Kerala High Court
Sajeevan vs The State Of Kerala on 29 September, 2014
Author: P.R. Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
WEDNESDAY, THE 7TH DAY OF JANUARY 2015/17TH POUSHA, 1936
WP(C).No.33930 of 2014 (M)
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PETITIONERS:
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1. SAJEEVAN,S/O.KUNHIAKKAN,AGED 42 YEARS,
THAZHE PEEDIKAYIL HOUSE,
CHECKIAD AMSOM DESOM,CHECKIAD P.O,
VIA PARAKKADAVU,PIN-673509,VATAKARA TALUK,
KOZHIKODE DISTRICT
2. VIJEESH,S/O.BHASKARAN,AGED 34 YEARS,
VALIYA PEEDIKAYIL HOUSE,VELLOR AMSOM DESOM,
KODANJERI P.O,VIA PURAMERI,PIN-673502,
VATAKARA TALUK,KOZHIKODE DISTRICT.
BOTH THE PETITIONERS REPRESENTED BY THIER POWER OF
ATTORNEY HOLDER AANDY,S/O.CHATHU,AGED 62 YEARS,
THAZHE THOTTOLI HOUSE,CHECKIAD AMSOM DESOM,
CHECKIAD P.O,VIA PARAKKADAVU,PIN-673509,
VATAKARA TALUK,KOZHIKODE DISTRICT
BY ADV. SRI.K.DILIP
RESPONDENTS:
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1. THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
LOCAL SELF GOVERNMENT INSTITUTIONS DEPARTMENT,
GOVERNMENT OF KERALA,SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2. LOCAL LEVEL MONITORING COMMITTEE,
NADAPURAM,REPRESENTED BY ITS CONVENER
AGRICULTURAL OFFICE,KRISHI BHAVAN,
NADAPURAM P.O,PIN-673505.
3. NADAPURAM GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
P.ONADAPURAM,PIN-673506
KOZHIKODE DISTRICT
R1 BY GOVT. PLEADER SRI.K.C.VINCENT.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07-01-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
pk
WP(C).No.33930 of 2014 (M)
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APPENDIX
PETITIONER'S EXHIBITS:
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EXHIBIT P1:TRUE COPY OF THE TITLE DEED NO.2326/2013 OF SRO,
NADAPURAM.
EXHIBIT P2:TRUE COPY OF THE POSSESSION CERTIFICATE NO.1535/2014
ISSUED BY THE V.O NADAPURAM DATED 29-09-2014.
EXHIBIT P3:TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE V.O
NADAPURAM DATED 26-08-2014.
EXHIBIT P4:TRUE COPY OF THE ORDER ISSUED BY THE 3RD RESPONDENT
DATED 05-12-2014.
EXHIBIT P5:TRUE COPY OFTHE BUILDING TAX RECEIPT ISSUED BY THE 3RD
RESPONDNET DATED 14-10-2014 TO THE PETITIONERS.
EXHIBIT P6:COPY OF THE PETITION DATED 05-12-2014 IS FILED BEFORE THE
2ND RESPONDENT, LOCAL LEVEL MONITORING COMMITTEE.
EXHIBIT P7:XEROX COPIES OF THE PHOTOGRAPHS OF THE SITE.
RESPONDENT'S EXHIBITS: NIL
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//TRUE COPY//
P.S.TO JUDGE
pk
P.R. RAMACHANDRA MENON J.
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W.P.(C) No. 33930 of 2014
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Dated, this the 7th day of January, 2015
JUDGMENT
Petitioners have approached this Court with the following prayers :
"i. Issue a writ of mandamus or such other writs directing the 2nd respondent to dispose the Ext. P6 petition submitted by the petitioner to remove the property in question from the data bank.
2. Issue such other reliefs as this Honourable Court may deem fit and proper considering the facts and circumstances of the case."
2. The learned counsel for the petitioners submits that the petitioners will be satisfied, if a direction is given to the second respondent to consider and pass appropriate orders on Ext. P6 representation preferred by the petitioner for effecting necessary correction in the Data Bank Register within a reasonable time.
3. Heard the learned Government Pleader as well.
4. Considering the limited nature of relief sought for, this Court does not find it necessary to adjudicate the matter on merits or to W.P.(C) No. 33930 of 2014 : 2 : issue notice to the 3rd respondent for the time being. The Writ Petition is disposed of, directing the second respondent to consider and pass appropriate orders on Ext. P6 representation, in accordance with law, after giving an opportunity of hearing to the petitioner and 3rd respondent, after conducting a site inspection, at the earliest, at any rate, within two months from the date of receipt of a copy of this judgment.
Petitioner shall produce a copy of this judgment along with copy of the writ petition before the second respondent for further steps.
Sd/-
P. R. RAMACHANDRA MENON, (JUDGE) kmd