S.Rajeevkumar vs Government Of Kerala
2021 Latest Caselaw 21468 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                      WP(C) NO. 16626 OF 2013
PETITIONER:

             S.RAJEEVKUMAR
             AGED 58 YEARS
             S/O.SANKARA PILLAI, S.N.NIVAS, KAVALAKULAM,
             KODANGAVILA P.O., ARALUMOODU, KOTTUKAL,
             NEYYATTINKARA TALUK, THIRUVANANTHAPURAM DISTRICT.
             BY ADV SRI.K.G.CLEETUS


RESPONDENTS:

      1      GOVERNMENT OF KERALA
             REPRESENTED BY THE CHIEF SECRETARY TO THE
             GOVERNMENT OF KERALA, SECRETARIAT,
             THIRUVANANTHAPURAM-695001.
      2      DISTRICT COLLECTOR
             THIRUVANANTHAPURAM, PIN 695001.
      3      ADDITIONAL DISTRICT MAGISTRATE
             THIRUVANANTHAPURAM-695001.
      4      ADDITIONAL TAHSILDAR
             TALUK OFFICE, NEYYATTINKARA.
      5      SPECIAL TAHSILDAR
             VIZHINJAM HARBOUR, P.O.VIZHINJAM,
             THIRUVANANTHAPURAM-695001.

OTHER PRESENT:

             SRI PREMCHAND R NAIR-SR GP



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    29.10.2021,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 16626 OF 2013
                                      2

                               JUDGMENT

The petitioner claims that he has been allotted 18.5

cents of land as per Ext.P1 Partition Deed dated 11.02.1985.

His grievance is that, without considering his title deed and

the boundaries, a resurvey was conducted, in which the extent

of property was shown as 10.5 cents.

Petitioner has filed Ext.P2 representation before the third

respondent on 20.04.2011. The petitioner has been repeatedly

making representations, but no decision has been taken by

any of the respondents.

In the said circumstances, there will be a direction to the

third respondent to take up and consider Ext.P3

representation, in accordance with law, after hearing the

petitioner and the other affected parties, if any, within a

period of three months from the date of receipt of a copy of

this judgment.

Writ petition is disposed of accordingly.

Sd/-

MOHAMMED NIAS C.P.

JUDGE dlk 29.10.2021 WP(C) NO. 16626 OF 2013

APPENDIX OF WP(C) 16626/2013

PETITIONER EXHIBITS EXHIBIT-P1: TRUE COPY OF THE PARTITION DEED NO.324 DATED 11.2.1985 OF THE SUB REGISTRY VENGANOOR. EXHIBIT-P2: TRUE COPY OF THE PETITION DATED 25.4.2011 FILED BEFORE THE 3RD RESPONDENT.

EXHIBIT-P3: TRUE COPY OF THE PETITION DATED 20.4.2011 FILED BEFORE THE 5HT RESPONDENT.

EXHIBIT-P4: TRUE COPY OF THE PETITION DATED 16.5.2011 BEFORE THE 4TH RESPONDENT.

EXHIBIT-P5: TRUE COPY OF THE PETITION DATED 31.12.2012 FILED BEFORE THE 5HT RESPONDENT.