Kerala High Court
Lissy Jiju vs The District Collector Idukki on 13 September, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023/22ND BHADRA, 1945
WP(C) NO. 27430 OF 2023
PETITIONERS:
1 LISSY JIJU
AGED 60 YEARS
D/O. KURIAKOSE, CHOLAKKUNNEL HOUSE,
ERUTTUKANAM, ANAVIRATTY P.O.,
DEVIKULAM TALUK, IDUKKI DISTRICT,
PIN - 685 561.
2 MARY MATHAI
AGED 73 YEARS
W/O. MATHAI, THENGARAKKAL HOUSE,
IRUTTUKANAM, ANAVIRATTY P.O.,
DEVIKULAM TALUK, IDUKKI DISTRICT,
PIN - 685 561.
3 MATHAYI P.D
AGED 58 YEARS
S/O. DEVASSAY, PALLUPATTAYIL HOUSE,
ANAVIRATTY P.O., DEVIKULAM TALUK,
IDUKKI DISTRICT, PIN - 685 561.
4 P.K UNNI ACHARI
AGED 58 YEARS
S/O. PAPPANACHARI, KURISINTHOTTIYIL,
KALLAR, VATTIYAR P.O.,
IDUKKI DISTRICT, PIN - 685 565.
5 SUDHARMA VIJAYAN
AGED 59 YEARS
THUNDIYIL HOUSE, KOTTAPPARA,
KALLAR, VATTAYAR P.O.,
IDUKKI DISTRICT,
PIN - 685 565.
6 SHAJI K.R
AGED 53 YEARS
S/O RAMANPILLA, KIZHAKKEYIL HOUSE,
KRUISSUPARA, KALLAR,
VATTAYAR P.O.,
IDUKKI DISTRICT,
PIN - 685 565.
7 THILOTHAMMA
AGED 70 YEARS
PUNNAKKAVILAYIL HOUSE,
KRUISUPARA,
VATTIYAR P.O, DEVIKULAM TALUK,
IDUKKI DISTRICT - 685 565.
WP(C).No.27430 OF 2023
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8 BIJI SASI
AGED 45 YEARS
W/O SASI, THAIVILAYIL HOUSE,
KURISUPARA, VATTIYAR P.O.,
DEVIKULAM TALUK,
IDUKKI DISTRICT, PIN - 685 565.
9 LAKSHMI
AGED 63 YEARS
W/O. ARUMUKHAM, ANANDHABHAVAN,
KRUISUPARA, VATTIYAR P.O.,
DEVIKULAM TALUK, IDUKKI DISTRICT,
PIN - 685 565.
10 T.K SASI
AGED 55 YEARS
THAIVILAYIL HOUSE, KURISUPARA,
VATTIYAR P.O., DEVIKULAM TALUK,
IDUKKI DISTRICT, PIN - 685 565.
11 SIMON V.L
AGED 46 YEARS
S/O. LOUIS, VADAKKEKKARA, KURISUPARA,
VATTIYAR P.O, DEVIKULAM TALUK,
IDUKKI DISTRICT, PIN - 685 565.
12 SOMAN E.T
AGED 64 YEARS
S/O. THANKAPPAN, MOOLAKADA,
KANNANDEVAN HILLS, MUNNAR,
IDUKKI DISTRICT, PIN - 685 612.
13 SUSHEELAMMA
AGED 61 YEARS
W/O. SADHASIVANPILLA, SHEEJAVILASAM,
ILLIKKODE P.O., ELAMBAL,
VILAKUDI, PUNALOOR, KOLLAM,
PIN - 691 322.
14 PHILIP JOSEPH
AGED 45 YEARS
S/O. K.I JOSEPH, PARAMBIL,
TB ROAD, KANJIRAPALLY,
KOTTAYAM DISTRICT,
PIN - 691 322.
15 JOSEPH GEORGE
AGED 52 YEARS
S/O GEORGE, OLATTUPURATH,
4 ROOM LINES, MOSQUE ROAD,
MUNNAR P.O, IDUKKI DISTRICT,
PIN - 685 612.
WP(C).No.27430 OF 2023
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16 SAIMON SAIZA
AGED 68 YEARS
S/O. LUIS SAIZA, NEDUMPARAMBIL HOUSE,
PERIYAPETTI COLONY, MARAYOOR P.O.,
IDUKKI DISTRICT, PIN - 685 620.
17 SARASWATHYAMMA
AGED 71 YEARS
W/O. RAMACHANDRA KAIMAL,
KIZHAKEDATH HOUSE, KALLAR VALLEY,
VATTIYAR P.O, IDUKKI DISTRICT,
PIN - 685 565.
BY ADVS.
K.N.ABHILASH
SUNIL NAIR PALAKKAT
RISHI VARMA T.R.
RITHIK S.ANAND
SREELAKSHMI MENON P.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, KUYILIMALA,
IDUKKI DISTRICT, PIN - 685 603.
2 THE TAHSILDAR
DEVIKULAM TALUK, IDUKKI DISTRICT,
PIN - 685 561.
3 THE VILLAGE OFFICER
VILLAGE OFFICE, ANAVIRATTY VILLAGE,
DEVIKULAM TALUK,
IDUKKI DISTRICT, PIN - 685 561.
SRI. BIMAL K. NATH - SR. GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.09.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C).No.27430 OF 2023
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JUDGMENT
According to the petitioners, though steps were
taken to assign land to them as evident from Exts.P1 to
P3, the same has not been taken to a logical
conclusion. The petitioners submit that, as per Ext.P3
report of the 2nd respondent Tahsildar, they are entitled
to get an order of assignment in accordance with the
provisions of the Kerala Land Assignment Order, 1964.
Accordingly, aggrieved by the non issuance of the
assignment patta, the petitioners have filed this writ
petition for the following reliefs:-
"i) Issue writ of mandamus or any other
appropriate writ, order or direction
commanding the respondents to complete the
process of assignment of the land to the
petitioners within a reasonable time fixed by
this Hon'ble Court.
ii) Dispense with filling of the transaction of
vernacular documents."
2. Heard the learned counsel for the petitioners
and the learned Government Pleader.
WP(C).No.27430 OF 2023
3. The learned Government Pleader submits that
the assignment of land to the petitioners is under
consideration of the respondents and further steps
pursuant to Exts.P1 to P3 will be taken, expeditiously.
4. In the facts and circumstances of the case
and on the basis of the submission made by the
learned Government Pleader, there will be a direction
to the competent among the respondents to take
further steps pursuant to Exts.P1 to P3 so as to take
the proceedings to a logical conclusion, within a period
of twelve months 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.27430 OF 2023
APPENDIX
PETITIONER'S EXHIBITS:-
EXHIBIT P1 THE TRUE COPY OF THE MINUTES OF THE
MEETING DATED 20.01.2020 OF THE LAND
ASSIGNMENT COMMITTEE OF THE DEVIKULAM
TALUK.
EXHIBIT P2 THE TRUE COPY OF THE ORDER NO.
DCIDK/372/2019-C2 DATED NIL ISSUED BY THE
1ST RESPONDENT.
EXHIBIT P3 THE TRUE COPY OF THE REPORT NO. B5-
7376/2021 DATED 01.10.2021 ISSUED BY THE
2ND RESPONDENT TO THE 1ST RESPONDENT.
RESPONDENTS EXHIBITS: NIL.
