Sreekala P vs The Deputy Inspector General Of ...
2023 Latest Caselaw 6108 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. 18674 OF 2023
PETITIONER:

            SREEKALA P,
            AGED 54 YEARS,
            D/O PARUKUTTY AMMA, 'REVATHI', KOONAYIL CHERI,
            POOTHAKKULAM VILLAGE, PARAVUR P.O. KOLLAM TALUK,
            KOLLAM DISTRICT - 691 301.
            BY ADVS.
            S.SHANAVAS KHAN
            S.INDU
            KALA G.NAMBIAR


RESPONDENTS:

    1       THE DEPUTY INSPECTOR GENERAL OF REGISTRATION,
            SOUTH ZONE OFFICE OF THE DEPUTY INSPECTOR GENERAL OF
            REGISTRATION, TRANSPORT BHAVAN, EAST FORT,
            THIRUVANANTHAPURAM - 695 023.
    2       THE DEPUTY COLLECTOR (LR)
            CIVIL STATION, COLLECTORATE, KOLLAM - 691 013.
    3       THE TAHSILDAR (LR),
            TALUK OFFICE, CIVIL STATION, KOLLAM - 691 013.
    4       THE VILLAGE OFFICER,
            VILLAGE OFFICE, MEENAD, KOLLAM DISTRICT - 691 572.


            SMT. DEEPA V (GOVERNMENT PLEADER)


     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. 18674 OF 2023
                                2

                             JUDGMENT

The petitioner has filed Ext.P2 request for effecting

mutation in respect of certain property belonging to the

petitioner. The said application is pending before the 4 th

respondent. The learned counsel for the petitioner submits that

a portion of the land has been acquired and the compensation

has not been paid so far because the petitioner has not been

able to provide a copy of the tax receipt in the name of the

petitioner. It is therefore submitted that the 4th respondent may

be directed to consider Ext.P2 application within a time frame

to be fixed by this Court.

2. The learned Government Pleader submits that there

is no objection in such a direction being issued.

Accordingly, this writ petition will stand disposed of

directing the 4th respondent to consider and pass orders on

Ext.P2, in accordance with law, within a period of one month

from the date of receipt of a certified copy of this judgment.

Sd/-

GOPINATH P.

JUDGE DK WP(C) NO. 18674 OF 2023

APPENDIX OF WP(C) 18674/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED NO.563/I/16 DATED 22/03/2016 OF PARAVUR SUB REGISTRY OFFICE .

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 31/03/2023 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT .