Abad Jinna Sahib vs State Of Kerala
2021 Latest Caselaw 7816 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

     FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

                      W.P(C).No.3630 OF 2021(C)


PETITIONERS:

      1        ABAD JINNA SAHIB
               AGED 34 YEARS
               S/O. LATE P.M. JINNA SAHIB,
               PARACKAL HOUSE, MANDIRAM P. O., RANNY,
               PATHANAMTHITTA DISTRICT - 689 672.

      2        THANSEELA .M.,
               AGED 28 YEARS
               W/O. ABAD JINNA SAHIB,
               PARACKAL HOUSE, MANDIRAM P. O.
               RANNY, PATHANAMTHITTA DISTRICT - 689 672.

               BY ADVS.
               SRI. V. PHILIP MATHEW
               SRI. GIBI.C. GEORGE
               SRI. E. RADHAKRISHNAN
               SRI. JEPH JOSEPH

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY,
               DEPARTMENT OF REVENUE,
               KERALA GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM - 695 001.

      2        THE DISTRICT COLLECTOR,
               PATHANAMTHITTA - 689 647.

      3        THE TAHSILDAR,
               RANNY TALUK OFFICE,
               PATHANAMTHITTA DISTRICT - 689 672.

      4        THE VILLAGE OFFICER,
               RANNY VILLAGE OFFICE,
               PATHANAMTHITTA DISTRICT - 689 672.

               SMT. A.C. VIDHYA- GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.3630 OF 2021

                                  2

                              JUDGMENT

The petitioners have filed this writ petition under Article 226

of the Constitution of India seeking a writ of mandamus

commanding respondents 2 to 4 to effect mutation of 7.48 Ares of

property in Re-Survey No.401/1 of Ranny Taluk, Ranny Village,

Pathanmthitta District, covered by Ext.P1 partition deed bearing

Registration No.611/18 dated 19.04.2018 of the Sub Registrar

Office, Ranny in the joint name of the petitioners; and also a writ

of mandamus commanding the 4th respondent to consider and

pass appropriate orders on Exhibit P4 application submitted by the

petitioners for mutation of the said property, within a time limit to

be specified by this Court.

2. On 12.02.2021, when this writ petition came up for

admission, the learned Government Pleader sought time to get

instructions.

3. On 02.03.2021, the learned Government Pleader, on

instructions, submitted that mutation of the property in question

has already been made in favour of the petitioners on 29.01.2021.

The learned counsel for the petitioners sought time to get

instructions.

W.P(C).No.3630 OF 2021

4. Heard the learned counsel for the petitioners and also

the learned Government Pleader appearing for the 4th respondent.

Since the mutation of the property in question, based on

Ext.P4 application made by the petitioners, has already been

effected on 29.01.2021, as stated by the learned Government

Pleader, this writ petition is disposed of recording the said fact.

Sd/-

ANIL K. NARENDRAN, JUDGE SPR W.P(C).No.3630 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 COPY OF PARTITION DEED NO.611/18 DATED 19.04.2018 OF RANNY SRO.

EXHIBIT P2 COPY OF LAND TAX RECEIPT DATED 05.11.2020.

EXHIBIT P3 COPY OF SETTLEMENT DEED NO.1281/2020 DATED 24.12.2020 OF RANNY SRO EXECUTED BY THE FIRST PETITIONER IN FAVOUR OF THE SECOND PETITIONER.

EXHIBIT P4 COPY OF APPLICATION DATED 23.01.2021 SENT BY THE PETITIONERS BEFORE THE 4TH RESPONDENT.

RESPONDENT'S/S EXHIBITS:      NIL.