Abdul Rahim P.H vs District Collector
2022 Latest Caselaw 7067 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
  FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                     WP(C) NO. 18138 OF 2022
PETITIONER:

            ABDUL RAHIM P.H, AGED 63 YEARS,
            S/O. HAMMED RAWTHER, VATTAKATHARAYIL HOUSE,
            KOOTTIKKAL P.O,KANJIRAPPALLY,
            KOTTAYAM DISTRICT, PIN - 686 514.
            BY ADV V.M.KRISHNAKUMAR


RESPONDENTS:

    1       DISTRICT COLLECTOR,
            COLLECTORATE, KOTTAYAM, PIN - 686 002.
    2       THE TAHSILDAR,
            KANJIRAPPALLY TALUK OFFICE, MINI CIVIL STATION,
            KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686 555.
    3       TALUK SURVEYOR,
            KANJIRAPPALLY TALUK OFFICE, MINI CIVIL STATION,
            KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686 555.
    4       VILLAGE OFFICER,
            KOOTTIKKAL VILLAGE OFFICE, YENDAYAR,
            KOOTTIKKAL, KOTTAYAM DISTRICT, PIN - 686 512.


            SRI. BIMAL K. NATH, SR.GP.



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   17.06.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.18138 of 2022                2


                                  T.R.RAVI, J.
                ------------------------------------------------
                        W.P(C) No.8138 of 2022
              ----------------------------------------------------
              Dated this the 17th day of June, 2022.

                            JUDGMENT

The limited prayer made by the petitioner is for a direction for

the 2nd respondent to consider and dispose of Ext.P6 representation

regarding the survey and demarcation of the properties by the 3 rd

and 4th respondents.

In the light of the limited prayer made in the writ petition, this

writ petition is disposed of directing the 2 nd respondent to consider

Ext.P6 representation and dispose of the same after hearing the

petitioner and after conducting necessary survey, if found required.

The order shall be issued within four months from the date of

receipt of a copy of this judgment.

Sd/-

                                                  T.R.RAVI, JUDGE


amk





                      APPENDIX OF WP(C) 18138/2022



PETITIONER'S        EXHIBITS :


Exhibit P1            TRUE COPY OF THE BUILDING TAX RECEIPT

ISSUED BY KOOTTIKKAL GRAMA PANCHAYATH DATED 13.05.2022.

Exhibit P2 TRUE COPY OF THE RELEVANT PAGE OF THE RESOLUTION OF KOOTTIKKAL GRAMA PANCHAYATH NO. 14 OF 88/89 DATED 18.01.1988.

Exhibit P3 TRUE COPY OF THE SURVEY SKETCH NO. 667/20 FILED NO. 338 OF KANJIRAPPALLY TALUK, KOOTTIKKAL VILLAGE.

Exhibit P4 TRUE COPY OF APPLICATION DATED 05.02.2000 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

Exhibit P5 VILLAGE OFFICER KOOTTIKKAL HAS FILED A REPORT DATED 12.03.2021 TO THE TAHSILDAR. Exhibit P6 TRUE COPY OF REPRESENTATION FILED BY THE PETITIONER BEFORE 2ND RESPONDENT DATED 26.05.2022.

Exhibit P7 TRUE COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 30.05.2022.