Kerala High Court
Meenakshi vs The District Collector on 22 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
WEDNESDAY, THE 22ND DAY OF MAY 2024/1ST JYAISHTA, 1946
WP(C) NO.18357 OF 2024
PETITIONER:
MEENAKSHI, AGED 85 YEARS, W/O.LATE GANGADHARAN,
PATHICHIRA, MUTHALAMADA VILLAGE, CHITTUR TALUK,
PALAKKAD DISTRICT, PIN - 678507.
BY ADV. KALAM PASHA B.
RESPONDENTS:
1 THE DISTRICT COLLECTOR, PALAKKAD, PIN - 678001.
2 THE REVENUE DIVISIONAL OFFICER,
PALAKKAD, PIN - 678001.
3 THE TAHSILDAR (LAND RECORDS), CHITTUR,
PALAKKAD DISTRICT, PIN - 678101.
4 THE VILLAGE OFFICER, MUTHALAMADA-2,
PALAKKAD DISTRICT, PIN - 678507.
5 THE DISTRICT SURVEY SUPERINTENDENT,
PALAKKAD, PIN - 678001.
6 RAJESH, AGED 53 YEARS, S/O.VELUKKUTTY,
MANIKKATH KALAM, ELAPPULLY DESOM,
NALLEPPULLY VILLAGE, CHITTUR TALUK,
PALAKKAD DISTRICT, PIN - 678553.
7 RAJENDRAN, AGED 64 YEARS, S/O.RAVUNNI,
CHALIYEDATH VEEDU, CHATHAMANGALAM DESOM,
CHATHAMANGALAM AMSOM, KOZHIKKODE TALUK,
KOZHIKKODE DISTRICT, PIN - 673601.
8 A. SIVARAMAKRISHNAN, AGED 69 YEARS, S/O.ARU,
PERUMCHIRA, MUTHALAMADA P.O., CHITTUR TALUK,
PALAKKAD DISTRICT, PIN - 678507.
BY ADV. SRI.AJITH VISWANATHAN, GOVERNMENT PLEADER
W.P(C) No.18357 of 2024
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THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P(C) No.18357 of 2024
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JUDGMENT
Dated, this the 22nd May, 2024
The grievance espoused in this writ petition is the
non-consideration of Ext.P13 application preferred
by the petitioner to cancel mutation effected in
favour the 7th respondent for various reasons as
narrated in this writ petition.
2. Having regard to the limited relief sought for
in this writ petition, notice to the party
respondents are dispensed with.
3. Learned Government Pleader is heard on behalf of
respondents 1 to 5.
4. In the circumstances, this writ petition is
disposed of directing the 1st respondent to take up
Ext.P13 appeal petition and to pass orders in the
same within a period of six weeks, after affording
an opportunity of being heard to the petitioner, as
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also, the party respondents, who will be affected by
the decision in Ext.P13.
This W.P.(C) is disposed of accordingly.
Sd/-
C.JAYACHANDRAN, JUDGE
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APPENDIX OF WP(C) 18357/2024
PETITIONER'S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE BASIC TAX REGISTER IN
RESPECT OF THE AFORESAID 12.64 ACRES OF
PROPERTY DATED 28.9.2020.
EXHIBIT P2 THE TRUE COPY OF THE FORGED POWER OF ATTORNEY
DATED 4.12.1999.
EXHIBIT P3 THE TRUE COPY OF THE SALE DEED NO.218/2000
DATED 25.1.2000.
EXHIBIT P4 THE TRUE COPY OF THE UNREGISTERED POWER OF
ATTORNEY DATED 12.09.2001.
EXHIBIT P5 THE TRUE COPY OF DOCUMENT NO.218/2000, THUS
FORGED.
EXHIBIT P6 THE TRUE COPY OF THE SALE DEED NO.633/2002
DATED 17.4.2002.
EXHIBIT P7 THE TRUE COPY OF THE FILE ALLOWING MUTATION
DATED 2.1.2009.
EXHIBIT P8 THE TRUE COPY OF THE REPORT FILED BY THE 4TH
RESPONDENT BEFORE THE 3RD RESPONDENT DATED
2.8.2022.
EXHIBIT P9 THE TRUE COPY OF THE REPORT SENT BY 3RD
RESPONDENT TO 2ND RESPONDENT DATED 31-12-2022.
EXHIBIT P10 THE TRUE COPY OF THE ORDER PASSED BY THE RDO,
PALAKKAD DATED 5.3.23.
EXHIBIT P11 THE TRUE COPY OF THE FINAL REPORT IN CRIME
NO.1249/2016 OF KOLLENGODE POLICE STATON DATED
11.12.2021.
EXHIBIT P12 THE TRUE COPY OF THE REPORT FILED BY THE
REGIONAL FORENSIC SCIENCE LABORATORY, THRISSUR
DATED 24.6.2019.
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EXHIBIT P13 THE TRUE COPY OF THE APPEAL PETITION DATED
16.8.2023 FILED BY THE PETITIONER BEFORE HE
1ST RESPONDENT.
