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Latha Murali @ K.R Lalithamma vs The Village Officer, Thottakkad
2021 Latest Caselaw 20742 Ker

Citation : 2021 Latest Caselaw 20742 Ker
Judgement Date : 5 October, 2021

Kerala High Court
Latha Murali @ K.R Lalithamma vs The Village Officer, Thottakkad on 5 October, 2021
        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                    WP(C) NO. 19810 OF 2021
PETITIONER/S:

            LATHA MURALI @ K.R LALITHAMMA,
            AGED 56 YEARS,
            W/O. LATE C.K. MURALI @ C.K. MURALIDARAN,
            CHETHIKULAM (H), PARIYARAM P.O,
            THOTTAKKADU, PUTHUPALLY,
            KOTTAYAM DISTRICT - 686 021.
            BY ADVS.
            MANU RAMACHANDRAN
            M.KIRANLAL
            R.RAJESH
            T.S.SARATH
            SAMEER M NAIR
            SABIKH MOHAMMED V.S
            GEETHU KRISHNAN
            HARSHA SUSAN SAM


RESPONDENT/S:

            THE VILLAGE OFFICER,
            VILLAGE OFFICE OF THOTTAKKADU,
            KOTTAYAM DISTRICT - 686539.


            BY SMT.VINITHA B., SR.GOVERNMENT PLEADER



     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   05.10.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.19810 of 2021              ..2..




                    W.P.(C)No.19810 of 2021
          -------------------------------------------------------


                           JUDGMENT

The grievance of the petitioner in the writ petition

concerns the inaction on the part of the respondent in issuing

the Family Membership Certificate sought by the petitioner in

respect of her deceased husband.

Having regard to the facts and circumstances of the

cases, I deem it appropriate to dispose of the writ petition

directing the respondent to issue the Family Membership

Certificate sought by the petitioner in accordance with the

guidelines and instructions in force. Ordered accordingly. This

shall be done immediately on production of a copy of this

judgment.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj W.P.(C) No.19810 of 2021 ..3..




                  APPENDIX OF WP(C) 19810/2021



PETITIONER EXHIBITS        :


Exhibit P1             THE TRUE COPY OF THE EXTRACT OF

MARRIAGE REGISTER OF SNDP, SAKHA YOGAM NO. 1711, PARIYARAM.

Exhibit P2 THE TRUE COPY OF THE DEATH CERTIFICATE VIDE. REG. NO.133/2020 DATED 11.11.2020 ISSUED BY KARIMPUZHA GRAMA PANCHAYATH.

Exhibit P3 THE TRUE COPY OF THE APPLICATION VIDE.

REG.NO. 33200232 DATED 12.07.2021 FOR ISSUANCE OF FAMILY MEMBERSHIP CERTIFICATE.

Exhibit P4 THE TRUE COPY OF THE STATEMENTS OF THE NEIGHBOURS DATED 26.07.2021 RECORDED BY THE RESPONDENT PURSUANT TO EXT.P3 APPLICATION.

 
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