Usha Charly vs The District Collector
2023 Latest Caselaw 7487 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE GOPINATH P.
               FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945
                                WP(C) NO. 22149 OF 2023
PETITIONER:

              USHA CHARLY, AGED 56 YEARS
              W/O. CHARLY, THOUNDAYIL HOUSE,
              THOUNDAYIL CROSS ROAD, PANAMPILLY NAGAR P.O.,
              ERNAKULAM, PIN - 682036

              BY ADV SHABU SREEDHARAN


RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              CIVIL STATION, KAKKANAD P.O.,
              ERNAKULAM, PIN - 682023
     2        THE TAHSILDAR, KANAYANNUR TALUK,
              PARK AVE, NEAR SUBHASH PARK,
              MARINE DRIVE, ERNAKULAM, PIN - 682011
     3        THE TALUK SURVEYOR, KANAYANNUR TALUK,
              PARK AVE, NEAR SUBHASH PARK,
              MARINE DRIVE, ERNAKULAM, PIN - 682011



              SMT. PREETHA K K (SR GP)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 07.07.2023, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). NO. 22149 OF 2023            2




                                JUDGMENT

Dated this the 7th day of July, 2023.

Petitioner has approached this Court seeking an

expeditious consideration of Ext.P2 application filed by the

petitioner in form 10 of the Kerala Survey and Boundaries

Rules, 1964 in respect of the property obtained by the

petitioner through Ext.P1 deed.

2. The learned Government Pleader submits that the

application was filed only on 28.04.2023 and therefore, some

reasonable time may be given to complete the proceedings in

terms of Ext.P2 application.

Having heard the learned counsel appearing for the

petitioner and the learned Government Pleader, this writ

petition is disposed of directing the 2 nd respondent to take

necessary steps to have a survey completed in terms of Ext.P2

application within a period of four months from the date of

receipt of the certified copy of this judgment.

Sd/-

rps/                                     GOPINATH P., JUDGE





                             APPENDIX OF WP(C) 22149/2023

PETITIONER EXHIBITS
Exhibit-P1                   THE TRUE COPY OF THE PARTITION DEED NO. 4746/2011 OF
                             SRO, ERNAKULAM DATED 4.11.2011
Exhibit-P2                   THE TRUE COPY OF THE APPLICATION SUBMITTED BY THE

PETITIONER BEFORE THE 3RD RESPONDENT DATED 28.4.2023