Thamitton Rahimabi vs Deputy Tahasildar
2021 Latest Caselaw 4752 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR.JUSTICE N.NAGARESH

      TUESDAY, THE 09TH DAY OF FEBRUARY 2021/20TH MAGHA,1942

                     WP(C).No.11845 OF 2011(E)


PETITIONER:

              THAMITTON RAHIMABI, W/O.MUSTHAFFA,
              ZENATH HOUSE, MARAKKARKANDY,
              P.O.THAYYIL, KANNUR DISTRICT.

              BY ADV. SRI.T.MANOJ KUMAR

RESPONDENT:

              DEPUTY TAHASILDAR, LAND REFORMS,
              KUTHUPARAMBA, OFFICE OF SPECIAL TAHASILDAR(LR),
              KUTHUPARAMBA, KANNUR DISTRICT.

              BY GOVERNMENT PLEADER SMT.K.M.RASHMI

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)No.11845/2011

                                      2




                               JUDGMENT

Dated this the 9th day of February, 2021

The petitioner has approached this Court seeking to

direct the Deputy Tahsildar, Land Reforms, Kuthuparamba to

issue the Purchase Certificate as per application

No.1358/2008 which is pending before the respondent

authority without causing further delay.

2. The learned Government Pleader has filed a

memo in this writ petition producing a communication from

the Deputy Tahsildar, which states that the case number

referred to by the petitioner is 1358/2008, but in fact, the

number is 1358/2009. In the proceedings, it was seen that

the property in question claimed by the petitioner has already

been transferred in full to two different persons as per deeds

registered in the S.R.O., Kannur. Accordingly, the case has

been dismissed on 27.06.2011.

WP(C)No.11845/2011

3. The facts being so, if the petitioner is aggrieved by

the disposal of the proceedings dated 27.06.2011, the

petitioner may have to challenge the same appropriately.

In the circumstances stated above, this writ petition is

dismissed, granting liberty to the petitioner to challenge the

proceedings dated 27.06.2011 in accordance with law, if the

petitioner is so advised.

Sd/-

N. NAGARESH JUDGE ncd/09.02.2021