Rhinda John @ Rhinda ... vs The Tahsildar
2022 Latest Caselaw 5361 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                       WP(C) NO. 11850 OF 2022


PETITIONER:

            RHINDA JOHN @ RHINDA GOVINDANKUTTY
            AGED 65 YEARS, W/O. GOVINDANKUTTY, 5A,
            SUNSHINE VILLAS, EDACHIRA ROAD,
            INFO PARK, KAKKANADU-682 030

            BY ADVS.
            P.P.JACOB
            ANU V. KUTTAN


RESPONDENTS:

    1       THE TAHSILDAR, TALUK OFFICE,FORT KOCHI,
            ERNAKULAM-682 011

    2       THE TALUK SURVEYOR, OFFICE OF THE TAHSILDAR,
            TALUK OFFICE, FORT KOCHI-682 001

    3       THE VILLAGE OFFICER, OFFICE OF THE VILLAGE OFFICE,
            FORT KOCHI, ERNAKULAM-682 001

    4       THE VILLAGE OFFICER, OFFICE OF THE VILLAGE OFFICE,
            MATTANCHERY, ERNAKULAM-682 001


            SR GP-SMT MABLE C KURIAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 11850/22
                                    2

                          JUDGMENT

The petitioner pleads singularly that the 1st respondent -

Tahsildar be directed to consider and complete proceedings on

Exts.P2 and P3 representations, wherein, she has sought for

measurement of the properties belonging to her and two sisters.

2. The afore request of Smt.Mariyam Jacob - learned

counsel for the petitioner, was answered by Smt.Mable C. Kurian

- learned Senior Government Pleader, saying that there are 31

properties involved and that proper measurement of all of them

can be done only if its neighbours are issued notices under the

applicable Rules. She added that the petitioner has already been

directed to furnish details of the neighbors of all properties; on

receipt of which, necessary action with respect to measurement of

the same will be completed.

3. The afore submissions of the learned Senior

Government Pleader make it evident that there are no disputes

between the parties and that what is required to be first

completed are the preparatory steps for measurement of the WPC 11850/22

properties.

I, therefore, direct the petitioner to appear before the 1 st

respondent - Tahsildar at 11 a.m. on 31.05.2022; on which day,

said Authority will inform her all requirements which are

necessary for the purpose of measurement of the properties

involved. On the petitioner complying with all such, the 1 st

respondent will take up Exts.P2 and P3 representations and

dispose them of, thus culminating in an appropriate order and

necessary action thereon - after affording the petitioner and her

sisters, if they are so interested, an opportunity of being heard -

as expeditiously as is possible but not later than four months from

the date of receipt of a copy of this judgment.

This Writ Petition is thus ordered.

Sd/-

RR                                        DEVAN RAMACHANDRAN
                                                 JUDGE
 WPC 11850/22


                APPENDIX OF WP(C) 11850/2022

PETITIONER EXHIBITS
Exhibit P1          TRUE PHOTOCOPY OF THE REDEMPTION DEED

NO.970/83 FORT KOCHI, SUB REGISTRY DATED 31.12.82 Exhibit P2 TRUE PHOTOCOPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE RESPONDENTS DATED NIL Exhibit P3 TRUE PHOTOCOPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE RESPONDENTS DATED NIL