Cyriac Maria Kalappura vs The Principal Secretary To Government on 11 March, 2008

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Kerala High Court

Cyriac Maria Kalappura vs The Principal Secretary To Government on 11 March, 2008

Bench: Antony Dominic

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C) No. 36057 of 2007(P)


1. CYRIAC MARIA KALAPPURA,
                      ...  Petitioner

                        Vs



1. THE PRINCIPAL SECRETARY TO GOVERNMENT,
                       ...       Respondent

2. THE COMMISSIONER OF LAND REVENUE,

3. STATE OF KERALA,

                For Petitioner  :SRI.SUNNY MATHEW

                For Respondent  :SRI.K.S.HARIHARAPUTHRAN,SC,K.S.F.E. LTD

The Hon'ble MR. Justice ANTONY DOMINIC

 Dated :11/03/2008

 O R D E R
                         ANTONY DOMINIC, J.

                 = =W.P.(C) = =36057=OF = = = = =
                      = = =No. = =      =
                                           2007 P
                 = = = = = = = = = = = = = = = =

                  Dated this the 11th March, 2008

                            J U D G M E N T

In this writ petition, the property belonging to the petitioner was sold to the Additional 4th respondent and on account of the defaults that were committed proceedings were initiated and finally the property was sold in favour of the additional 5th respondent. Aggrieved by the sale so conducted, the petitioner filed an appeal to the 2nd respondent and on its dismissal, Ext. P2 revision was filed to the 1st respondent. Petitioner submits that Ext. P2 revision is still pending consideration of the 1st respondent. In this writ petition, the petitioner is seeking an order for an expeditious disposal of Ext. P2 revision.

2. In the light of the aforesaid facts and in the nature of the relief I propose to grant I do not think it necessary to put the additional 4th and 5th respondents on notice.

3. Since Ext. P2 revision filed by the petitioner is pending W.P.(C) No. 36057 OF 2007 -2- consideration of the 1st respondent, I dispose of this writ petition directing that the 1st respondent shall consider Ext. P2 revision with notice to the petitioner, and additional 4th and 5th respondents and pass appropriate orders thereon. This shall be done as expeditiously as possible, at any rate within 8 weeks of production of a copy of this judgment.

Petitioner shall produce a copy of this judgment along with a copy of the writ petition before the 1st respondent for compliance.

ANTONY DOMINIC JUDGE jan/-

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