Chandran vs The District Collector
2022 Latest Caselaw 6321 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                     THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                           WP(C) NO. 17824 OF 2022

PETITIONER:

              CHANDRAN
              AGED 57 YEARS
              S/O REKKAN , PALATTUPARAMBIL (KUNNATHU VEEDU)
              PARUTHYPARA DESOM , ELANAD VILLAGE,
              VENNUR P.O, THRISSUR, PIN - 680 587

              BY ADVS.
              P.MOHAMED SABAH
              SAIPOOJA
              LIBIN STANLEY
              R.GAYATHRI
              C.T.SOMAN
              SADIK ISMAYIL
              M.MAHIN HAMZA
              SAFIYA AKBAR

RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              FIRST FLOOR, CIVIL STATION,
              CIVIL LINE ROAD, AYYANTHOLE P.O,
              THRISSUR, PIN - 680 003

     2        REVENUE DIVISIONAL OFFICER
              THRISSUR, FIRST FLOOR, CIVIL STATION,
              CIVIL LINE ROAD, AYYANTHOLE P.O ,
              THRISSUR, PIN - 680 003

     3        TAHASILDHAR
              TALAPPILLY, TALUK OFFICE, TALAPPILLY,
              KODUNGALLUUR-SHORNUR ROAD ,
              WADAKANCHERRY, PIN - 680 623

     4        THE TALUK SURVEYOR
              THALAPPALLY TALUK, VENNUR P.O,
              THRISSUR, PIN - 680 587

     5        R.SIVANARAYANAN
              AGED 65 YEARS
              S/O PALATTUKALAM PARAKKAL RAGAVAN,
              ELANAD , VENNUR P.O, THRISSUR, PIN - 680 587

              SRI. BIMAL K. NATH, SR.GP.

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 03.06.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17824 OF 2022
                                       2


                               T.R.RAVI, J.
                     ----------------------------------------
                      WP(C) No.17824 OF 2022
                    -------------------------------------------
                Dated this the 03rd day of June, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for respondents 1 to 4.

2. In view of the order that I propose to pass, notice to the 5 th

respondent is dispensed with.

3. The grievance of the petitioner is that Exts.P2, P3 and P4

representations regarding re-measureing and fixing boundary between

his property and that of the 5 th respondent, have not been disposed of

and the petitioner is put to much difficulties.

4. The writ petition is disposed of directing the 3 rd respondent to

consider and pass orders on Ext.P4 representation with notice to the

petitioner and the 5th respondent at the earliest at any rate within three

months from the date of receipt of a copy of this judgment. The

representations pending before the 1st and 2nd respondents need not be

taken up at this stage.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 17824 OF 2022

APPENDIX OF WP(C) 17824/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE JUDGMENT DATED 13.12.2019 IN WP(C). 32717 OF 2019 BY THIS HONOURABLE COURT Exhibit P2 THE TRUE COPY OF THE REPRESENTATION DATED 18.03.2020 , SUBMITTED BY THE PETITIONER TO THE RESPONDENT NO.1.

Exhibit P3 THE TRUE COPY OF THE REPRESENTATION DATED 18.03.2020 , SUBMITTED BY THE PETITIONER TO THE RESPONDENT NO.2.

Exhibit P4 THE TRUE COPY OF THE REPRESENTATION DATED 18.03.2020 , SUBMITTED BY THE PETITIONER TO THE RESPONDENT NO.3 Exhibit P5 THE TRUE COPY OF THE POSTAL RECEIPT DATED 18.03.2020 EVIDENCING THE SUBMISSION OF THE REPRESENTATION TO RESPONDENT NO.1. Exhibit P6 THE TRUE COPY OF THE POSTAL RECEIPT DATED 18.03.2020 EVIDENCING THE SUBMISSION OF THE REPRESENTATION TO RESPONDENT NO.2. Exhibit P7 THE TRUE COPY OF THE POSTAL RECEIPT DATED 18.03.2020 EVIDENCING THE SUBMISSION OF THE REPRESENTATION TO RESPONDENT NO.3. Exhibit P8 THE TRUE COPY OF THE LAWYER NOTICE DATED 18.03.2020 SENT AT THE INSTANCE OF THE PETITIONER TO THE RESPONDENT NO.4 Exhibit P9 THE TRUE COPY OF THE POSTAL RECEIPT DATED 18.03.2020 EVIDENCING THE SUBMISSION OF THE LAWYER NOTICE TO RESPONDENT NO.4.

RESPONDENTS'S EXHIBITS       :     NIL


                 //TRUE COPY//                  PA TO JUDGE