Sreekala vs Tahsildar
2023 Latest Caselaw 7506 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. 22056 OF 2023
PETITIONER/S:

           SREEKALA
           AGED 55 YEARS
           W/O SABU.D,NEELAKANTA BHAVAN, KOVALAM.P.O.,
           THIRUVANANTHAPURAM DISTRICT., PIN - 695527
           BY ADV P.ANOOP (MULAVANA)


RESPONDENT/S:

    1      TAHSILDAR
           OFFICE OF THE THAHSILDAR, TALUK OFFICE ROAD,
           FORT,THIRUVANANTHAPURAM DISTRICT., PIN - 695023
    2      VILLAGE OFFICER
           VENGANOOR VILLAGE, VENGANOOR.P.O.,
            THIRUVANANTHAPURAM DISTRICT., PIN - 695607
           SMT. DEEPA V., GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22056 OF 2023                      2



                                     JUDGMENT

Petitioner has approached this Court, being aggrieved by the

fact that the application filed by the petitioner for effecting mutation

in favour of the petitioner in respect of the property obtained by her

by virtue of Ext.P1 has not been considered by the respondents.

2. When this matter is taken up for consideration today,

learned counsel appearing for the petitioner would submit that the

petitioner has filed Ext.P2 application before the 1 st respondent and

the petitioner will be satisfied if a direction is issued to the 1 st

respondent to consider and pass orders on Ext.P2, within a time

frame to be fixed by this Court.

3. Learned Government Pleader submits that there is no

objection in such a direction being issued to the 1st respondent.

4. Having regard to the limited nature of relief sought for by

the petitioner and considering the submissions made as above, the

writ petition will stand disposed of, directing the 1 st respondent to

consider and pass orders on Ext.P2 , in accordance with the law,

within a period of two months from the date of receipt of a certified

copy of this judgment.

The writ petition is disposed of as above.

Sd/-

GOPINATH P.,JUDGE ajt

APPENDIX OF WP(C) 22056/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED DEED NO 696/2023/I DATED 29-03-2023 Exhibit P2 TRUE COPY OF THE APPLICATION DATED 27-06-2023 FORWARDED TO THE 1ST RESPONDENT Exhibit P3 TRUE COPY OF THE POSTAL RECEIPT DATED 27-06-