Kerala High Court
G.Venugopal vs The Special Tahsildar (Lr) on 7 October, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
WP(C) NO. 800 OF 2010
PETITIONERS:
1 G.VENUGOPAL, AGED 68, S/O.GOVINDA PANICKER,
RESIDING AT 502,B-1,NIRMITEE HORIZON,NEW D.P.ROAD,
AUNDH PUNE, MAHARASHTRA-411007,HERIN REPRESENTED
THROUGH HIS POWER OF ATTORNEY HOLDER AIYAPPAN
PILLAI,S/O.ANANTHAN PILLAI, AGED 68, RESIDING AT
TRIVENI, NH-47, THOTTAKATTUKARA, ALUVA.
2 ADDL.P2. SUMA DEEPAK MENON,
AGED 47 YEARS
D/O.G.VENUGOPAL,
RESIDING AT B-402, SYLVAN HEIGHTS,
SANEWADI, AUNDH, PUNE.
[LEGAL HEIR OF DECEASED PETITIONER IS IMPLEADED AS THE
ADDITIONAL 2ND PETITIONER AS PER ORDER DATED 12.08.2021
IN I.A.NO.1/2021 IN WP(C)800/2010.]
BY ADVS.
SRI.R.PARTHASARATHY
SRI.C.JAYACHANDRAN
RESPONDENTS:
1 THE SPECIAL TAHSILDAR (LR)
MINI CIVIL STATION, THIRUPUNITHURA,
ERNAKULAM DISTRICT.
2 GEORGE, S/O. AUGUSTHY AGE NOT KNOWN
METTUNGAL HOUSE, KARUMALOOR, MANAKKAPADY.P.O.,
ERNAKULAM DISTRICT.
3 THE TAHSILDAR, PARAVOOR TALUK
TALUK OFFICE, PARAVOOR.
BY ADVS.
SRI.P.N.RAMAKRISHNAN NAIR
SRI.P.VISWANATHAN
WP(C) NO. 800 OF 2010
2
SRI. FAISAL K.M., GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 800 OF 2010
3
P.V.KUNHIKRISHNAN, J.
------------------------------
W.P. (C).No. 800 of 2010
----------------------------------------------
Dated this the 07th day of October, 2022
JUDGMENT
The above writ petition is filed with the following
prayers:
"(1) To call for the records leading to Exhibit
P-8.
(2) To declare that measurement of
petitioner's property is unnecessary and beyond the
scope of the petition for correction of survey number
filed by the 2nd respondent.
(3) To issue a writ of Certiorari or any other
appropriate Writ, Order or Direction quashing Exhibit
P-8 direction together with the Order of the 1 st
respondent dated 13-10-2009, which directed
measurement of the petitioner's property.
(4) to issue such other Writ, Order or Direction
which this Hon'ble High Court may deem fit and
proper to grant in the interests of justice."[SIC]
2. Ext.P8 is the impugned notice in this case. It
will be better to extract Ext.P8 order:
"സൂചന (1) പ്രകകാരരം കരുമകാലർ വവിലല്ലേജജ് സർവവ 387/3 ൽ
WP(C) NO. 800 OF 2010
തകാങൾക്കുളള ഉടമസകാവകകാശരം വതളവിയവിക്കുന്നതവിനകാവശശ്യമകായ
ലരഖകളുവട അസൽ സഹവിതരം ഹകാജരകാകുന്നതവിനജ് തകാങൾകജ്
നവിർലദ്ദേശരം നൽകവിയവിരുന. സൂചന (2) പ്രകകാരരം തകാകൾകജ് അസൽ
പ്രമകാണങൾ ഹകാജരകാക്കുന്നതവിനരം G.ലവണുലഗകാപകാൽ എന്ന കകവി
ഹകാജരകാകുന്നതവിനരം ഡവിസരംബർ അവസകാനരം വവര തകാങൾ സമയരം
ആവശശ്യവപ്പെടവിരുന. എന്നകാൽ നകാളവിതുവവര തകാങലളകാ തകാങളുവട
ചുമതലകകാരലനകാ ഹകാജരകായവിടവില്ലേ.
ആയതവിനകാൽ 12.1.2010 വചകാവകാഴ്ച രകാവവിവല 11.30 നജ് -
തകാങലളകാ തകാങളുവട ചുമതലകകാരലനകാ കരുമകാലർ വവിലല്ലേജജ് സർവവ
387/3 ൽ തകാങൾക്കുള്ള അവകകാശരം സമർതവിക്കുന്നതവിനകാവശശ്യമകായ
പ്രമകാണങളുവട അസൽ സഹവിതരം കരുമകാലർ വവിലല്ലേജജ് ഓഫഫീസവിൽ
ഹകാജരകായവി, തകാങളുവട കകവശ വസ്ത അലന്ന ദവിവസരം അളന
പരവിലശകാധവിക്കുന്നതവിനകാവശശ്യമകായ എല്ലേകാ സഹകായങളുരം വചയ
തരണവമന്നജ് ഇതവിനകാൽ തകാങലളകാടജ് ആവശശ്യവപ്പെടുന. അലന്ന ദവിവസരം
തകാങലളകാ തകാങളുവട ചുമതലകകാരലനകാ ഹകാജരകാകകാത്ത പകരം
ഇനവിവയകാരറവിയവിപ്പു കൂടകാവത ടവി ഫയലവിൽ അനന്തര നടപടവികൾ
സസഫീകരവിക്കുന്നതകായവിരവിക്കുരം."
