N.Ashraf vs State Of Kerala
2022 Latest Caselaw 11607 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
  TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                       WP(C) NO. 39584 OF 2022
PETITIONER:

          N.ASHRAF
          AGED 52 YEARS
          S/O. NAGOOR KANIBAVA,
          KOLLAMPARAMBIL VEEDU, KALLAR,
          PAMBANAAR (P.O.), PEERMADE,
          IDUKKI DISTRICT, PIN-685 531.

          BY ADV K.RAJESH KANNAN


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT
          (REVENUE), SECRETARIAT, STATUE P.O.,
          THIRUVANANTHAPURAM, PIN-695 001.

    2     THE SUPERINTENDENT OF SURVEY & LAND RECORDS
          (RE-SURVEY), TALUK RE-SURVEY OFFICE,
          PEERMADE TALUK, PEERMADE,
          IDUKKI DISTRICT, PIN-685 531.

    3     THE SPECIAL TAHSILDAR (L.A.),
          PEERMADE TALUK, PEERMADE,
          IDUKKI DISTRICT, PIN-685 531.


          SRI. JAFAR KHAN, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39584 OF 2022
                                       2




                               T.R.RAVI, J.
                      ----------------------------------------
                        WP (C) No.39584 of 2022
                     -------------------------------------------
              Dated this the 20th day of December, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

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

2nd respondent to hear and dispose of Ext.P7 appeal.

3. The Government Pleader on instruction submits that

Ext.P7 has been received and is pending.

4. In the above circumstances, this writ petition is

disposed of directing the 2nd respondent to consider and pass

orders on Ext.P7 appeal 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. 39584 OF 2022

APPENDIX OF WP(C) 39584/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PATTA DATED 11.6.1982 ISSUED BY THE 3RD RESPONDENT TO MR. SUBBAYYAN UNDER RULE 9(2) OF THE KERALA LAND ASSIGNMENT RULES, 1964.

Exhibit P2 TRUE COPY OF THE SALE DEED NO. 3113/1999 DATED 17.11.1999 EXECUTED BY SUBBAYYAN IN FAVOUR OF KARUNAKARAN.

Exhibit P3 TRUE COPY OF THE SALE DEED NO.3114/1999 DATED 18.11.1999 EXECUTED BY MR.KARUNAKARAN IN FAVOUR OF MR. T.JACOB JOHN.

Exhibit P4 TRUE COPY OF THE CERTIFICATE OF GENUINITY DATED 6.11.2012 ISSUED BY THE TAHSILDAR, PEERMADE STATING THAT MR.JACOB JOHN IS IN POSSESSION AND ENJOYMENT OF 0.6435 HECTARES OF LAND COMPRISED IN SURVEY NO.534 IN PEERMADE VILLAGE.

Exhibit P5 TRUE COPY OF THE SALE DEED NO.4115/1/2012 DATED 15.11.2012 EXECUTED BY T.JACOB JOHN IN FAVOUR OF THE PETITIONER.

Exhibit P6 TRUE COPY OF THE LATEST LAND TAX RECEIPT DATED 9.6.2022 ISSUED TO THE PETITIONER BY THE PEERMADE VILLAGE OFFICE.

Exhibit P7 TRUE COPY OF THE APPEAL UNDER SECTION 11 OF THE SURVEY AND BOUNDARIES ACT, 1961 ON 26.8.2021 FILED BY PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P8 TRUE COPY OF THE NOTICE DATED 12.4.2022 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//             PA TO JUDGE