Madhu vs The District Collector
2023 Latest Caselaw 11173 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
 FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                      WP(C) NO.20584 OF 2023
PETITIONER:

            MADHU, AGED 67 YEARS
            S/O.BAHULAYAN, MATHANATTU HOUSE, KALLAMBALAM P.O,
            THIRUVANANTHAPURAM, PIN - 695605
            BY ADV.LIJU. M.P


RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            CIVIL STATION, KUDAPPANAKUNNU,
            THIRUVANANTHAPURAM, PIN - 695043
    2       THE DISTRICT SURVEY SUPERINTENDENT,
            CIVIL STATION, KUADAPPANAKKUNU,
            THIRUVANANTHAPURAM, PIN - 695043
    3       TALUK SURVEYOR, VARKALA TALUK, TALUK OFFICE,
            VARKALA, THIRUVANANTHAPURAM, PIN - 695141
    4       THE TAHSILDAR (LR), CHIRAYINKEEZHU TALUK OFFICE,
            ATTINGAL, THIRUVANANTHAPURAM, PIN - 695101
    5       THE TAHSILDAR (LR),
            VARKALA TALUK OFFICE, COURT ROAD, VARKALA,
            THIRUVANANTHAPURAM, PIN - 695141
    6       THE VILLAGE OFFICER, KARAVARAM VILLAGE,
            KARAVARAM, THIRUVANANTHAPURAM, PIN - 695605
    7       THE VILLAGE OFFICER,
            KUDAVOOR VILLAGE, VATTAKONAM, KUDAVOOR,
            THIRUVANANTHAPURAM, PIN - 695605
            BY SRI.BIMAL K.NATH, SR.GOVERNMENT PLEADER

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   27.10.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.20584 OF 2023              2


                               JUDGMENT

The petitioner states that he is the owner of

the property comprised in survey No.2659 of

Navayikulam Village and that the said Village has

been bifurcated into Kudavoor and Karavaram

Village. The property of the petitioner lies

overlapping these two Villages. The grievance of

the petitioner is that survey pursuant to Ext.P4

notice is not so far finalised and mutation is not

effected.

2. Heard the learned counsel for the

petitioner as well as the learned Senior

Government Pleader appearing for the respondents.

3. The learned Senior Government Pleader

submits that the proceedings pursuant to Ext.P4

notice can be finalised within a period of one

month.

4. Accordingly, there will be a direction to

the 4th respondent to finalise the proceedings in

Ext.P4, as expeditiously as possible, at any rate,

within a period of one month from the date of

receipt of a certified copy of this judgment. Once

the proceedings as above are finalised, the

application of the petitioner for mutation shall

be considered and disposed of forthwith. The

petitioner shall produce a copy of the writ

petition before the 4th respondent.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

sp/27/10/2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE CT SCAN REPORT DATED 26.06.2015 ISSUED TO THE PETITIONER EXHIBIT P2 TRUE COPY OF THE PETITION DATED 29.12.2020 SUBMITTED BEFORE THE RESPONDENT NO.4 EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 04.01.21 ADDRESSED TO THE RESPONDENT NO.1 EXHIBIT P4 TRUE COPY OF THE NOTICE DATED 10.08.22 ISSUED BY THE RESPONDENT NO.3 TO THE PETITIONER