Shrihariprasad vs State Of Kerala
2023 Latest Caselaw 5239 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                        WP(C) NO. 14154 OF 2023
PETITIONER/S:

          SHRIHARIPRASAD
          AGED 61 YEARS, S/O.LATE PALIATH DIVAKARAN ACHAN,
          NEW GIRI ROAD, T. NAGAR, CHENNAI, PIN - 600017.

          BY ADVS.
          ABRAHAM P.GEORGE
          M.SANTHY


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT, REVENUE
          DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695001
    2     THE SPECIAL TAHSILDAR (LR)
          LAND TRIBUNAL, 3RD FLOOR, MINI CIVIL STATION, MAIN
          ROAD, TRIPUNITHURA, PIN - 682301.

          GP SRI.RAJEEV JYOTHISH GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14154 OF 2023                                                2

                                 VIJU ABRAHAM, J

                              WP(C) No.14154 of 2023
                                          th
                    Dated this the 20          day   of   April 2023

                                 J U D G M E N T

Petitioner has approached this court seeking a direction to the

second respondent to issue certified copies of Kraya Certificate

No.421/2012 in Suo moto proceeding No.96/2012 and the report and sketch

attached thereto, (Exhibits.P1 and P2) produced in the writ petition.

Petitioner submits that necessary application dated 14.03.2023 has been

filed before the second respondent and the same has been entered in

the 'B' diary as No.B1-481/2023.

2. Heard the learned Government Pleader also.

3. Learned Government Pleader upon instructions submitted that if

such an application is received, it will be duly considered by the second

respondent. Therefore, the writ petition is disposed of with a

direction to the second respondent to consider and pass orders on the

application dated 14.03.2023, which is entered in the 'B' diary as No.B1-

481/2023 and take a decision in the matter, within a period of two weeks

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

With the abovesaid directions, the writ petition is disposed of.

Sd/-

VIJU ABRAHAM, JUDGE

R.AV

APPENDIX OF WP(C) 14154/2023

PETITIONER EXHIBITS ExhibitP1 TRUE COPY OF THE KRAYA CERTIFICATE NO.

421/2012 ISSUED BY THE SPECIAL TAHSILDAR (LR), LAND TRIBUNAL, ERNAKULAM, TRIPUNITHURA Exhibit P2 THE TRUE COPY OF THE REPORT AND SKETCH DATED 8.3.2012 OBTAINED BY THE PETITIONER UNDER RIGHT TO INFORMATIION ACT ISSUED BY THE VILLAGE OFFICER, MULAVUKAD