Abraham And Others vs The Additional Tahsildar, Taluk ...
2023 Latest Caselaw 5871 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
     WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                       WP(C) NO. 24689 OF 2011
PETITIONERS:

    1      ABRAHAM, AGED 58 YEARS,
           S/O.KUTHURU UKRU, THEKKE ANGADI, KUNNAMKULAM VILLAGE,
           KUNNAMKULAM DESOM, THALAPPILLY TALUK.

    2      VARGHESE
           S/O.KUTHURU UKRU, THEKKE ANGADI, KUNNAMKULAM VILLAGE,
           KUNNAMKULAM DESOM, THALAPPILLY TALUK.(DELETED AS PER
           ORDER DATED 15-11-2022 IN IA2/22)

    3      FRANCO
           S/O.KUTHURU UKRU, THEKKE ANGADI, KUNNAMKULAM VILLAGE,
           KUNNAMKULAM DESOM, THALAPPILLY TALUK.(DELETED AS PER
           ORDER DATED 15-11-2022 IN IA2/22)

 *ADDL.4   P.ELIZABATH VARGHESE,
           W/O.LATE VARGHESE, AGED 66 YEARS, KUTHURU HOUSE, THEKKE
           ANGADI, KUMMAMKULAM VILLAGE, KUNNAMKULAM DESOM,
           THALAPPILLY TALUK, NOW RESIDING AT 705, LINK PLAZA, LIN
           ROAD, MALAD WEST, MUMBAI-400 064, MAHARASHTRA.

 *ADDL.5   P.TINA RAJESH, AGED 42 YEARS,
           W/O.LATE VARGHESE, THEKKE ANGADI, KUMMAMKULAM VILLAGE,
           KUNNAMKULAM DESOM, THALAPPILLY TALUK, NOW RESIDING AT
           C-2003, LUCERNE, LAKE HOMES, POWAI-400 076, MUMBAI,
           MAHARASHTRA.

 *ADDL.6   P.BREN VARGHESE, AGED 40 YEARS,
           S/O.LATE VARGHESE, KUTHURU HOUSE, THEKKE ANGADI,
           KUMMAMKULAM VILLAGE, KUNNAMKULAM DESOM, THALAPPILLY
           TALUK, NOW RESIDING AT 705, LINK PLAZA, LIN ROAD, MALAD
           WEST, MUMBAI-400 064, MAHARASHTRA. (*ARE IMPLEADED AS
           PER ORDER DATED 15-11-2022 IN IA 3/2022)

 **ADDL.7 ELSY FRANCO, AGED 71 YEARS,
          W/O.LATE FRANCO, KUTHURU HOUSE, THEKKE ANGADI,
          KUMMAMKULAM VILLAGE, KUNNAMKULAM DESOM, THALAPPILLY
          TALUK, NOW RESIDING AT 9/A/502,VRINDAVAN CHS LTD., LINK
          ROAD, SHASTRI NAGAR, GOREGAON (W) MUMBAI, MAHARASTRA-
          400 104.
 WP(C) NO. 24689 OF 2011          -2-



**ADDL.8 JULIE FRANCO, AGED 29 YEARS,
         D/O.FRANCO, KUTHURU HOUSE, THEKKE ANGADI,
         KUMMAMKULAM VILLAGE, KUNNAMKULAM DESOM,
         THALAPPILLY TALUK, NOW RESIDING AT
         9/A/502,VRINDAVAN CHS LTD., LINK ROAD, SHASTRI
         NAGAR, GOREGAON (W) MUMBAI, MAHARASTRA-400 104.
         (**ARE IMPLEADED AS PER ORDER DATED 24-11-2022
         IN IA 5/2022)

          BY ADV
          SRI.P.K.SAJEEV


RESPONDENTS:

   1        THE ADDITIONAL TAHSILDAR, TALUK OFFICE
            TALUK OFFICE, THALAPPILLY, P.O.WADAKKANCHERRY,,
            THRISSUR, PIN-680582.

   2        THE SUPERINTENDENT SURVEY AND LAND
            RECORDS, WADAKKANCHERRY (RANGE),
            WADAKKANCHERRY,, P.O.AYYANTHOLE, THRISSUR, PIN-
            680003.

   3        THE DISTRICT DEPUTY DIRECTOR SURVEY
            COLLECTORATE, P.O.AYYANTHOLE, THRISSUR,, PIN-
            680003.

   4        BABY SO.KUTHURU VARUTHUNNI ARTHAT
            VILLAGE, DESOM, THALAPPILLY TALUK,
            P.O.ARTHAT-680521.

            BY ADVS.
            SRI.M.SASINDRAN
            SRI.JUSTIN JACOB, SR.GOVERNMENT PLEADER


       THIS   WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION     ON   24.05.2023,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 24689 OF 2011     -3-




                          JUDGMENT

Challenge has been laid to the cancellation of the

survey number and mutation. Concededly, the

aforementioned orders are assailable before the quasi-

judicial authority under the Kerala Revenue Laws.

Petitioner is relegated to avail the remedy in

accordance with law.

Sd/-

AMIT RAWAL JUDGE vv

APPENDIX OF WP(C) NO.24689/2011

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PARTITION DEED NO.1324/90 OF KUNNAMKULAM SUB REGISTRY OFFICE

EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS NO.D2-

455/96 DATED 02.11.96 OF THE 2ND RESPONDENT

EXHIBIT P3 TRUE COPY OF THE NOTICE NO.G4-30939/09 DATED 28.12.2009 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P4 TRUE COPY OF THE LETTER DATED 07.01.2010 SENT BY THE 3RD PETITIONER TO THE 1ST RESPONDENT

EXHIBIT P5 TRUE COPY OF THE ORDER NO.J3-678/08 DATED 30.09.2009 OF THE 3RD RESPONDENT

EXHIBIT P6 TRUE COPY OF THE APPLICATION DATED 24.03.2010 GIVEN BY THE PETITIONERS TO THE DEPUTY DIRECTOR (SURVEY) WADAKKANCHERRY RANGE

EXHIBIT P7 TYPE WRITTEN COPY OF EXHIBIT P6

EXHIBIT P8 TRUE COPY OF THE POSTAL RECEIPT DATED 24.3.2010

EXHIBIT P9 TRUE COPY OF THE APPLICATION DATED 10.5.2009 GIVEN BY THE PETITIONERS TO THE 3RD RESPONDENT

EXHIBIT P10 TYPE WRITTEN COPY OF EXHIBIT P9

EXHIBIT P11 TRUE COPY OF THE POSTAL RECEIPT DATED 11.3.2010

EXHIBIT P12 TRUE COPY OF THE ORDER NO.30939/09/G4 DATED 8.3.2010 PASSED BY THE 1ST

RESPONDENT

EXHIBIT P13 TRUE COPY OF THE PLAINT IN O.S.NO.1120/2008 ON THE FILES OF SUB COURT, THRISSUR

EXHIBIT P14 TRUE COPY OF THE WRITTEN STATEMENT IN O.S.NO.1120/2008

EXHIBIT P15 TYPE WRITTEN COPY OF EXHIBIT P14

EXHIBIT P16 TRUE COPY OF THE JUDGMENT DATED 19.7.2010 IN O.S.NO.1120/2008 OF SUB COURT, THRISSUR