Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Fathima Bincy vs The Land Tribunal Tirur
2023 Latest Caselaw 10826 Ker

Citation : 2023 Latest Caselaw 10826 Ker
Judgement Date : 19 October, 2023

Kerala High Court
Fathima Bincy vs The Land Tribunal Tirur on 19 October, 2023
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
       THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                          WP(C) NO. 29997 OF 2023
PETITIONER:

              FATHIMA BINCY
              AGED 34 YEARS
              D/O KADAVATHU CHERIYAPARAMBIL MUHAMMED KADAVATHU
              CHERIYAPARAMBIL HOUSE PACHATTIRI AMSOM, PARIYAPURAM DESOM
              PACHATTIRI P.O. TIRUR TALUK, MALAPPURAM DISTRICT, PIN -
              676105
              BY ADVS.
              JAMSHEED HAFIZ
              K.K.NESNA
              T.S.SREEKUTTY


RESPONDENT:

              THE LAND TRIBUNAL TIRUR
              REPRESENTED BY THE SPECIAL TAHASILDAR TIRUR TIRUR P.O.
              MALAPPURAM DISTRICT, PIN - 676101
              SRI. RIYAL DEVASSY - GP



THIS   WRIT    PETITION   (CIVIL)   HAVING    COME   UP   FOR   ADMISSION   ON
19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29997 OF 2023

                             2

                          JUDGMENT

According to the petitioner, though he was issued

with Ext. P1 Patta and no number has been assigned

therein. Accordingly, the petitioner has preferred Ext.

P3 request before the respondent for numbering the

Patta and incorporating the same in Ext. P1. The

grievance of the petitioner is that no decision has

been taken by the respondent on Ext. P3.

2. Heard the learned counsel for the respondent

and the learned Government Pleader.

In the facts and circumstances of the case, there

will be a direction to the respondent to consider Ext.

P3 request of the petitioner in accordance with the

Circular No. LBA3/1022/2022 dated 19.06.2023, as

expeditiously as possible, at any rate, within a period WP(C) NO. 29997 OF 2023

of six months from the date of receipt of a certified

copy of this judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE bnu WP(C) NO. 29997 OF 2023

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PATTA ISSUED BY THE RESPONDENT DATED 13.04.1973 Exhibit P2 TRUE COPY OF THE ORDER DATED 30.11.1972 IN O.A 1560/1971 ISSUED BY THE LAND TRIBUNAL TIRUR Exhibit P3 TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE RESPONDENT DATED 27.05.2023

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter