George Chacko vs State Of Kerala
2024 Latest Caselaw 29131 Ker

Kerala High Court

George Chacko vs State Of Kerala on 10 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C) No. 35693 of 2024

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                                                         2024:KER:75366

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

    THURSDAY, THE 10TH DAY OF OCTOBER 2024 / 18TH ASWINA, 1946

                        WP(C) NO. 35693 OF 2024

PETITIONER:
           GEORGE CHACKO
           AGED 70 YEARS, S/O LATE CHACKO,
           PUTHUKERIL(H) VADACODE POST ,
           THRIKKAKARA NORTH VILLAGE,
           KANAYANNOR TALUK ERNAKULAM,, PIN - 682021

            BY ADVS.
            K.C.ELDHO
            S.BIJILAL
            ALMAJITHA FATHIMA
            HIMA JOSEPH
RESPONDENTS:
     1     STATE OF KERALA
           REPRESENTED BY SECRETARY TO THE GOVERNMENT
           DEPARTMENT OF LAND REVENUE
           GOVERNMENT SECRETARIATE
           THIRUVANANTHAPURAM, PIN - 695001
     2      THE TAHSILDAR
            KANAYANOOR TALUK
            OFFICE OF THE TAHSILDAR
            ERNAKULAM, PIN - 682312
     3      THE VILLAGE OFFICER
            THRIKAKKARA NORTH VILLAGE
            KOONANTHAI, EDAPALLY, PIN - 682024
     4      ANIL KUMAR
            S/O KUMARAN PUTHENPURAYIL
            VADACODE POST ERNAKULAM, PIN - 682021
            VIDYA KURIAKOSE, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 35693 of 2024

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                            JUDGMENT

The petitioner claims to be the owner in possession of 4.05

Ares of property comprised in Re-Survey No.391/5, Block 5 of

Thrikkakara North Village. The petitioner preferred Ext.P2

application before the respondent No.2 to fix the northern

boundary of his property. The limited prayer in this writ petition

is to give a direction to the respondent No.2 to consider and

dispose of Ext.P2 application.

Having heard Adv.Hima Joseph, the learned counsel

appearing for the petitioner and Smt.Vidya Kuriakose, the

learned Government Pleader, this writ petition is disposed of with

a direction to the respondent No.2 to consider and dispose of

Ext.P2 application for fixation of boundary, after hearing the

petitioner as well as the respondent No.4, within a period of

three months from the date of receipt of a copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

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2024:KER:75366

APPENDIX OF WP(C) 35693/2024

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF TAX RECEIPT EVIDENCING PAYMENT OF LATEST LAND TAX 12/7/2010

EXHIBIT P2 A TRUE COPY OF THE PETITION FOR FIXATION OF NORTHERN BOUNDARY OF EXHIBIT P1 PROPERTY ALONG WITH THE COPY OF THE RESPECTIVE TITLE DEEDS DATED 23/8/2024 SUBMITTED BY THE PETITIONERTO THE 2ND RESPONDENT