Abdul Rasheed E.M vs State Of Kerala
2022 Latest Caselaw 9573 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. 25658 OF 2022
PETITIONER:

          ABDUL RASHEED E.M
          S/O. MOIDEENKANNU,
          SADAR MANZIL, ERAYANCODE,
          VIDURA P.O, THOLIKODE,
          THIRUVANANTHAPURAM -695 551.

          BY ADVS.
          SRI.K.J.MANU RAJ
          SI.RAVI KRISHNAN
          SMT.K.VINAYA



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          DEPARTMENT OF REVENUE,
          GOVERNMENT SECRETARIAT,
          THIRUVANANATHAPURAM -695 001.

    2     THE DISTRICT COLLECTOR,
          CIVIL STATION, KUDAPPANAKUNNU,
          THIRUVANANTHAPURAM DISTRICT - 695043.

    3     TALUK ASSIGNMENT COMMITTEE
          REP BY THE TAHSILDAR, NEDUMANGAD TALUK OFFICE,
          MINI CIVIL STATION, NEDUMANGAD
          THIRUVANANTHAPURAM DISTRICT,
          PIN -695541.

    4     THE TAHSILDAR
          TALUK OFFICE, NEDUMANGAD TALUK,
          MINI CIVIL STATION, NEDUMANGAD P.O,
          THIRUVANANTHAPURAM DISTRICT -695541.

    5     THE VILLAGE OFFICER,
          THOLIKODU VILLAGE, P.O,
          THIRUVANANTHAPURAM DISTRICT - 695541.
 WP(C) NO. 25658 OF 2022
                                  2




     6       THE VITHURA GRAMA PANCHAYAT
             REP BY ITS SECRETARY, VITHURA.P.O,
             THIRUVANANTHAPURAM DISTRICT 695551.

             SRI.BIMAL K.NATH, SR.GOVT.PLEADER
             SRI.R.B.RAJESH


      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. 25658 OF 2022
                                  3



                            T.R. RAVI, J.
             --------------------------------------------
                    W. P. (C). No.25658 of 2022
              --------------------------------------------
              Dated this the 25th day of August, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for respondents 1 to

5. Adv.Sri.R.B.Rajesh takes notice for the 6th respondent.

2. The prayer in the writ petition is for a direction to the 4 th

respondent to consider and pass orders on Ext.P7 representation.

Ext.P7 representation is a continuation of an earlier representation

Ext.P3, which had been filed as early as on 17.05.2006. The issue

relates to grant of Patta. In Ext.P1, the Additional Sub Court,

Nedumangad had found that the claim of the petitioner's father with

regard to the property is justified and decreed the suit finding the

title and possession of the properties in favour of the petitioner's

father.

3. In such circumstances, this writ petition is disposed of

directing the 4th respondent to consider and pass orders on Ext.P7

having due consideration of Ext.P1 judgment, after hearing the

petitioner, at the earliest, at any rate, within two months from the

date of receipt of a copy of this judgment. The petitioner shall WP(C) NO. 25658 OF 2022

produce a copy of this writ petition along with a certified copy of

this judgment before the 4th respondent for compliance.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 25658 OF 2022

APPENDIX OF WP(C) 25658/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT IN OS NO.

468/1986 DATED 9.3.1990.

Exhibit P2 A TRUE COPY OF THE DECREE IN OS NO.

468/1986 DATED 9.3.1990.

Exhibit P3 A TRUE COPY OF THE REPRESENTATION DATED 17.5.2006 SUBMITTED BY THE PETITIONER TO THE TAHSILDAR NEDUMANGAD .

Exhibit P4 A TRUE COPY OF THE DECISION DATED 20.1.1995 OF VITHURA PANCHAYAT.

Exhibit P5 A TRUE COPY OF THE COMMUNICATION DATED 24.1.1995 ISSUED BY THE EXECUTIVE OFFICER OF VITHURA PANCHAYAT TO TAHSILDAR NEDUMANGAD.

Exhibit P6 A TRUE COPY OF THE NOTICE PUBLISHED ON 9.11.1994 IN LA 5/94 UNDER RULE 12(1) BY THE TAHSILDAR.

Exhibit P7 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 16.7.2022.