JULIET D'COUTH,
            S.J.VILLA, MOONGODE P.O., OTTOOR VILLAGE,
            CHERAYINKEEZHU TALUK,
            THIRUVANANTHAPURAM DISTRICT.

            R BY GOVERNMENT PLEADER

            THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
            ON 29-01-2016, THE COURT ON THE SAME DAY DELIVERED THE
            FOLLOWING:


PJ

WP(C).No. 3478 of 2016 (H)
--------------------------------------

                                           APPENDIX

PETITIONER(S)' EXHIBITS
-------------------------------------

P1-       PHOTO COPY OF THE SURVEY SKETCH SHOWING THE LAY OUT OF THE
          PROPERTY IN SURVEY NO.206/3,4 OF OTTOOR VILLAGE.

P2-       PHOTO COPY OF THE ORDER O.XXII/5/14 DATED 11/12/14

P3-       PHOTOCOPY OF THE APPEAL NO.4080/15 FILED BEFOR THE R1 DATED
          26/2/15.

RESPONDENT(S)' EXHIBITS
---------------------------------------

          NIL.

                                                       / TRUE COPY /


                                                       P.S. TO JUDGE

PJ



                    A.MUHAMED MUSTAQUE, J.
                  ==================
                    W.P.(C).No. 3478 of 2016
                  ==================
            Dated this the 29th day of January, 2016


                          J U D G M E N T

The petitioner challenging an order passed by the Additional Tahsildar as per Ext.P2 under the Land Conservancy Act has preferred an appeal before the Revenue Divisional Officer, Thiruvananthapuram. Ext.P3 is the memorandum of appeal.

Considering the above, the following directions are issued. There shall be a direction to the first respondent, RDO to take a decision on Ext.P3 within two months from the date of receipt of the copy of this judgment after notice to the petitioner. Till a decision is taken, the status quo shall be maintained.

The writ petition is disposed of, as above.

sd/-

sab                             A.MUHAMED MUSTAQUE, JUDGE

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