Mammykutty Haji vs The District Collector
2021 Latest Caselaw 18568 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                     WP(C) NO. 18266 OF 2021
PETITIONER:

            MAMMYKUTTY HAJI
            AGED 68 YEARS
            S/O.ABOOBACKER, MAMPATTA HOUSE, VENDALOOR,
            IRIMBILIYAM POST, TIRUR TALUK, MALAPPURAM
            DISTRICT-679572.

            BY ADV R.SREEHARI



RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            PALAKKAD, CIVIL STATION, PALAKKAD-678013.

    2       SUB COLLECTOR
            OTTAPALAM, OFFICE OF THE SUB COLLECTOR, OTTAPALAM-
            679101.

    3       THE TAHSILDAR,
            OTTAPALAM-679101.

    4       TAHSILDAR (LAND RECORDS),
            OFFICE OF THE TAHSILDAR, OTTAPALAM-679101.

    5       VILLAGE OFFICER
            TRIKATIRI I VILLAGE, TRIKATIRI POST, OTTAPALAM
            TALUK-679502.


     THIS     WRIT   PETITION    (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 08.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(C) NO. 18266 OF 2021           2

                               JUDGMENT

The petitioner has approached this Court with

a singular plea that the 4th respondent - Tahsildar

(Land Records) be directed to take up Ext.P5

petition and complete the proceedings thereon,

within a time frame to be fixed by this Court.

2. The learned Senior Government Pleader,

Shri.Aswin Sethumadhavan, submitted that if the

petitioner only requires as afore, he will not

stand in the way; but prayed that this Court may

not make any affirmative declarations on the

entitlement of the petitioner to any relief and

leave it to be decided by the competent Authority,

in terms of law.

In the afore circumstances, I allow this writ

petition and direct the 4th respondent - Tahsildar

(Land Records) to take up Ext.P5 petition of the

petitioner and dispose of the same, after

affording him an 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 MC/22.9

APPENDIX OF WP(C) 18266/2021

PETITIONER EXHIBITS

Exhibit P1 PHOTO COPY OF DOCUMENT NO.708/2010 OF SRO CHERPULASSERY.

Exhibit P2 PHOTO COPY OF POSSESSION CERTIFICATE DATED 20/03/2010.

Exhibit P3 PHOTO COPY OF LOCATION CERTIFICATE DATED 20/03/2010.

Exhibit P4 PHOTO COPY OF BASIC TAX RECEIPT DATED 22/11/2017.

Exhibit P5 PHOTO COPY OF PETITION DATED 17/7/2018 FILED BEFORE THE 4TH RESPONDENT.

Exhibit P6 PHOTO COPY OF ACKNOWLEDGMENT DATED 17/07/2018.

Exhibit P7 PHOTO COPY OF CHALAN RECEIPT EVIDENCING PAYMENT OF FEE.