Renil vs State Of Kerala
2022 Latest Caselaw 6442 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        MONDAY, THE 6TH DAY OF JUNE 2022 / 16TH JYAISHTA, 1944
                       WP(C) NO. 16589 OF 2022
PETITIONER:

            RENIL,
            AGED 40 YEARS, S/O. JOSEPH,
            KOOLATH HOUSE, UPPUTHARA P.O, IDUKKI DISTRICT.

            BY ADVS.
            BIJU .C. ABRAHAM
            THOMAS C.ABRAHAM



RESPONDENTS:

    1       STATE OF KERALA,
            REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
            REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.

    2       THE STATE SPECIAL OFFICER & COLLECTOR,
            GOVERNMENT LAND RESUMPTION,
            THIRUVANANTHAPURAM- 695 001.

    3       THE DISTRICT COLLECTOR,
            IDUKKI DISTRICT, COLLECTORATE, IDUKKI 685 603.

    4       THE TAHSILDAR,
            PEERMADE TALUK, IDUKKI DISTRICT, 685 538.

    5       THE VILLAGE OFFICER,
            UPPUTHARA VILLAGE, PEERMADE TALUK,
            IDUKKI DISTRICT 685 505.

            SMT.C.S.SHEEJA, SR.GOVT.PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16589 OF 2022
                                       2




                                T.R. RAVI, J.
                 --------------------------------------------
                        W. P. (C). No. 16589 of 2022
                  --------------------------------------------
                    Dated this the 6th day of June, 2022

                                JUDGMENT

The prayer in this writ petition is for a direction to the 5 th respondent

to issue all revenue certificates such as Location Sketch, ROR, Possession

Certificate, Genuinity Certificate etc. with respect to the property covered

by Ext.P1 without any endorsement and to remove the endorsement

provisionally made in Ext.P2 within such time as this Court deems fit.

There is also a prayer for acceptance of land tax provisionally. The

petitioner relies on Ext.P7 judgment of this Court rendered in similar

circumstances.

I do not find any reason to take a different view in this writ petition.

This writ petition is hence disposed of directing the 5 th respondent to issue

all revenue certificates to the petitioner as requested for by him without

any endorsement. It is made clear that the direction issued as above is

subject to any adjudication of title of the petitioner in any proceedings

instituted by the State of Kerala and its competent authorities.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 16589 OF 2022

APPENDIX OF WP(C) 16589/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SETTLEMENT DEED NO.

3936/1/2011 DATED 3/10/2011 OF PEERMADE SRO OF THE PETITIONER.

Exhibit P1(a) TRUE COPY OF THE SALE DEED NO. 1899/1/92 DATED 10.08.92.

Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 11.12.2020.

Exhibit P3 TRUE COPY OF THE LETTER DATED 12.05.2022 ISSUED BY THE 5TH RESPONDENT.

Exhibit P4 TRUE COPY OF THE PROCEEDINGS NO. GLR (LR) 210/15/PER-TCO DATED 12.08.2016 OF THE SPECIAL OFFICER AND COLLECTOR.

EXHIBIT P4(A) TRUE COPY OF THE GO NO.172/2019 ISSUED BY THE 1ST RESPONDENT ON 6.6.2019

Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 7.11.2018 PASSED BY THIS HON'BLE COURT IN W.P.C NO. 40002/2016 AND CONNECTED CASES.

Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 18.2.2019 PASSED BY THIS HON'BLE COURT IN W.P.C NO. 4647/2019

Exhibit P7 TRUE COPY OF JUDGMENT DATED 8.9.2021 IN W.P.C NO. 16908/2021 PASSED BY THIS HON'BLE COURT.