Anu Raveendran vs State Of Kerala
2022 Latest Caselaw 9732 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
            FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                             WP(C) NO. 25850 OF 2022
PETITIONER:

              ANU RAVEENDRAN
              AGED 38 YEARS
              W/O LATE NISHANTH SUDHAKARAN,
              KARAPPURATH HOUSE (ANUGRAHA)
              KIZHAKKUMPATTUKARA, EAST FORT P.O,
              THRISSUR, PIN: 680 005.

              BY ADV ANCHAL C.VIJAYAN


RESPONDENTS:

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

     2        THE DISTRICT COLLECTOR,
              COLLECTORATE, THRISSUR, PIN: 680 001.

     3        THE TAHASILDAR,
              TALUK OFFICE, MUKUNDAPURAM,
              IRINGALAKUDA 'NORTH P.O,
              THRISSUR DISTRICT PIN: 680 125.

     4        THE VILLAGE OFFICER,
              VILLAGE OFFICE, KALLUR,
              MUKUNDAPURAM TALUK,
              THRISSUR DISTRICT, PIN 680 317.

     5        ADAMKAVIL VASANTHI S.NAIR,
              W/O LATE SUDHAKARAN, KUNNATH HOUSE,
              VATTANATHRA, VARAKARA P.O
              THRISSUR DISTRICT, PIN: 680 325.

     6        SREEDEVI,
              D/O SUDHAKARAN, KUNNATH HOUSE, VATTANATHRA,
              VARAKARA P.O THRISSUR DISTRICT, PIN: 680 325.


              SRI. BIMAL K. NATH, SR.GP

     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25850 OF 2022
                                          2


                                  T.R.RAVI, J.
                         ----------------------------------------
                          WP(C) No.25850 of 2022
                       -------------------------------------------
                  Dated this the 26th day of August, 2022

                                JUDGMENT

Admit. Government Pleader takes notice for the respondents 1

to 4. In view of the order that is sought to be issued, notice to

respondents 5 and 6 is dispensed with.

The grievance of the petitioner is that Ext.P7 appeal preferred

before the 3rd respondent against the order issued under the Transfer

of Registry Rules is not disposed of. The Government Pleader on

instruction submits that Ext.P7 is received and is pending.

In such circumstances, the writ petition is disposed of directing

the 3rd respondent to consider and pass orders on Ext.P7 appeal after

hearing the petitioner and respondents 5 and 6 and such other

interested persons, 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. 25850 OF 2022

APPENDIX OF WP(C) 25850/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTERED WILL NO.

178/111/2018 DATED 30-10-2018 OF NELLAI SUB REGISTRY.

Exhibit P2 TRUE COPY OF THE DEATH CERTIFICATE ISSUED BY THE CHERANALLUR GRAMA PANCHAYATH DATED 27-2-2022.

Exhibit P3 TRUE COPY OF THE DEATH CERTIFICATE ISSUED BY THE COSULATE GENERAL OF INDIA, DUBAI VIDE NO. DUBAI/DC/91/2021.

Exhibit P4 TRUE COP-Y OF THE LEGAL HEIRSHIP CERTIFICATE ISSUED BY THR 3RD RESPONDENT VIDE NO.C2- 6739/21/DD IS DATED 30-12-2021.

Exhibit P5 TRUE COPY OF THE ORDER NO.C1-154/2022 DATED 29-1-2022 ISSUED BY THE TAHSILDAR, MUKUNDAPURAM .

Exhibit P6 TRUE COPY OF THE LETTER NO.6/2022 DATED 8-2-2022 ISSUED BY THE 5TH RESPONDENT.

Exhibit P7 TRUE COPY OF THE APPEAL ALONG WITH THE PETITION TO CONDONE THE DELAY IN FILING THE APPEAL DATED 6-6-2022.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//             PA TO JUDGE