Kerala High Court
C.U.Sivaraman vs State Of Kerala on 20 April, 2021
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.5879 OF 2021(H)
PETITIONER:
C.U.SIVARAMAN,AGED 91 YEARS
S/O. UNNITIRI, CHANGARAMKUMARATH HOUSE,
MULLASSERY P.O., TRICHUR-680509.
BY ADVS.SHRI.JOHN VARGHESE
SRI.A.L.GEORGE
RESPONDENTS:
1 STATE OF KERALA,REPRESENTED BY THE SECRETARY,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 DISTRICT COLLECTOR, THRISSUR,
CIVIL STATION, THRISSUR-680003.
3 REVENUE DIVISIONAL OFFICER,
CIVIL STATION, THRISSUR-680003.
4 TAHSILDAR (LAND REFORMS),
CHAVAKKAD TALUK, CHAVAKKAD P.O., THRISSUR-
680506.
5 VILLAGE OFFICER,MULLASSERY VILLAGE,
MULLASSERY P.O., THRISSUR-680509.
6 SUDHA P.R.,TAHSILDAR (LAND RECORDS),
CHAVAKKAD TALUK, CHAVAKKAD P.O.,
THRISSUR-680506.
7 PRASANNAKUMARI M.A.,
VILLAGE OFFICER, MULLASSERY VILLAGE, MULLASSERY
P.O., THRISSUR-680509.
8 N.K.KRIPA,REVENUE DIVISIONAL OFFICER,
CIVIL STATION, THRISSUR-680003.
GP SRI SUNIL KURIAKOSE
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.5879 of 2021 -2-
T.R. RAVI, J.
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W.P.(C)No.5879 of 2021
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Dated this the 20th day of April, 2021
JUDGMENT
The prayer in the writ petition is for a direction to the 5 th
respondent Village Officer to issue possession certificate to the
petitioner as per Ext.P1 online application. When the case was
taken up today, the learned counsel for the petitioner submits
that by Ext.P8 letter, the Village Officer had directed the
petitioner to produce document No.408/1980 without which it
may not be possible for the Village Officer to take a decision on
his application.
2. The learned Government Pleader points out that in
Ext.P8 there is also reference to certain other documents and
that if the petitioner executed those documents those may also
be directed to be produced.
In the above circumstances, this writ petition is disposed of
directing the petitioner to produce document No.408/1980 before
the Village Officer, Mullassery. If the petitioner has executed any
other documents with regard to his property in Sy.No.214/7 as
observed in the letter, copies of the said documents may also be
produced before the Village Officer. The petitioner shall produce
the above documents within a period of three weeks from today.
On receipt of the documents, the Village Officer, Mullassery shall
take necessary steps to issue possession certificate to the
petitioner in accordance with law, within a period of six weeks
therefrom.
The writ petition is disposed of as above.
Sd/-
T.R. RAVI
JUDGE
dsn
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ONLINE APPLICATION
DATED 23.11.2020 SUBMITTED BY THE
PETITIONER BEFORE THE 5TH RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED
30.11.2020 ALONG WITH TAX RECEIPT
SUBMITTED BY THE PETITIONER BEFORE THE
5TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE APPEAL SUBMITTED BY
THE PETITIONER BEFORE THE 4TH
RESPONDENT DATED 16.12.2020.
EXHIBIT P4 TRUE COPY OF THE SECOND APPEAL
SUBMITTED BY THE PETITIONER DATED
31.12.2020 BEFORE THE 3RD RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE NOTICE DATED
22.12.2020 RECEIVED BY THE PETITIONER.
EXHIBIT P6 TRUE COPY OF THE ORDER DATED 11.1.2021
ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE ORDER ISSUED BY THE
3RD RESPONDENT DATED 12.1.2021.
EXHIBIT P8 TRUE COPY OF THE LETTER DATED 14.1.2021
ISSUED BY THE 5TH RESPONDENT.
