Beenamol vs State Of Kerala
2024 Latest Caselaw 10618 Ker

Kerala High Court

Beenamol vs State Of Kerala 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. 13214 OF 2024
PETITIONER:

              BEENAMOL, AGED 42 YEARS
              W/O BISSI, THEKKEKUZHIKKATTIL CHAKKUPALAM,
              KUMILY, IDUKKI, KERALA, PIN - 685509

              BY ADVS.K.S.ARUN KUMAR
              AMRUTHA K P,AMRUTHA P S
              VIJAY SANKAR V.H.
              JERIN JOSEPH,ARYA B. VENUGOPAL
              ELDHO BABY,AMRUTHA P.S.
              AYISHA RIFATH K.



RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY,
              DEPARTMENT OF REVENUE,
              THIRUVANANTHAPURAM KERALA, PIN - 695001

     2        TALUK OFFICER
              TALUK OFFICE, RANNI, PATHANAMTHITTA,
              KERALA, PIN - 689672

     3        VILLAGE OFFICER
              VILLAGE OFFICE, KOLLAMULA VILLAGE,
              RANNI TALUK, PATHANAMTHITTA, KERALA,
              PIN - 686510

  ADDL.R4     TAHSILDAR, TALUK OFFICE, RANNI,
              PATHANAMTHITTA, KERALA 689672
              (ADDL.R4 IS SUO MOTU IMPLEADED AS PER ORDER DATED 11.04.2024
              IN WP(C) NO.13214/2024)

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:
 WP(C) No.13214 of 2024                                 2




                                  VIJU ABRAHAM, J.
                  .................................................................
                             W.P.(C) No.13214 of 2024
                  .................................................................
                      Dated this the 11th day of April, 2024


                                        JUDGMENT

Petitioner has approached this Court seeking a direction to the 3 rd

respondent to effect mutation of the property conveyed in her favour by

Ext.P1 sale deed within a time limit to be fixed by this Court.

2. Learned Government Pleader upon instruction submitted that the 3 rd

respondent has already submitted necessary report in this regard before

the additional 4th respondent and that the proceedings will be finalised

within a shortest possible time.

3. Heard the learned Government Pleader also.

After hearing the both sides, I am inclined to dispose of the writ

petition with a direction to the additional 4 th respondent to finalise the

proceedings on the request made by the petitioner for effecting mutation of

the property at the earliest, at any rate within an outer limit of one month

from the date of receipt of a copy of the judgment.

Writ petition is disposed of as above.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF WP(C) 13214/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED NO.

459/2023 OF RANNI SRO ON 16/03/2023

Exhibit P2 G.O. (P) NO. 60/2017/RD DATED 17/08/2017

Exhibit P3 A TRUE COPY OF THE 'PATTAYAM' NO.

AL.367/20211/PMPLY DATED 01/02/2011