Mathew Joseph vs State Of Kerala
2021 Latest Caselaw 12921 Ker

WP(C) NO. 4166 OF 2021       1




          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR. JUSTICE T.R.RAVI
  MONDAY, THE 14TH DAY OF JUNE 2021 / 24TH JYAISHTA, 1943
                   WP(C) NO. 4166 OF 2021
PETITIONER/S:
    1     MATHEW JOSEPH
          AGED 56 YEARS
          S/O. A.S. JOSEPH, RESIDING AT EZHIYATH,
          HOUSE NO. C.C. 28/3653-C,
          ST.MARY'S SOONORA CHURCH ROAD, ELAMKULAM,
          ERNAKULAM DISTRICT.

    2     SHERIN GEORGE,
          AGED 50 YEARS
          W/O. MATHEW JOSEPH, RESIDING AT EZHIYATH
          HOUSE NO. C.C. 28/3653-C, ST.MARY'S SOONORA CHURCH
          ROAD, ELAMKULAM, ERNAKULAM DISTRICT.

         BY ADV T.M.ABDUL LATHEEF


RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY SECRETARY TO GOVERNMENT,
          REVENUE DEPARTMENT,
          THIRUVANANTHAPURAM, PIN - 695004.

    2    REVENUE DIVISIONAL OFFICER,
         FORT KOCHI, ERNAKULAM,
         KERALA, PIN - 682001.

    3    LOCAL LEVEL MONITORING COMMITTEE
         REPRESENTED BY ITS CONVENOR,
         AGRICULTURAL OFFICER, THIRUVANKULAM, ERNAKULAM,
         PIN - 682305.

    4    TRIPUNITHURA MUNICIPALITY
         REPRESENTED BY ITS SECRETARY,
         TRIPUNITHURA, ERNAKULAM, PIN - 682301.

    5    AGRICULTURAL OFFICER,
         TRIPUNITHURA, THIRUVANKULAM, ERNAKULAM,
         PIN - 682305.
 WP(C) NO. 4166 OF 2021      2



    6    VILLAGE OFFICER,
         NADAMA, TRIPUNITHURA, ERNAKULAM, PIN - 682301.

    7    THE DIRECTOR
         KERALA STATE REMOTE SENSING AND ENVIRONMENTAL
         CENTRE(KSREC), THIRUVANANTHAPURAM - 695001.

    R1 TO 3,5 & 6 BY GOVT.PLEADER SRI PAUL ABRAHAM VAKKANAL
    R7 BY ADV. SRI S.VISHNU CHEMPAZHANTHIYIL
    R4 ADV.SRI C.V.MANU VILSON

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 4166 OF 2021              3



                               JUDGMENT

The writ petition has been filed praying for a direction to the 2 nd

respondent to dispose of Ext.P2 application after obtaining a report

from the 7th respondent and in accordance with the law laid down by

this Court in the decisions reported in Adani Infrastructures and

Developers Pvt.Ltd. v. State of Kerala [2014 (1) KLT 774] and Lalu

v. State of Kerala [2020 (5) KLT 712] and to make necessary

corrections in the data bank of Tripunithura Municipality.

2. Heard both sides.

3. The application produced shows that the same has been

received by the 2nd respondent. In the above circumstances, the writ

petition is disposed of directing the 2nd respondent to obtain a report

from the 7th respondent and other necessary authorities and dispose of

Ext.P2 application in the light of the judgments referred above.

Needless to say that the petitioner shall pay the necessary fee and also

submit the required documents when the same are called for. Orders

shall be passed within a period of three months from the date of

receipt of a certified copy of this judgment.

Sd/-

T.R.RAVI JUDGE

dsn

APPENDIX OF WP(C) 4166/2021

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO. 1661/2006 DATED 12.04.2006.

EXHIBIT P2 TRUE COPY OF THE APPLICATION FILED BEFORE THE 2ND RESPONDENT DATED 10.02.2021.

EXHIBIT P3 TRUE COPY OF RELEVANT PAGES OF THE DATA BANK IN RESPECT OF PETITIONERS PROPERTY

EXHIBIT P4 TRUE COPY OF GOVT.ORDER NO.1166/2021/REV.DT.25.2.2021.