Hilton Stones And Aggregates Llp vs State Of Kerala
2022 Latest Caselaw 10962 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
   THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                       WP(C) NO. 20764 OF 2022
PETITIONER:

          HILTON STONES AND AGGREGATES LLP
          1/109A, THAYYIL HOUSE, VENGALLOOR P.O., REPRESENTED BY
          ITS DESIGNATED PARTNER, JOMON JACOB, AGED 50 YEARS, S/O
          JACOB, THAYYIL HOUSE, VENGALLOOR KARA, KUMARAMANGALAM
          VILLAGE, THODUPUZHA TALUK, IDUKKI DISTRICT,
          PIN - 685608.

          BY ADVS.
          P.B.KRISHNAN
          P.B.SUBRAMANYAN
          SABU GEORGE
          MANU VYASAN PETER


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO THE REVENUE DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.

    2     THE TAHSILDAR,
          TALAPPILLY TALUK OFFICE, WADAKKANCHERRY, THRISSUR
          DISTRICT, PIN - 680 623.

          SMT.DEEPA.V, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20764 OF 2022

                                    2

                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C) No.20764 of 2022
                   --------------------------------------------
            Dated this the 03rd day of November, 2022

                             JUDGMENT

The prayer in the writ petition is for a direction to the 2 nd

respondent to consider and dispose of Ext.P4 application seeking a

measurement sketch.

In the light of the limited relief sought for, the writ petition is

disposed of, directing the 2nd respondent to consider and pass

orders on Ext.P4 after hearing the petitioner, at the earliest, at any

rate, within two months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 20764 OF 2022

APPENDIX OF WP(C) 20764/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO.

1316/1/2020 DATED 27.11.2020 OF SRO CHELAKKARA.

Exhibit P2 TRUE COPY OF THE BASIC TAX RECEIPT BEARING NO. KL08024300835/2021 DATED 31.03.2021 ISSUED BY THE VILLAGE OFFICER, VENGANELLOOR.

Exhibit P3 TRUE COPY OF THE CERTIFICATE DATED 14.09.2021 ISSUED BY THE VILLAGE OFFICER, VENGANELLOOR.

Exhibit P4 TRUE COPY OF THE APPLICATION DATED 05.07.2021 SUBMITTED BEFORE THE TAHSILDAR, THALAPPILLY.