Kerala High Court
Santhosh C.B vs State Of Kerala on 11 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942
WP(C).No.28051 OF 2020(F)
PETITIONER:
SANTHOSH C.B
AGED 43 YEARS
S/O BALAKRISHNAN, RESIDING AT CHOOLAKKAL HOUSE,
KOOTTUKKAD KARA, VADAKKUMPURAM P.O.CHENDAMANGALAM
VILLAGE, ERNAKULAM DISTRICT
BY ADV. SRI.ANOOP.V.NAIR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO REGISTRATION
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE DEPUTY INSPECTOR GENERAL OF REGISTRARION,
OFFICE OF THE DIG REGISTRATION DEPARTMENT, SOUTH
CENTRAL ZONE, KPCC JUNCTION, OPPOSITE MAHARAJAS
GROUND, KOCHI, ERNAKULAM DISTRICT-682 011.
3 THE DISTRICT REGISTRAR,
OFFICE OF THE DISTRICT REGISTRAR, 2ND FLOOR,
PERIMBILLY BUILDING, MAHATMA GANDHI ROAD, NEAR
SHENOYS, ERNAKULAM DISTRICT-682 011.
4 KOOTTUKAD SREE NARAYANA NIRVANA KUDUMBA SHAYA SANGHAM
(REG NO ER 25/68)
VADAKKUMPURAM POST, PARAVUR TALUK, ERNAKULAM
DISTRICT-REPRESENTED BY ITS SECRETARY.
BY ADV.
SMT.PRINCY XAVIER, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.28051 OF 2020
2
P.V.ASHA, J.
---------------------------------
WP(C) No.28051 of 2020
----------------------------------
Dated this the 11th day of February, 2021
JUDGMENT
The writ petition was filed seeking the following reliefs:
"(i) to issue a writ of mandamus directing the
respondent No.3 to consider and dispose of Exhibit
P3 and to take action on Exhibit P3, in accordance
with law, with in a time limit fixed by this Hon'ble
Court.
ii) to issue a Writ of mandamus directing the
respondent No.2 to direct the 3rd respondent to
consider and dispose of Exhibit P3 in detail and to
take proper action on Exhibit P3, in accordance with
law, within a time limit by this Hon'ble Court.
iii) to issue a Writ of mandamus directing the 3 rd
respondent to direct the 4th respondent to submit
the accounts statements for the period 2005 to
2020 October and to submit the entire accounts
statements of the Chitti transactions, before the 3 rd
respondent so as to audit the accounts statements
and to file a detailed report on the same.
iv. issue such other writ, order or direction which
this Honourable Court deems fit to grant to the facts
and circumstances of the case."
The petitioner has filed I.A.No.1 of 2021, producing Ext.P4
letter dated 30.01.2021, by which the petitioner is satisfied.
Therefore, this writ petition is closed.
Sd/-
P.V.ASHA
JUDGE
VPK
WP(C).No.28051 OF 2020
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF RELEVANT PAGES OF BYELAW
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF ACCOUNT
STATEMENT MAINTAINED BY 4TH RESPONDENT
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED
30.11.2020 SUBMITTED BY THE PETITIONER TO
THE 3RD RESPONDENT
EXHIBIT P4 TRUE COPY OF THE ORDER BEARING NO. M1-
3479/2021 DATED 30.01.2021, PASSED BY THE
3RD RESPONDENT TO THE PETITIONER
