K.P.Abdul Asees vs The District Registrar ( General)
2023 Latest Caselaw 8687 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                   WP(C) NO. 26230 OF 2023
PETITIONER:

          K.P.ABDUL ASEES
          AGED 74 YEARS
          S/O. ABDU, CHAIRMAN, ASSABAH ASSOCIATION TRUST,
          PAVITTAPPURAM, OTHALUR WEST (PO),
          ALAMKODE VILLAGE, PONNANI TALUK,
          MALAPPURAM DISTRICT, KERALA., PIN - 679591
          BY ADVS.
          R.O.MUHAMED SHEMEEM
          NASEEHA BEEGUM P.S.

RESPONDENTS:

    1     THE DISTRICT REGISTRAR ( GENERAL)
          THE DISTRICT REGISTRAR OFFICE ( GENERAL )
          UP HILL, CIVIL STATION (PO),
          MALAPPURAM DISTRICT., PIN - 676505
    2     THE INSPECTOR GENERAL OF REGISTRATION
          THE DEPARTMENT OF REGISTRATION, VANCHIYOOR (PO),
          THIRUVANANTHAPURAM, KERALA, PIN - 695035
    3     STATE OF KERALA
          REPRESENTED BY PRINCIPAL SECRETARY, CO-OPERATION
          AND REGISTRATION DEPARTMENT, SECRETARIAT, MAHATMA
          GANDHI ROAD, NEAR CENTRAL STADIUM JUNCTION, STATUE
          PALAYAM, THIRUVANANTHAPURAM,KERALA, PIN - 695001
OTHER PRESENT:

          SRI. B.S.SYAMANTAK, GP


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.08.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C).No.26230/2023

                                     2




                    P.V.KUNHIKRISHNAN, J.
                     --------------------------------
                    W.P.(C).No.26230 of 2023
              ----------------------------------------------
            Dated this the 09th day of August, 2023


                             JUDGMENT

This writ petition is filed with following prayers:

i. To Issue a Writ in the nature of Mandamus or any other appropriate writ, order or direction, commanding the 1st respondent to complete all formalities and procedure in connection with Registration of Ext.Pl as required in Ext P2 application in accordance with the law within time fixed by this Hon'ble Court.

ii. To Issue a Writ in the nature of Mandamus or any other appropriate writ, order or direction commanding the 2nd respondent to conduct an enquiry against the 1st respondent for non Registration of Ext.P1 as required in Ext.P2 application in accordance with the law. iii. To pass such other orders or directed that is deemed just and proper by this Hon'ble Court.

(SIC)

2. The main grievance of the petitioner in this writ

petition is that the 1st respondent is not taking any action

based on Ext.P2 application.

WP(C).No.26230/2023

3. Heard the learned counsel for the petitioner and

the learned Government Pleader.

4. After hearing both sides, I think this writ petition

itself can be disposed of directing the 1st respondent to

consider and take appropriate steps in accordance with law in

Ext.P2 application, within a time frame.

Therefore, this writ petition is disposed of in the

following manner:

1. The 1st respondent is directed to consider and

take appropriate steps in accordance with law,

and pass orders in Ext.P2, as expeditiously as

possible, at any rate, within one month from the

date of receipt of a stamped certified copy of this

judgment.

2. The petitioner will produce a stamped certified

copy of this judgment along with a copy of this

writ petition before the 1st respondent for

compliance.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE WP(C).No.26230/2023

APPENDIX OF WP(C) 26230/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY THE BYELAW OF THE ASSABAH ASSOCIATION TRUST Exhibit P2 A TRUE COPY THE APPLICATION DATED 20.05.2022 SUBMITTED TO THE 1ST RESPONDENT Exhibit P3 A TRUE COPY THE RECEIPT DATED 23.05.2022 ISSUED BY THE OFFICE OF THE 1ST RESPONDENT