Muhammad Fasal vs The Village Officer
2021 Latest Caselaw 20374 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943

                                RP NO. 629 OF 2021

 AGAINST THE JUDGMENT IN WPC 16570/2021 OF HIGH COURT OF KERALA, ERNAKULAM

REVIEW PETITIONER/PETITIONER:

            MUHAMMAD FASAL
            AGED 37 YEARS
            S/O. SAIDALAVI, PUTHIZHAKADAKKAL, BTC, NILAMBUR, KERALA ESTATE
            P. O., MALAPPURAM, REPRESENTED BY HIS POWER OF ATTORNEY HOLDER,
            MR. SAIDALAVI, AGED 65, S/O. MUHAMMED, PUTHIZHAKADAKKAL, BTC,
            NILAMBUR, KERALA ESTATE P. O., MALAPPURAM.

            BY ADVS.
            K.R.VINOD
            M.S.LETHA



RESPONDENTS/RESPONDENTS:

     1      THE VILLAGE OFFICER
            KERALA ESTATE VILLAGE, KERALA ESTATE P. O., PIN - 676525.

     2      THE TAHSILDAR
            NILAMBUR TALUK, TALUK OFFICE, NILAMBUR, PIN - 679329.


OTHER PRESENT:

            SRI. ASWIN SEHUMADHAVAN - SR.GP




     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 30.09.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 629 OF 2021

                                      2




                                  ORDER

This petition for review has been filed by the petitioner

asserting that, as per the Transfer of Registry Rules, the Transfer

of Registry with respect to the property involved in this case has to

be done by the Village Officer and not by the Tahsildar (LR).

2. Today, the learned Senior Government Pleader -

Sri.Ashwin Sethumadhavan, submitted that the petitioner is right

because sub division of the property is not required to be ordered

in this case. He, therefore, prayed that this review petition be

allowed and the Village Officer be directed to consider Ext.P2

within a time frame to be fixed by this Court.

Resultantly, this review petition is allowed and judgment

dated 06.09.2021 is recalled.

Sd/-

DEVAN RAMACHANDRAN JUDGE rp