T.V.Abraham vs The Village Officer
2021 Latest Caselaw 19136 Ker

              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. 7797 OF 2021
PETITIONER:

          T.V.ABRAHAM
          AGED 70 YEARS
          S/O. VARKEY, THURUTHIYIL HOUSE, KADUNGAMANGALAM P.O.
          ERNAKULAM DISTRICT 672 305.

          BY ADVS.
          T.B.THANKAPPAN
          SRI.T.T.HARIKUMAR
          SRI.T.U.SUJITH KUMAR



RESPONDENTS:

    1     THE VILLAGE OFFICER
          KUREEKKAD VILLAGE, KUREEKKAD P.O., ERNAKULAM
          DISTRICT 682 305.

    2     THE TALUK OFFICER,
          KANAYANNOOR TALUK, PARK AVENUE ROAD, ERNAKULAM, P.O.
          ERNAKULAM DISTRICT 682 011.

    *3    ADDNL.R3 THE TAHSILDAR (LR),
          KANAYANNUR TALUK
          *(ADDITIONAL R3 IS SUO MOTU IMPLEADED AS PER ORDER
          DATED 13.09.2021 IN W.P(C)7797 OF 2021)




          SMT. AMMINIKUTTY - SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7797 OF 2021             2

                             JUDGMENT

The petitioner has approached this Court

singularly praying that Ext.P3 application made by

him, for demarcation of the properties covered by

Ext.P1 and for Transfer of Registry of the same in

his name, be directed to be taken up and disposed of

within a time frame to be fixed by this Court.

2. In response, the learned Senior Government

Pleader - Smt.K.Amminikutty, submitted that Ext.P3

can certainly be considered by the competent

Tahsildar(LR) and that steps to demarcate the

property have already been initiated. She submitted

that, therefore, this Court may permit the said

Tahsildar to complete the proceedings with respect to

the prayers in Ext.P3, including for Transfer of

Registry in terms of law.

Taking note of the afore submissions, I direct

the 3rd respondent - Tahsildar (LR) to ensure that

final orders on Ext.P3 application of the petitioner

are issued, after following due procedure, without

any avoidable delay, but not later than 4 months from

the date of receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/23.9

APPENDIX OF WP(C) 7797/2021

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE SALE DEED NUMBER 806/1989 OF THE S.R.O. MULANTHURUTHY, DATED 05.04.1989.

EXHIBIT P2 A TRUE COPY OF THE APPLICATION DATED 12.2.2201 SUBMITTED BEFORE THE R.D.O. FORT KOCHI.

EXHIBIT P3 A TRUE COPY OF THE APPLICATION DATED 2.3.201 SUBMITTED BEFORE THE 1ST RESPONDENT.