Jayaprakashan.P.P vs Tahsildar
2024 Latest Caselaw 33676 Ker

Kerala High Court

Jayaprakashan.P.P vs Tahsildar on 21 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

WP(C) No.24445/2024                            1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
           Thursday, the 21st day of November 2024 / 30th Karthika, 1946
                             WP(C) NO. 24445 OF 2024(E)
   PETITIONER:

          JAYAPRAKASHAN P.P., AGED 58 YEARS, S/O. KUMARAN, PADIKKAPARAMBIL
          HOUSE, EDAPPAL P.O., MALAPPURAM DISTRICT P.O., PIN - 679576

                  BY ADVOCATES

                  SRI.V.M.KRISHNAKUMAR

   RESPONDENTS:

      1. TAHSILDAR PONNANI TALUK, TALUK OFFICE, PONNANI P.O., MALAPPURAM, PIN
         - 679577
      2. TALUK SURVEYOR, PONNANI TALUK, TALUK OFFICE, PONNANI P.O.,
         MALAPPURAM, PIN - 679577
      3. VILLAGE OFFICER, PURATHUR VILLAGE OFFICE, UDINIKKARA ROAD, EDAPPAL,
         MALAPPURAM DISTRICT PIN -679576 *THE ADDRESS OF THE RESPONDENTS 1 TO
         3 OCCURING IN THE CAUSE TITLE IN WP(C) NO. 24445/2024 IS CORRECTED
         AS : "1. TAHSILDAR, TIRUR TALUK, TIRUR MINI CIVIL STATION BUILDING,
         MALAPPURAM DISTRICT, TIRUR, KERALA PIN - 676101. 2. TALUK SURVEYOR,
         TIRUR TALUK, TIRUR MINI CIVIL STATION BUILDING , MALAPPURAM
         DISTRICT, TIRUR, KERALA PIN - 676101. 3. VILLAGE OFFICER, VILLAGE
         OFFICE, PURATHUR VILLAGE, KAVILAKKAD, TIRUR, MALAPPURAM PIN -
         676102" AS PER ORDER DATED 21.11.2024 IN IA-1/2024 IN WP(C) NO.
         24445/2024.

                  BY GOVERNMENT PLEADER FOR RESPONDENTS


        This Writ Petition (Civil) having come up for orders on 21.11.2024,
   and this court's judgment dated 10.07.2024, the court on the same day
   passed the following:

                                           ORDER

In view of the order in I.A.No.1/2024, the repondents are given three months time from today to comply with the judgment. The petitioner shall serve a copy of the amended judgment to the respondents.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

21-11-2024 /True Copy/ Assistant Registrar