Rehna Bijoy vs State Of Kerala
2024 Latest Caselaw 15072 Ker

Kerala High Court

Rehna Bijoy vs State Of Kerala on 4 June, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

     TUESDAY, THE 4TH DAY OF JUNE    2024 / 14TH JYAISHTA, 1946

                        WP(C) NO. 20005 OF 2024

PETITIONER:

              REHNA BIJOY
              AGED 46 YEARS W/O BIJOYMON, PROPRIETRIX, IRIS VALLEY
              SOLUTIONS HAVING ITS OFFICE AT F2, AK 43, 9TH STREET,
              11TH MAIN ROAD, ANNA NAGAR POST, CHENNAI- 600040 NOW
              RESIDING AT NO:9, OLD NO:6, 1ST FLOOR, BHARATHI PARK
              2ND CROSS ROAD, ADJACENT TO RNS DENTAL CLINIC, SAIBABA
              COLONY, COIMBATORE, PIN - 641011
              BY ADVS. K.R.RAJKUMAR JAGADEESH LAKSHMAN R.K.RAKESH
              NANDANA BABU T.

RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY TO GOVERNMENT,         REVENUE
              DEPARTMENT, THIRUVANANTHAPURAM, PIN - 695001
     2        THE DISTRICT COLLECTOR COLLECTORATE,
              CIVIL STATION, KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD,
              PIN - 678013
     3        THE TAHSILDAR (LR)
              TRIBAL TALUK OFFICE, AGALI P.O.,     ATTAPADY, PALAKKAD
              DISTRICT, PIN - 678581
     4        THE TALUK SURVEYOR
              TRIBAL TALUK OFFICE, AGALI P.O.,    ATTAPADY, PALAKKAD
              DISTRICT, PIN - 678581
              BY SR.GP-DEEPA NARAYANAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 20005 of 2024             :2:



                      VIJU ABRAHAM , J.
            ===========================
                  WP(C) No. 20005 of 2024
            ============================
              Dated this the 4th day of June, 2024

                            JUDGMENT

Petitioner has approached this Court seeking a direction to

respondent Nos.3 and 4 to take necessary steps on Ext.P4

application submitted by the her in Form No.8 for survey and

measurement of her property within a time limit to be fixed by this

Court.

2. It is averred that the petitioner is the proprietrix of 'Iris

Valley Solutions' and the firm is having a property having an extent

of 40 cents of land in Agali Village, Mannarkkad Taluk which has

been purchased by her as per Exts.P1 to P3 documents. Thereafter

petitioner approached the 3rd respondent by submitting Ext.P4

application in Form No.8 for demarcation and survey of the

registered holdings. Petitioner submits that even after a lapse of five

months no action has been taken on the application submitted by

her.

3. Heard the learned Government Pleader also.

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

writ petition with a direction to respondents 3 and 4 to finalise the

proceedings requested in Ext.P4, 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) 20005/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE SALE DEED NO.: 973 OF 2015 OF SRO AGALI DATED 18-08-2015 Exhibit P2 THE TRUE COPY OF THE SALE DEED NO.: 979 OF 2015 OF SRO AGALI DATED 19-08-2015 Exhibit P3 THE TRUE COPY OF THE SALE DEED NO.: 980 OF 2015 OF SRO AGALI DATED 19-08-2015 Exhibit P4 THE TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER UNDER FORM NO.: 8, CHAPTER XVI PARA 13 IN RULE 27 FOR DEMARCATION AND SURVEY OF REGISTERED HOLDINGS BEFORE THE 3RD RESPONDENT DATED 09-01-2024