Vakkachan vs State Of Kerala
2021 Latest Caselaw 17003 Ker

WP(C) NO. 16434 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. 16434 OF 2021
PETITIONER/S:

            VAKKACHAN
            AGED 70 YEARS
            S/O. ANTHONY, NIKATHIL, CHATHAMMA, KUMBALAM,
            ERNAKULAM-682506.

            BY ADV K.PRAVEEN KUMAR



RESPONDENT/S:

     1      STATE OF KERALA
            REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
            SECRETARIAT, THIRUVANANTHAPURAM-695001.

     2      THE DISTRICT COLLECTOR,
            COLLECTORATE, KAKKANAD, ERNAKULAM-682030.

     3      THE REVENUE DIVISIONAL OFFICER,
            K.B.JACOB ROAD, FORT KOCHI, ERNAKULAM-682001.

     4      THE TAHASILDAR,
            KANAYANNUR TALUK, PARK AVENUE, MARINE DRIVE,
            ERNAKULAM-682011.

     5      THE VILLAGE OFFICER,
            KUMBALAM VILLAGE, PANAGAD ROAD, ERNAKULAM-682506.




            SRI SAYED M. THANGAL, GP


      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. 16434 OF 2021                    2



                                        JUDGMENT

The petitioner states that for obtaining an assignment of a piece of land

which is being possessed by the petitioner as well as his ancestors and one which

is required for the beneficial enjoyment of the property covered under Ext.P1

deed, Ext.P3 application has been filed before the 4th respondent. The prayer of

the petitioner is for expeditious consideration of Ext.P3 by the 4th respondent.

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

in issuing the directions prayed for.

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

made across the Bar, this writ petition is disposed of directing the 4th respondent

to finalize the proceedings initiated on the basis of Ext.P3 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 months 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 concerned respondent for further action.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF WP(C) 16434/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SETTLEMENT DEED DATED 17.12.2001.

Exhibit P2 TRUE COPY OF THE BASIC TAX RECEIPT DATED 28.7.21.

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 27.7.21 WITH ENDORSEMENT OF THE 4TH RESPONDENT.

RESPONDENTS EXHIBITS:NIL