Taranjeet Nagpal @ Kapil vs State Of Kerala
2023 Latest Caselaw 11813 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
   THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                       WP(C) NO. 38015 OF 2023
PETITIONER:

          TARANJEET NAGPAL @ KAPIL
          AGED 59 YEARS
          SON OF TIRILOK NAGPAL,
          RESIDING AT KAPIL NAGPAL SILVER STREAK APARTMENTS,
          16TH FLOOR, KADAVANTHRA, KOCHI -, PIN - 682020

          BY ADVS.
          O.H.NAZEEBA
          JIJIMON K.M.
          SAJEN THAMPAN



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY GOVERNMENT PLEADER,
          HIGH COURT OF KERALA, PIN - 682031

    2     THE VILLAGE OFFICER
          MARADU VILLAGE OFFICE, NH 66,
          NETTOOR, ERNAKULAM -, PIN - 682304

    3     THE SUB REGISTRAR
          SUB REGISTRAR OFFICE,
          MARADU, KOCHI - 682304
          R BY GP ADV.DEEPA V.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 38015 OF 2023      : 2 :




                      JUDGMENT

The petitioner is the owner of a property covered

by Ext.P1 sale deed and mutation was effected in his

favour. The petitioner submitted Ext.P7 application

for obtaining ROR certificate and Ext.P8 application

for non-attachment certificate, before the 2 nd

respondent. The petitioner is aggrieved by the non-

consideration of the said applications by the 2 nd

respondent.

2. Heard the learned counsel for the petitioner

and the learned Government Pleader.

3. In the facts and circumstances of the case and

having considered the submissions made across the

Bar, there will be a direction to the 2 nd respondent to

consider Exts.P7 and P8 applications, as expeditiously

as possible, at any rate, within a period of six weeks

from the date of receipt of a certified copy of this

judgment. It is made clear that this Court has not

made any observation on the merits of Exts.P7 and P8

applications.

The writ petition is disposed of as above.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED BEARING NUMBER 3861 OF 2006 OF MARADU SUB REGISTRAR OFFICE DATED 29.08.2006

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE MARADU VILLAGE OFFICE BEARING THANDAPPER NO.:14713 DATED 06.10.2023

Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE SHOWING AN EXTEND OF 4 ARES 62 SQ. MTR ISSUED BY THE 2ND RESPONDENT

Exhibit P4 TRUE COPY OF THE LOCATION SKETCH ISSUED BY THE 2ND RESPONDENT IN RESPECT OF THE SAID PROPERTY

Exhibit P5 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE ISSUED BY THE MARADU SUB REGISTRAR DATED 07.10.2023

Exhibit P6 TRUE COPY OF THE LETTER ISSUED BY THE FEDERAL BANK, PALARIVATTOM BRANCH DATED 03.11.2023

Exhibit P7 TRUE COPY OF THE APPLICATION FOR ISSUANCE OF ROR CERTIFICATE SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 04.11.2023

Exhibit P8 TRUE COPY OF THE APPLICATION FOR ISSUANCE OF POSSESSION CUM NON-ATTACHMENT CERTIFICATE SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 04.11.2023