Alice Sojan vs The Tahsildar
2023 Latest Caselaw 4582 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR. JUSTICE GOPINATH P.
 WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                      WP(C) NO. 13364 OF 2023
PETITIONER/S:

         ALICE SOJAN
         AGED 60 YEARS
         CHEMPARATHY,THODUPUZHA PO IDUKKI DISTRICT,
         PIN-.685584, PRESENTLY RESIDING AT FLAT NO.3B,
         MANJOORAN'S MOON STONE, PALARIVATTAM, ERNAKULAM,
         PIN - 682025

         BY ADV JIJO PAUL KALLOOKKARAN



RESPONDENT/S:

    1        THE TAHSILDAR
             THODUPUZHA, IDUKKI DISTRICT, PIN - 685584

    2        THE VILLAGE OFFICER
             KARIMANNOOR VILLAGE, THODUPUZHA, IDUKKI DISTRICT,
             PIN - 685581

    3        THE DISTRICT COLLECTOR
             COLLECTORATE, IDUKKI, PIN - 685603

             SRI. BIMAL.K. NATH (SR.G.P)


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C)No.13364/2023                    2

                              JUDGMENT

The petitioner obtained certain extent of property through Ext.P1

sale deed from her father-in-law. After re-survey proceedings were

completed in respect of that property, the revenue records appear to

include the name of the father-in-law of the petitioner also as owner of

the property, despite the fact that father-in-law of the petitioner expired

on 28.11.1995. The petitioner, therefore, preferred a representation

before the Tahsildar (LR), Taluk Office, Thodupuzha for carrying out

necessary corrections to the revenue records. The representation of the

petitioner is stated to be pending consideration under file No.K3-

9479/21 at the Taluk Office, Thodupuzha.

2. The learned counsel for the petitioner submits that

Tahsildar (LR), Taluk Office, Thoudpuzha may be directed to consider

the request of the petitioner, in accordance with law.

3. The learned Senior Government Pleader would submit that

there is no objection in such a direction being issued.

Accordingly, this writ petition is dispose of directing the Tahsildar

(LR) to take up for consideration the request made by the petitioner as

indicated above and dispose of the same, within a period of three

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

Since the Tahsildar (LR), Thodupuzha is not a party to the writ petition,

the petitioner is directed to produce a copy of the writ petition and a

copy of this judgment before the Tahsildar (LR), Thodupuzha, for

compliance.

Sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 13364/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE SALE-DEED NO.573 DATED 18.02.1985

Exhibit P2 THE TRUE COPY OF THE WILL DATED 18.06.1990

Exhibit P3 THE TRUE COPY OF THE CERTIFICATE OF DEATH DATED 26.09.2001, OF THE TESTATOR IN EXT.P2 WILL.

Exhibit P4 THE TRUE COPY OF THE PROCEEDINGS DATED 13.07.2011, OF THE ADDL.TAHSILDAR, THODUPUZHA.

Exhibit P5 THE TRUE COPY OF THE TAX PAID RECEIPT DATED 13.09.2021 ISSUED TO SOJAN MATHEW.

Exhibit P6 THE TRUE COPY OF LAND-TAX PAID-RECEIPT DATED 13.09.2021 ISSUED IN THE JOINT NAMES OF THE PETITIONER AND HER DECEASED FATHER-IN-LAW.

Exhibit P7 THE TRUE COPY OF THEPROCEEDINGS NO.TLKTDP/522/2023-G1-(K3) DATED 06.02.2023, ISSUED FROM THE TALUK OFFICE, THODUPUZHA.