For Information Purpose Only vs Vyasan
2021 Latest Caselaw 7492 Ker

IA/1/2021 IN WP(C) 18543/2019              1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

              Wednesday,the 3rd day of March 2021/12th Phalguna, 1942
                            IA/1/2021 IN WP(C)/18543/2019(P)

    For   information purpose only
PETITIONER/PETITIONER
     VYASAN,AGED 59 YEARS,
      S/O. RAMAKRISHNAN, KOLAZHY HOUSE,
      SHORANUR, PALAKKAD DISTRICT.
RESPONDENTS/RESPONDENTS
1. REVENUE DIVISIONAL OFFICER,
    OTTAPALAM, PALAKKAD, PIN-679 101.
2. THASILDAR,
    OTTAPALAM TALUK OFFICE, PALAKKAD DISTRICT, PIN-679 101.
3. VILLATE OFFICER,
    VILLAGE OFFICE, SHORANUR-2, SHORNUR P.O.,
    PALAKKAD DISTRICT, PIN-679 121.

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to correct the 3rd sentence in para 1 of the
judgment as 68 cents in place of 0.36 cents and also delete the first sentence in
para 2 of the judgment.


  This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and this Court's judgment dated 22.08.2019 and
upon hearing the arguments of Sri. V.M.KRISHNAKUMAR, Advocate for the
petitioner in I.A./WP(C) and of GOVERNMENT PLEADER for the respondents in
I.A./WP(C), the court passed the following.
                                       ORDER

The learned Government Pleader is directed to get instruction as to the extent of land which has been mentioned as "NK" in revenue records.

Post on 24.03.2021.

03-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

/true copy/ Sd/-

IA/1/2021 IN WP(C) 18543/2019 2/2

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