Kerala High Court
Seena vs The Sub Collector on 13 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
WP(C) NO. 6601 OF 2021
PETITIONER:
KOKILA
AGED 31 YEARS
D/O.SEKHAR, 401/(9/67), MELADY, MARAYOOR, IDUKKI DISTRICT,
KERALA - 685 620.
BY ADV JISHY P.S.
RESPONDENTS:
1 THE SUB COLLECTOR
REVENUE DIVISIONAL OFFICE, DEVIKULAM,
IDUKKI DISTRICT - 685 613.
2 THE SUB REGISTRAR OFFICER
OFFICE OF THE SUB REGISTRAR, DEVIKULAM,
IDUKKI DISTRICT - 685 613.
OTHER PRESENT:
SRI.RAJEEV JYOTHISH GEORGE-GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.09.2021,
ALONG WITH CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 6601 OF 2021 & CONN,CASES
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
WP(C) NO. 6948 OF 2021
PETITIONER:
SEENA
AGED 40 YEARS
W/O ROSHINT, VALLOPPILLIL, RAJAPURAM, VATHIKUDY, IDUKKI
DISTRICT, KERALA-685 604.
BY ADV JISHY P.S.
RESPONDENTS:
1 THE SUB COLLECTOR
REVENUE DIVISIONAL OFFICE, DEVIKULAM, IDUKKI DISTRICT-685 613.
2 THE SUB REGISTRAR OFFICER,
OFFICE OF THE SUB REGISTRAR, DEVIKULAM,
IDUKKI DISTRICT-685 613.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.09.2021,
ALONG WITH CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 6601 OF 2021 & CONN,CASES
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
WP(C) NO. 7008 OF 2021
PETITIONER:
ANANDHI NESAKUMAR
AGED 35 YEARS
W/O. NESAKUMAR, 3/56, SENGALIPALAYAM, MULLAMPATTI, ERODE
DISTRICT, TAMILNADU-638 107.
BY ADV JISHY P.S.
RESPONDENTS:
1 THE SUB COLLECTOR
REVENUE DIVISIONAL OFFICE, DEVIKULAM, IDUKKI DISTRICT-685 613.
2 THE SUB REGISTRAR OFFICER
OFFICE OF THE SUB REGISTRAR, DEVIKULAM,
IDUKKI DISTRICT-685 613.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.09.2021,
ALONG WITH CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
MONDAY, THE 13TH DAY OF SEPTEMBER 2021 / 22ND BHADRA, 1943
WP(C) NO. 18785 OF 2021
PETITIONER:
AKHILA GEORGE
AGED 37 YEARS
D/O. GEORGE, HOUSE NO.6/934, CENTRAL DIVISION, ELLAPETTY
ESTATE, MUNNAR, IDUKKI DISTRICT - 685615, REPRESENTED BY HER
POWER OF ATTORNEY HOLDER, MR. SUNNY, AGED 45, S/O. KUNJAPPAN,
MADATHUMANNIL HOUSE, CHEMMANKUDI, MARAYOOR, IDUKKI DISTRICT -
685620.
BY ADV JISHY P.S.
RESPONDENTS:
1 THE SUB COLLECTOR
REVENUE DIVISIONAL OFFICE, DEVIKULAM, IDUKKI DISTRICT - 685613.
2 THE SUB REGISTRAR OFFICER
OFFICE OF THE SUB REGISTRAR, DEVIKULAM,
IDUKKI DISTRICT - 685613.
OTHER PRESENT:
SRI.RAJEEV JYOTHISH GEORGE-GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 13.09.2021,
ALONG WITH CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 6601 OF 2021 & CONN,CASES
5
JUDGMENT
When these matters were called today, the learned counsel
for the petitioners and the learned Senior Government Pleader -
Rajeev Jyothish George, were ad idem that these issues in these
cases have been answered in favour of the petitioners in at least
two judgments delivered by this Court in W.P.(C)Nos.16362/2020
and 31673/2019.
2. When I examine the afore mentioned precedents, it is
clear that all the issues impelled in these writ petitions have been
considered and answered in favour of the petitioners by this Court.
3. I am, therefore, of the firm view that the petitioners
herein are also entitled to the benefit as ordered therein.
Resultantly, I dispose of these writ petitions directing the 2 nd
respondent - Sub Registrar to register the title documents of the
petitioners, as and when they are presented before him, subject to
verification as to whether they have title and possession over the
properties covered by it.
The afore exercise shall be completed by the 2nd respondent,
as expeditiously as is possible, but not later than three weeks from
WP(C) NO. 6601 OF 2021 & CONN,CASES
the date on which the sale documents are presented before him by
the petitioners in terms of these directions.
This writ petition is thus ordered.
SD/-
DEVAN RAMACHANDRAN
JUDGE
rp
WP(C) NO. 6601 OF 2021 & CONN,CASES
APPENDIX OF WP(C) 6948/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SETTLEMENT DEED NO 54/2013 DATED
3.1.2013
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT NO
KL06010902294/2020 DATED 30.11.2020
EXHIBIT P3 TRUE COPY OF THE ORDER/PROCEEDINGS OF THE 1ST
RESPONDENT DATED 2.8.2019
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 22.2.2021 IN WPC
28311 OF 2020
WP(C) NO. 6601 OF 2021 & CONN,CASES
APPENDIX OF WP(C) 7008/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF SALE DEED NO.2089/2018 DATED
16.10.2018 SRO, DEVIKULAM.
EXHIBIT P2 TRUE COPY OF THE ORDER/PROCEEDINGS OF THE IST
RESPONDENT DATED 2.8.2019.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN WPC NO.21422/2020
DATED 22.2.2021.
WP(C) NO. 6601 OF 2021 & CONN,CASES
APPENDIX OF WP(C) 6601/2021
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE SALE DEED NO.1373/2015 DATED
27/07/2015.
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT
NO.KL06010901670/2020 DATED 23/09/2020.
EXHIBIT P3 TRUE COPY OF THE PROCEEDING OF THE 1ST RESPONDENT
DATED 02/08/2019.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 22/02/2021 IN WP(C)
22919 OF 2020.
WP(C) NO. 6601 OF 2021 & CONN,CASES
APPENDIX OF WP(C) 18785/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE SALE DEED NO.1172/2019 DATED
01.06.2019.
Exhibit P2 TRUE COPY OF THE POWER OF ATTORNEY NO.12/IV/2020
DATED 13.07.2020.
Exhibit P3 TRUE COPY OF THE ORDER / PROCEEDINGS OF THE 1ST
RESPONDENT DATED 02.08.2019.
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WPC NO.21417/2020
DATED 22.02.2021.
