Kerala High Court
Saraswathi Sivan Kutty vs The District Collector 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. 25569 OF 2013
PETITIONER:
SARASWATHI SIVAN KUTTY
AGED 50 YEARS
W/O. SIVAN KUTTY, 'SARITHA NIVAS, MEPPRATHU
PARAMBA, THIRUVANNOOR, KOZHIKODE DISTRICT.
BY ADVS.
SRI.P.R.SREEJITH
SRI.M.PROMODH KUMAR
RESPONDENTS:
1 THE DISTRICT COLLECTOR
KOZHIKODE DISTRICT, CIVIL STATION,
KOZHIKODE-673001.
2 THAHSILDAR
KOZHIKODE TALUK, CIVIL STATION, KOZHIKODE-673001.
3 VILLAGE OFFICER
PANNIYANKARA VILLAGE, PANNIYANKARA, KOZHIKODE
DISTRICT-673003.
BY ADV.
SRI.RIYAL DEVASSY, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.03.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No.25569 of 2013
2
P.V.KUNHIKRISHNAN, J.
---------------------------------------------
W.P.(C) No. 25569 of 2013
------------------------------------------------------
Dated this the 27th day of March, 2024.
JUDGMENT
This writ petition is filed with the following
reliefs:
"a) Declare that the conditions for transfer
of registry and acceptance of land tax stated in
Ext.P4 are arbitrary, illegal, unjust and
unconstitutional.
b) Issue a writ of mandamus or any other
appropriate writ, order or direction commanding
the 2nd respondents to decide the Petitioner's
application for transfer of registry of her 5.55 cents
of land in Town Survey No. 22.4.173 at
Panniyankar Village of Kozhikode Taluk in her
name, after enquiry and calling for objections, if
any, from parties interested and decide them on
merits within a shortest time frame and receive
from her basic tax in respect of the above property;
and
c) Issue such other writs, orders or
directions that this Hon'ble Court may deem fit and
proper in the facts and circumstances of this
case."[SIC]
2. When this Writ petition came up for
consideration on 21.10.2013, this Court passed the
following order:
"Petitioner seeks time to implead the legal heirs
in the cause list.
Post when moved again."
Thereafter, no steps are taken. I think this Writ
petition need not be retained here at this distance of
time.
Therefore, this Writ petition is closed.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
DM
APPENDIX OF WP(C) 25569/2013
PETITIONER EXHIBITS
P1. A TRUE COPY OF THE DEATH
CERTIFICATE OF SIVAN KUTTY DATED
11-2-2008.
P2. A TRUE COPY OF THE WILL
EXECUTED AND SIGNED BY SIVAN KUTTY
DATED 4-10-2007.
P3. A TRUE COPY OF THE HEIRSHIP
CERTIFICATE DATED 11-3-2009 ISSUED
BY ADDITIONAL TAHSILDAR KOZHIKODE.
P4. A TRUE COPY OF DIRECTIONS
ISSUED BY 2ND RESPONDENT TO THE 3RD
RESPONDENT DATED 5-1-2013.
P5. A TRUE COPY OF THE REGISTERED
LETTER ISSUED BY PETITIONER TO THE
3RD RESPONDENT DATED 15-7-2013.
RESPONDENTS EXHIBITS: NIL
//TRUE COPY//
PA TO JUDGE
