Kerala High Court
George Varghese vs District Collector on 5 August, 2005
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 10TH DAY OF MARCH 2017/19TH PHALGUNA, 1938
WP(C).No. 8075 of 2017 (H)
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PETITIONER :
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GEORGE VARGHESE,
AGED 64 YEARS, S/O ABRAHAM,
VELLIRICKAL HOUSE,
PIRAVOM.
BY ADVS.SRI.R.SANJITH
SMT.C.S.SINDHU KRISHNAH
RESPONDENT(S):
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1 DISTRICT COLLECTOR,
OFFICE OF DISTRICT COLLECTOR,
CIVIL STATION,
ERNAKULAM-682030.
2 REVENUE DIVISIONAL OFFICER,
REVENUE DIVISIONAL OFFICE,
MUVATTUPUZHA.
3 ADDITIONAL TAHSILDAR,
MUVATTUPUZHA TALUK,
MUVATTUPUZHA-686661.
4 VILLAGE OFFICER,
PIRAVOM VILLAGE,
PIRAVOM.
BY GOVERNMENT PLEADER SRI. RENIL ANTO
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10-03-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
EL
WP(C).No. 8075 of 2017 (H)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 TRUE COPY OF L.C. REVISION PETITION NO.L12-12612/2015
P2 TRUE COPY OF STAY PETITION IN LC. REVISION PETITION
NO.L12-12612/2015
P3 TRUE COPY OF THE APPLICATION DATED 05.08.2005 SUBMITTED
BY THE PETITION TO THE TAHSILDAR, MUVATTUPUZHA TALUK
P4 TRUE COPY OF THE EXPLANATION SUBMITTED BY THE PETITIONER
BEFORE TAHSILDAR
P5 TRUE COPY OF THE SAID NOTICE BEARING NO.C7-2012-01 DATED
11.06.2013
P6 TRUE COPY OF THE INTIMATION SENT BY THE PETITIONER DATED
17.03.07
P7 A TRUE COPY OF THE NOTICE BEARING NO.LC4/2014 DATED
06.03.14 ISSUED BY THE 3RD RESPONDENT
P8 TRUE COPY OF THE APPEAL MEMORANDUM BEARING NO.A11-4631/14
P9 TRUE COPY OF THE APPLICATION OF PETITIONER DATED
25.08.2014
P10 TRUE COPY OF THE DEPOSITION OF THE PETITIONER
P11 TRUE COPY OF THE ORDER DISMISSING APPEAL BEARING NO.A11-
4631/14 DATED 13.01.15
RESPONDENT(S)' EXHIBITS
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NIL
TRUE COPY
P.S. TO JUDGE
EL
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C).No.8075 of 2017
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Dated this the 10th day of March, 2017
J U D G M E N T
Against Ext.P1 order of the Revenue Divisional Officer (RDO), the petitioner has preferred Ext.P1 revision petition before the 1st respondent. The limited prayer in the writ petition is for a direction to the 1st respondent to consider and pass orders on Ext.P1 revision petition expeditiously, after hearing the petitioner.
2. I have heard the learned counsel appearing for the petitioner and the learned Government Pleader for the respondents.
On a consideration of the facts and circumstances of the case and the submissions made across the bar, I dispose the writ petition with a direction to the 1st respondent to consider and pass orders on Ext.P1 revision petition within a period of six weeks from the date of receipt of a copy of this judgment, after hearing the petitioner. It is made clear that till such time as orders are passed by the 1st respondent as directed and the order communicated to the petitioner, there will be a stay of dispossession pursuant to Ext.P11 order. The petitioner shall produce a copy of this judgement, together with a copy of the writ petition before the 1st respondent for further action.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE mns/10.03.17 -2- ..... No. of ....