Anusha P S vs District Collector
2023 Latest Caselaw 7123 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                       WP(C) NO. 17341 OF 2023
PETITIONER:

           ANUSHA P S,
           AGED 36 YEARS,
           W/O. KALATHIL SUBIDAS, KALATHIL HOUSE,
           KUNNAMKULAM VILLAGE, TRICHUR - 680 503.
           BY ADVS.
           T.R.TARIN
           P.K.ANIL


RESPONDENTS:

    1      DISTRICT COLLECTOR,
           CIVIL STATION, CIVIL LINES ROAD,
           AYYANTHOLE, TRICHUR - 680 003.
    2      TAHSILDAR,
           TRICHUR TALUK OFFICE, CHEMBUKKAVU, TRICHUR - 680 020.
    3      THE VILLAGE OFFICER,
           OLLUKKARA VILLAGE OFFICE, TRICHUR - 680 655.
    4      STATE OF KERALA,
           REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
           THIRUVANANTHAPURAM - 695 001.

           BY SMT.PREETHA.K.K, SR.G.P
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17341 OF 2023
                                2



                             JUDGMENT

The petitioner has approached this Court with a

grievance that mutation of property obtained by the petitioner

through Ext.P1 sale deed has not been effected. The petitioner

has filed a representation produced as Ext.P2 before the

District Collector projecting his grievance.

2. The learned Government Pleader would submit

that the grievance of the petitioner can be considered by the 2 nd

respondent and that the matter need not engage the attention

of the District Collector.

3. Accordingly, this writ petition will stand disposed

of with the following directions:

i) The 2nd respondent shall consider Ext.P2 request made by

the petitioner before 1st respondent and take a decision

thereon, in accordance with the law, within a period of three

months from the date of receipt of a certified copy of this

judgment.

ii) The petitioner shall produce a copy of this writ petition

along with its exhibits, including Ext.P2 before the 2 nd WP(C) NO. 17341 OF 2023

respondent for compliance along with a certified copy of this

judgment.

Sd/-

GOPINATH P.

JUDGE DK WP(C) NO. 17341 OF 2023

APPENDIX OF WP(C) 17341/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SALE DEED WITH RESPECT OF THE ABOVE ITEM OF PROPERTY EXECUTED BETWEEN THE PETITIONER AND JALEEL DATED 17.3.2023 Exhibit P2 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 25.5.2023