Kerala High Court
Lakshmi Raghunandannee Varma vs The District Collector, ... on 28 June, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
WP(C) NO. 17506 OF 2018
PETITIONER:
LAKSHMI RAGHUNANDANNEE VARMA
GRAND DAUGHTER OF THE LATE SENIOR MAHARANI OF
TRAVANCORE, RESIDING AT NO.D-1004,
TOWER 1,ADARSH PALM RETREAT, OUTER RING ROAD,
BELANDUR P.O., BANGALORE-560103.
BY ADV SRI.J.JAYAKUMAR
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
CIVIL STATION, KUDAPPANAKKUNNU,
THIRUVANANTHAPRUAM-695043.
2 THE SPECIAL TAHSILDAR
SREEPANDARAVAKA LAND, CIVIL STATION,
KUDAPPANAKKUNNU, THIRUVANANTHAPURAM-695043.
3 THE ADDITIONAL TAHSILDAR
MINI CIVIL STATION, VARKALA TALUK,
VARKALA 695 141.
4 THE VILLAGE OFFICER
VARKALA VILLAGE, VARKALA-695141
5 THE ADDITIONAL TAHSILDAR
MINI CIVIL STATION, ATTINGAL,
THIRUVANANTHAPURAM-695101.
6 STATE OF KERALA
REPRESENTED BY THE SECRETARY, DEPARTMENT OF
REVENUE,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
ADDL.R7 TAJ INTERNATIONAL HOTEL,
VARKALA P.O., THIRUVANANTHAPURAM - 695141
IS IMPLEADED AS ADDL.R7 AS PER ORDER DATED
28.06.2024 IN IA 1/2019
BY ADV SRI.B.S.SYAMANTAK,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No.17506/2018
2
P.V.KUNHIKRISHNAN, J.
--------------------------------
W.P.(C).No.17506 of 2018
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Dated this the 28th day of June, 2024
JUDGMENT
This writ petition is filed with following prayers:
i. issue Writ of Mandamus or a any other
appropriate Writ, Order or Direction, directing
the Respondents 1 and 2 to dispose Exhibit P-1
Application of the petitioner within a time frame
fixed by this Hon'ble Court;
ii. grant such other writ, order or direction which
this Hon'ble Court may deem fit and proper on
the facts and circumstances of this case and in
the interest of justice.
(SIC)
2. The main prayer in this writ petition is to consider
Ext.P1. If Ext.P1 is received and pending before the 1 st
respondent, there can be a direction to consider the same with
notice to the petitioner and the additional 7th respondent.
Therefore, this writ petition is disposed of with following
directions:
1. If Ext.P1 is received and pending before
the 1st respondent, the 1st respondent
will consider the same and pass
appropriate orders in it, after affording
an opportunity of hearing to the
petitioner and the additional 7th
respondent, as expeditiously as
possible, at any rate, within four months
from the date of receipt of a copy of this
judgment.
2. If orders are already passed in Ext.P1, a
copy of the same shall be communicated
to the petitioner during the above
period itself.
3. The petitioner shall produce a certified
copy of this judgment along with a copy
of this writ petition with exhibits before
the 1st respondent for compliance.
sd/-
P.V.KUNHIKRISHNAN
JV JUDGE
APPENDIX OF WP(C) 17506/2018
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE APPLICATION FOR
MUTATION FILED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE REPORT OF THE 4TH
RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE LETTER DATED
6/10/2012 OF THE 3RD RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE REPORT DATED
21/8/2013 OF THE 4TH RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE SETTLEMENT REGISTER
AND SURVEY SKETCH OF PETITIONER'S
PROPERTY.
