Noorjahan H @ Noorji Shahuman vs The District Police Chief
2024 Latest Caselaw 31397 Ker

Kerala High Court

Noorjahan H @ Noorji Shahuman vs The District Police Chief on 2 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

WP(C) No.35170/2024                      1/4

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
           Saturday, the 2nd day of November 2024 / 11th Karthika, 1946
                    IA.NO.1/2024 IN WP(C) NO. 35170 OF 2024(U)
   APPLICANT/PETITIONER

          NOORJAHAN H @ NOORJI SHAHUMAN AGED 57 YEARS D/O. HAMID KUNJU,
          RESIDING AT ABU MANZIL, MUTTAPALAM, PERUNGUZHI P O,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695305.

   RESPONDENTS/RESPONDENTS

      1. THE DISTRICT POLICE CHIEF THIRUVANANTHAPURAM RURAL, P. M. G.
         JUNCTION, VIKAS BHAVAN POST, THIRUVANANTHAPURAM, PIN - 695033.
      2. THE STATION HOUSE OFFICER, KILIMANOOR POLICE STATION,
         PAZHAYAKUNNUMMEL, THIRUVANANTHAPURAM DISTRICT, PIN - 695601.
      3. SHARAFUDEEN, AGED 55 YEARS S/O. ABDULSAMAD, SHIHAB MANZIL, PEROOR
         POST, KILIMANOOR, THIRUVANANTHAPURAM DISTRICT, PIN - 695601.
      4. THE DISTRICT SURVEY SUPERINTENDENT CIVIL STATION ROAD,
         KUDAPPANAKKUNNU, THIRUVANANTHAPURAM ., PIN - 695043.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to correct the
   property description in the order dated 08.10.2024 as "Property with an
   extent of 11.75 cents with Resurvey No.111/8, Block No.38, Vellalloor
   Village" in the interest of justice and equity.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and judgement dated 08.10.2024
   and upon hearing the arguments of AKHIL SUSEENDRAN, Advocate for the
   Applicant in IA/petitioner in WPC and of Sri Sunilkumar Kuriakose, Sr.G.P.
   for respondents 1 and 2 in IA/Respondents 1 and 2 in WPC the court passed
   the following:
 WP(C) No.35170/2024                      2/4




                                    V.G.ARUN (J)
                              ........................................
                                  I.A. No. 1 of 2024
                                           in
                             WP(C) No. 35170 of 2024
                          ..................................................
                      Dated this the 2nd day of November, 2024

                                      ORDER

Learned Counsel for the petitioner submits that the

prayer in the writ petition is to provide police protection for

conducting survey of the property mentioned in Ext.P4 and

comprised in Resurvey No. 111/8 in block No. 38 of Vellalloor

village in Chirayinkeezhu taluk. By mistake, the property is

described as comprising in Resurvey No. 217/14 in block No.

14 of Azhur village. It is submitted that unless the mistake is

corrected, the petitioner will be put to undue prejudice.

2. Having gone through Ext.P4, I am convinced that a

genuine mistake had occurred while drafting the writ petition,

which is carried over to the judgment also.

3. Hence, the petition for correction is allowed.

The Registry is directed to correct the survey No.

appearing in the second line of the judgment as Resurvey No.

111/8 in block No. 38 of Vellalloor village in Chirayinkeezhu

taluk.

Sd/-

V.G.ARUN JUDGE ARK

02-11-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 35170/2024 Exhibit P4 A TRUE COPY OF THE ABOVE COMMUNICATION NO.

RDOTVM/9972/2022-B2 DATED 27.09.2024 FROM THE SUB COLLECTOR, THIRUVANANTHAPURAM TO THE DISTRICT SUPERINTENDENT OF SURVEY, THIRUVANANTHAPURAM

02-11-2024 /True Copy/ Assistant Registrar