Jaya.L vs State Of Kerala
2023 Latest Caselaw 3713 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                       WP(C) NO. 10805 OF 2023
PETITIONER:

          JAYA.L,
          AGED 58 YEARS,
          W/O K.N.MOHANKUMAR, RESIDING AT KAIPPALLY HOUSE,
          PERISSERY MURI, PULIYOOR VILLAGE, CHENGANNUR TALUK,
          ALA P.O. ALAPPUZHA DISTRICT, PIN - 689 126.
          BY ADVS.
          SUSANTH SHAJI
          ALBIN A. JOSEPH


RESPONDENTS:

    1     STATE OF KERALA,
          REP. BY SECRETARY, DEPARTMENT OF REVENUE,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.
    2     THE TAHSILDAR,
          TALUK OFFICE, KARTHIKAPPALLY TALUK, HARIPPAD,
          ALAPPUZHA DISTRICT, PIN - 690 514.
    3     THE TAHSILDAR (LR),
          TALUK OFFICE, KARTHIKAPPALLY TALUK, HARIPPAD,
          ALAPPUZHA DISTRICT, PIN - 690 514.
    4     THE TALUK SURVEYOR,
          TALUK OFFICE, KARTHIKAPPALLY TALUK, HARIPPAD,
          ALAPPUZHA DISTRICT, PIN - 690 514.
    5     THE VILLAGE OFFICER,
          PALLIPPAD VILLAGE, NEAR PALLIPPAD GRAMA PANCHAYAT
          OFFICE, ALAPPUZHA DISTRICT, PIN - 690 512.
          SMT. C S SHEEJA (SR GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10805 OF 2023
                                    2


                              JUDGMENT

The petitioner has approached this Court seeking a limited relief.

She prays that Ext.P4 application filed under Form 10 of the Kerala

Survey and Boundaries Rules, in respect of property covered by Ext.P1

document be considered and disposed of by the 3 rd respondent within a

time to be fixed by this Court.

2. The learned Senior Government Pleader submits that there

is no objection in a direction being issued to the 3 rd respondent to

consider Ext.P4 within a time frame.

3. Accordingly, this writ petition will stand disposed of

directing the 3rd respondent to consider Ext.P4 application filed by the

petitioner and take appropriate action on the same, within a period of

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

judgment.

The writ petition will stand disposed of as above.

Sd/-

GOPINATH P.

JUDGE DK WP(C) NO. 10805 OF 2023

APPENDIX OF WP(C) 10805/2023

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOSTAT COPY OF THE SETTLEMENT DEED NO.524/2022 OF SRO, CHEPPAD DATED 24.03.2022 Exhibit P2 TRUE PHOTOSTAT COPY OF THE BASIC TAX RECEIPT DATED 11.05.2022 ISSUED BY THE 5TH RESPONDENT Exhibit P3 TRUE PHOTOSTAT COPY OF THE POSSESSION CERTIFICATE DATED 15.02.2023 ISSUED BY THE 5TH RESPONDENT Exhibit P4 TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER RULE 43 OF THE KERALA SURVEY AND BOUNDARIES RULES, 1964 DATED 09.03.2023 Exhibit P5 TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER RULE 27 OF THE KERALA SURVEY AND BOUNDARIES RULES, 1964 DATED 09.03.2023 Exhibit P6 TRUE PHOTOSTAT COPY OF THE ACKNOWLEDGMENT CARD DATED 17.03.2023 SIGNED BY THE 2ND RESPONDENT