Lizy Babu Thomas vs Village Officer
2023 Latest Caselaw 3947 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
     THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                          WP(C) NO. 11280 OF 2023
PETITIONER:

            LIZY BABU THOMAS,
            AGED 60 YEARS, W/O LATE BABU VARGHESE THOMAS,
            RESIDING AT FLAT NO: 10 A, CHOICE HEIGHTS APARTMENTS,
            MUSEUM BAINS COMPOUND ROAD, NEAR NANTHANCODE JCT, PMG,
            THIRUVANANTHAPURAM, PIN - 695 033.

            BY ADVS.
                        A.JANI(KOLLAM)
                        NISA FASIL(KOLLAM)
                        SARASWATHY K.


RESPONDENTS:

     1      VILLAGE OFFICER
            KAWDIAR, KAWDIAR VILLAGE, OFFICE,
            THIRUVANANTHAPURAM DISTRICT, PIN - 695 003.

     2      TAHSILDAR
            THIRUVANANTHAPURAM TALUK, TALUK OFFICE,
            THIRUVANANTHAPURAM, PIN - 695 004.

     3      THE DISTRICT COLLECTOR
            THIRUVANANTHAPURAM DISTRICT, COLLECTORATE,
            THIRUVANANTHAPURAM, PIN - 695 001.

            BY ADV SRI. BIMAL K NATH (SR GP)


     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.11280 OF 2023                2




                             JUDGMENT

This writ petition has been filed essentially seeking an

expeditious consideration of Ext.P10 application filed by

the petitioner for transfer of registry before the 1st

respondent.

2. The learned Senior Government Pleader submits

that the matter may have to be considered by the

Tahsildar (Land Records, Thiruvananthapuram Taluk) and

the petitioner may be directed to produce a copy of

Ext.P10 before the Tahsildar (LR, Thiruvananthapuram

Taluk) for the consideration of the same by that officer.

3. Having regard to the submissions made by the

learned counsel for the petitioner and the learned Senior

Government Pleader, this writ petition will stand disposed

of directing that if the petitioner produces a copy of

Ext.P10 before the Tahsildar (LR, Thiruvananthapuram

Taluk) along with a copy of this writ petition and a

certified copy of this judgment, the Tahsildar (LR,

Thiruvananthapuram Taluk) shall take necessary steps to

consider that application, in accordance with law and

dispose of the same within a period of two months from

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

Sd/-

GOPINATH P.

JUDGE ats

APPENDIX OF WP(C) 11280/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF DEATH CERTIFICATEDATED 16/02/2016 ISSUED BY THE HEALTH DEPARTMENT, NAVI MUMBAI MUNICIPAL CORPORATION

Exhibit P2 TRUE COPY OF THE PETITION SUBMITTED IN M.A.NO 618 OF 2016 DATED 20/07/2016 BEFORE THE COURRT OF CIVIL JUDGE (S.D.), THANE

Exhibit P3 TRUE COPY OF ORDER DATED 29/04/2017 IN M.A.NO 618 OF 2016 BEFORE THE COURRT OF CIVIL JUDGE (S.D.), THANE

Exhibit P4 TRUE COPY OF SALE DEED NO 2314 DATED 27/05/2004 OF VANCHIYOOR S.R.O

Exhibit P5 TRUE COPY OF BASIC TAX RECEIPT DATED 01/09/2016 BY THE KOWDIAR VILLAGE OFFICE

Exhibit P6 TRUE COPY OF RESIDENTIAL CERTIFICATE DATED 09/12/2022 ISSUED BY THE THIRUVANANTHAPURAM

Exhibit P7 TRUE COPY OF PROPERTY TAX RECEIPT DATED 09/01/2018 ISSUED BY THE MUNICIPAL CORPORATION THIRUVANANTHAPURAM

Exhibit P8 TRUE COPY OF APPLICATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 05/05/2022

Exhibit P9 TRUE COPY OF ORDER NO G2-26818/22 DATED 09/02/2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER

Exhibit P10 TRUE COPY OF APPLICATION SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 24/02/2023