Chinju vs State Of Kerala
2023 Latest Caselaw 5689 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         TUESDAY, THE 16TH DAY OF MAY 2023 / 26TH VAISAKHA, 1945
                          WP(C) NO. 14878 OF 2023
PETITIONER:

              CHINJU
              AGED 34 YEARS
              W/O RAJESH THENGAYYATHVEEDU, THEKKECHERI, KANJAVELI P O,
              KOLLAM, PIN - 691602
              BY ADVS.
              M.T.SURESHKUMAR
              MANJUSHA K
              SREELAKSHMI SABU


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY LAND REVENUE COMMISSIONER, PUBLIC OFFICE
              BUILDING, MUSEUM ROAD, OPPOSITE ZOO, VIKHASBHAVAN P.O,
              THIRUVANANTHAPURAM, PIN - 695033
     2        THE DISTRICT COLLECTOR
              CIVIL STATION RD, KAANKATHUMUKKU, KOLLAM, KERALA, PIN -
              691013
     3        THE TAHASILDAR(LR)
              KAVANAD P O, KOLLAM, KERALA, PIN - 691003
     4        THE TALUK SURVEYOR
              TALUK OFFICE, TALUKKACHERY, KOLLAM, KERALA, PIN - 691001

              SRI.K.ANAND     SC BANK OF BARODA
              SMT.DEVI SHRI.R       GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14878 OF 2023
                                           2

                                    JUDGMENT

The petitioner has approached this Court seeking

a direction to the 4th respondent to measure and fix

the boundary within a period of one month.

I have heard the learned counsel for the

petitioner and the learned Government Pleader.

Having considered the facts and circumstances of

the case, I am of the opinion that this writ

petition itself can be disposed of with a direction.

Accordingly, there will be a direction to the

4th respondent to measure and fix the boundaries as

per the revenue records within a period of one

month from the date of receipt of a copy of this

judgment with notice to the petitioner, and

affected parties if any.

The writ petition is disposed of as above.

Sd/-

SHOBA ANNAMMA EAPEN SAS JUDGE WP(C) NO. 14878 OF 2023

APPENDIX OF WP(C) 14878/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY LAND REVENUE DEPARTMENT EVIDENCING THE OWNERSHIP OF THE PROPERTY DATED 14-10-2022 Exhibit P2 TRUE COPY OF SETTLEMENT EXECUTED BY IN FAVOUR OF THE PETITIONER DATED 7-10- 2022 Exhibit P3 TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT DATED 7-11-2022 Exhibit P4 TRUE COPY OF THE CHELLAN DATED 11-11-2022 EVIDENCING THE PAYMENT Exhibit P5 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 2ND RESPONDENT DATED 10-12-2022 Exhibit P6 TRUE COPY OF THE NOTICE ISSUED BY THE TALUK SURVEYOR ON 14-12-2022 Exhibit P7 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 20-12-2022 Exhibit P8 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 1ST RESPONDENT DATED 22-12-2022 Exhibit P9 TRUE COPY OF THE APPLICATION SUBMITTED BEFORE THE 2ND RESPONDENT DATED 27-12-2022