Chandran vs The Village Officer, Elanadu ...
2021 Latest Caselaw 14248 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         THURSDAY, THE 8TH DAY OF JULY 2021 / 17TH ASHADHA, 1943
                        WP(C) NO. 15683 OF 2020
PETITIONER/S:

             CHANDRAN
             AGED 54 YEARS
             S/O.RAKKAN, PALATTUPARAMBIL (KUNNATHU), PARUTHIPRADESAM,
             VENNOOR P.O., ELANADU VILLAGE, THALAPPILLY TALUK,THRISSUR
             DISTRICT, PIN - 680 587.

             BY ADV SHIJU VARGHESE



RESPONDENT/S:

     1       THE VILLAGE OFFICER, ELANADU VILLAGE OFFICE
             THALAPPILLY TALUK, VENNOOR P.O., THRISSUR DISTRICT, PIN -
             680587.

     2       ADDL.R2. DISTRICT COLLECTOR, CIVIL STATION
             AYYANTHOLE, THRISSUR DISTRICT-680 020

     3       ADDL.R3. TAHASILDAR, OFFICE OF THE TAHASILDAR
             TALAPPILLY TALUK, THRISSUR DISTRICT-680 582.
             ADDL.R2 AND R3 ARE IMPLEADED AS PER ORDER DATED 01-03-21
             IN IA 2/2021.

             BY ADV GOVERNMENT PLEADER

                          SMT. SHEEJA C.S., GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15683 OF 2020
                                              2



                P.V.KUNHIKRISHNAN, J.
              ===================
               WP(C) No.15683 OF 2020
              ===================
           Dated this the 8th day of July 2021


                               JUDGMENT

The above writ petition is filed with following

prayers;

" i) Issue a writ of mandamus directing the respondent to issue RoR certificate as requested in Ext.P3 application.

ii) Cost of the proceedings."

2. Counter affidavit is filed by the respondent in

which Ext. R1(a) issued by the Village Officer is produced.

The contents of Ext.R1(a) is extracted hereunder;

" തതാങ്കളളുടടെ അപപേക്ഷ പേരരിപശതാധരിച്ചതരില്‍ ആ ഭളുനരികളുതരി മളുപ്പതരിപലേടറെ വര്‍ഷങ്ങളതായരി അടെച്ചളുവരളുന്നതതായരി കതാണളുന്നരി ല. കകൂടെതാടത സ്ഥലേ പേരരിപശതാധനയരില്‍ തതാങ്കളളുടടെ അച്ഛടന്റെ പപേരരില്‍ പേട്ടയയം കരിട്ടരിടയന്നന്ന് പേറെയളുന്ന സ്ഥലേയം (സര്‍വന്ന്വ -464/P - 79 ടസന്റെന്ന്) തതാങ്കളളുടടെ കകവശയം കതാണളുന്നരില. ഈ സതാഹചരരതരില്‍ ടെരി സ്ഥലേതരിടന്റെ RoR നലേന്ന്കളുവതാന നരിര്‍വതാഹമരിലന്നന്ന് അറെരിയരികളുന്നളു."

3. In the light of Ext.R1(a) the prayers in the writ WP(C) NO. 15683 OF 2020

petition is infructuous. But, I make it clear that, the

petitioner can challenge Ext.R1(a). The petitioner also can

file appropriate proceedings, if there is any further

grievance to him. With a liberty to file such other

proceedings, if he is advised so, this writ petition is closed

as infructuous.

(Sd/-)

P.V.KUNHIKRISHNAN

JUDGE LU WP(C) NO. 15683 OF 2020

APPENDIX OF WP(C) 15683/2020

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE PURCHASE CERTIFICATE DATED 20/12/1976.

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 30/4/1984.

EXHIBIT P3 TRUE COPY OF THE APPLICATION FOR ROR DATED 13/5/2020.

EXHIBIT P4 TRUE COPY OF THE LETTER BEARING NO.2/2020 DATED 11/6/2020.

EXHIBIT P5 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 18/3/2020.

EXHIBIT P6 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD DATED 29/6/2020.

                          // True Copy    //

                            PA to Judge