Prabhal M.M vs The Tahsildar
2021 Latest Caselaw 12113 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE T.R.RAVI

    TUESDAY, THE 20TH DAY OF APRIL 2021 / 30TH CHAITHRA, 1943

                        WP(C).No.9591 OF 2021(Y)


PETITIONER/S:

                PRABHAL M.M.,
                AGED 43 YEARS,
                S/O. MOHANDAS, MANNIRAD, KUZHALMANNAM P.O., PALAKKAD.

                BY ADV. SRI.V.A.JOHNSON (VARIKKAPPALLIL)

RESPONDENT/S:

                THE TAHSILDAR,
                TALUK OFFICE, ALATHUR, PALAKKAD-678541.




                BY GOVERNMENT PLEADER SMT. VINITHA B



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No. 9591 of 2021                 2




                                   T.R.RAVI, J.

                   -----------------------------------------------

                          W.P.(C)No. 9591 of 2021

                   -----------------------------------------------

                  Dated this the 20th day of April, 2021.

                                JUDGMENT

Admit. Government Pleader takes notice for the respondent.

The petitioner is the legal heir of one Mohandas, who is claimed to be

the absolute owner in possession of property comprised in Re-survey

No.373/6 of Kuzhalmannam-II Village in Alathur Taluk in Palakkad

district, having an extent of 0.4040 hectares. The said property is

said to be covered by purchase certificate No.628/78 issued as per

S.M.No.58/1978 by the Special Tahsildar-II, Kuzhalmannam. The

petitioner along with other legal heirs have filed Ext.P3 application as

early as on 25.9.2018 praying to get the names of the legal heirs

incorporated in the revenue records and it is stated that the said

application is still pending consideration. In the nature of the limited

prayer made in the writ petition, the writ petition is disposed of

directing the respondent to pass orders on Ext.P3 application, if the

same is still pending consideration, after giving an opportunity of

hearing to the petitioner and other interested persons, at the earliest,

at any rate, within three months from the date of receipt of a certified

copy of this judgment.

Sd/-

T.R.RAVI, JUDGE

DSV/21.4.21

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN WPC 40093/2018 OF THIS HON'BLE COURT DATED 10/12/18.

EXHIBIT P2 TRUE COPY OF THE ORDER AA NO.36/2019 OF THE COURT OF THE APPELLATE AUTHORITY (LR),THRISSUR DATED 17/10/19.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 25/09/2018 SUBMITTED BEFORE THE RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE HEARING NOTICE DATED 24/12/2018 ISSUED BY THE RESPONDENT.

RESPONDENT'S/S EXHIBITS:

NIL

//TRUE COPY// P.A.TO JUDGE