Binoy .M I vs The Additional Tahsildar
2023 Latest Caselaw 6094 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
                        WP(C) NO. 18826 OF 2023
PETITIONER/S:

            BINOY .M I, AGED 49 YEARS
            S/O LATE INASU MELEDATH HOUSE, OLLUR P.O
             THRISSUR DISTRICT -, PIN - 680306
            BY ADVS.
            K.B.GANGESH
            SMITHA CHATHANARAMBATH
            ATHIRA A.MENON


RESPONDENT/S:

    1       THE ADDITIONAL TAHSILDAR
            THRISSUR TALUK OFFICE TOWN HALL, CHEMBUKKAV, THRISSUR
            DISTRICT -, PIN - 680020
    2       TALUK SURVEYOR
            OFFICE OF ASSISTANT DIRECTOR SURVEY RANGE,
            PATTURAIKKAL, THRISSUR DISTRICT-, PIN - 680020
    3       THE VILLAGE OFFICER
            EDAKKUNNI VILLAGE OFFICE
             OLLUR, THRISSUR -, PIN - 680306



            SMT. DEEPA V (GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18826 OF 2023                   2



                                     JUDGMENT

Petitioner has approached this Court, seeking an

expeditious disposal of Ext.P5 application filed by the

petitioner, for fixing the boundaries of the properties

belonging to the petitioner in terms of Exts.P1 to P4

documents .

2. Learned counsel appearing for the petitioner

submits that Ext.P5 is a covering letter submitted by the

petitioner and along with Ext.P5, petitioner has also filed

application in statutory form (under Form-8) of the Survey

and Boundaries Rules. It is submitted that the application is

submitted as early as on 25.05.2022 and therefore, the 1 st

respondent may be directed to consider Ext.P5 and the

application made in Form-8 of the Survey and Boundaries

Rules, within a time frame to be fixed by this Court.

3. Learned Government Pleader would submit that there

is no objection in such a direction being issued.

Accordingly, the writ petition will stand disposed of,

directing the 1st respondent to consider Ext.P5 application

and the application filed by the petitioner in Form-8 of the

Survey and Boundaries Rules and take necessary action

thereon, within a period of two months from the date of

receipt of a copy of this judgment.

Sd/-

GOPINATH P.

JUDGE ajt

APPENDIX OF WP(C) 18826/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF DOCUMENT NO. 4650/03 DATED 18.11.2003 OF SUB REGISTRAR OFFICE, CHERPU FOR AN EXTENT OF 2.02 ARES IN RE-SURVEY NO.

Exhibit P2 TRUE COPY OF DOCUMENT NO. 4651/03 DATED 18.11.2003 OF SUB REGISTRAR OFFICE, CHERPU FOR AN EXTENT OF 3.34 ARES IN RE-SURVEY NO.

Exhibit P3 TRUE COPY OF DOCUMENT NO. 4652/03 DATED 18.11.2003 OF SUB REGISTRAR OFFICE, CHERPU FOR AN EXTENT OF 1.62 ARES IN RE-SURVEY NO

Exhibit P4 TRUE COPY OF RELEASE DEED NO. 2555/1/12 DATED 05.07.2012 OF SUB REGISTRAR OFFICE, CHERPU FOR AN EXTENT OF 2.93 ARES IN RE-SURVEY NO.

Exhibit P5 TRUE COPY OF LETTER DATED 25.05.2022 SUBMITTED BY THE PETITIONER BEFORE THE 1 ST RESPONDENT Exhibit P6 TRUE COPY OF THE RECEIPT NO.H2/ 16768/2022 DATED 25.05.2022 ISSUED BY THE TALUK OFFICE, THRISSUR ACKNOWLEDGING THE PETITIONER'S APPLICATION