Ampili vs District Collector
2022 Latest Caselaw 6860 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                       WP(C) NO. 12992 OF 2022
PETITIONER:

          AMPILI,
          AGED 42 YEARS, W/O. PRASAD,
          ODASSERIL, PRAYAR SOUTH,
          ALUMPEEDIKA P.O, CLAPPANA VILLAGE,
          KOLLAM DISTRICT 690 547.

          BY ADVS.
          V.RENJITH KUMAR
          S.JAYAKUMAR (PANAMBIL)
          MOHAPRASEED MOHAN



RESPONDENTS:

    1     DISTRICT COLLECTOR,
          CIVIL STATION, CIVIL STATION ROAD,
          KAANKATHU MUKKU, KOLLAM 691 013.

    2     SUB COLLECTOR CUM REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE, CIVIL STATION ROAD,
          KAANKATHU MUKKU, KOLLAM 691 013.

    3     TAHSILDAR (LR),
          KARUNAGAPPALLY TALUK, TALUK OFFICE,
          KARUNAGAPPALLY, GROUND FLOOR,
          MINI CIVIL STATION, KARUNAGAPPALLY,
          KOLLAM- 690 518.

    4     VILLAGE OFFICER,
          CLAPPANA VILLAGE OFFICE,
          CLAPPANA, KOLLAM 690 546.

          BY SRI.JIBU T.S., GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12992 OF 2022
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No. 12992 of 2022
               --------------------------------------------
                Dated this the 14th day of June, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The prayer in the writ petition is for a direction to the 3 rd

respondent to consider Ext.P1 by conducting an enquiry as stipulated

in Ext.P2 and pass final orders. In Ext.P2, the District Collector has

directed the Tahsildar to consider the contents of the application and

conduct an enquiry into the same and pass orders regarding the

transfer of registry in the name of the petitioner. The petitioner

submits that no enquiry has so far been held.

The writ petition is hence disposed of directing the 3 rd

respondent to take up Ext.P1 and conduct necessary enquiries in the

matter with notice to the petitioner and any other interested persons

and finalise the issue regarding transfer of registry. Necessary

orders shall be issued within six weeks from the date of receipt of a

certified copy of this judgment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 12992 OF 2022

APPENDIX OF WP(C) 12992/2022

PETITIONERS' EXHIBITS

Exhibit P1 THE TRUE COPY OF THE REPRESENTATION TITLED AS MUTATION APPEAL DATED 06.02.2022 SUBMITTED BY THE PETITIONER BEFORE THE SUB DIVISIONAL MAGISTRATE, KOLLAM.

Exhibit P2 THE TRUE COPY OF THE COMMUNICATION NO.

RDOKLM/440/2022 -J DATED 15.03.2022 ISSUED ON BEHALF OF THE SUB COLLECTOR, KOLLAM TO THE TAHSILDAR (LR), KARUNAGAPPALLY.