Jishamol Sreenivasan vs State Of Kerala
2021 Latest Caselaw 12126 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.8334 OF 2021(N)


PETITIONER/S:

           JISHAMOL SREENIVASAN
           AGED 44 YEARS
           W/O. P.V SREENIVASAN, POTHANAKADAVIL HOUSE,
           AROOR P.O, ALAPPUZHA DISTRICT, PIN 688 534

           BY ADVS.
           SRI.T.B.GAFOOR
           SRI.M.I.ANWAR SADATH

RESPONDENT/S:

     1     STATE OF KERALA
           REPRESENTED BY SECRETARY TO THE GOVERNMENT,
           LAND REVENUE DEPARTMENT, GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM 695 001

     2     REVENUE DIVISIONAL OFFICER,
           OFFICE OF THE REVENUE DIVISIONAL OFFICER,FORT
           KOCHI, ERNAKULAM PIN 682 001

           BY SMT.VINITHA B., GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 20.04.2021, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
 WP(C) No.8334/2021

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                             JUDGMENT

Admit. Government Pleader takes notice for

the respondents.

2. The writ petition has been filed praying that

an application submitted by the petitioner

before the 2nd respondent as early as on

30.9.2020, requesting for effecting changes in

the BTR and revenue records to facilitate the

petitioner to construct a new residential

house in her property of 2.07 Ares of land

comprised in Sy.No.1013/5,6 of Elamkulam

Village may be directed to be disposed of.

3. The petitioner has produced the copy of the

report filed by the Village Officer, Elamkulam

before the Sub Collector, Fort Kochi, wherein

it has been reported that on site inspection,

it is found that the property of the

petitioner is bounded by compound walls on all WP(C) No.8334/2021

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sides and there is an existing concrete

building. It is also stated that the property

was given by the Government to persons, who

were dispossessed on account of acquisition

for the Cochin Shipyard.

4. In the light of the limited prayer made in the

writ petition, the writ petition is disposed

of directing the 2nd respondent to pass final

orders on the petition dated 30.09.2020, which

is stated to have been filed by the

petitioner, if the same is still pending and

not disposed of, within three months from the

date of receipt of a certified copy of this

judgment.

The writ petition is disposed of accordingly.

Sd/-

T.R.RAVI

JUDGE Bka/-

WP(C) No.8334/2021

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APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO 3916/J/2013 DATED 30-09-2013

EXHIBIT P2 TRUE COPY OF BUILDING TAX RECEIPT DATED 26-06-2020

EXHIBIT P3 TRUE COPY OF THE REMITTING LAND TAX RECEIPT IN THANDAPER NO. 33542 DATED 12-08-2020

EXHIBIT P4 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 04-09-2020

EXHIBIT P5 TRUE COPY OF THE SALE DEED NO.

2959/1988 OF SRO ERNAKULAM DATED 13- 09-1988

EXHIBIT P6 TRUE COPY OF THE REPORT SUBMITTED BY THE VILLAGE OFFICER ELAMKULAM TO RDO, FORTKOCHI DATED 14-10-2020

EXHIBIT P7 TRUE COPY THE GO NO. 1166/2020 REVENUE DATED 25-02-2021