Beena Rani vs Neduvathoor Grama Panchayat
2023 Latest Caselaw 12773 Ker

Kerala High Court

Beena Rani vs Neduvathoor Grama Panchayat on 8 December, 2023

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                              WP(C) NO.40377 OF 2023
PETITIONER:

              BEENA RANI
              AGED 53 YEARS
              W/O.ANWAR, KAIKARA MANSION, KOLLAM, PIN - 691001
              BY ADV H.RAMANAN


RESPONDENTS:

     1        NEDUVATHOOR GRAMA PANCHAYAT
              NEELESWARAM PO, KOLLAM, REPRESENTED BY ITS SECRETARY, mm
              PIN - 673572
     2        THE SECRETARY
              NEDUVATHOOR GRAMA PANCHAYAT, NEELESWARAM PO.,
              KOLLAM, PIN - 673572


     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       BECHU KURIAN THOMAS, J.
                ========================
                       W.P.(C)No.40377 of 2023
                ------------------------------------------------
                         Dated this the 8th day of December 2023


                                      JUDGMENT

Though petitioner has sought for a direction to effect change of ownership of the

building covered by Ext.P1, I am of the view that since Ext.P12 has been filed before the

2nd respondent, this writ petition can be disposed of with a direction.

Accordingly, there will be a direction to the 2 nd respondent to consider and pass

appropriate orders on Ext.P12 application filed by the petitioner for change of name of

ownership of the building covered by Ext.P1 partition deed, as early as possible, at any

rate, within a period of 60 days from the date of receipt of a copy of this judgment, after

granting an opportunity of hearing to the petitioner.

The writ petition is disposed of accordingly.

Sd/-

BECHU KURIAN THOMAS JUDGE jm/ APPENDIX OF WP(C) 40377/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PARTITION DEED NO.462/2023 Exhibit P2 TRUE COPY OF THE CONSUMER PROFILE DATED 12.07.2023 OF KSEB EVIDENCING OWNERSHIP IN THE NAME OF PETITIONER Exhibit P3 TRUE COPY OF THE LATEST LAND TAX RECEIPT DATED 13.04.2023 Exhibit P4 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 03.06.2023 ISSUED BY THE NEDUVATHUR VILLAGE OFFICE Exhibit P5 TRUE COPY OF THE APPLICATION DATED 01.06.2023 Exhibit P6 TRUE COPY OF THE APPLICATION DATED 15.07.2023 Exhibit P7 TRUE COPY OF THE OWNERSHIP CERTIFICATE IN THE NAME OF PRAKASH DATED 22.09.2004 Exhibit P8 TRUE COPY OF THE LAND TAX RECEIPT DATED 21.05.2004 IN THE NAME OF PRAKASH KUMAR Exhibit P9 TRUE COPY OF THE REPLY LETTER DATED 11.08.2023 Exhibit P10 TRUE COPY OF THE FORWARDING LETTER DATED 21.08.2023 Exhibit P11 TRUE COPY OF THE FORM NO.6 Exhibit P12 TRUE COPY OF THE LETTER DATED 24.08.2023