V.Murugan vs The Sub Collector
2022 Latest Caselaw 9551 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       WP(C) NO. 25610 OF 2022
PETITIONER:

          V.MURUGAN
          AGED 54 YEARS
          S/O.VAIRAVAN, 9/227, MARAYOORKARA,
          MARAYOOR, IDUKKI DISTRICT, KERALA - 685 620.
          PRESENTLY RESIDING AT TC 8/137/4,
          ARAT A 12, CHAITHANYA, THIRUMALA P,O.
          TRIVANDRUM DISTRICT, KERALA - 695 006

          BY ADVS.
          M.R.DHANIL
          JISHY P.S.
          SENITTA P. JOJO


RESPONDENTS:

    1     THE SUB COLLECTOR
          REVENUE DIVISIONAL OFFICE, DEVIKULAM,
          IDUKKI DISTRICT, KERALA - 685 613.

    2     THE SUB REGISTRAR OFFICER
          OFFICE OF THE SUB REGISTRAR,
          DEVIKULAM, IDUKKI DISTRICT, KERALA - 685 613.


          SRI. BIMAL K. NATH, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25610 OF 2022
                                           2

                                  T.R.RAVI, J.
                          ----------------------------------------
                           WP(C) No.25610 of 2022
                        -------------------------------------------
                   Dated this the 25th day of August, 2022

                                 JUDGMENT

Admit. Government Pleader takes notice for respondents.

2. The prayer in the writ petition is for a direction to the 2 nd

respondent to register the sale deed presented by the petitioner

without insisting on a permission from the 1st respondent.

3. In similar circumstances, this Court had in Ext.P4 judgment,

directed the respondent to register the sale deed de hors the

communication issued by the 1st respondent on 02.08.2019. Ext.P3

referred to in Ext.P4 judgment is the document produced as Ext.P3 in

this writ petition also.

4. In the above circumstances, the writ petition is disposed of

directing the 2nd respondent to register the sale deed which may be

presented by the petitioner de hors what is stated in Ext.P3, if the

document is otherwise in order.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 25610 OF 2022

APPENDIX OF WP(C) 25610/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO.830/2009 DATED 21/04/2009 OF DEVIKULAM SRO.

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT NO.KL06010901142/2022 DATED 11/04/2022.

Exhibit P3 TRUE COPY OF THE ORDER/COMMUNICATION BY 1ST RESPONDENT, DATED 02/08/2019.

Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C) NO.24470/2022, DATED 03/08/2022.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//             PA TO JUDGE