Rashidha vs The Land Tribunal (The Deputy ...
2024 Latest Caselaw 10603 Ker

Kerala High Court

Rashidha vs The Land Tribunal (The Deputy ... on 11 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        WP(C) NO. 15240 OF 2024
PETITIONERS:

    1     RASHIDHA,AGED 33 YEARS
          W/O. SHARAFUDHEEN, SAJEENA MANZIL, SAHYADHRI COLONY,
          CHANDRANAGAR P.O, PALAKKAD DISTRICT, PIN - 678007

    2     NAJMA SHAMSUDHEEN,AGED 31 YEARS
          D/O. SHAMSUDHEEN, VANNERIVALAPPIL HOUSE, AKATHIYOOR
          P.O, THRISSUR DISTRICT, PIN - 680519

    3     MARIYAMMA MATHAI,AGED 70 YEARS
          W/O. LATE MATHAI, THONDANPALLIYIL HOUSE, AANAKKAL P.O,
          MALAMPUZHA, PALAKKAD DISTRICT, PIN - 678651

    4     SIBI MATHEW,AGED 43 YEARS
          S/O. LATE MATHAI, THONDANPALLIYIL HOUSE, AANAKKAL P.O,
          MALAMPUZHA, PALAKKAD DISTRICT, PIN - 678651

          BY ADVS.
          JACOB SEBASTIAN
          WINSTON K.V
          ANU JACOB


RESPONDENTS:

    1     THE LAND TRIBUNAL (THE DEPUTY COLLECTOR, LAND REFORMS),
          PALAKKAD
          OFFICE OF THE DEPUTY COLLECTOR (LAND REFORMS), CIVIL
          STATION, PALAKKAD DISTRICT, PIN - 678001

    2     THE VILLAGE OFFICER
          MALAMPUZHA-1 VILLAGE OFFICE, MALAMPUZHA P.O, PALAKKAD
          DISTRICT, PIN - 678651


OTHER PRESENT:

          GP - AJITH VISWANATHAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.15240 of 2024         2




                     VIJU ABRAHAM,J
                  -------------------
               W.P.(C).No.15240 of 2024
           ----------------------------------
         Dated this the 11th day of April, 2024

                            JUDGMENT

Petitioners have approached this Court seeking

a direction to the respondents to dispose of the

application for grant of pattayam submitted by the

petitioners which is numbered as SM No.357/2010

within a time limit to be fixed by this Court

2. Petitioners would contend that the

proceedings of the respondents on the application

of the petitioners for pattayam was initiated on

09.06.2023 and so far it has not attained its

finality.

3. Heard the learned Government Pleader also.

Considering the facts and circumstances of the

case, I am inclined to dispose of the writ

petition with a direction to the respondents to

take up SM proceedings No.357/2010 filed by the

petitioners and dispose of the same as

expeditiously as possible.

With the above said direction, the writ petition

is disposed of.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 15240/2024

PETITIONERS' EXHIBITS

Exhibit-P1 A TRUE COPY OF THE POSSESSION CERTIFICATE OF THE LAND ISSUED BY THE SECOND RESPONDENT, DATED 04.07.2023.

Exhibit-P2 A TRUE COPY OF THE COMMUNICATION ISSUED BY THE FIRST RESPONDENT, DATED 10.06.2011.

Exhibit-P3 A TRUE COPY OF THE SALE DEED NUMBER 3291/2010 OF SRO OLAVAKKODE, DATED 29.09.2010.

Exhibit-P4 A TRUE COPY OF THE AFFIDAVIT EXECUTED BY THE PETITIONERS 3 & 4 BEFORE THE FIRST RESPONDENT, DATED 03.06.2023.

Exhibit-P5 A TRUE COPY OF THE SALE DEED NUMBER 1405/2023 OF SRO OLAVAKKODE, DATED 09.06.2023.

Exhibit-P6 A TRUE COPY OF THE AFFIDAVIT EXECUTED RADHAMBIKA BEFORE THE FIRST RESPONDENT, DATED 09.06.2023.