Kerala High Court
T.B. Gopinathan vs The State Of Kerala on 13 February, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) NO. 2999 OF 2026 1
2026:KER:13518
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 13TH DAY OF FEBRUARY 2026 / 24TH MAGHA, 1947
WP(C) NO. 2999 OF 2026
PETITIONER/S:
T.B. GOPINATHAN
AGED 76 YEARS
S/O. T.K. BALAN, RESIDING AT 29/1746, 'SREEVALSAM',
P.O. KOTTOOLI, KOZHIKKODE DISTRICT, PIN - 673016
BY ADV SHRI.S.K.KRISHNAKUMAR
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED THE SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE DEPUTY COLLECTOR(R.R.)
& REVENUE DIVISIONAL OFFICER, CIVIL STATION,
KOZHIKKODE, PIN - 673020
3 THE VILLAGE OFFICER
VILLAGE OFFICE, KOTTOOLI, KOZHIKODE DISTRICT,
PIN - 673016
4 THE THAHSILDAR
TALUK OFFICE, CIVIL STATION, KOZHIKKODE,, PIN -
673020
GP SMT DEEPA V
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.02.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 2999 OF 2026 2
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P.V.KUNHIKRISHNAN, J.
---------------------------------------------
WP(C) NO. 2999 OF 2026
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Dated this the 13th day of February, 2026
JUDGMENT
The above Writ Petition (C) is filed with the following prayers:
" i) issue a writ of mandamus or any other appropriate writ, order or direction directing the respondents to consider and dispose Ext. P-6 within a time limit to be specified by this Hon'ble Court;
ii) dispense with the English translation of the documents in vernacular, produced along with this writ petition; and to
iii) grant such other relief this Hon'ble Court deems fit and proper in the peculiar facts and circumstances of the case, including the costs incurred by the petitioner in this proceeding."
[SIC]
2. When this Writ Petition came up for consideration, the learned counsel appearing for the petitioner submitted that the petitioner will be satisfied if a direction is issued to consider Ext.P6 Form - 5 application within a time frame.
3. Heard the learned counsel for the petitioner and the learned Government Pleader.
4. After hearing both sides, I think there can be a direction to consider Ext.P6 application within a time frame.
Therefore, this Writ Petition is disposed of in the following WP(C) NO. 2999 OF 2026 3 2026:KER:13518 manner:
1. The 3rd respondent is directed to submit the necessary report based on the Ext.P6 application to the 2nd respondent/Authorised Officer, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of this judgment.
2. The 2nd respondent/Authorised Officer is directed to consider Ext.P6 application (if it is pending and if it is in order) based on the report received from the 3rd respondent, as expeditiously as possible, at any rate, within a period of two months from the date of receipt of the report.
3. The petitioner will produce a certified copy of this judgment, along with a copy of this Writ Petition with exhibits, before the 2nd and 3rd respondents for compliance.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
AJ
Judgment reserved NA
Date of Judgment 13.02.2026
Judgment dictated 13.02.2026
Draft judgment placed 16.02.2026
Final Judgment uploaded 18.02.2026
WP(C) NO. 2999 OF 2026 4
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APPENDIX OF WP(C) NO. 2999 OF 2026 PETITIONER EXHIBITS Exhibit P-1 A TRUE COPY OF THE REGISTERED CONVEYANCE DEED NO. 3802 OF 1980 OF SRO, CHEVAYOOR DATED 24.11.1980 Exhibit P-2 A TRUE COPY OF THE LAND TAX PAID RECEIPT DATED 25-6-2025 ISSUED TO THE PETITIONER FROM THE VILLAGE OFFICE KOTTOOIL FOR PAYMENT OF LAND TAX FOR EXT. P-1 PROPERTY FOR THE FINANCIAL YEAR 2025-2026 Exhibit P-3 A TRUE COPY OF THE POSSESSION CERTIFICATE NO.
95339283 DATED 3-7-2025 ISSUED TO THE PETITIONER FROM THE VILLAGE OFFICE KOTTOOLI IN RESPECT OF EXT. P-1 PROPERTY Exhibit P-4 TRUE COPY OF THE EXTRACTS OF THANDAPPER ACCOUNT SL NO: 2025/114418/11 ISSUED TO THE PETITIONER BY THE VILLAGE OFFICER, KOTTOOLI IN RESPECT OF EXT. P-1 PROPERTY Exhibit P-4(a) TRUE COPY OF THE EXTRACTS OF THANDAPPER ACCOUNT SL NO: 2025/114419/11 ISSUED TO THE PETITIONER BY THE VILLAGE OFFICER, KOTTOOLI IN RESPECT OF EXT. P-1 PROPERTY Exhibit P-4(b) TRUE COPY OF THE EXTRACTS OF THANDAPPER ACCOUNT SL NO: 2025/114420/11 ISSUED TO THE PETITIONER BY THE VILLAGE OFFICER, KOTTOOLI IN RESPECT OF EXT. P-1 PROPERTY Exhibit P-4(c) TRUE COPY OF THE EXTRACTS OF THANDAPPER ACCOUNT SL NO: 2025/114421/11 ISSUED TO THE PETITIONER BY THE VILLAGE OFFICER, KOTTOOLI IN RESPECT OF EXT. P-1 PROPERTY Exhibit P-5 TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PRESENT CONDITION OF EXT. P-1 PROPERTY Exhibit P-5(a) TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PRESENT CONDITION OF EXT. P-1 PROPERTY Exhibit P-5(b) TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PRESENT CONDITION OF EXT. P-1 PROPERTY Exhibit P-6 A TRUE COPY OF THE FORM 5 APPLICATION NO.
136/2025/908017 DATED 13-10-2025 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT Exhibit P-7 A PRINT OUT OF THE STATUS OF EXT. P-6 DOWNLOADED FROM THE WEBSITE OF THE DEPARTMENT OF REVENUE OF THE 1ST RESPONDENT ON 20-1-2026 WP(C) NO. 2999 OF 2026 5 2026:KER:13518 Exhibit P-8 A TRUE COPY OF THE LETTER DATED 7-11-2025 SENT BY THE PETITIONER TO THE 2ND RESPONDENT Exhibit P-9 A TRUE COPY OF THE CERTIFICATE DATED 13-10- 2025 ISSUED TO THE PETITIONER FROM MVR CANCER CENTRE AND RESEARCH INSTITUTE, CHOOLOOR, KOZHIKKODE