Kerala High Court
Vijaya Mohanan Nair 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. 15260 OF 2024
PETITIONER:
VIJAYA MOHANAN NAIR,AGED 70 YEARS
S/O. VASUDEVAN NAIR, RESIDING AT MAMBAYIL PALAPPALLY
HOUSE, PONAKAM MURI, MAVELIKKARA, ALAPPUZHA DISTRICT.,
PIN - 690101
BY ADVS.
S.K.KRISHNAKUMAR
V.M.MARY HARSHA
RESPONDENTS:
1 STATE OF KERALA,REPRESENTED BY THE SECRETARY,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM., PIN - 695001
2 THE REVENUE DIVISIONAL OFFICER,CHENGANNUR, ALAPPUZHA
DISTRICT., PIN - 689121
3 THE TAHSILDAR,TALUK OFFICE, MAVELIKKARA, ALAPPUZHA
DISTRICT., PIN - 690101
4 THE SOUTHERN RAILWAY,REPRESENTED BY THE DIVISIONAL
MANAGER, SOUTHERN RAILWAY, DIVISIONAL OFFICE, GANDHI
BHAVAN ROAD, THYCAUD, THIRUVANANTHAPURAM., PIN - 695014
5 THE SENIOR DIVISIONAL SECTION ENGINEER,SOUTHERN
RAILWAY, MAVELIKKARA, ALAPPUZHA DISTRICT., PIN - 690101
6 THE SENIOR SECTION ENGINEER [P.WAY],SOUTHERN RAILWAY,
MAVELIKKARA, ALAPPUZHA DISTRICT., PIN - 690101
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.15260 of 2024 2
VIJU ABRAHAM,J
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W.P.(C).No.15260 of 2024
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Dated this the 11th day of April, 2024
JUDGMENT
Petitioner has approached this Court seeking a
direction to the 2nd respondent to consider and
pass orders on Ext.P10 appeal which was filed as
per the provisions of Rule 18 of the Transfer of
Registry Rules, challenging Ext.P9 order wherein
the application submitted by the petitioner was
rejected.
2. 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.P10 appeal
submitted by the petitioner and dispose of the
same in accordance with law, at the earliest, at
any rate, 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 and any other affected parties.
sd/-
VIJU ABRAHAM,
JUDGE
pm
APPENDIX OF WP(C) 15260/2024
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE REGISTERED
CONVEYANCE DEED NO. 1942 OF 1991 OF
SRO, MAVELIKKARA
Exhibit P2 A TRUE COPY OF THE AFORESAID REPORT
NOA-5 3425/04 DATED 25.08.2004 ALONG
WITH THE SKETCH
Exhibit P2(a) A TRUE LEGIBLE TYPEWRITTEN COPY OF
EXT.P2
Exhibit P3 A TRUE COPY OF THE AFORESAID
REPRESENTATION DATED 08.11.2018
SUBMITTED BY THE PETITIONER BEFORE THE
3RD RESPONDENT
Exhibit P4 A TRUE COPY OF THE AFORESAID REPORT
DATED 19.03.2019 ALONG WITH THE MAHAZAR
SUBMITTED BY THE 4TH RESPONDENT BEFORE
THE 3RD RESPONDENT
Exhibit P5 A TRUE COPY OF THE AFORESAID REPORT
DATED 04.01.2020 SUBMITTED BY THE 3RD
RESPONDENT BEFORE THE TALUK LEGAL
SERVICES COMMITTEE, MAVELIKKARA
Exhibit P6 A TRUE COPY OF THE AFORESAID LETTER
DATED 10.01.2020 ISSUED BY THE VILLAGE
OFFICER MAVELIKKARA
Exhibit P7 A TRUE COPY OF THE AFORESAID
REPRESENTATION SUBMITTED BY THE
PETITIONER BEFORE THE 3RD RESPONDENT
Exhibit P8 A TRUE COPY OF THE JUDGMENT DATED 7-9-
2023 PASSED BY THIS HON'BLE COURT IN
W.P.(C) NO. 28948 OF 2023
Exhibit P9 A TRUE COPY OF THE ORDER PASSED BY THE
3RD RESPONDENT DATED 08/11/2023
Exhibit P10 A TRUE COPY OF THE MEMORANDUM OF APPEAL
FILED BY THE PETITIONER BEFORE THE 2ND
RESPONDENT
