Vijayamma.K vs The District Collector
2023 Latest Caselaw 4971 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                       WP(C) NO. 11088 OF 2023
PETITIONER:

          VIJAYAMMA.K
          AGED 63 YEARS, W/O P.N.BHASKARAN PILLAI,
          REVATHY, KURMPALA NORTH, PANDALAM VILLAGE,
          PATHANAMTHITTA DISTRICT., PIN - 689 501.

          BY ADVS.
                    C.B.SREEKUMAR
                    SAGITH KUMAR V.


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          2ND FLOOR, COLLECTORATE, CHITTOOR,
          PATHANAMTHITTA, KERALA, PIN - 689 645.

    2     TEHSILDAR
          ADOOR TALUK, OFFICE OF THE TEHSILDAR, ADOOR.
          PATHANAMTHITTA DISTRICT, PIN - 691 523.

    3     THE TALUK SURVEYOR
          ADOOR TALUK, OFFICE OF THE TALUK SURVEYOR, ADOOR,
          PATHANAMTHITTA DISTRICT, PIN - 691 523.

    4     VILLAGE OFFICER
          PANDALAM THEKKEKARA VILLAGE, ADOOR TALUK,
          PATHANAMTHITTA DISTRICT, PIN - 691 525.

          BY ADV. BIMAL K. NATH (SR.GP)



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11088 OF 2023                  2




                              JUDGMENT

Petitioner has approached this Court seeking an

expeditious consideration of Ext.P5 application filed by

the petitioner before the District Collector and which

has been forwarded for consideration of the Tahsildar

(LR), Adoor Taluk, as is evident from Ext.P6

communication.

2. The learned counsel for the petitioner would

submit that though Ext.P5 application was forwarded for

consideration of the Tahsildar (LR), Adoor Taluk, as

early as on 11-01-2021, no steps have been taken on the

application till date.

3. The learned Senior Government Pleader

submits that there is no objection in a direction being

issued to the Tahsildar (LR), Adoor Taluk, to take a

decision on Ext.P5 also taking into account Ext.P7

submitted by the petitioner before that officer.

Accordingly, this writ petition will stand disposed of

directing the Tahsildar (LR), Adoor Taluk, to consider

Ext.P5 application filed by the petitioner which has been

forwarded to him, as is evident from Ext.P6, also taking

note of Ext.P7 request of the petitioner. The needful

shall be done within a period of six months from the

date of receipt of a certified copy of this judgment.

Sd/-

GOPINATH P.

JUDGE ats

APPENDIX OF WP(C) 11088/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION TO THE ADOOR TALUK ADDL. TAHASILDAR DATED 13-08-2019

Exhibit P2 TRUE COPY OF THE APPLICATION TO THE ADOOR RESURVEY SUPERINTENDENT DATED 13-08-2019

Exhibit P3 TRUE COPY OF THE JUDGMENT OF THE HON'BLE MUNSIFF'S COURT ADOOR IN O.S. NO. 204/2012 DATED ON 02-11-2019

Exhibit P4 TRUE COPY OF THE JUDGMENT IN A.S.NO.17/2020 OF THE DISTRICT COURT, PATHANAMTHITTA DATED 10-11-2022

Exhibit P5 TRUE COPY OF THE APPLICATION UNDER SECTION 13A OF THE KERALA SURVEY AND BOUNDARIES ACT 1961, SUBMITTED BEFORE THE 1ST RESPONDENT DATED 05.01.2021

Exhibit P6 TRUE COPY FORWARDING LETTER OF THE 1ST RESPONDENT DATED ON 11-01-2021

Exhibit P7 TRUE COPY OF THE APPLICATION TO THE 2ND RESPONDENT DATED 13-09-2021