T.M. Ahammed vs The Tahsildar
2024 Latest Caselaw 12049 Ker

Kerala High Court

T.M. Ahammed vs The Tahsildar on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.17491/2024                        1/3                         Order Date : 10-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                  Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
                                  WP(C) NO. 17491 OF 2024
   PETITIONER:

          T.M. AHAMMED, AGED 71 YEARS, S/O. MEETHIYAN, THANIKKAMOLATH HOUSE,
          METHALA P.O., (SECRETARY, POOVATHUR MUSLIM JAMA-ATH), ERNAKUALM, PIN
          - 683545

   RESPONDENTS:

      1. THE TAHSILDAR, TALUK OFFICE, KOTHAMANGALAM, PIN - 686666
      2. TALUK SURVEYOR, TALUK OFFICE, REVENUE TOWER, KOTHAMANGALAM, PIN -
         686666


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all proceedings pursuant to Exhibit P11 for measurement of
   the petitioner's property within the compound wall of the petitioner,


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/s.ESM.KABEER & C.SHEEBA, Advocates for the petitioner, the court passed
   the following:
 WP(C) No.17491/2024                         2/3                        Order Date : 10-05-2024




                           MURALI PURUSHOTHAMAN, J.
                         ---------------------------------------------
                              W.P. (C) No.17491 of 2024
                       -------------------------------------------------
                         Dated this the 10th day of May, 2024

                                          ORDER

Admit.

2. The learned Government pleader takes notice for

the respondents.

The proceedings pursuant to Ext.P11 shall be deferred

for a period of one month.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C) No.17491/2024 3/3 Order Date : 10-05-2024

APPENDIX OF WP(C) 17491/2024 Exhibit P1 TRUE COPY OF THE LOCATION SKETCH ISSUED BY THE VILLAGE OFFICER DATED 05-06-2023 Exhibit P2 TRUE COPY OF THE PERMIT ISSUED BY THE GRAMA PANCHAYAT DATED 31-01-2023 Exhibit P3 TRUE COPY OF THE PLAN APPROVED BY THE PANCHAYAT DATED 31.03.2023 Exhibit P4 TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT DATED 11.10.2023 Exhibit P5 TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER DATED 24-06-2023 Exhibit P6 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE VILLAGE OFFICER,ERAMALLOOOR DATED 04-10-2023 Exhibit P7 TRUE COPY OF THE CONSENT GIVEN BY THE LEGAL HEIRS OF LETTER DATED 05-10-2023LATE MUHAMMED ALI Exhibit P8 TRUE COPY OF THE APPLICATION DATED 07.10.2023 Exhibit P9 TRUE COPY OF THE JUDGMENT IN WP (C) NO.35012/23 DATED 12-01-2024 Exhibit P10 TRUE COPY OF THE STATEMENT SUBMITTED BEFORE THE 1ST RESPONDENT BY THE PETITIONER DATED NIL Exhibit P11 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 03-05-2024