K.E Mani vs The Village Officer
2023 Latest Caselaw 9836 Ker

               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. 27146 OF 2023
PETITIONERS:


    1     K.E MANI, GED 71 YEARS
          S/O.ESHNADI, EDACHIRA HOUSE,
          AROOR VILLAGE,
          ALAPPUZHA DISTRICT - 688534

    2     SUDEVAN S.P, AGED 67 YEAR
          S/O.PADMANABHAN, STATION PARAMBU,
          AROOR P.O, ALAPPUZHA - 688534

    3     THANKAPPAN, AGED 81 YEARS
          S/O.CHATHAN, PUTHUVALNIKARTHU,
          AROOR P.O, ALAPPUZHA - 688534

    4     MOHANAN, AGED 63 YEARS
          S/O.KARUPPAN, PUTHUVALNIKARTHU,
          AROOR P.O, ALAPPUZHA - 688534

    5     PRAKASHAN, AGED 65 YEARS
          S/O.KOCHAPPAN, PREETHAVILASAM,
          AROOR P.O, CHERTHALA, ALAPPUZHA - 688534

    6     PRAVEEN, AGED 39 YEAR
          S/O. PRASAD, PONTHURUTHU HOUSE,
          AROOR P.O, CHERTHALA, ALAPPUZHA - 688534

    7     RATNAMA, AGED 57 YEARS
          D/O.PONNAN, THAREKALATHIL,
          AROOR P.O, CHERTHALA, ALAPPUZHA - 688534

    8     GANGADHARAN,AGED 80 YEARS
          S/O.SANKU, PUTHANNIKARTHIL,
          CHANTHIROOR P.O, CHERTHALA,
          ALAPPUZHA - 688534

    9     CHANDRAN, AGED 65 YEARS
          S/O.ACHAPPAN, KAYALIL UDAYANAD,
          AROOR P.O, CHERTHALA, ALAPPUZHA - 688534

    10    SONY UDAYAN, AGED 52 YEARS
          W/O.UDAYAN, STATIONPARAMBIL, P.O,
 WP(C) NO. 27146 OF 2023    : 2 :


         CHERTHALA, ALAPPUZHA, PIN - 688534

   11    A.P CHELLAPPAN, AGED 66 YEARS
         S/O.POOVAN, PUTHUVALIL, P.O,
         CHERTHALA, ALAPPUZHA, PIN - 688534

   12    ACHUTHAN, AGED 68 YEARS
         S/O.VISWAMBHARAN, BIJISHA NIVAS,
         P.O,CHERTHALA, ALAPPUZHA - 688534

   13    RAJENDRAN, AGED 56 YEARS
         S/O.GANGADHARAN, PUTHUVALNIKARTHU,
         AROOR P.O, CHERTHALA, ALAPPUZHA - 688534

   14    ANILKUMAR, AGED 47 YEARS
         S/O.CHELLAPPAN, PUTHUVALNIKARTHU,
         CHANDIROOR, AROOR P.O,
         CHERTHALA, ALAPPUZHA - 688534

   15    VENU S.P, AGED 58 YEARS
         S/O.PADMANABHAN, STATIONPARAMBU NIKARTHU,
         ANJILIKKAD, AROOR P.O,
         CHERTHALA, ALAPPUZHA - 688534

   16    K.K SUKUMARAN, AGED 62 YEARS
         S/O.KOCHAPPAN, PUTHUVALNIKARTHU, AROOR P.O,
         CHERTHALA, ALAPPUZHA, PIN - 688534

   17    VIJAYAMMA, AGED 66 YEARS
         W/O.KARTHIKEYAN, ETHITHARANIKARTHU,
         AROOR P.O, ALAPPUZHA, PIN - 688534

   18    GOURI, AGED 69 YEAR
         SW/O.RAVENDRAN, THOOMBUMKADAVIL, AROOR P.O,
         CHERTHALA, ALAPPUZHA, PIN - 688534

         BY ADVS.
         S.SUJIN
         NITA.N.S.
         T.N.GIRIJA
         T.A.ASHA
         N.BHARAT
         NAVANEETH D.PAI
         B.BILWIN
         KEERTHI M.
         POOJA SURENDRAN
 WP(C) NO. 27146 OF 2023        : 3 :


RESPONDENTS:
    1     THE VILLAGE OFFICER,
          AOOR GRAMA PANCHAYATH AROOR,
          ALAPPUZHA, PIN - 688534

    2       THE TAHASILDAR
            OFFICE OF THE TALUK OFFICE
            CHERTHALA, PIN - 688524

    3       THE DISTRICT COLLECTOR
            BESIDE ZILLA PANCHAYATH OFFICE,
            CIVIL STATION WARD,
            ALAPPUZHA, PIN - 688001

    4       STATE OF KERALA
            REPRESENTED BY CHIEF SECRETARY,
            SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695001


OTHER PRESENT:
          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. 27146 OF 2023      : 4 :


                          JUDGMENT

The petitioners are residing on the boundary of Aroor-

Kumbalangi Kayal and they have obtained possession

certificate in respect of the land occupied by them. It is

submitted that the petitioners have submitted Ext.P6 joint

application before the 2nd respondent for grant of patta. The

grievance of the petitioners is that Ext.P6 application is not

so far considered by the 2nd respondent.

2. Heard the learned counsel for the petitioners and the

learned Government Pleader.

3. In view of the limited prayer made by the petitioners

in this writ petition, there will be a direction to the 2 nd

respondent to consider Ext.P6 application, as expeditiously

as possible, at any rate, within a period of six months from

the date of receipt of a copy of this judgment.

The writ petition is disposed of as above.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE OF POSSESSION DATED 01/03/2001 ISSUED TO THE 1ST PETITIONER

Exhibit P2 TRUE COPY OF THE CERTIFICATE OF POSSESSION DATED 01/03/2001 ISSUED TO THE 2ND PETITIONER

Exhibit P3 TRUE COPY OF THE CERTIFICATE OF POSSESSION DATED 01/03/2001 ISSUED TO THE 16TH PETITIONER

Exhibit P4 TRUE COPY OF THE CERTIFICATE OF POSSESSION ISSUED TO THE 17TH PETITIONER

Exhibit P5 TRUE COPY OF THE CERTIFICATE OF POSSESSION ISSUED TO THE 18TH PETITIONER'S HUSBAND

Exhibit P6 TRUE COPY OF THE JOINT APPLICATION DATED 14/01/2023 SUBMITTED BY THE PETITIONERS

Exhibit P7 TRUE COPY OF THE PATTA ISSUED TO SAHADEVAN