Amina Umma vs The District Collector, Palakkad
2024 Latest Caselaw 9699 Ker

Kerala High Court

Amina Umma vs The District Collector, Palakkad on 4 April, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                          WP(C) NO. 13963 OF 2024


PETITIONERS:

     1       AMINA UMMA
             AGED 62 YEARS
             W/O. LATE MOHAMMED, PULIKKAL HOUSE,NELLAYA P.O.,
             OTTAPPALAM TALUK,PALAKKAD DISTRICT, PIN - 679335
     2       KOYAKUTTY
             AGED 67 YEARS
             S/O. LATE MOHAMMED MUSLIYAR, PULIKKAL HOUSE,NELLAYA
             P.O., OTTAPPALAM TALUK,PALAKKAD DISTRICT, PIN - 679335
             BY ADV C.M.MOHAMMED IQUABAL


RESPONDENTS:

     1       THE DISTRICT COLLECTOR, PALAKKAD
             COLLECTORATE, KUNNATHURMEDU P.O., PALAKKAD DISTRICT,
             PIN - 678013
     2       THE TAHSILDAR, OTTAPPALAM
             TALUK OFFICE COMPLEX, OTTAPPALAM P.O.,PALAKKAD
             DISTRICT, PIN - 679101
     3       THE VILLAGE OFFICER
             NELLAYA VILLAGE OFFICE, NELLAYA P.O.,OTTAPPALAM TALUK,
             PALAKKAD DISTRICT, PIN - 679335
             BY SR.GP - DEEPA NARAYANAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   04.04.2024,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No. 13963 of 2024               :2:



                        VIJU ABRAHAM , J.
              ===========================
                    WP(C) No. 13963 of 2024
              ============================
                Dated this the 4th day of April, 2024

                             JUDGMENT

Petitioners have approached this Court seeking a direction to

the 2nd respondent to take up Ext.P4 request to measure the

property covered by Ext.P1 document in accordance with the basic

tax register and fix the boundary.

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 2 nd respondent to take up Ext.P4

and finalise the proceedings thereon at the earliest, at any rate

within an outer limit 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) 13963/2024

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE NELLAYA VILLAGE OFFICE DATED 05.10.2012 Exhibit P2 THE TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE NELLAYA VILLAGE OFFICE DATED 23.08.2023 Exhibit P3 THE TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE NELLAYA VILLAGE OFFICE DATED 28.10.2023 Exhibit P4 THE TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONERS BEFORE THE RESPONDENTS DATED 11.03.2024 Exhibit P5 THE TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT SIGNED BY THE 3RD RESPONDENT DATED 22.03.2024