G.R.Girikrishnan vs The Revenue Divisional Officer
2023 Latest Caselaw 6476 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                       WP(C) NO. 36808 OF 2022
PETITIONER:

          G.R.GIRIKRISHNAN, AGED 45 YEARS
          S/O M.GOPALAKRISHNAN, ROHINIVARIYAMVILAKOM,
          ARUVIKKARA VILLAGE, ARUVIKKARA P.O-695 541,
          THIRUVANANTHAPURAM REPRESENTED BY HIS POWER
          OF ATTORNEY HOLDER M.GOPALAKRISHNAN,
          AGED 72 YEARS, S/O MADHAVANPILLA,
          ROHINIVARIYAMVILAKOM, ARUVIKKARA VILLAGE,
          ARUVIKKARA P.O-695 541, THIRUVANANTHAPURAM.

          BY ADVS.
          G.RANJU MOHAN
          M.SANTHI (K/868/2011)
          ARYA S.


RESPONDENTS:

    1     THE REVENUE DIVISIONAL OFFICER
          NEDUMANGAD, REVENUE DIVISIONAL OFFICE,
          NEDUMANGAD, THIRUVANANTHAPURAM-695541.

    2     THE TAHSILDAR(LR), NEDUMANGAD TALUK OFFICE,
          NEDUMANGAD, THIRUVANANTHAPURAM-695541.

    3     THE RE-SURVEY SUPERINTENDENT,
          NEDUMANGAD TALUK OFFICE, NEDUMANGAD P.O,
          THIRUVANANTHAPURAM-695541.

    4     TALUK SURVEYOR, NEDUMANGAD TALUK OFFICE,
          NEDUMANGAD P.O, THIRUVANANTHAPURAM-695541.

    5     AJITH, AGED 47 YEARS, S.OGOPINATHAN, ASHASADAN,
          ASHRAMAM LANE SASTHAMANGALAM VILLAGE,
          THIRUVANANTHAPURAM-695010.


          SRI.RIYAL DEVASSY-GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 36808/22
                                    2

                             JUDGMENT

When this matter was called today, Sri.Riyal Devassy -

learned Government Pleader, submitted that the challenge of the

petitioner to Ext.P7 is unnecessary because action thereon will be

taken only after Ext.P6 request is decided by the 1 st respondent

appropriately.

Recording the afore submission, I close this Writ Petition;

however, leaving liberty to the petitioner to invoke any other

remedy that may be available to him; for which purpose, all

contentions are left open.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                              JUDGE
 WPC 36808/22

APPENDIX OF WP(C) 36808/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SETTLEMENT DEED DATED 13-01 2017.

Exhibit P2 THE TRUE COPY OF THE LETTER NO.G/3 15433.

Exhibit P3 TRUE COPY OF THE LETTER ISSUED BY THE TALUK BURVEYOR.

Exhibit P4 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER'S FATHER BEFORE THE 2 RESPONDENT.

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 05/07/2017 SUBMITTED BY THE FATHER OF THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P6 TRUE COPY OF THE ABOVE NOTICE DATED 08/10/2022 ISSUED BY THE 1" RESPONDENT. Exhibit P7 TRUE COPY OF THE NOTICE DATED 05-11-2022 ISSUED BY THE 4T RESPONDENT.

Exhibit P8 TRUE COPY OF THE REPRESENTATION DATED 14-11-2022 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT THROUGH HIS FATHER.

RESPONDENT EXHIBITS EXHIBIT TRUE COPY OF THE SURVEY REPORT DATD 20.06.2019