Narayanan Namboodiri O.K vs State Of Kerala
2024 Latest Caselaw 10867 Ker

Kerala High Court

Narayanan Namboodiri O.K vs State Of Kerala on 12 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
      FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                          WP(C) NO. 15614 OF 2024
PETITIONER:

             NARAYANAN NAMBOODIRI O.K
             AGED 60 YEARS
             S/O.KESAVAN NAMBOODIRI, OTHALOOHUR MANA,THAYAMKAVU,
             CHOONDAL, PIN - 680502
             BY ADV T.RAJASEKHARAN NAIR


RESPONDENTS:

     1       STATE OF KERALA
             REP. BY ITS PRINCIPAL SECRETARY, REVENUE (P)
             DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM., PIN - 695001
     2       THE THASILDAR (LR),
             KUNNAMKULAM TALUK OFFICE, MINI CIVIL STATION, THRISSUR
             DISTRICT., PIN - 680503
     3       THE VILLAGE OFFICER
             ALOOR VILLAGE OFFICE, MATTOM P.O., THRISSUR DISTRICT,
             PIN - 680602
             BY GP- AJITH VISWANATHAN



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   12.04.2024,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No. 15614 of 2024               :2:




                         VIJU ABRAHAM , J.
              ===========================
                     WP(C) No. 15614 of 2024
              ============================
                Dated this the 12th day of April, 2024

                             JUDGMENT

Petitioner has approached this Court alleging that the transfer

of registry is not effected in respect of the property of the petitioner

covered by Ext.P2 and seeks for an expeditious disposal of the

same.

2. Heard the learned Government Pleader also.

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

writ petition with a direction to the 2nd respondent to consider and

pass orders on Ext.P6 request submitted by the petitioner and

dispose of the same at the earliest, at any rate within a period of 2

months from the date of receipt of copy of this judgment after

affording an opportunity of being heard to the petitioner.

With the above said direction, the writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 15614/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE PHOTOCOPY OF THE LEGAL HEIR CERTIFICATE DATED 15.12.2022 ISSUED BY THE TAHSILDAR, KUNNAMKULAM Exhibit P2 A TRUE PHOTOCOPY OF THE PARTITION DEED EXECUTED BY THE PETITIONER WHICH WAS REGISTERED IN THE OFFICE OF THE SUB REGISTRAR, KUNNAMKULAM DATED 30.6.1959 Exhibit P3 A TRUE PHOTOCOPY OF THE CERTIFICATE OF ENCUMBRANCE ISSUED BY THE SUB REGISTRAR KUNNAMKULAM DATED 19.04.2018 Exhibit P4 A TRUE PHOTOCOPY OF THE CERTIFICATE OF ENCUMBRANCE ISSUED BY THE SUB REGISTRAR OFFICE, KUNNAMKULAM DATED 12.1.2024 Exhibit P5 A TRUE PHOTOCOPY APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 19.1.2014 Exhibit P6 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 16.3.2024 Exhibit P7 A TRUE PHOTOCOPY OF THE RECEIPT SHOWING THE ACCEPTANCE OF EXHIBIT P6 DATED 18.3.2024