Mini Abraham vs The District Collector
2024 Latest Caselaw 5551 Ker

Kerala High Court

Mini Abraham vs The District Collector on 16 February, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     FRIDAY, THE 16TH DAY OF FEBRUARY 2024 / 27TH MAGHA, 1945
                        WP(C) NO. 5909 OF 2024
PETITIONER:

          MINI ABRAHAM,
          AGED 48 YEARS,
          W/O LATE KURIAN JACOB, KUTTIYIL HOUSE, RANNY (PO),
          RANNY PAZHAVANGADI PANCHAYATH, RANNY PAZHAVANGADI
          VILLAGE, RANNI TALUK, PATHANAMTHITTA DISTRICT, PIN -
          689573

          BY ADVS.
          JOHNY K.GEORGE
          ATHULYA MARTIN


RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          PATHANAMTHITTA DISTRICT, COLLECTORATE, PATHANAMTHITTA,
          PIN - 689645

    2     THE TAHASILDAR
          TALUK OFFICE, KONNI, PATHANAMTHITTA DISTRICT, PIN -
          689691

    3     THE VILLAGE OFFICER
          VILLAGE OFFICE OF PAZHAVANGADI RANNI PATHANAMTHITTA
          DISTRICT, PIN - 689673.

          SR. GP - DEEPA NARAYANAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.5909 of 2024             2

                    VIJU ABRAHAM,J
               -----------------------
              W.P.(C).No.5909 of 2024
         ---------------------------------
     Dated this the 16th day of February, 2024

                               JUDGMENT

Petitioner has approached this Court

seeking a direction to the 3rd respondent to

process Ext.P3 application for transfer of

registry of the property covered by Ext.P1

registered will.

2. Petitioner claims that she is in

possession and ownership of certain land

covered by Ext.P1 and seeking transfer of

registry of property, submitted Ext.P3

application, but the same was not been

considered and disposed of by the 3rd

respondent.

3. Heard the learned Government Pleader

also.

After hearing both sides, I am inclined to

dispose of the writ petition with a direction

to the 3rd respondent to consider and pass

orders on Ext.P3 application for transfer of

registry, as expeditiously as possible, at any

rate, within an outer limit of 2 months from

the date of receipt of a copy of the judgment.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 5909/2024

PETITIONER'S EXHIBITS

Exhibit P1 COPY OF THE WILL EXECUTED BY KURIAN JACOB IN VIDE NUMBER 124/III/17 OF RANNI SRO DATED 30/06/2017

Exhibit P2 DEATH CERTIFICATE OF KURIAN JACOB

Exhibit P3 APPLICATION FOR TRANSFER OF REGISTRY IN THE NAME OF KURIAN JACOB

Exhibit P4 APPLICATION FOR LIST OF DEEDS REGISTERED BY LATE KURIAN JACOB AND ENCUMBRANCE CERTIFICATE OF THE PROPERTY IN HIS NAME FROM 2016-2022