Chandravally vs The Village Officer
2023 Latest Caselaw 11248 Ker

Citation : 2023 Latest Caselaw 11248 Ker
Judgement Date : 27 October, 2023

Kerala High Court

Chandravally vs The Village Officer on 27 October, 2023

             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. 35272 OF 2023
PETITIONER:

           CHANDRAVALLY
           AGED 81 YEARS
           W/O. A. GANGADHARAN,
           RESIDING AT 761, 16TH MAIN ROAD,
           3RD SET HSR LAYOUT,
           BANGALORE, KARNATAKA,
           PIN - 560 102.

           BY ADVS.
           G.HARIHARAN
           PRAVEEN.H.
           K.S.SMITHA
           V.R.SANJEEV KUMAR
           BIJOY SAM GEORGE


RESPONDENTS:

     1     THE VILLAGE OFFICER
           NALLEPILLY VILLAGE OFFICE,
           NALLEPILLY, PALAKKAD DISTRICT,
           PIN - 678 553.
     2     THE TAHSILDAR
           TALUK OFFICE, MINI CIVIL STATION,
           CHITTUR ROAD, CHITTUR,
           PALAKKAD DISTRICT, PIN - 678 101.

           *THE DESCRIPTION OF THE 2ND RESPONDENT IS SUO MOTU
           CORRECTED AS THE TAHSILDAR (LR)
           TALUK OFFICE, MINI CIVIL STATION,
           CHITTUR ROAD, CHITTUR,
           PALAKKAD DISTRICT, PIN - 678 101.

           SRI. BIMAL K. NATH - SR. GP



      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.35272 OF 2023

                                    2



                              JUDGMENT

The description of the 2 nd respondent, the

Tahsildar, Taluk Office, Mini Civil Station, Chittur Road,

Chittur, Palakkad District - 678 101 in the cause title

is suo motu corrected as the Tahsildar (LR), Taluk

Office, Mini Civil Station, Chittur Road, Chittur,

Palakkad District - 678 101.

2. The petitioner states that she is the owner in

respect of 74 cents of land in Survey Nos.976 and 989

comprised in Nallepilly Village, Chittur Taluk, Palakkad

District obtained by virtue of Ext.P2 registered Will.

The testator, namely the petitioner's mother expired

on 21.09.1992. The petitioner made an application for

mutation of the aforesaid property as per Ext.P4 on

20.09.2023. The limited prayer of the petitioner in

this writ petition is for a direction to the respondents to

take Ext.P4 request to a logical conclusion. WP(C).No.35272 OF 2023

3. Heard the learned counsel for the petitioner

and the learned Government Pleader for the

respondents.

4. In the facts and circumstances of the case,

there will be a direction to the 1st respondent to

consider Ext.P4 request in accordance with law, as

expeditiously as possible, at any rate, within a period

of six weeks from the date of receipt of a copy of this

judgment. The petitioner shall produce a copy of the

writ petition before the 1st respondent.

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.35272 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 A TRUE COPY OF THE DOCUMENT NO.858/1989 OF SRO CHITTUR DATED 10.05.1989 EXECUTED IN THE NAME OF THE PETITIONER AND MR.MUKUNDAN AND OTHERS.

EXHIBIT P2 A TRUE COPY OF THE REGISTERED WILL NO 54/1989 OF SRO CHITTUR ON 10.05.1989. EXHIBIT P3 A TRUE COPY OF DEATH CERTIFICATE DATED 07.11.2014 ISSUED BY THE REGISTRAR OF BIRTHS AND DEATHS, NALLEPILLY GRAMA PANCHAYAT.

EXHIBIT P4 A TRUE COPY OF THE REQUEST DATED 20.09.2023 MADE BY THE PETITIONER BEFORE THE RESPONDENTS 1 AND 2.

EXHIBIT P5 A TRUE COPY OF THE JUDGMENT MADE IN W.P.