3. A counter affidavit is filed by the 3 rd
respondent. It will be better to extract the relevant
portion of the counter affidavit.
"2. It is submitted that the 2 nd respondent -
Sri.George, S/o Augusthy, Mettungal (H), Karumalloor
Village is the owner of 60 cents of land in Survey
No.430/ID in Karumalloor Village as per Purchase
Certificate No.4354/87 issued by Special Land Tribunal,
WP(C) NO. 800 OF 2010
Vypeen.
3. It is submitted that the 1st respondent -
Special Tahsildar (LR), Tripunithura vide his Letter
No.SM-4/87-C2 had informed that the Survey
No.430/ID shown in the Purchase certificate issued to
2nd respondent was incorrect and the correct Survey
No. has to be ascertained through the Village Officer,
Karumaloor. But during the course of enquiry, the
petitioner - Sri.G.V.Venugopal who was the Jenmi as
per Thandapper raised objections stating that the
Survey No.387/3 which is found as the correct survey
of the Patta granted to the 2nd respondent herein
(George) is actually the Survey No. of his property
which he obtained as 'C' schedule in the partition deed
executed in 1958. Thereupon 1 st respondent - Special
Tahsildar on 22/10/2009 directed the measurement of
both the petitioner's and 2nd respondent's property and
sought a detailed report and sketch.
4. As directed by the 1st respondent, the
matter was referred to the Taluk Surveyor on
23.10.2009 and the Taluk Surveyor issued Exhibit-P8
notice to the Concerned Parties for measuring the
land. On receipt of the Exhibit P8 notice, petitioner
Sri.G.Venugopal filed WP(C) No.800/10 (Y) before
the Hon'ble High Court and obtained an interim order
of stay on 11.01.2010 staying the measurement of
the petitioner's property for a period of 3 weeks which
was later extended until further orders."
4. In the light of the above counter affidavit,
WP(C) NO. 800 OF 2010
according to me, there is nothing to interfere with Ext.P8
notice. Counsel for the petitioner submitted that the
Taluk Surveyor has no authority to issue such a notice. I
think Ext.P8 is only a notice to appear and to submit
records. The petitioner is free to appear before the Taluk
Surveyor. According to the petitioner, petitioner's
property is not part of the purchase certificate in
dispute. According to me, these are matters to be
decided by the Taluk Surveyor. The petitioner is free to
raise all the contentions raised in this writ petition before
the Taluk Surveyor. Counsel for the petitioner also takes
me through Rule 136A of the Kerala Land Reforms
(Tenancy) Rules and submitted that the Taluk Surveyor
has no authority to decide this issue. That question is
also left open and the Taluk Surveyor will consider that
aspect also before proceeding further. Therefore,
according to me, Ext.P8 need not be quashed by this
Court at this stage. All the contentions raised by the
petitioner are left open. The petitioner is free to agitate
the matter before the Taluk Surveyor including the
WP(C) NO. 800 OF 2010
authority of the Taluk Surveyor to proceed against the
property of the petitioner. Ext.P8 is a notice issued on
30.12.2009. The Taluk Surveyor is free to issue a fresh
notice, if necessary. Before proceeding further in the
matter, the Tahsildar should decide the maintainability
issue first.
With the above observation, this writ petition is
closed.
Sd/-
P.V.KUNHIKRISHNAN
DM JUDGE
WP(C) NO. 800 OF 2010
APPENDIX OF WP(C) 800/2010
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE PARTITION DEED
NO.392/1958 OF THE S.R.O.ALUVA.
EXHIBIT P2 A TRUE COPY OF THE LETTER NO.B-2
2212/08 DATED 31-7-2009 ISSUED BY THE
1ST RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE PRELIMINARY
OBJECTION DATED 11-3-08 FILED BY THE
PETITIONER TO EXHIBIT P-1 LETTER.
EXHIBIT P4 TRUE COPY OF THE REPLY STATEMENT
DATED 21-4-2009 FILED BY THE 2ND
RESPONDENT IN ANSWER TO EXHIBIT P-2
OBJECTION.
EXHIBIT P5 TRUE COPY OF THE JEJOINDER STATEMENT
DATED 9-7-2009 FILED BY THE
PETITIONER IN ANSWER TO EXHIBIT P-3
REPLY.
EXHIBIT P6 TRUE COPY OF THE LETTER DATED 22-10-
2009 ISSUED BY THE 1ST RESPONDENT TO
THE 3RD RESPONDENT DIRECTING
MEASUREMENT OF ENTIRE PROPERTIES.
EXHIBIT P7 TRUE COPY OF THE NOTICE DATED 9-11-
2009 ISSUED TO THE PETITIONER BY THE
3R RESPONDENT.
EXHIBIT P8 TRUE COPY OF THE NOTICE DATED
30.12.2009 ISSUED TO THE PETITIONER
BY THE 3RD RESPONDENT.
EXHIBIT P9 TRUE COPY OF THE POWER OF ATTORNEY
EXECUTED BY THE PETITIONER DATED 21-
2-2009.
RESPONDENTS EXHIBITS: NIL
//TRUE COPY// PA TO JUDGE
