Smt. Suja vs Tahasildar ( Land Records)
2022 Latest Caselaw 9302 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                        WP(C) NO.25420 OF 2022
PETITIONER:

          SMT. SUJA
          AGED 50 YEARS
          W/O SAJILAL,
          DASAVILASAM, KOONAYIL, PARAVOOR,
          KOLLAM DISTRICT PIN - 691 301

          BY ADVS.
          RAJESH VIJAYENDRAN
          S.JIJI


RESPONDENTS:

    1     TAHASILDAR (LAND RECORDS)
          TALUK KACHERY, KOLLAM TALUK,
          KOLLAM DISTRICT, KERALA PIN - 691 001

    2     DISTRICT SURVEY SUPERINTENDED
          KOLLAM TALUK, SLAUGHTERHOUSE ROAD,
          TALUK KACHERY, KOLLAM TALUK,
          KOLLAM DISTRICT, KERALA PIN - 691 001

    3     TALUK SURVEYER, KOLLAM
          KOLLAM TALUK, SLAUGHTERHOUSE ROAD,
          TALUK KACHERY, KOLLAM TALUK,
          KOLLAM DISTRICT, KERALA, PIN - 691 001

          SRI.BIMAL K.NATH, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.25420 OF 2022
                                          2


                                   T.R.RAVI, J.
                         ----------------------------------------
                          WP(C) No.25420 of 2022
                       -------------------------------------------
                  Dated this the 10th day of August, 2022

                                JUDGMENT

Admit. Government Pleader takes notice for the respondents.

The limited prayer made in the writ petition is for a direction to

respondents 1 to 3 to consider and pass orders on Ext.P5

representation dated 14.03.2022 regarding correction of a mistake in

the extent of the property.

In view of the limited prayer made in the writ petition, the writ

petition is disposed of directing the 1 st respondent to consider and

pass orders on Ext.P5 representation after hearing the petitioner at

the earliest at any rate within three months from the date of receipt

of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO.25420 OF 2022

APPENDIX OF WP(C) 25420/2022

PETITIONER'S EXHIBITS

Exhibit P-1 TRUE COPY OF THE SALE DEED BEARING NO.

260/1975 OF PARAVOOR SUB REGISTRY.

Exhibit P-2 TRUE COPY OF THE SETTLEMENT DEED BEARING NO.

1954/2001 OF PARAVOOR SUB REGISTRY

Exhibit P-3 TRUE COPY OF THE LETTER DATED 21.01.2006 ISSUED TO THE PETITIONER BY THE TAHASILDAR, DURING THE REVENUE ADALAT,

Exhibit P-4 TRUE COPY OF THE REPRESENTATION DATED 13.09.2018.

Exhibit P-5 TRUE COPY OF THE REPRESENTATION DATED 14.03.2022 ALONG WITH POSTAL RECEIPTS.

Exhibit P-6 TRUE COPY OF THE LAND REVENUE TAX RECEIPT BEARING NUMBERS KL02032610114/2022 DATED 1.08.2022

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE