D.Ajithan vs The Secretary
2023 Latest Caselaw 1618 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         SATURDAY, THE 21ST DAY OF JANUARY 2023 / 1ST MAGHA, 1944
                          WP(C) NO. 4775 OF 2014


PETITIONER:

              D.AJITHAN
              AGED 55 YEARS
              S/IO DAMODARAN, T.C.2/1993, LAKSHMI
              POTTAKUZHI JN, PATTOM, THIRUVANANTHAPURAM.

              BY ADVS.
              SRI.R.KISHORE
              SRI.ARUN BABU


RESPONDENT/S:

     1        THE SECRETARY
              THIRUVANANTHAPURAM CORPORATION, THIRUVANANTHAPURAM-695
              001.

     2        TAHASILDAR
              O/O THE TAHASILDAR, FORT, THIRUVANANTHAPURAM-695 023.

     3        TALUK SURVEYOR
              O/O THE TAHASILDAR, FORT, THIRUVANANTHAPURAM-695 023.

     4        V.N.SUBHASH
              T.C.2/1993-13 VAHINI, POTTAKUZHI JN, PATTOM,
              THIRUVANANTHAPURAM-695 012.

              BY ADVS.
              SRI.N.NANDAKUMARA MENON (SR.)
              SRI.RAJAN NAMBRATH
              SRI.SURESH KUMAR KODOTH
              SUMAN CHAKRAVARTHY, SC, THIRUVANANTHAPURAM CORPORATION
 WP(C ) No. 4775 OF 2014
                                       2


OTHER PRESENT:

             GP Sri P.L Devassy




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.01.2023,   THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C ) No. 4775 OF 2014
                                 3




                          JUDGMENT

Dated this the 21st day of January, 2023

This writ petition is filed seeking directions to

respondents 1 to 3 to complete the proceedings

pursuant to Ext.P2 within reasonable period. By

Ext.P3, the Taluk Surveyor, Thiruvananthapuram,

decided to measure the property mentioned in the said

notice.

This writ petition is accordingly ordered directing

respondents to complete the proceedings initiated

pursuant to Ext.P3, if not already completed, within

three months from the date of receipt of a copy of this

judgment.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

mtk WP(C ) No. 4775 OF 2014

APPENDIX OF WP(C) 4775/2014

PETITIONER EXHIBITS

EXHIBITP1 THE TRUE COPY OF THE ORDER IN O.P.1835/2011 DATED 11.4.2012 OF THE OMBUDSMAN FOR LOCAL SELF GOVERNMENT INSTITUTIONS THIRUVANANTHAPURAM.

EXHIBITP2 THE TRUE COPY OF THE ORDER C.M.P.275/2012 DATED 6.10.2012.

EXHIBITP3 THE TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 11.4.2013.