Daulson K. V vs The Tahsildar
2023 Latest Caselaw 691 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA, 1944
                       WP(C) NO. 40565 OF 2022


PETITIONER:

          DAULSON K. V.,
          AGED 65 YEARS, S/O.VAREETH,
          KANJIRATHINGAL HOUSE,
          KIZHAKE ANGADI, PARAPPUR.P.O,
          THRISSUR DISTRICT, PIN: 680552.

          BY ADVS.
          SRI.C.D.DILEEP
          SMT.SHYLAJA VARGHESE
          SMT.M.L.REMYA



RESPONDENTS:

    1     THE TAHSILDAR,
          THRISSUR TALUK, TALUK OFFICE,
          CHEMBUKKAV, THRISSUR DISTRICT
          PIN: 680020.

    2     TALUK SURVEYOR,
          OFFICE OF THE TALUK SURVEYOR OFFICE,
          THRISSUR TALUK OFFICE,
          THRISSUR DISTRICT, PIN: 680020.

    3     VILLAGE OFFICER,
          OFFICE OF THE THOLUR VILLAGE OFFICE,
          THOLUR.P.O, THRISSUR DISTRICT
          PIN: 680552.

          SMT. C.S. SHEEJA, SR.GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 40565 OF 2022
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No.40565 of 2022
               --------------------------------------------
               Dated this the 12th day of January, 2023

                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

2. The prayer in the writ petition is for a direction to the

respondents to survey the property of the petitioner and demarcate

the boundaries by considering Exts.P1 & P2 documents and Ext.P9

Form 8 application.

3. The Government Pleader on instructions submits that

Ext.P9 application has been received and is pending.

In the above circumstances, this writ petition is disposed of

directing the 1st respondent to consider and pass orders on Ext.P9

application, after hearing the petitioner and such other interested

persons, at the earliest, at any rate, within four months from the

date of receipt of a certified copy of this judgment.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 40565 OF 2022

APPENDIX OF WP(C) 40565/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO.714/1992 DATED 13.03.1992.

Exhibit P2 TRUE COPY OF THE SALE DEED NO.1302/1992 DATED 13.03.1992.

Exhibit P3 TRUE COPY OF THE LOCATION SKETCH OF THE PROPERTY.

Exhibit P4 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE THOLUR VILLAGE OFFICER.

Exhibit P5 TRUE COPY OF THE LAND TAX RECEIPT KL08014000211/2018 DATED 11.07.2018 FOR THE YEAR 2018-19.

Exhibit P5 A TRUE COPY OF THE LAND TAX RECEIPT KL08014000732/2019 DATED 02.05.2019 FOR THE YEAR 2019-20.

Exhibit P5 B TRUE COPY OF THE LAND TAX RECEIPT KL08014001561/2020 DATED 16.08.2020 FOR THE YEAR 2020-21.

Exhibit P6 TRUE COPY OF THE LAND TAX RECEIPT KL080140001150/2021 DATED 15.07.2021 FOR THE YEAR 2021-22.

Exhibit P6 A TRUE COPY OF THE TAX RECEIPT DATED 11.03.2022 FOR REMITTING LAND TAX 70 SQ METER.

Exhibit P7 TRUE COPY OF THE LAND TAX RECEIPT KL08014001238/2022 DATED 25.05.2022 FOR THE YEAR 2022-23.

Exhibit P7 A TRUE COPY OF THE TAX RECEIPT DATED 25.05.2022 FOR REMITTING LAND TAX 70 SQ METER.

WP(C) NO. 40565 OF 2022

Exhibit P8 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE 3RD RESPONDENT DATED 18.08.2022.

Exhibit P9 TRUE COPY OF THE FORM 8 APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 02/03/2022.

Exhibit P10 TRUE COPY OF THE REPRESENTATION DATED 02.09.2022.

Exhibit P11 A TRUE COPY OF THE COMMUNICATION OF THE 1ST RESPONDENT NO. TLKTSR/3747/22-B6 DATED 16-11-2022.