Kerala High Court
Indira Amma vs The District Collector, Kollam on 27 March, 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
WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
WP(C) NO. 17300 OF 2016
PETITIONER:
INDIRA AMMA
W/O. SUKUMARA PILLAI, PATHIRAPPALLIL VEEDU, ELAMBAL MURI,
VILAKKUDY VILLAGE, PATHANAPURAM TALUK
BY ADV SRI.B.KRISHNA MANI
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
KOLLAM - 691001
2 THE ADDITIONAL TAHSILDAR
TALUK OFFICE, PUNALUR, KOLLAM DISTRICT - 691305
3 P.T. SUBASH BABU
AGED 55 YEARS
AGED 55 YEARS, S/O.THOMAS VAIDYAN, JAYABHARATHAM
BUNGLOW, ARAMPUNNA MURI, PUNALUR VILLAGE,
PATHANAPURAM TALUK, KOLLAM DISTRICT - 691305
BY ADVS.
SRI.B.S.SYAMANTAK, GP
SRI.MOHAN JACOB GEORGE
SRI.T.K.NAVAS
SMT.NIGI GEORGE
SMT.P.V.PARVATHI
SMT.REENA THOMAS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 17300 OF 2016
2
P.V.KUNHIKRISHNAN, J.
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W.P.(C) No.17300 of 2016
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Dated this the 27th day of March, 2024
JUDGMENT
The above writ petition is filed with the following
prayers:
"i) Issue a writ of mandamus or any other
appropriate writ, order or direction directing the 2nd
respondent not to cancel the mutation in the name of
the petitioner in respect of the property comprised in
Ext.P1;
ii) Issue an interim direction directing the 2nd
respondent not to cancel the mutation in the name of
the petitioner in respect of the property comprised in
Ext.P1, until the disposal of the Writ Petition.
iii) Award costs; and
WP(C) NO. 17300 OF 2016
iv) Any other relief this Hon'ble Court deems fit."
2. This writ petition is filed challenging
Ext.P10. Ext.P10 is only a hearing notice issued to
the petitioner. The petitioner has got different
contentions in this writ petition. According to the
petitioner, a second appeal is pending before this
Court against the decree passed by the lower court.
All those contentions can be raised by the petitioner
before the hearing authority, if it is still pending. This
Court need not interdict an enquiry ordered by the
Additional Tahsildar, Punalur.
Therefore, granting liberty to the petitioner to
raise all the contentions raised in this writ petition
before the enquiry officer, if the enquiry is still subsist,
WP(C) NO. 17300 OF 2016
this writ petition is closed. All the contentions raised
in this writ petition are left open.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE
WP(C) NO. 17300 OF 2016
APPENDIX OF WP(C) 17300/2016
PETITIONER EXHIBITS
P1 TRUE COPY OF THE SALE DEED DATED 30.06.2007
P2 TRUE COPY OF THE SALE DEED DATED 10.08.2007
P3 TRUE COPY OF THE PLAINT OS.23/08 BEFORE THE
MUNSIFF'S COURT PUNALUR
P4 TRUE COPY OF THE JOINT WRITTEN STATEMENT DATED
NIL IN OS.NO. 23/08 BEFORE THE MUNSIFF'S COURT
PUNALUR
P5 TRUE COPY OF THE PLAINT OS.NO. 27/08 BEFORE THE
MUNSIFF'S COURT PUNALUR
P6 TRUE COPY OF THE COMMON JUDGMENT DATED
30.11.2010 IN OS.NO. 23/08 AND OS.NO. 27/08 BEFORE
THE MUNSIFF'S COURT, PUNALUR
P7 TRUE COPY OF THE COMMON JUDGEMENT DATED
01.01.2016 IN AS.NO. 185/2010 IN OS.NO. 27/08 AND
AS.186/2010 IN OS.NO. 23/08 BEFORE THE MUNSIFF'S
COURT, PUNALUR
P8 TRUE COPY OF THE MEMORANDUM OF APPEAL DATED
02.04.2016 IN RSA.397/2016 BEFORE THE HON'BLE HIGH
COURT OF KERALA, ERNAKULAM
P9 TRUE COPY OF THE INTERIM ORDER DATED 08.04.2016 IN
RSA.NO. 397/2016 BEFORE THE HON'BLE HIGH COURT OF
KERLALA, ERNAKULAM
P10 TRUE COPY OF THE COMMUNICATION DATED 12.04.2016
FROM THE ADDITIONAL TAHSILDAR
RESPONDENTS EXHIBITS : NIL
//TRUE COPY//
PA TO JUDGE
