Alphonsa vs The District Collector
2022 Latest Caselaw 7568 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                       WP(C) NO. 21286 OF 2020


PETITIONER:

           ALPHONSA
           D/O. CICILY, KAPPYVILATHU VEEDU,
           ELIYAVOOR, UZHAMALACKAL

           BY ADV M.HEMALATHA



RESPONDENTS:

    1      THE DISTRICT COLLECTOR
           COLLECTORATE, KUDAPPANAKUNNU,
           THIRUVANANTHAPURAM-695 005

    2      THE SPECIAL TAHSILDAR
           TALUK OFFICE, NEDUMANGAD TALUK,
           NEDUMANGAD-695 582

           SRI. BIMAL K. NATH, SR.GOVT.PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21286 OF 2020
                                   2




                            T.R. RAVI, J.
             --------------------------------------------
                    W. P. (C). No. 21286 of 2020
              --------------------------------------------
               Dated this the 24th day of June, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The petitioner has preferred Ext.P7 representation before the

2nd respondent requesting for effecting mutation of a property in her

name. The Government Pleader on instructions submits that the

representation has to be disposed of by the Tahsildar (LR), Nedumangad.

In view of the limited prayer made, this writ petition is disposed of

directing the Tahsildar (LR), Nedumangad to consider and pass orders on

Ext.P7 representation after hearing the petitioner within six weeks from

the date of receipt of a certified copy of this judgment. Petitioner to

provide a copy of this writ petition and this judgment to the Tahsildar

(LR), Nedumangad for compliance.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 21286 OF 2020

APPENDIX OF WP(C) 21286/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 30.05.1992 IN OS NO.164 OF 1991 OF THE MUNSIFF COURT, NEDUMANGAD

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 28.03.2019 IN AS NO.48 OF 2016 BEFORE THE DISTRICT COURT OF THIRUVANANTHAPURAM

EXHIBIT P3 TRUE COPY OF THE TAX RECEIPT DATED 23.8.1999

EXHIBIT P4 TRUE COPY OF THE TAX RECEIPT DATED 13.2.2001

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 14.01.2020

EXHIBIT P6 TRUE COPY OF THE LETTER NO.F-1-1812/2020 DATED 22.02.2020 OF THE 2ND RESPONDENT

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 06.07.2020

EXHIBIT P8 TRUE COPY OF THE RECEIPT ISSUED BY THE TALUK OFFICE, NEDUMANGAD DATED 06/07/2020