Beatrise Mary vs Director Of Surveys And Land ...
2021 Latest Caselaw 1086 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

                  WP(C).No.11908 OF 2019(K)


PETITIONER:

              BEATRISE MARY
              W/O.DECEASED AUGUSTINE, PUTHEN VEEDU,
              MOOKKANNOOR P.O., MOOKKANNOOR VILLAGE, ALUVA
              TALUK, PIN- 683577.

              BY ADVS.
              SRI.T.K.AJITHKUMAR (VALATH)
              SMT.T.MANASY

RESPONDENTS:

     1        DIRECTOR OF SURVEYS AND LAND RECORDS,
              OFFICE OF THE DIRECTORATE OF SURVEY AND LAND
              RECORDS SURVEY BHAVAN, COTTON HILL,
              VAZHUTHAKAD, THIRUVANANTHAPURAM, PIN- 695014.

     2        DEPUTY DIRECTOR OF SURVEY AND LAND RECORDS,
              CHEMBUMUKKU, KOCHI- 682021.

     3        THE HEAD SURVEYOR AND APPROVING AUTHORITY,
              REGISTRATION SUB DISTRICT SURVEY OFFICE, MINI
              CIVIL STATION, ANGAMALY, PIN- 683572.



              R BY SMT A.C VIDHYA -GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP              FOR
ADMISSION ON 12.01.2021, THE COURT ON THE SAME              DAY
DELIVERED THE FOLLOWING:
                                 -2-
WP(C).No.11908 OF 2019(K)


                            JUDGMENT

The petitioner, who is the owner in possession of 12.6

Ares of property in Survey No.282/10-2 of Mookannoor

Village, has filed this writ petition under Article 226 of the

Constitution of India, seeking a writ of mandamus

commanding the 3rd respondent to act in compliance of Rule

117 of the Kerala Survey and Boundaries Rules and prepare

the map of her property based on the existing survey records

of the land and issue the approved survey map at the earliest.

The petitioner has also sought for a direction to respondents 1

and 2 to take appropriate disciplinary proceedings against the

3rd respondent for the dereliction of duty and the act of

verification of the correctness of a decree of a civil court and

questioning the authority of the civil court in property

disputes. The further relief sought for is a direction to the 3 rd

respondent to consider and pass orders on Ext.P3 application

dated 06.02.2019 submitted by the petitioner.

2. The learned counsel for the petitioner has filed a

memo dated 03.12.2020 stating that the petitioner has

instructed him to withdraw the writ petition, since the subject

matter of the writ petition is amicably solved.

WP(C).No.11908 OF 2019(K)

In such circumstances, recording the aforesaid memo

filed by the learned counsel for the petitioner, this writ petition

is dismissed as withdrawn.

Sd/-

ANIL K.NARENDRAN, JUDGE

AV/12/1