M.Meharunnisa vs The District Collector
2022 Latest Caselaw 9949 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                       WP(C) NO. 26270 OF 2022
PETITIONER:

          M.MEHARUNNISA
          AGED 76 YEARS
          AMK MANZIL, PALLIKKAL P.O., KILIMANOOR,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695 604.

          BY ADVS.
          V.PREMCHAND
          SURYA MOHAN P.
          FATHIMA SHALU S.


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          THIRUVANANTHAPURAM DISTRICT, PIN - 695 001.

    2     THE TAHSILDAR
          VARKALA TALUK, VARKALA, THIRUVANANTHAPURAM DISTRICT

    3     THE VILLAGE OFFICER
          PALLIKKAL P.O., THIRUVANANTHAPURAM DISTRICT,
          PIN - 695 604.

    4     SHANA BABU
          KALIYLLIL PUTHEN VEEDU, PALLIKKAL P.O.,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695 604.

          SRI.BIMAL K.NATH-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26270 OF 2022

                                     2

                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C) No.26270 of 2022
                   --------------------------------------------
              Dated this the 31st day of August, 2022

                              JUDGMENT

Admit. Government Pleader takes notice for respondents 1 to 3.

In view of the order that is proposed to be issued, notice to the 4 th

respondent is dispensed with.

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

respondent to take up Ext.P4 application and pass orders on the

same.

3. The Government Pleader on instructions submits that

Ext.P4 application is pending consideration.

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

directing the 2nd respondent to take up Ext.P4 application submitted

by the petitioner and dispose of the same after hearing the petitioner

and the 4th respondent and after making all necessary enquiries and

calling for records from the 3 rd respondent. Necessary orders shall be

issued within four months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 26270 OF 2022

APPENDIX OF WP(C) 26270/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE GIFT DEED NO.4676/1961 DATED 16/10/1961.

Exhibit P2 TRUE COPY OF THE SKETCH PREPARED BY THE VILLAGE OFFICER, PALLIKKAL.

Exhibit P3 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 13/04/2021 IN RESPECT OF THE PROPERTIES BELONGS TO THE PETITIONER.

Exhibit P4 TRUE COPY OF THE APPLICATION DATED 02/11/2021 SUBMITTED BY THE PETITIONER BEFORE THE TAHSILDAR, VARKALA TALUK.

Exhibit P5 TRUE COPY OF THE PETITION OBTAINED UNDER THE RTI ACT, DATED 29/12/2021 FILED BY THE 4TH PETITIONER.