The Secretary vs A.A.Mohammadali
2023 Latest Caselaw 9183 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                   THE HONOURABLE MR.JUSTICE N.NAGARESH



         Wednesday, the 23rd day of August 2023 / 1st Bhadra, 1945

                            RP NO. 1184 OF 2022

            WP(C) 10662/2013 OF HIGH COURT OF KERALA, ERNAKULAM

REVIEW PETITIONERS/RESPONDENT NO.1:

     THE SECRETARY, ALANGAD BLOCK PANCHAYAT, ALANAGD P.O., PARAVUR TALUK,
     ERNAKULAM DISTRICT PIN - 683 511.

RESPONDENTS/WRIT PETITIONER & RESPONDENTS 2 TO 8:

  1. A.A.MOHAMMADALI, S/O. HYDROSE HAJI, RESIDING AT 'SUHASAM',
     P.O.MUPPATHADOM, ALUVA, ERNAKULAM DISTRICT, PIN - 683 110.
  2. THE DISTRICT COLLECTOR, COLLECTORATE, KAKKANAD, ERNAKULAM, PIN - 682
     030.
  3. THE TAHSILDAR, TALUK OFFICE, NORTH PARAVUR, ERNAKULAM DISTRICT, PIN
     - 683 513.
  4. THE VILLAGE OFFICER, KADUNGALLOOR, P.O.MUPPATHADOM, ALUVA, ERNAKULAM
     DISTRICT, PIN - 683 110.
  5. THE PRINCIPAL SECRETARY (LSGD), SECRETARIAT, THIRUVANANTHAPURAM, PIN
     - 695 001.
  6. THE RURAL DEVELOPMENT COMMISSIONER, PUBLIC OFFICE, MUSEUM,
     THIRUVANANTHAPURAM, PIN - 695 001.
  7. THE DISTRICT PLANNING OFFICER, CIVIL STATION, KAKKANAD, ERNAKULAM,
     PIN - 682 030.
  8. THE SECRETARY, KADUNGALLOOR GRAMA PANCHAYATH, P.O. MUPPATHADOM,
     ALUVA, ERNAKULAM DISTRICT, PIN - 683 110.


     Review Petition praying inter alia that in the circumstances stated
therein the High Court be pleased to stay the operation of the Judgment
dated 20.09.2021 in WP(C) 10662 of 2013 till the disposal of the present
review petition.

     This Review petition coming on for orders upon perusing the petition
and the affidavit filed in support of RP, this court's judgment dated
20.09.2021 in WP C and upon hearing the arguments of M/S. C.K.RAPHEEQUE,
SHINOJ.K.N & K.B.NIDHINKUMAR, Advocates for the Review petitioners and of
SRI.DINESH MATHEW J.MURIKKAN, STANDING COUNSEL for R8 in RP/WP(C) and
of GOVERNMENT PLEADER, the court passed the following:
                                    N.NAGARESH, J.
                       ------------------------------------------------
                               R.P No.1184 of 2022
                                            in
                            W.P.(C) No.10662 of 2013
                     -------------------------------------------------
                    Dated this the 23rd day of August, 2023

                                       ORDER

Though the 8th respondent-Panchayat was directed to

survey, measure and secure the land by appropriate means by

judgment dated 20.09.2021, it is evident that so far no survey

and measurement are conducted. At the same time, there is a

dispute between Block Panchayat and Grama Panchayat over

the title to the property.

2. Taking into consideration the fact that it is a public

land, there will be an interim order directing the 3rd respondent-

Tahsildar, North Paravur to arrange for conducting a survey of

the property in question, giving notice to the Block Panchayat

as well as the Grama Panchayat.

Post after one month.

Sd/-

N.NAGARESH JUDGE hmh

23-08-2023 /True Copy/ Assistant Registrar