Ignatius P R vs The Tahsildar
2022 Latest Caselaw 8032 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                       WP(C) NO. 18987 OF 2022
PETITIONER:

          IGNATIUS P R
          AGED 70 YEARS
          S/O LATE RAPHAEL PEREPPILLY HOUSE,
          EDAYAKUNNAM, SOUTH CHITTOOR P.O
          CHERANALLOOR VILLAGE,
          ERNAKULAM DISTRICT, KOCHI - 682 027.

          BY ADVS.
          P.K.SOYUZ
          E.V.BABYCHAN


RESPONDENTS:

    1     THE TAHSILDAR,(LR)
          KANYANNOOR TALUK TALUK OFFICE,
          KANAYANNOOR, ERNAKULAM P.O,
          ERNAKULAM DISTRICT, PIN - 682 011.

    2     THE VILLAGE OFFICER
          CHERANALLOOR VILLAGE OFFICE,
          SOUTH CHITTOOR P.O
          KANAYANNOOR TALUK, KOCHI - 682 027.

    3     THE HEAD SURVEYOR
          KANAYANNOOR TALUK, TALUK OFFICE,
          KANAYANNOOR, ERNAKULAM P.O.,
          ERNAKULAM DISTRICT, PIN - 682 011.

    4     THE TALUK SURVEYOR
          KANAYANNOOR TALUK
          IN CHARGE OF CHERANALLOOR VILLAGE,
          TALUK OFFICE, KANAYANNOOR,
          ERNAKULAM P. O., ERNAKULAM DISTRICT, PIN- 682 011.


          SMT.C.S. SHEEJA, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18987 OF 2022
                                          2


                                  T.R.RAVI, J.
                        ----------------------------------------
                         WP(C) No.18987 OF 2022
                       -------------------------------------------
                   Dated this the 29th day of June, 2022

                                 JUDGMENT

Admit. Government Pleader takes notice for respondents.

The grievance of the petitioner is that Exts.P5 and P6

applications seeking mutation of the properties covered by

Ext.P1 is pending consideration and no orders are being issued.

Exts.P5(a) and P6(a) are the receipts showing that the

applications have been received by the respondents. The

petitioner submits that even though the 4 th respondent had

inspected the land during 2018, no further steps were taken.

In the above circumstances, this writ petition is disposed of

directing the 1st respondent to consider and dispose of Exts.P5

and P6 applications after obtaining survey report from

respondents 3 and 4 at the earliest at any rate within four

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

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 18987 OF 2022

APPENDIX OF WP(C) 18987/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE PARTITION DEED NO.2157 OF 1979 DATED 11.06.1979 OF ERNAKULAM SRO.

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 07.01.2022.

Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT DATED 02.04.2022.

Exhibit P4 TRUE COPY OF THE RECEIPT NO. S1 - 25352/17 DATED 20.12.2017 ISSUED BY THE 1ST RESPONDENT.

Exhibit P5 TRUE COPY OF THE APPLICATION DATED 11.03.2022.

Exhibit P5(a) TRUE COPY OF THE RECEIPT NO. S10/5841/22 DATED 19.03.2022.

Exhibit P6 TRUE COPY OF THE APPLICATION DATED 23.03.2022.

Exhibit P6(a) TRUE COPY OF THE RECEIPT NO. S10/7086/22 DATED 07.04.2022.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//                       PA TO JUDGE