Reji S vs State Of Kerala
2022 Latest Caselaw 2168 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                        WP(C) NO. 4381 OF 2022
PETITIONER:

          REJI S, AGED 54 YEARS, S/O.SUKUMARAN K.M,
          NELLIPPARA PUTHENVEEDU, KOONAMKARA PO, R-PERUNAD,
          PERUNAD VILLAGE, RANNI TALUK, PATHANAMTHITTA (DIST.),
          KERALA - 689711.

          BY ADVS.SREEDEVI S.
          R.RAJPRADEEP
          ANANDHU SATHEESH



RESPONDENTS:

    1     THE STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
          GOVERNMENT, REVENUE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM - 695001.

    2     THE DISTRICT COLLECTOR, COLLECTORATE BUILDING,
          PATHANAMTHITTA PO, PATHANAMTHITTA - 689645.

    3     THE TAHASILDAR, OFFICE OF TAHSILDAR, RANNI,
          PATHANAMTHITTA - 689672.

    4     THE VILLAGE OFFICER, PERUNAD VILLAGE OFFICE,
          PERUNAD PO, PERUNAD, PATHANAMTHITTA - 689711.

    5     THE SUB- REGISTRAR, PERUNAD SUB REGISTRY, PERUNAD PO,
          PERUNAD, PATHANAMTHITTA - 689711.

          SMT.K.AMMINIKUTTY SR.G.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4381 OF 2022
                              -2-

                            JUDGMENT

Amidst the various assertions, averments and

contentions urged and raised in this writ

petition, the petitioner requires that the 4th

respondent - Village Officer, be directed to take

up and consider Ext.P7 application made by him for

transfer of Registry of the property involved in

this case, within a time frame to be fixed by this

Court.

2. The afore request of the petitioner made

by his learned counsel - Smt.S.Sreedevi, was

answered by the learned Senior Government Pleader

- Smt.K.Amminikutty, saying that if the petitioner

only requires Ext.P7 to be taken up and disposed

of by the 4th respondent, there does not appear to

be any legal impediment in doing so; however,

praying that this Court may not make any

affirmative declarations in his favour in this WP(C) NO. 4381 OF 2022

judgment and leave it to the said Authority to

take an apposite decision, as per law.

In the afore circumstances, without entering

into the merits of any of the contentions or

rival contentions of the parties, I order this

writ petition and direct the 4th respondent -

Village Officer, to take up Ext.P7 application and

dispose of the same, after affording an

opportunity of being heard to the petitioner; thus

culminating in an appropriate order and necessary

action thereon, as expeditiously as is possible,

but not later than one month from the date of

receipt of a copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 4381 OF 2022

APPENDIX OF WP(C) 4381/2022

PETITIONER EXHIBITS

EXHIBIT1 A TRUE COPY OF THE SALE DEED NO.

491/2003 OF SRO PERUNAD DATED 24/03/2003

EXHIBIT P2 A TRUE COPY OF THE SALE DEED NO.

1005/1976 OF SRO RANNI DATED 30/03/1976

EXHIBIT P3 A TRUE COPY OF THE SALE DEED NO.

1013/1976 OF SRO RANNI DATED 30/03/1976

EXHIBIT P4 A TRUE COPY OF THE TAX RECEIPT NO.

1076973 ISSUED BY RESPONDENT NO.4 DATED 22/01/2021

EXHIBIT P5 A TRUE COPY OF THE TAX RECEIPT NO.

1041897 IN THE NAME OF MR. SUKUMARAN ISSUED BY RESPONDENT NO.4 DATED 01/06/2020

EXHIBIT P6 A TRUE COPY OF THE TAX RECEIPT NO.

1041899 IN THE NAME OF MR. SABU ISSUED BY RESPONDENT NO. 4 DATED 01/06/2020

EXHIBIT P7 A TRUE COPY OF THE APPLICATION DATED 08/02/2022 SUBMITTED BY THE PETITIONER BEFORE RESPONDENT NO.4

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE