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Dr. Ramlath Shakir vs The District Collector
2022 Latest Caselaw 5957 Ker

Citation : 2022 Latest Caselaw 5957 Ker
Judgement Date : 31 May, 2022

Kerala High Court
Dr. Ramlath Shakir vs The District Collector on 31 May, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                       WP(C) NO. 15968 OF 2022
PETITIONER:

            DR. RAMLATH SHAKIR,
            AGED 78 YEARS
            D/O YOOSAF KUNJU,NADUVILEPARAMU,KUNNUMMA,THAKAZHY PO,
            ALAPPUZHA,NOW RESIDING AT 9905 MARQUETTE DR BETHSEDA MD
            20817 USA,REPRESENTED BY HER POWER OF ATTORNEY HOLDER
            NAZEEMA KUNJU, AGED 72 YEARS, D/O. ADABIKUTTY,
            KOYIPPURATHU HOUSE, KUNNUMMA P.O, THAKAZHI, ALAPPUZHA.

            BY ADV K.C.SUDHEER



RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            CIVIL STATION, ALAPPUZHA - 688007.

    2       THAHASILDAR
            KUTTANADU, TALUK OFFICE, MANCOMBU,
            ALAPPUZHA - 688021.

    3       TALUK SURVEY OFFICER,
            TALUK OFFICE, KUTTANADU, ALAPPUZHA - 688021.

    4       VILLAGE OFFICER,
            VILLAGE OFFICE, THAKAZHI, KUNNUMMA P.O,
            ALAPPUZHA - 688023.

            SRI. BIMAL K. NATH, SR. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15968 OF 2022

                                 2

                            JUDGMENT

The petitioner has prayed for a direction to the 2 nd

respondent to consider and pass orders on the application

dated 08.11.2018 and subsequent reminders seeking mutation

with respect to 20 cents of property in survey No.204/12 of

Thakazhy Village, Kuttanadu Taluk, Alappuzha District.

In view of the limited prayer made in the writ petition,

this writ petition is disposed of, directing the 2 nd respondent to

take up the application dated 08.11.2018, submitted by the

petitioner seeking mutation as evidenced by Ext.P1

acknowledgement and pass orders thereon within six weeks

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

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 15968 OF 2022

APPENDIX OF WP(C) 15968/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF ACKNOWLEDGEMENT OF APPLICATION DATED 8.11.2018.

Exhibit P2 THE TRUE COPY OF THE POWER OF ATTORNEY IN FAVOUR OF THE POWER OF ATTORNEY HOLDER OF THE PETITIONER EXECUTED BY HER ELDER SISTER DR.RAMLATH DATED 23.08.2021.

Exhibit P3 TRUE COPY OF APPLICATION FILED BY THE PETITIONER DATED 8.2.2022 BEFORE THE 1ST RESPONDENT DISTRICT COLLECTOR.

Exhibit P4 THE TRUE COPY OF THE ACKNOWLEDGEMENT OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 9.2.2022.

 
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