Rajan N C vs The State Of Kerala
2024 Latest Caselaw 29218 Ker

Kerala High Court

Rajan N C vs The State Of Kerala on 10 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C).No.28986/2024
                               1


                                            2024:KER:75314
          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. 28986 OF 2024

PETITIONER:

           RAJAN N C, AGED 65 YEARS
           S/O CHENANKUTTY, RESIDING IN THE ADDRESS
           NOCHIYIL HOUSE, VARAKKARA P O, THRISSUR
           DISTRICT,PIN - 680302


           BY ADV G.SREEKUMAR (CHELUR)


RESPONDENTS:

    1      THE STATE OF KERALA
           REPRESENTED BY THE SECRETARY TO THE
           GOVERNMENT, DEPARTMENT OF REGISTRATION,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM P
           O, THIRUVANANTHAPURAM DISTRICT, PIN - 695001

    2      THE DEPUTY INSPECTOR GENERAL
           REGISTRATION DEPARTMENT, CENTRAL ZONE,
           CHEMBUKKAVU P O, THRISSUR DISTRICT- 680020

    3      THE TALUK TAHSILDAR
           OFFICE OF THE TALUK TAHSILDAR, MUKUNDAPURAM
           TALUK OFFICE, IRINJALAKUDA P O, THRISSUR
           DISTRICT, PIN - 680121

    4      THE VILLAGE OFFICER
           OFFICE OF THE VILLAGE OFFICER, AMBALLUR
           VILLAGE OFFICE, ALAGAPPA NAGAR P O, THRISSUR
           DISTRICT,, PIN - 680302

    5      THE VILLAGE OFFICER
           CHENGALUR VILLAGE OFFICE, CHENGALUR P O,
           THRISSUR DISTRICT, PIN - 680312
 W.P.(C).No.28986/2024
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                                                      2024:KER:75314
    6      THE DISTRICT COLLECTOR
           OFFICE OF THE DISTRICT COLLECTOR, CIVIL LINES,
           COLLECTORATE, AYYANTHOLE P O, THRISSUR PIN -
           680003


               Sri.RAJEEV JYOTHISH GEORGE, GP


        THIS    WRIT    PETITION   (CIVIL)   HAVING    BEEN   FINALLY
HEARD ON 10.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(C).No.28986/2024
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                                                   2024:KER:75314


                             JUDGMENT

The petitioner lodged Ext.P2 complaint before the 2nd

respondent alleging that various documents are created

violating law including Ext.P1 document. According to him,

Ext.P1 was created illegally and it has to be cancelled. The

writ petition has been filed to give a direction to the 2 nd

respondent to dispose of Ext.P2 complaint within a time

frame.

The learned Government Pleader Sri. Rajeev

Jyothish George on instructions submits that Ext.P2

complaint has already been disposed of by the 2 nd

respondent and it has been communicated to the petitioner.

The submission is recorded and the writ petition is closed,

reserving liberty of the petitioner to challenge the order

passed by the 2nd respondent before the competent authority

in accordance with law.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

2024:KER:75314 APPENDIX OF WP(C) 28986/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DOCUMENT BEARING NO.

678 OF 1965 OF THE NELLAYI SRO DATED 27.02.1965

Exhibit P2 TRUE COPY OF THE COMPLAINT OF THE PETITIONER DATED 12.06.2024 BEFORE THE 2ND RESPONDENT

Exhibit P3 TRUE COPY OF THE HEARING NOTICE RECEIVED BY THE PETITIONER DATED 22.05.2024