Preetha Roy Thomas vs The Village Officer - Mundakkayam
2021 Latest Caselaw 16989 Ker

WP(C) NO. 16535 OF 2021        1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
                      WP(C) NO. 16535 OF 2021
PETITIONER:

          PREETHA ROY THOMAS
          AGED 49 YEARS
          W/O.ROY THOMAS, KALAKKAT HOUSE, MAMANGALAM KARA,
          EDAPPALLY VILLAGE, KANAYANNOOR TALUK, ERNAKULAM.

          BY ADVS.
          LIJI.J.VADAKEDOM
          REXY ELIZABETH THOMAS
          TOM E. JACOB



RESPONDENT:

          THE VILLAGE OFFICER - MUNDAKKAYAM
          VILLAGE OFFICE-MUNDAKKAYAM, MUNDAKKAYAM P.O.,
          KOTTAYAM DISTRICT -686 513




          SMT K AMMINIKUTTY SR GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16535 OF 2021                  2

                                     JUDGMENT

Ext.P4 is an application filed by the petitioner before the respondent herein

requesting to show the tenure of the land for the purpose of presenting it before the

Forest Authorities. The grievance of the petitioner herein is that the respondent is not

considering the same in an expeditious manner. The limited prayer of the petitioner is

for a direction to the respondent to consider Ext.P4 application and take appropriate

action within a time frame.

2. The learned Government Pleader submits that there is no impediment in

granting the said prayer.

3. Having regard to the facts and circumstances and the submissions made

across the Bar, this writ petition is disposed of directing the respondent to take a

decision on Ext.P4 application submitted by the petitioner, as per procedure and in

consonance with law, with notice to the petitioner as well as the affected parties, if

any. The orders as directed above shall be passed expeditiously, in any event, within

a period of three weeks from the date of production of a copy of this judgment.

4. The petitioner shall produce a copy of the writ petition along with this

judgment before the respondent to ensure compliance.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF WP(C) 16535/2021

PETITIONER'S EXHIBITS:

Exhibit P1 THE COPY OF THE SALE DEED NO.2101/2009 OF THE SRO KANJIRAPPALLY.

Exhibit P2 THE COPY OF THE POSSESSION CERTIFICATE DATED 13.1.2017 ISSUED BY THE RESPONDENT- VILLAGE OFFICER IN FAVOUR OF THE PETITIONER

Exhibit P3 THE COPY OF THE SALE DEED NO.299/2008 OF THE SRO, KANJIRAPPALLY (PRIOR DEED OF EXHIBIT P1)

Exhibit P4 THE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER ON 20.7.2021 BEFORE THE RESPONDENT -VILLAGE OFFICER.

RESPONDENT'S EXHIBITS:

NIL