Fathima vs District Collector Collectorate, Kuyilimala, Idukki, Pin 685603

Gopinath P, J

The petitioner has approached this Court being aggrieved by the fact that an application [not placed on record] for issuance of patta, which is the subject matter of Ext.P3 receipt has not been considered by the first respondent, in accordance with the law, despite the fact that the said application has been pending from 2017 onwards.

The learned Counsel appearing for the petitioner would submit that, for the present, the petitioner would be satisfied with the direction issued to the first respondent to consider the application, which is the subject matter of Ext.P3 receipt, within a time frame to be fixed by this Court.

Learned Government Pleader submits that the claim of the petitioner will have to be considered in terms of G.O.(MS) 374/2015/RD; dated 6/8/2015. It is submitted that, there is no objection for a direction being issued to the first respondent to consider the application, which is the subject matter of Ext.P3 receipt, in accordance with the law.

Having heard the learned Counsel for the petitioner and the learned Government Pleader, this Writ Petition stands disposed of, directing the first respondent to consider and pass orders on the application, which is the subject matter of Ext.P3 receipt, within a period of three months from the date of receipt of a certified copy of this judgment. I make it clear that I have not expressed any opinion on the merits of the petitioner’s claim and it is open to the first respondent to consider the matter, in accordance with the law and on terms of any applicable Government orders.