A. Babu @ Babu Appukuttan vs The District Collector
2024 Latest Caselaw 9240 Ker

Kerala High Court

A. Babu @ Babu Appukuttan vs The District Collector on 3 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                          WP(C) NO. 13617 OF 2024
PETITIONER:

             A. BABU @ BABU APPUKUTTAN
             AGED 59 YEARS
             S/O. APPUKUTTAN,S.S. BHAVAN, PUTHOORKONAM,
             MANIKANDESWARAM. P.O., PIN - 695 013, PEROORKADA
             VILLAGE, THIRUVANANTHAPURAM DISTRICT, PIN - 695013
             BY ADVS.
             G.SUDHEER
             R.HARIKRISHNAN (H-308)
             SMRITHI S.S.


RESPONDENTS:

     1       THE DISTRICT COLLECTOR
             COLLECTORATE, CIVIL STATION, KUDAPPANAKUNNU,
             THIRUVANANTHAPURAM, PIN - 695043
     2       THE TAHSILDAR
             TALUK OFFICE, THIRUVANANTHAPURAM TALUK,
             THIRUVANANTHAPURAM, PIN - 695033
             BY G.P. - AJITH VISWANATHAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.04.2024,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No. 13617 of 2024               :2:



                       VIJU ABRAHAM , J.
             ===========================
                   WP(C) No. 13617 of 2024
             ============================
               Dated this the 3rd day of April, 2024

                                JUDGMENT

Petitioner has approached this Court seeking a direction to the

2nd respondent to consider and pass orders on Ext.P4 request

submitted by the petitioner to point out the boundaries of Ext.P1

property.

2. It is averred that the petitioner is the registered holder of

a property having a total extent of 17.60 ares comprised in Re.Sy.

Nos.260/5 and 260/8 purchased as per Ext.P1 deed. Petitioner

submits that in Peroorkada Village the resurvey and demarcation of

the boundaries is already over. Though the said property is surveyed

and plan is prepared, there is no specific boundary marks or field

stones present at the boundaries. Thereupon petitioner has

preferred Ext.P4 request before the 2nd respondent and he seeks for

an expeditious disposal of the same.

3. Heard the learned Government Pleader also.

4. After hearing both sides, there will be a direction to the

2nd respondent to finalise the proceedings requested in Ext.P4 as

expeditiously as possible, at any rate within a period of two months

from the date of receipt of a copy of this judgment with notice to the

petitioner and any other affected parties.

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

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF WP(C) 13617/2024

PETITIONER EXHIBITS Exhibit P1 . COPY OF SALE DEED NO. 1182/2019 DATED 6.6.2019 OF SASTHAMANGALAM SRO EXECUTED BY THE AUTHORIZED OFFICER OF UNION BANK OF INDIA, CONSORTIUM IN FAVOUR OF THE PETITIONER Exhibit P 2 COPY OF THE TAX RECEIPT DATED 24.6.2019 ISSUED BY THE VILLAGE OFFICER, PEROORKADA Exhibit P3 COPY OF THE SURVEY PLAN IN RESPECT OF FIELD NO. 260, BLOCK 23 OF PEROORKADA VILLAGE Exhibit P 4 COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT UNDER RULE 43 OF KERALA SURVEY AND BOUNDARIES RULES 1964