Kakkuzhiyil Basheer vs Inspector General Of ...
2021 Latest Caselaw 13472 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                &
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
   MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                      WA NO. 1628 OF 2011
 AGAINST THE JUDGMENT IN WPC 20861/2011 OF HIGH COURT OF
                KERALA, ERNAKULAM DATED 1.8.2011
APPELLANT/S:

           KAKKUZHIYIL BASHEER
           S/O.AHAMMEDKUTTY @ MOHAMMEDKUTTY,
           KAKKUZHIYIL HOUSE,MUTHOOR,POST TIRUR,
           TIRUR TALUK, MALAPPURAM DISTRICT,
           REPRESENTED BY HIS BROTHER,
           POWER OF ATTORNEY HOLDER KAKKUZHIYIL BAVA,
           S/O.   -DO-

           BY ADVS.
           SRI.JAMSHEED HAFIZ
           SRI.SAJU.S.A



RESPONDENT/S:

    1      INSPECTOR GENERAL OF REGISTRATION,
           VANCHIYOOR, THIRUVANANTHAPURAM 695 001.

    2      THE DISTRICT COLLECTOR
           MALAPPURAM 676 506.

    3      THE SUB REGISTRAR
           O/O.SUB REGISTRAR OFFICE, TIRUR 676 101.

    4      DR.PRABHA MENON
           13778, LOWER STREET, CHANTILLY,
           VA 20151, U.S.A.
   W.A.1628/2011
                             2

   5      DR.SHOBA MENON, SENIOR CONSULTANT
          DEPARTMENT OF PEDIATRICS,
          ROYAL HOSPITAL, P.O BOX 1331,
          CODE 111, CPO SEEB, SULTANATE OF OMAN.



          R1-3 BY SR.GOVT. PLEADER SRI.SURIN GEORGE IPE



THIS WRIT APPEAL HAVING COME UP        FOR ADMISSION ON
28.06.2021, THE COURT ON THE SAME      DAY DELIVERED THE
FOLLOWING:
        W.A.1628/2011
                                        3


                                JUDGMENT

Dated this the 28th day of June, 2021

S. Manikumar, CJ.

Being aggrieved by judgment in W.P(C). No.20861 of 2011 dated

1.8.2011, instant writ appeal is filed.

2. Perusal of the material on record discloses that the document

in question was executed in 2000 and 2001 respectively. On perusal of

the judgment, we are of the view that there is no infirmity warranting

interference. Thus, considering the merits as well as the lapse of

nearly 20 years, we are not inclined to interfere with the impugned

judgment.

Writ Appeal is dismissed.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.