Kerala High Court
S. Ponnayyan vs State Of Kerala on 10 December, 2015
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 10TH DAY OF DECEMBER 2015/19TH AGRAHAYANA, 1937
WP(C).No. 37513 of 2015 (L)
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PETITIONER(S):
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S. PONNAYYAN,
ROSE HOUSE, AMBALATHUMMOOLA,
CHOWARA P.O. VIZHINJAM - 695 501,
THIRUVANANTHAPURAM DISTRICT.
BY ADV. SRI.S.M.RAJEEVAN
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY SECRETARY,
REVENUE DEPARTMENT GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
2. THE DISTRICT COLLECTOR,
THIRUVANANTHAPURAM COLLECTORATE, CIVIL STATION,
KUDAPPANAKKUNNU, THIRUVANANTHAPURAM - 695 043.
3. THE REVENUE DIVISIONAL OFFICER,
THIRUVANANTHAPURAM COLLECTORATE, CIVIL STATION,
KUDAPPANAKKUNNU, THIRUVANANTHAPURAM - 695 043
4. THE ADDITIONAL TAHASILDAR,
TALUK OFFICE, NEYYATTINKARA, NEYYATTINKARA - 695 121.
5. THE VILLAGE OFFICER,
VIZHINJAM VILLAGE OFFICE, MUKKOLA P.O - 695 501.
6. THE DEPUTY COLLECTOR (LR),
COLLECTORATE, CIVIL STATION, KUDAPANAKUNNU,
THIRUVANANTHAPURAM - 695 043.
7. FR.BERNADINE MARY LOUIS,
MANAGING DIRECTOR, BETHSAIDA HERMITAGE, MULLLOOR P.O.,
PULINKUDY,THIRUVANANTHAPURAM - 695 501.
8. FREDERICK THOMAS,
MANAGER, BETHSAIDA HERMITAGE, MULLOOR P.O.,
PULINKUDY,THIRUVANANTHAPURAM - 695 501.
R1-R6 BY GOVERNMENT PLEADER SMT.C.K.SHERIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10-12-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
msv/
WP(C).No. 37513 of 2015 (L)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 - TRUE COPY OF THE REPORT PREPARED BY THE 5TH RESPONDENT
DT. 16.2.2006.
P1(A) - TRUE ENGLISH TRNASLATION OF EXT.P1.
P2 - TRUE COPY OF THE MAHAZAR PREPARED BY THE 5TH RESPONDENT
DT. 16.2.2006.
P2(A) - TRUE ENGLISH TRANSLATION OF EXT.P2.
P3 - TRUE COPY OF THE FORM 'A' PREPARED BY THE 5TH RESPONDENT.
P3(A) - TRUE ENGLISH TRANSLATION OF EXT. P3.
P4 - TRUE COPY OF MAHAZAR DT.24.2.2004.
P4(A) - TRUE ENGLISH TRANSLATION OF EXT. P4.
P5 - TRUE COPY OF MAHAZAR DT.24.02.2007.
P5(A) - TRUE EGLISH TRANSLATION OF EXT. P5.
P6 - TRUE EXTRACT OF PRESS REPORT OF DESHABHIMANI DAILYDT. 25.2.2007.
P7 - TRUE COPY OF THE REPORT DT. 06.5.2008 SEND BY 4TH RESPONDENT TO THE
2ND RESPONDENT.
P7(A) - TRUE ENGLISH TRANSLATION OF EXT. P7.
P8 - TRUE COPY OF THE REPORT PREPARED BY 4TH RESPONDENT DT. 07.8.2008.
P8(A) - TRUE ENGLISH TRANSLATION OF EXT. P8.
P9 - TRUE COPY OF THE LETTER DT. 07.8.2008 OF THE 4TH RESPONDENT SEND TO
THE EXECUTIVE ENGINEER, KSEB.
P9(A) - TRUE ENGLSIH TRNASLATION OF EXT. P9.
P10 - TRUE COPY OF THE LETTER DT. 11.11.2008 SEND BY THE 4TH RESPONDENT TO
THE SUB COLLECTOR, THIRUVANANTHAPURAM DT. 11.11.2008.
P10(A) - TRUE ENGLISH TRANSLATION OF EXT.P10.
P11 - TRUE COPY OF THE JUDGMENT IN WRIT PETITION WPC NO. 34293/2008
DT. 2.1.2009.
P12 - TRUE COPY OF THE PETITION DT 24.8.2009 SUBMITTED BY 6TH RESPONDENT
TO 2ND RESPONDENT.
Msv/
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WP(C).No. 37513 of 2015 (L)
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P13 - TRUE COPY OF THE JUDGMENT IN WPC NO. 30077/2009.
P14 - TRUE COPY OF THE APPLICATION DT.14.7.2014 SUBMITTED UNDER THE
PROVISIONS OF THE RIGHT TO INFORMATION ACT.
P14(A) - TRUE ENGLISH TRANSLATION OF EXT.P14.
P15- TRUE COPY OF THE REPLY TO EXT. P14 ISSUED UNDER THE RIGHT TO
INFORMATION ACT.
P15(A)- TRUE ENGLISH TRANSLATION OF EXT.P15.
P16 - TRUE COPY OF THE JUDGMENT IN WPC NO. 24694/2014 OF THIS HON'BLE
COURT DT. 22.11.2014.
P17 - TRUE COPY OF THE ORDE OF THIRD RESPONDENT DT.24.4.2015.
P17(A) - TRUE ENGLISH TRANSLATION OF EXT.P17.
P18 - TRUE COPY OF THE REVISION PETITION FILED BY THE 7TH RESPONDENT.
P19 - TRUE COPY OF THE JUDGMENT IN WPC NO. 17177/2015 DT. 09.6.2015
P20 - TRUE COPY OF THE FIRST HEARING NOTICE ISSUED BY THE
6TH RESPONDENT.
P20(A) - TRUE ENGLISH TRANSLATION OF EXT.P20.
RESPONDENT(S)' EXHIBITS:
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NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
A.Muhamed Mustaque, J.
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W.P.(C)No.37513 of 2015
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Dated this the 10th day of December, 2015.
JUDGMENT
1. Petitioner approached this court for an expeditious disposal of the revision, which has been filed by the party respondents under the Land Conservancy Act, pending before the District Collector, Thiruvananthapuram. Petitioner submits that the same has been made over to the 6th respondent for hearing.
2. Considering the facts and circumstances of the case, there shall be a direction to the 6th respondent to conclude the proceedings as early as possible, at any rate, within a period of two months, after hearing all the parties concerned.
Writ petition is disposed of as above.
Muhamed Mustaque, Judge.
sl.