Kumaran vs State Of Kerala
2021 Latest Caselaw 16376 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                          WP(C) NO. 19109 OF 2012
PETITIONER:

              KUMARAN
              AGED 78 YEARS
              S/O.CHINNAN, EZHAVAKULAMBIL HOUSE, THEKKEPOTTA,
              PUTHUKODU, VADAKKENCHERY IN ALATHUR TALUK, PALAKKAD DIST.

              BY ADVS.
                     SRI.JOHN JOSEPH(ROY)
                     R.S.MAHESH KRISHNA



RESPONDENT:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF KERALA,
              REVENUE DEPARTMENT, SECRETARIAT, TRIVANDRUM - 695 001.

     2        THE TAHSILDAR TALULK OFFICE
              ALATHUR, PALAKKADU DIST - 678 541.

     3        THE VILLAGE OFFICER
              VILLAGE OFFICE, PUTHUKODE, VADAKKENCHERY (VIA),
              PALAKKAD DIST. - 678 687.

     4        THE SUB REGISTRAR
              SRO VADAKKENCHERY, PALAKKADU DIST. - 678 683.

              G.P- SRI.RAJIV JYOTHISH GEORGE


     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
04.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).19109/2012                    2



                             JUDGMENT

This writ petition is filed for a direction to respondents 2 and 3

to issue Right of Records (ROR) to the petitioner in respect of 56

cents of property comprised in Sy.No.143/6 in Block No.32 of

Puthukode Village as evidenced by Ext.P1 certificate.

When this writ petition came up for consideration today, the

learned Government Pleader, on instructions, submits that the Right of

Records (ROR) sought by the petitioner has already been issued.

Recording the said submission, this writ petition is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

APPENDIX

PETITIONER'S EXHIBITS:

P1:TRUE COPY OF THE CERTIFICATE ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER SHOWING THE ACKNOWLEDGMENT.

spc/