Travancore Devaswom Board vs The Land Revenue Commissioner
2022 Latest Caselaw 1896 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
          Friday, the 18th day of February 2022 / 29th Magha, 1943
                         WP(C) NO. 30512 OF 2021(L)
PETITIONER:

     TRAVANCORE DEVASWOM BOARD DEVASWOM HEAD QUARTERS, NANDANCODE,
            THIRUVANANTHAPURAM - 695 003, REP. BY ITS SECRETARY.

RESPONDENTS:

  1. THE LAND REVENUE COMMISSIONER,PUBLIC OFFICE BUILDINGS, MUSEUM
     JUNCTION, THIRUVANANTHAPURAM, PIN - 691 033.
  2. THE SECRETARY TO GOVERNMENT,PUBLIC WORKS DEPARTMENT (PWD),
     GOVERNMENT OF KERALA, SECRETARIAT, MAIN BLOCK, THIRUVANANTHAPURAM -
     695 001.
  3. THE DISTRICT COLLECTOR,2ND FLOOR, COLLECTORATE ROAD, CHITTOOR,
     PATHANAMTHITTA, PIN - 689645.
  4. THE DIRECTOR,SURVEY & LAND RECORDS, SURVEY BHAVAN, COTTON HILL,
     VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695 04.
  5. THE TAHSILDAR LAND RECORDS, REVENUE TOWER, THIRUVALLA,
     PATHANAMTHITTA, PIN - 689645.
  6. THE VILLAGE OFFICER,THIRUVALLA VILLAGE OFFICE, REVENUE TOWER, 3RD
     FLOOR, THIRUVALLA, PATHANAMTHITTA, PIN - 689101.
  7. DISTRICT TOURISM PROMOTION COUNCIL (DTPC),PATHANAMTHITTA, REP. BY
     ITS CHAIRMAN, DISTRICT COLLECTOR, NEAR PANCHAYATH STADIUM,
     KOZHENCHERRY, PATHANAMTHITTA, PIN - 689641.

     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation of Ext.P4 order passed by the 1st respondent
since the same is not in tune with Ext.P3 Judgment, during the pendency of
the Writ Petition.
     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this courts order dated
28/01/2022 and upon hearing the arguments of SRI.G.SANTHOSH KUMAR,
STANDING COUNSEL for the petitioner and of GOVERNMENT PLEADER for
respondents 1 to 6, the court passed the following:




    P.T.O.
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                    ---------------------------------------------------
                              W.P.(C)No.30512 of 2021
                  ------------------------------------------------------
                     Dated this the 18th day of February, 2022

                                        ORDER

Anil K. Narendran, J.

Pursuant to the order of this Court dated 20.01.2022, the

learned Standing Counsel for Travancore Devaswom Board has

made available for the perusal of this Court a few photographs of

the building constructed by the 7th respondent in the property in

question.

The learned Senior Government Pleader would point out the

judgment of this Court dated 09.03.2020 in W.P.(C)No.30489 of

2019 and would submit that pursuant to the direction contained in

that judgment, a fresh order has already been passed by the 1 st

respondent Land Revenue Commissioner, which shall be placed on

record within one week.

List this matter for further consideration, on 28.02.2022.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

P.G. AJITHKUMAR, Judge

AV/18/2

18-02-2022 /True Copy/ Assistant Registrar