Narayanan R vs State Of Kerala
2021 Latest Caselaw 13233 Ker

WP(C) NO. 9464 OF 2021        1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    THURSDAY, THE 24TH DAY OF JUNE 2021 / 3RD ASHADHA, 1943
                     WP(C) NO. 9464 OF 2021
PETITIONERS:

    1     NARAYANAN R.
          SHEEJA NIVAS, THURAVOOR P.O.,
          ALAPPUZHA DIST. - 688 532.
    2     REMANI N.T.
          SHEELA NIVAS, THURAVOOR P.O.,
          ALAPPUZHA DIST. - 688 532.
          BY ADVS.
          T.R.JAGADEESH
          SRI.B.RATHEESH


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY, DEPARTMENT OF REVENUE
          SECRETARIATE, THIRUVANANTHAPURAM - 695 001.

    2     THE DEPUTY COLLECTOR (LR)
          LAND TRIBUNAL, COLLECTORATE, CIVIL STATION,
          ALAPPUZHA - 688 001.

    3     TRAVANCORE DEVASWOM BOARD
          REPRESENTED BY ITS SECRETARY, NANTHANCODE,
          THIRUVANANTHAPURAM - 695 003.

    4     THE ADMINISTRATIVE OFFICER
          THURAVOOR DEVASWOM, THURAVOOR P.O.,
          ALAPPUZHA DISTRICT - 688 532.

    5     THE VILLAGE OFFICER
          THURAVOOR VILLAGE, THURAVOOR P.O.,
          ALAPPUZHA DISTRICT - 688 532.
          R3-BY ADV SRI.G.SANTHOSH KUMAR, SC

          SMT A.C.VIDYA, GOVERNMENT PLEADER


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9464 OF 2021                2



                                  JUDGMENT

Being aggrieved by the delay in finalising the suo moto proceedings

initiated by the 2nd respondent for assignment 02.02 Ares of Land in Sy. No.

154/15 of Thuravoor South Village possessed by the petitioners, they have

approached this Court seeking directions.

2. I have heard Sri.T.R.Jagadeesh, the learned counsel appearing for

the petitioners, Sri.Santhosh Kumar G, the learned Standing Counsel appearing

for respondent Nos.3 and 4 and the learned Government Pleader.

3. The learned Standing Counsel appearing for the 3rd respondent

submitted that the Dewaswom has no objection in directing the 2nd

respondent to finalise the proceedings in an expeditious manner, however,

their only request is that the Devaswom shall also be heard. This course of

action is not opposed to by either the petitioners or the learned Government

Pleader.

4. I have considered the submissions advanced.

In that view of the matter, there will be a direction to the 2nd

respondent to finalise the proceedings in S.M.No.10/2019 for assignment of

land and issuance of purchase certificate to the petitioners, with notice to the

3rd and 4th respondents, strictly in tune with the directions issued in

Narayanan Namboodiri v. The Special Tahsildar (Land Reforms) and

another [Judgment dated 14.03.2018 in W.P.(C) No.28398 of 2017 and

connected cases]

The writ petition is disposed of.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF WP(C) 9464/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF SALE DEED NO.3274/1979.

EXHIBIT P2 TRUE COPY OF NOTICE DATED 4/1/2021.

EXHIBIT P3 TRUE COPY OF REPORT NO.2400 DATED 17/12/2007.

EXHIBIT P4 TRUE COPY OF JUDGMENT DATED 6/1/2010 IN WPC NO.26504/2009.

RESPONDENTS' EXHIBITS:

NIL