Veegaland Developers Pvt. Ltd vs State Of Kerala
2023 Latest Caselaw 10627 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     MONDAY, THE 16TH DAY OF OCTOBER 2023 / 24TH ASWINA, 1945
                      WP(C) NO. 30887 OF 2023
PETITIONER:

            VEEGALAND DEVELOPERS PVT. LTD.
            XIII/300, E-26 (XXXV/564),
            4TH FLOOR, KCF TOWER (K CHITTILAPPILLY TOWER),
            BHARATH MATHA COLLEGE ROAD,
            THRIKKAKARA P. O., ERNAKULAM - 682 021,
            REPRESENTED BY ITS DIRECTOR
            SRI. KURIAN THOMAS, AGED 47 YEARS
            S/O. V.M. THOMAS
            RESIDING AT FLAT NO.102,
            SANTHI PAVANA APARTMENTS,
            K.P. VALLOM ROAD, KOCHU KADAVANTHARA,
            YUVAJANA SAMAJAM ROAD,
            ERNAKULAM, PIN - 682 020.

            BY ADVS.
            A.KUMAR
            P.J.ANILKUMAR
            G.MINI
            P.S.SREE PRASAD


RESPONDENTS:

      1     STATE OF KERALA
            REPRESENTED BY SECRETARY,
            LAND REVENUE DEPARTMENT,
            SECRETARIAT, TRIVANDRUM - 695 001.
      2     THE VILLAGE OFFICER
            NELLIKODE VILLAGE, KOZHIKODE TALUK,
            KOZHIKODE DISTRICT, PIN - 673 016.
      3     THE TAHASILDAR
            KOZHIKODE TALUK,
            KOZHIKODE DISTRICT, PIN - 673 020.

            SRI. RIYAL DEVASSY - GP



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    16.10.2023,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C).No.30887 OF 2023

                                     2




                               JUDGMENT

The petitioner is the owner of 28.33 Ares of land

obtained by virtue of Sale Deed No.362/2018 of SRO

Chevayur. After the purchase of the property, the

petitioner effected mutation and is paying land tax.

The petitioner has also obtained building permit in

respect of the property and has started construction of

building therein. The petitioner has made Ext.P7

application for possession certificate and Ext.P8

application for location sketch before the 2 nd

respondent. The grievance of the petitioner is that no

orders are passed on Exts.P7 and P8 applications.

Accordingly, the petitioner has approached this Court

for a direction to the 2nd respondent to issue

possession certificate and location sketch.

2. Heard the learned counsel for the petitioner

and the learned Government Pleader. WP(C).No.30887 OF 2023

3. In the facts and circumstances of the case,

there will be a direction to the 2 nd respondent to

consider and pass orders on Exts.P7 and P8

applications, in accordance with law, as expeditiously

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

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

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.30887 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 06.12.2017 FOR THE PERIOD FROM 01.01.2017 TO 31.12.2000.

EXHIBIT P2 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 09.11.2017 FOR THE PERIOD FROM 01.01.2000 TO 08.11.2017.

EXHIBIT P3 TRUE COPY OF THE POSSESSION AND NON ATTACHMENT CERTIFICATE DATED 22.12.2017. EXHIBIT P4 TRUE COPY OF THE CURRENT LAND TAX RECEIPT DATED 13.04.2023 FOR THE PERIOD 2023-2024 ISSUED BY 2ND RESPONDENT. EXHIBIT P5 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 31.01.2023.

EXHIBIT P6 TRUE COPY OF THE CERTIFICATE OF REGISTRATION NO.K-RERA/PRJ/ KKD/037/2023 DATED 23.02.2023.

EXHIBIT P7 TRUE COPY OF THE APPLICATION DATED 08-

08-2023 SUBMITTED BY THE PETITIONER FOR ISSUANCE OF THE POSSESSION CERTIFICATE OF LAND.

EXHIBIT P8 TRUE COPY OF THE APPLICATION DATED 21-08-2023 SUBMITTED BY THE PETITIONER FOR ISSUANCE OF LOCATION SKETCH AND CERTIFICATE OF LAND.

RESPONDENTS EXHIBITS: NIL.