Lijo Abraham vs The State Of Kerala
2022 Latest Caselaw 4820 Ker

WP(C) No.13132/2022                               1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

                      Friday, the 29th day of April 2022 / 9th Vaisakha, 1944
                                    WP(C) NO. 13132 OF 2022(N)
   PETITIONER:

          LIJO ABRAHAM, AGED 47 YEARS, S/O SUNNY ABRAHAM, MECHERIL HOUSE, UPPUTHARA
          P O, NOW RESIDING AT MANGAF, BLOCK 03,FLOOR 6, FLAT 23, REPRESENTED BY
          HIS POWER OF ATTORNEY HOLDER SUNNY ABRAHAM, AGED 69 UEARS,. S/O ABRAHAM,
          MECHERIL HOUSE, UPPUTHARA, UPPUTHARA P O, IDUKKI DISTRICT.

   RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
          GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAMP-695001.
      2. THE STATE SPECIAL OFFICER & COLLECTOR, GOVERNMENT LAND RESUMPTION,
          THIRUVANANTHAPURAM-695001.
      3. THE DISTRICT COLLECTOR, IDUKKI DISTRICT, COLLECTORATE, IDUKKI-685603.
      4. THE TAHSILDAR, PEERMADE TALUK, IDUKKI DISTRICT-685538.
      5. THE VILLAGE OFFICER, UPPUTHARA VILLAGE, PEERMADE TALUK, IDUKKI
          DISTRICT-685505.


          Writ petition (civil) praying inter alia that in the circumstances stated
   in the affidavit filed along with the WP(C) the High Court be pleased to pass
   an interim order directing the 5th respondent to issue all revenue certificates
   such as Location Sketch, ROR, Possession Certificate, Genuinity Certificate
   etc. with respect to the property covered by Exhibits P1 forthwith, pending
   final disposal of this writ petition.


          This petition coming on for orders upon perusing the petition and the
   affidavit filed in support of WP(C) and upon hearing the arguments of M/s. BIJU
   .C. ABRAHAM and THOMAS C.ABRAHAM, Advocates for the petitioner and of
   GOVERNMENT PLEADER for R1 to R5, the court passed the following:

                                              ORDER

Government Pleader takes notice for R1 to R5.

In view of Exhibits P5 to P7, there will be an interim direction as prayed for. Needless to say that, the issuance of the above certificate will however be subject to the observation contained in Exhibits P5 to P7 including the right of the Government to issue appropriate civil proceedings, in which event directions in this order will be subject to such orders to be passed by the civil court.

          29.04.2022                          Sd/- MOHAMMED NIAS C.P., JUDGE

                                    /True copy/

                                                        ASSISTANT REGISTRAR
 WP(C) No.13132/2022                           2/2

Exhibit P1:- TRUE COPY OF THE SALE DEED NO.2496/200 DATED 18.07.2008 OF PEERMADE SRO OF THE SRO OF THE PETITIONER

Exhibit P5:- TRUE COPY OF THE JUDGMENT DATED 7.11.2018 PASSED BY THIS HON'BLE COURT IN WPC NO.40002/2016 AND CONNECTED CASES.

Exhibit P6:- TRUE COPY OF THE JUDGMENT DATED 18.02.2019 PASSED BY THIS HON'BLE COURT IN WPC NO.4647/2019.

Exhibit P7:- TRUE COPY OF THE JUDGMENT DATED 8/9/2021 IN WPC NO.16908/2021 PASSED BY THIS HON'BLE COURT.

29-04-2022 /True Copy/ Assistant Registrar