Savitha M vs The District Collector
2024 Latest Caselaw 10614 Ker

Kerala High Court

Savitha M vs The District Collector 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. 15045 OF 2024
PETITIONER:

          SAVITHA M
          AGED 38 YEARS
          W/O JITHIN RAJ, JITHIN BHAVAN, MALAYALAPPUZHA THAZHAM
          MURI, MALAYALAPPUZHA VILLAGE, PATHANAMTHITTA, PIN -
          689666

          BY ADVS.
          M.T.SURESHKUMAR
          MANJUSHA K
          SREELAKSHMI SABU


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          2ND FLOOR, COLLECTORATE ROAD, CHITTOOR, PATHANAMTHITTA,
          PIN - 689645

    2     THE TAHASILDAR
          OFFICE OF THE KOZHENCHERRY TALUK, DEPARTMENT OF
          REVENUE, MINI CIVIL STATION, PATHANAMTHITTA DISTRICT,
          PIN - 689645

    3     THE VILLAGE OFFICER
          MYLAPRA VILLAGE OFFICE, MYLAPRA, PATHANAMTHITTA, PIN -
          698678

    4     THE SUB REGISTRAR
          OFFICE OF THE SUB REGISTRAR RANNI, PATHANAMTHITTA, PIN
          - 689672


OTHER PRESENT:

          SR.GP - DEEPA NARAYANAN


     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.15045 of 2024               2



                     VIJU ABRAHAM,J
                  -------------------
               W.P.(C).No.15045 of 2024
           ----------------------------------
         Dated this the 11th day of April, 2024

                              JUDGMENT

Petitioner has approached this Court seeking a

direction to respondents 2 and 3 to effect

mutation in the name of the petitioner covered by

Ext.P1 sale deed. In view of the delay in

considering the same, petitioner has preferred

Ext.P6 before the 2nd respondent. Petitioner seeks

for an expeditious disposal of the same.

3. Heard the learned Government Pleader also.

After hearing both sides, I am inclined to

dispose of the writ petition with a direction to

the 2nd respondent to take up Ext.P6 request

submitted by the petitioner alleging inaction on

the part of the 3rd respondent to effect mutation

and accept tax and finalize the proceedings

requested therein, within an outer limit of 2

months from the date of receipt of a copy of the

judgment, after affording an opportunity of being

heard to the petitioner.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 15045/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED DATED 25.1.2024

Exhibit P2 TRUE COPY OF THE PRIOR DEED OF THE SAID PROPERTY DATED 10.9.2008

Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY OFFICE OF THE 3RD RESPONDENT DATED 16.1.2024

Exhibit P4 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE NO. 275/24 ISSUED BY THE DEPARTMENT OF REGISTRATION DATED 17.1.2024

Exhibit P5 TRUE COPY OF THE POSSESSION CERTIFICATE NO. 82977310 ISSUED BY THE OFFICE OF THE 3RD RESPONDENT DATED 16.1.2024

Exhibit P6 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 14.3.2024 ALONG WITH NOTICE