Kerala High Court
C.V.Joseph vs The District Collector on 3 October, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
W.P.(C) No. 24603 of 2024
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2024:KER:73372
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
WP(C) NO. 24603 OF 2024
PETITIONER:
C.V.JOSEPH,
AGED 56 YEARS,S/O. VARGHESE,
CHAKKAN HOUSE, KORMALADESOM,
KUTTICHIRA VILLAGE, KUTTICHIRA P.O.,
THRISSUR DISTRICT, PIN - 680724
BY ADV JOHN K.GEORGE
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
COLLECTORATE,
THRISSUR DISTRICT, PIN - 680003
2 THE REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFICER,
IRINJALAKKUDA, THRISSUR DISTRICT, PIN - 680121
3 THE TAHSILDAR, TALUK OFFICE, CHALAKKUDY,
THRISSUR DISTRICT, PIN - 680307
4 THE VILLAGE OFFICER,
OFFICE OF THE VILLAGE OFFICER,
KUTTICHIRA VILLAGE, KUTTICHIRA P.O.,
THRISSUR DISTRICT, PIN - 680724
5 THE SUPERINTENDENT,
OFFICE OF THE SUPERINTENDENT,
SURVEY AND LAND RECORDS,
COLLECTORATE THRISSUR, PIN - 680003
6 THE DISTRICT SURVEY SUPERINTENDENT
THRISSUR DISTRICT- 680003
[ADDL R6 SUO MOTU IMPLEADED AS PER ORDER DATED
03/10/2024 IN WP(C) 24603/2024]
DEEPA V., GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 24603 of 2024
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JUDGMENT
The petitioner submitted Ext.P4 Form-10 application before
the respondent No.3 to survey his land. The petitioner has
approached this Court to give a direction to respondent Nos. 1, 2
and 5 to complete the survey within a time frame.
2. I have heard Sri.John K.George, the learned counsel
appearing for the petitioner and Smt.Deepa V., the learned
Government Pleader.
3. The learned Government Pleader submits that the
respondent No.3 has already considered Ext.P4 application, but,
since the property is an un-surveyed land, the property has to be
measured in accordance with Rule 67 of the Kerala Survey and
Boundaries Rules, 1964. The learned Government Pleader
submits that the property of the petitioner can be surveyed
within a period of six months.
Hence, this writ petition is disposed of with a direction to the
additional respondent No.6 to complete the survey of the
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property of the petitioner, within a period of six months from the
date of receipt of a copy of this judgment.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
APA
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APPENDIX OF WP(C) 24603/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE CERTIFICATE ISSUED BY GOVERNMENT
MEDICAL COLLEGE, THRISSUR DATED 23/09/2009
EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 01/07/2023
ISSUED BY THE VILLAGE OFFICE, KUTTICHIRA
EXHIBIT P3 A TRUE COPY OF THE APPLICATION DATED 13/03/2023
SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT
EXHIBIT P4 A TRUE COPY OF THE APPLICATION DATED 24/11/2023
SUBMITTED BY THE PETITIONER TO THE TALUK SURVAYOR
EXHIBIT P5 A TRUE COPY OF THE APPLICATION DATED 02/12/2023
SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT
EXHIBIT P6 A TRUE COPY OF THE COMMUNICATION DATED 23/03/2024
ISSUED BY THE 3RD RESPONDENT
EXHIBIT P7 A TRUE COPY OF THE APPLICATION DATED 08/05/2024
SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT
EXHIBIT P8 A TRUE COPY OF THE PETITION DATED 18/06/2024
SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT
