C.M.Abdul Azeez vs The Tahasildar
2022 Latest Caselaw 10994 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. 32807 OF 2022


PETITIONER:

          C.M.ABDUL AZEEZ
          AGED 60 YEARS, S/O. LATE C.A. MUHIYIDEEN,
          SUHARA MANZIL, EDATHALA, VADAKODE KARA,
          NOW RESIDING AT 4D, ORIENTAL GARDENS,
          KARUKAPPALLY-MAMANGALAM ROAD, ELAMAKKARA P.O.,
          ERNAKULAM, KOCHI-682 026.


          BY ADVS.
          SRI.K.A.RASHEED
          SRI.P.M.HARIS (POOTHULIL)



RESPONDENTS:

    1     THE TAHASILDAR
          KANAYANNUR, TALUK OFFICE,
          KANAYANNUR, KOCHI-682011

    2     THE VILLAGE OFFICER,
          THRIKKAKKARA NORTH VILLAGE,
          VILLAGE OFFICE, THRIKKAKKARA NORTH,
          ERNAKULAM, KOCHI-682024

          SMT.C.S.SHEEJA, SR.GOVT.PLEADER


     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. 32807 OF 2022
                                  2



                           T.R. RAVI, J.
           --------------------------------------------
                  W. P. (C). No. 32807 of 2022
             --------------------------------------------
            Dated this the 3rd day of November, 2022

                           JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

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

1st respondent to consider and take action on Ext.P2 application

and Ext.P3 report within a time frame. Ext.P2 is an application

submitted in Form 10 of the Survey Manual for fixation of the

boundary and it can be seen from Ext.P3 that the application has

been acted upon and the report is also submitted.

in the above circumstances, this writ petition is disposed of

directing the 1st respondent to consider and pass orders on Ext.P2

application and Ext.P3 report, after hearing the petitioner, at the

earliest, at any rate, within three months from the date of receipt

of a certified copy of this judgment.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 32807 OF 2022

APPENDIX OF WP(C) 32807/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SETTLEMENT DEED NO.327/1989 OF S.R.O., EDAPPALLY DATED 30/01/1989.

Exhibit P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER DATED 04/02/2022.

Exhibit P3 TRUE COPY OF THE REPORT BEARING NO.

1041/22 DATED 03/03/2022