Mary Joseph vs Dr.Biswas Mehta
2021 Latest Caselaw 18576 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
        Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
        CONTEMPT CASE(CIVIL) NO. 274 OF 2021(S) IN WP(C) 32098/2019
PETITIONER/1ST PETITIONER IN WP(C) 32098/2019

     MARY JOSEPH,AGED 75 YEARS,W/O.LATE P.K.JOSEPH,PULLAN
     HOUSE,KOOMPANPARA P.O.,PIN-685 561, IDUKKI DISTRICT.

    BY ADVS.PEEYUS A.KOTTAM AND HRITHWIK D. NAMBOOTHIRI
RESPONDENTS/RESPONDENTS 1 & 2 IN WP(C) 32098/2019& Anr.:

  1. DR.BISWAS MEHTA,STATE OF KERALA, REPRESENTED BY CHIEF
     SECRETARY,SECRETARIAT, THIRUVANANTHAPURAM,PIN-695 001.
  2. DR.A.JAYATHILAK,PRINCIPAL SECRETARY,REVENUE
     DEPARTMENT,SECRETARIAT,THIRUVANANTHAPURAM, PIN-695 001.
  3. SARADA G.MURALEEDHARAN,PRINCIPAL SECRETARY,LOCAL SELF GOVERNMENT
     DEPARTMENT, THIRUVANANTHAPURAM-695 004S

    SPECIAL GOVERNMENT PLEADER FOR RESPONDENTS
     This Contempt of court case (civil) having come up for orders on
08.09.2021, the court on the same day passed the following:
                    A. MUHAMED MUSTAQUE, J.
                   ==========================
                   Cont. Case (C) No.274 of 2021
              ====================================
              Dated this the 8th day of September, 2021


                            ORDER

The learned Special Government Pleader submits that the

government is taking steps to ensure that no possession

certificate is issued without verifying the nature of the land

whether it is assigned or not. However, it is submitted that the

Government is facing serious hurdle for not having the data

for such land assigned under the Kerala Land Assignment Act

or any other legislation.

2. It is submitted that the revenue officials have no

mechanism at present to verify the land is assigned or not. It is

submitted that the Government is taking steps to make

available all the Government land details in the web portal. It

is submitted that some time is required to roll out such portal.

3. In the light of the steps taken by the Government, Cont. Case (C) No.274 of 2021

..2..

this Court is sure that the Government will comply the

directions in the judgment in true spirit. However, it is

appropriate that the Government issue necessary direction to

the revenue officials to insist the applicant for obtaining

possession certificate to furnish in the application or declare by

way of an affidavit that the land is assigned or not.

Post on 6.10.2021.

Sd/-

A. MUHAMED MUSTAQUE, JUDGE

PR

08-09-2021 /True Copy/ Assistant Registrar