Padmanabha Menon @ Padmanabhan T vs The Tahsildar (Lr), Kanayannoor
2023 Latest Caselaw 12824 Ker

Kerala High Court

Padmanabha Menon @ Padmanabhan T vs The Tahsildar (Lr), Kanayannoor on 8 December, 2023

Author: Murali Purushothaman

Bench: Murali Purushothaman

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                         WP(C) NO.40833 OF 2023
PETITIONER:

             PADMANABHA MENON @ PADMANABHAN T, AGED 84 YEARS,
             S/O P.S.PANICKER, THATTAKKATTU HOUSE,
             MARADU VILLAGE, NETTOOR P.O, NOW RESIDING HOUSE
             NO.292, M.K.N . ROAD, ALANDUR, KANJEEPURAM,
             ST.THOMAS MOUNT,TAMILNADU REPRESENTED BY HIS POWER
             OF ATTORNEY , RAMESH ,AGED 65, S/O.NEELAKANDA MENON
             THATTAKKAATTU HOUSE, NETTOOR P.O.,
             ERNAKULAM DISTRICT, PIN - 682040
             BY ADVS.
             JOBI.A.THAMPI
             C.M.EBRAHIM
             SREERAM P.
             SHOUKATH HUSAIN


RESPONDENTS:

     1       THE TAHSILDAR (LR), KANAYANNOOR
             TALUK OFFICE, KANAYANNOOR, ERNAKULAM DISTRICT,
             PIN - 682011
     2       THE VILLAGE OFFICER, MARADU
             MARADU P.O., ERNAKULAM DISTRICT, PIN - 682040


             BY SMT.DEEPA NARAYANAN, SR.GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   08.12.2023,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.40833 of 2023                2




                                  JUDGMENT

The petitioner states that he is the owner in

possession of an extent of 1.19 Ares of land

comprised in resurvey No.118/3 of Maradu Village

obtained by virtue of Ext.P2 partition deed.

Petitioner submitted Ext.P3 application dated

14.11.2023 before the 2nd respondent for mutation

of the said property. The grievance of the

petitioner is that no steps whatsoever are taken

by the 2nd respondent to effect transfer of

registry. Accordingly the petitioner has

approached this court for direction to the 2nd

respondent to consider and dispose of Ext.P3

within a reasonable time.

2. Heard the learned counsel for the

petitioner and the learned Senior Government

Pleader appearing for the respondents.

3. In the facts and circumstances of the case,

there will be a direction to the 2nd respondent to

forward Ext.P3 application to the 1st respondent

within a period of two weeks from the date of

receipt of a certified copy of this judgment. On

receipt of the same, the 1st respondent shall pass

orders on it within two months thereafter.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

sp/08/12/2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE DOCUMENT NO. 100/2023 ON THE FILE OF THE SUB REGISTRAR, OFFICE MARADU EXHIBIT P2 TRUE COPY OF THE RELEVANT PORTION OF THE DOCUMENT NO. 856/1989 OF THE SUB REGISTRAR OFFICE, MARADU EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 14- 11-2023 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT