Reghupathy vs District Collector, Ernakulam
2024 Latest Caselaw 33309 Ker

Kerala High Court

Reghupathy vs District Collector, Ernakulam on 15 November, 2024

                                          2024:KER:86209
                              1
WP(C) No.29054 of 2020

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR. JUSTICE P.M.MANOJ

 FRIDAY, THE 15TH DAY OF NOVEMBER 2024 / 24TH KARTHIKA,

                          1946

                WP(C) NO. 29054 OF 2020

PETITIONERS:

   1     REGHUPATHY, AGED 81 YEARS
         W/O. LATE RAMAN, KOCHUPURACKAL HOUSE,
         EROOR P.O., PIN-682 306.

   2     ANEESH K.R., AGED 53 YEARS
         S/O. LATE RAMAN, KOCHUPURACKAL HOUSE,
         EROOR P.O., PIN-682 306.

         BY ADVS.
         DILISH JOHN
         SHRI.REBINSON M.P.


RESPONDENTS:

   1     DISTRICT COLLECTOR, ERNAKULAM
         COLLECTORATE BUILDING, KAKKANAD, COLLECTORATE
         P.O., ERNAKULAM-682 030.

   2     THE REVENUE DIVISIONAL OFFICER
         FORT KOCHI P.O., FORT KOCHI, ERNAKULAM-682
         001.

   3     TAHSILDAR
         KANAYANNUR TALUK, BROADWAY P.O., ERNAKULAM-682
         011.

   4     THE VILLAGE OFFICER
         NADAMA VILLAGE OFFICE, NEAR OLD BUS STAND, OLD
         BUS STAND P.O., TRIPUNITHURA-682 301.

   5     THE AGRICULTURAL OFFICE
                                                    2024:KER:86209
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WP(C) No.29054 of 2020

            MINI CIVIL STATION, MINI CIVIL STATION P.O.,
            TRIPUNITHURA-682 301.



OTHER PRESENT:

            SRI.RIYAL DEVASSY,GOVERNMENT PLEADER


     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME   UP   FOR
ADMISSION    ON   15.11.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                      2024:KER:86209
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WP(C) No.29054 of 2020



                            JUDGMENT

Dated this the 15th day of November, 2024

The writ petition is preferred seeking for a direction

to the respondents to rectify the defects in the BTR register

of the property belongs to the petitioners.

2. Today when the matter is taken up for

consideration, the learned counsel for the petitioners submits

that the prayers sought for in this writ petition have become

infructuous.

In view of the above submission, this writ petition is

dismissed as infructuous.

sd/-

P.M.MANOJ JUDGE das 2024:KER:86209

APPENDIX OF WP(C) 29054/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COY OF THE TITLE DEED PERTAINING TO THE IST PETITIONER DATED 22.3.2008.

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT BEARING G.NO.3612582 DATED 14.4.2014 ISSUED FROM NADAVA VILLAGE OFFICE.

EXHIBIT P2(A) TRUE COPY OF THE LAND TAX RECEIPT BEARING NO.3970169 DATED 4.4.2008 ISSUED FRO NADAVA VILLAGE OFFICE.

EXHIBIT P3 TRUE COPY OF THE RELEVANT PAGE OF DATA BANK KEPT BY THE 5TH RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE PETITION DATED 18.9.2019 SUBMITTED BY PETITIONER BEFORE THE SUB DIVISIONAL MAGISTRATE, FORT KOCHI.