Ramya.A vs Secretary, Maniyur Grama ...
2022 Latest Caselaw 4138 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                       WP(C) NO. 882 OF 2022


PETITIONER:

          RAMYA.A
          AGED 35 YEARS, D/O. GANGADHARAN A,
          RESIDING AT THEKKEDATHU PALAKKIZHU ILLAM,
          KARANATHAD.P.O, KANNUR DISTRICT,
          PIN - 670308

          BY ADVS.
          T.V.JAYAKUMAR NAMBOODIRI
          N.S.REHNA



RESPONDENT:

          SECRETARY,
          MANIYUR GRAMA PANCHAYATH,
          ACTING AS REGISTRAR (BIRTH AND DEATH REGISTRATION),
          MANIYUR GRAMA PANCHAYATH,
          CHERUVANNUR, KOZHIKODE DISTRICT,
          PIN - 673655


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 882 OF 2022
                                       2



                                 T.R. RAVI, J.
                  --------------------------------------------
                          W. P. (C). No. 882 of 2022
                   --------------------------------------------
                     Dated this the 7th day of April, 2022

                                   JUDGMENT

The grievance of the petitioner is that the respondent is not

taking steps for registering the death of late Sankaran Namboothiri,

for which the petitioner had made necessary applications. It is

submitted that the death occurred on 12.08.2010 and was reported

late. The Kerala Registration of Births and Deaths Rules, 1999 does

not prohibit delayed registration. It only specifies certain procedures

to be followed in such cases.

In such circumstances, this writ petition is disposed of directing

the respondent to take necessary steps under the Kerala Registration

of Births and Deaths Rules, 1999 and proceed to register the death of

late Sankaran Namboothiri on the basis of Ext.P1 application. If the

petitioner is required to produce any further documents, the

respondent shall intimate her in writing. Necessary orders shall be

passed within two months from the date of receipt of a copy of this

judgment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 882 OF 2022

APPENDIX OF WP(C) 882/2022

PETITIONER'S EXHIBITS

Exhibit P-1 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 02.12.2020

Exhibit P-1A TRUE ENGLISH TRANSLATION OF EXITS-P-1

Exhibit P-2 TRUE COPY OF THE RECEIPT DATED 02.12.2020 FROM THE RESPONDENT