Narayanan Unni vs Tahsildar (Lr)
2021 Latest Caselaw 17160 Ker

   WP(C) NO. 16728 OF 2021      1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                      WP(C) NO. 16728 OF 2021
PETITIONER/S:

          NARAYANAN UNNI
          AGED 77 YEARS
          S/O. NEELAKANDAN UNNI, EDAMANA MADATHIL,
          PANGARAPPALLY P. O., MULAMTHURUTHY, ERNAKULAM,
          PIN - 682 314.

          BY ADVS.
          C.G.BINDU
          AJITHA C.G.
          K.J.SARANYA RAJ



RESPONDENT/S:

    1     TAHSILDAR   (LR)
          CHERTHALA   TALUK, OFFICE OF TAHASILDAR,
          CHERTHALA   P. O., MINI CIVIL STATION,
          ALAPPUZHA   DISTRICT, PIN - 688524.

    2     SAVITHRIAMMA
          W/O. BHASKARAN KARTHA, KILIYATTU MADAM,
          PARAVOOR P. O., ALAPPUZHA DISTRICT, PIN - 688003.

    3     VIJAYALEKSHMI
          D/O. SAVITHRIAMMA, KILIYATTU MADAM, PARAVOOR P. O.,
          ALAPPUZHA DISTRICT, PIN - 688003.

    4     UNNIKRISHNAN
          S/O. SAVITHRIAMMA, KILIYATTU MADAM, PARAVOOR P. O.,
          ALAPPUZHA DISTRICT, PIN - 688003.

    5     GIREESH SHARMA
          S/O. SAVITHRIAMMA, KILIYATTU MADAM, PARAVOOR P. O.,
          ALAPPUZHA DISTRICT, PIN - 688003.




          SRI SAYED M THANGAL, GP
    WP(C) NO. 16728 OF 2021    2

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
       WP(C) NO. 16728 OF 2021         3

                                  JUDGMENT

The petitioner contends that he has lodged Ext.P2 representation before

the 1st respondent herein seeking for a change of thandaper account in respect

of property having an extent of 5.5 cents falling in Re-Sy. No.236/4 of Block No.

33 of Kanjikuzhy village. The grievance of the petitioner concerns the non-

consideration of Ext.P2 in an expeditious manner.

2. In view of the nature of the order that I propose to pass, notice to

the party respondents are dispensed with.

3. Heard the learned Government Pleader.

4. Having regard to the submissions advanced, this writ petition is

disposed of directing the 1st respondent to take up Ext.P2 representation

submitted by the petitioner and take a decision, as per procedure and in

adherence to law, with notice to the petitioner, the party respondents and other

affected parties, if any, expeditiously, in any event, within a period of two

months from the date of production of a copy of this judgment.

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 IAP

APPENDIX OF WP(C) 16728/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LEGAL HEIRSHIP CERTIFICATE ISSUED BY THE 1ST RESPONDENT SHOWING THE NAMES OF LEGAL HEIRS OF DECEASED MAHALEKSHMI AMMAL DATED 16.05.2013 ISSUED BY THE 1ST RESPONDENT.

Exhibit P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER AND HIS DAUGHTER DATED NIL BEFORE THE 1ST RESPONDENT.

Exhibit P2(a) TRUE COY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT DATED 09.03.2021.

RESPONDENTS EXHIBITS:NIL