Kerala High Court
Iype vs Revenue Divisional Officer on 13 July, 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 7TH DAY OF DECEMBER 2017/16TH AGRAHAYANA, 1939
WP(C).No. 39446 of 2017 (E)
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PETITIONER:
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IYPE,
AGED 66 YEARS, S/O.ANTHONY, VAZHAKALA HOUSE
PARAKADAVU VILLAGE, ALUVA.
BY ADV. SMT.V.GEETHA POTTI
RESPONDENT:
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REVENUE DIVISIONAL OFFICER,
(SUB COLLECTOR AND PRESIDING AT OFFICER),
MAINTENANCE TRIBUNAL, FORT KOCHI-682 001.
BY SENIOR GOVERNMENT PLEADER SRI B.VINOD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07-12-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
K.V.
WP(C).No. 39446 of 2017 (E)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE MEDICAL CERTIFICATE
EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 13.7.2015 SUBMITTED
BY PETITIONER BEFORE THE RESPONDENT
RESPONDENT(S)' EXHIBITS NIL
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/TRUE COPY/
K.V. P.S.TO JUDGE
A. MUHAMED MUSTAQUE, J.
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W.P.(C).No.39446 of 2017
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Dated this the 7th day of December, 2017.
JUDGMENT
The petitioner is a senior citizen. He has approached the Revenue Divisional Officer by Ext.P2 application dated 13.7.2015 seeking maintenance from his own children.
Considering the facts and circumstances, there shall be a direction to the respondent to dispose of Ext.P2 application within a period of two months. In the meanwhile, it is open for the respondent to pass an interim order after adverting to the allegations in the petition. Needless to say that the petitioner shall be heard before passing the final orders.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE.
cl