Anwar Hussain. P vs The Land Revenue Commissioner
2023 Latest Caselaw 12533 Ker

Kerala High Court

Anwar Hussain. P vs The Land Revenue Commissioner on 22 November, 2023

W.P.(C).No.22916 of 2023          1


           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA,
                                1945
                     WP(C) NO. 22916 OF 2023
PETITIONER:

           ANWAR HUSSAIN. P, AGED 54 YEARS,
           S/O YUSUF, PISSARIYIL HOUSE, PALEMAD,
           SHANKARAMKULAM, EDAKKARA P.O, MALAPPURAM
           DISTRICT., PIN - 679331

           BY ADVS.
           K.MOHAMMED RAFEEQ
           BIBIN MATHEW
           P.M.MATHEW
           AMARNATH R LAL
           SANALDEV E.P.
           VISHNUMAYA ANANDAN
           FIDA P.



RESPONDENTS:

    1      THE LAND REVENUE COMMISSIONER,OFFICE OF THE
           COMMISSIONER OF LAND REVENUE , PUBLIC OFFICE
           BUILDING, MUSEUM ROAD, OPPOSITE ZOO, VIKHAS
           BHAVAN P.O THIRUVANANTHAPURAM., PIN - 695033

    2      DISTRICT COLLECTOR,MALAPPURAM DISTRICT, CIVIL
           STATION, MALAPPURAM DISTRICT., PIN - 676505

    3      TAHSILDHAR,TALUK OFFICE, NILAMBUR TALUK,
           MALAPPURAM DISTRICT., PIN - 679329

    4      VILLAGE OFFICER, CHUNKATHARA VILLAGE, NILAMBUR
           TALUK, MALAPPURAM DISTRICT., PIN - 679331


OTHER PRESENT:

           GP - SYAMANTHAK B.S.
 W.P.(C).No.22916 of 2023         2


      THIS   WRIT    PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   22.11.2023,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.22916 of 2023          3

                      VIJU ABRAHAM,J
                  -----------------------
                W.P.(C).No.22916 of 2023
            ---------------------------------
        Dated this the 22nd day of November, 2023

                            JUDGMENT

Petitioner has approached this Court seeking a

direction to the 4th respondent to issue Thandapper

account of the petitioner's landed property having

an extent of 12.5 cents in Block No.95 in Re-

survey No.342/1 of Chunkathara Village, Nilambur

Taluk in Malappuram District. Petitioner submits

that he has preferred Ext.P5 request in this

regard before the 4th respondent.

2. The learned Government Pleader upon

instructions submitted that Ext.P5 is received and

pending, and an appropriate decision on the same

will be taken within a shortest possible time.

Therefore, the above writ petition is disposed

of with a direction to the 4th respondent to

consider and pass orders on Ext.P5 application

submitted by the petitioner, as expeditiously as

possible, at any rate, within an outer limit of 6

weeks from the date of receipt of a copy of this

judgment.

Sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 22916/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE TITLE DEED BEARING NO.

7120/2008 EXECUTED IN EDAKKARA SUB REGISTRY OFFICE.

Exhibit-P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 04.01.2022 ISSUED BY THE CHUNKATHARA VILLAGE OFFICER TO THE PETITIONER.

Exhibit-P3 TRUE COPY OF THE ORDER DATED 22.03.2010 ISSUED BY THE SPECIAL TAHSILDAR, LAND TRIBUNAL.

Exhibit-P4 TRUE COPY OF THE PURCHASE CERTIFICATE DATED 23.07.2010 ISSUED BY THE LAND TRIBUNAL, MANJERY TO THE PETITIONER.

Exhibit -P5 TRUE COPY OF REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE FOURTH RESPONDENT.

Exhibit -P6 TRUE COPY OF THE POSTAL RECEIPT DATED 16.09.2023.