The District Collector vs Ratnakara Panicker
2021 Latest Caselaw 8906 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 17TH DAY OF MARCH 2021 / 26TH PHALGUNA,
                          1942

          RP.No.182 OF 2021 IN WP(C). 5072/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 5072/2020(H) OF HIGH
                    COURT OF KERALA


REVIEW PETITIONERS:

     1        THE DISTRICT COLLECTOR,
              COLLECTORATE, TRIVANDRUM-695 001

     2        THE TAHSILDAR, KOTTARAKKARA TALUK,TRIVANDRUM
              DISTRICT-695 572

     3        THE VILLAGE OFFICER
              MALAYINKEEZH VILLAGE, TRIVANDRUM DISTRICT-695
              001

              BY GOVERNMENT PLEADER

RESPONDENT:

              RATNAKARA PANICKER, S/O. VELAYUDHAN PANICKER,
              CHOTHI NIVAS, KANAVILA, OORTHAMBALAM P.O.,
              ANRANALLOOR, TRIVANDRUM,PIN-695 507


              S GOPINTHAN SR GP

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
17.03.2021, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
 RP.No.182 OF 2021 IN WP(C). 5072/2020

                                       ..2..




                                   ORDER

Dated this the 17th day of March 2021 The review petition was filed by the State.

This Court, by judgment dated 24.02.2020, in W.P.

(c)No.5072 of 2020 directed the official respondents

to take steps to effect sub division and thereafter

effect mutation based on the request of the

petitioner. This was acting on the village

officer's report. The State has come up with the

review stating that the report of the village

officer is not acceptable and the petitioner is not

in possession of the property. It is further stated

that one Rajan is paying the basic tax and he has constructed a building.

2. In the light of the factual matter as

above, this review petition has to be allowed.

Accordingly, the review petition is allowed and the

writ petition is restored. The petitioner is

directed to implead Sri.Rajan in the party array.

The review petitioners are also directed to make RP.No.182 OF 2021 IN WP(C). 5072/2020

..3..

available a copy of the survey report before this

Court.

Post the writ petition before appropriate Court

having regular roster.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR