George Mathew vs The District Collector
2021 Latest Caselaw 20937 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                       WP(C) NO. 21306 OF 2021
PETITIONERS:

    1     GEORGE MATHEW, AGED 56 YEARS, S/O GEORGE,
          KARIMKUTTICKAL PUTHENVEEDU, MYLAPPRA, KONNI,
          PATHANAMTHITTA, PIN-689678.

    2     GEORGE MATHEW, AGED 68 YEARS,
          S/O.GEORGE, PANDIPRATHU HOUSE, MYLAPPRA, KONNI,
          PATHANATHITTA, PIN-689678.

          BY ADVS.REJI GEORGE
          NASEER MOIDU, JOE JOSEPH
          BINOY DAVIS


RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          PATHANAMTHITTA, 2ND FLOOR, DISTRICT COLLECTORATE,
          PATHANAMTHITTA P.O, PIN-689645.

    2     THE TAHSILDAR (LAND RECORDS),
          KONNI, KONNI P.O, PATHANAMTHITTA, PIN-689691.

          SMT. SURYA BINOY- SR.G.P.

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21306 OF 2021
                                       -2-

                                 JUDGMENT

The petitioners have approached this Court

with a limited plea that the 1st respondent -

District Collector, be directed to issue

appropriate orders on their Exts.P2 and P3

applications, within a time frame to be fixed by

this Court.

2. Smt.Surya Binoy - learned Senior

Government Pleader, submitted that Exts.P2 and P3

applications have already been forwarded by the 1st

respondent - District Collector, to the 2nd

respondent - Tahsildar (Land Records), instructing

him to take appropriate action thereon and she

thus prayed that this writ petition be disposed of

allowing the said Authority to do so.

3. When I consider the afore submissions,

there can be little doubt that petitioners'

representation will have to be decided by the WP(C) NO. 21306 OF 2021

competent respondent. If the District Collector

has already instructed the 2nd respondent to do so,

I do not think that there is any impediment for

this Court in directing the said Authority to

complete the proceedings within a time frame.

Resultantly, I allow this writ petition and

direct the respondents to ensure that necessary

action on Exts.P2 and P3 applications are

completed, after affording the petitioners

necessary opportunity of being heard; thus

culminating in an appropriate order thereon, as

expeditiously as is possible, but not later than

three months from the date of receipt of a copy of

this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 21306 OF 2021

APPENDIX OF WP(C) 21306/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RESURVEY PLAN OF FIELD NO.55 IN BLOCK NO.16 OF MYLAPRA VILLAGE, KONNI TALUK.

EXHIBIT P2 TRUE COPY OF APPLICATION DATED 09.08.2021 SUBMITTED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF APPLICATION DATED 31.08.2021 FILED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT (WITHOUT THE DOCUMENTS PRODUCED ALONG WIT IT).

EXHIBIT P4 TRUE COPY OF LETTER NO.298940/2021/C3/N.DIS DATED 01.09.2021 ISSUED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE