Jacob Chumakkeril Chacko vs State Of Kerala
2024 Latest Caselaw 29494 Ker

Kerala High Court

Jacob Chumakkeril Chacko vs State Of Kerala on 17 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C).No.28742/2024
                                    1


                                              2024:KER:77068
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

  THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA,

                                   1946

                        WP(C) NO. 28724 OF 2024

PETITIONERS:

    1          JACOB CHUMAKKERIL CHACKO, AGED 63 YEARS
               S/O CHACKO, CHUMAKKERIL HOUSE, PULLOZHAM KARA,
               PAMPADY P.O, PAMBADY VILLAGE, KOTTAYAM TALUK.,
               PIN - 686502

    2          JEBIN C JACOB, AGED 32 YEARS
               S/O JACOB CHUMAKKKERIL CHACKO, CHUMAKKERIL
               HOUSE, PULLOZHAM KARA, PAMPADY P.O, PAMBADY
               VILLAGE, KOTTAYAM TALUK, PIN - 686502

               BY ADVS. C.DILIP
               P.N.VIJAYAN NAIR, JIJO JOSEPH


RESPONDENTS:

    1          STATE OF KERALA, REPRESENTED BY THE PRINCIPAL
               SECRETARY, REVENUE DEPARTMENT, GOVERNMENT
               SECRETARIATE, THIRUVANANTHAPURAM.- 685001

    2          DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD,
               ERNAKULAM, PIN-682030.

    3          TAHSILDAR, MUVATTUPUZHA TALUK, MINI CIVIL
               STATION, VAZHAPPILLY, MUVATTUPUZHA. - 686669

    4          TALUK SURVEYOR, MUVATTUPUZHA TALUK, MINI CIVIL
               STATION, VAZHAPPILLY, MUVATTUPUZHA. - 686669

               SRI.RAJEEV JYOTHISH GEORGE, GP


        THIS    WRIT    PETITION   (CIVIL)   HAVING   BEEN   FINALLY
HEARD ON 17.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(C).No.28742/2024
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                                                    2024:KER:77068




                             JUDGMENT

The petitioners submitted Exts.P4 to P6 (Form 10)

applications to conduct the survey of their land and to fix the

boundary before the 3rd respondent. The grievance of the

petitioners is that, the 3rd respondent is not acting upon

Exts.P4 to P6. It is in these circumstances, they have

approached this Court.

Having heard Sri. C. Dilip, the learned counsel for the

petitioners and Sri. Rajeev Jyothish George, the learned

Government Pleader, this writ petition is disposed of with a

direction to the respondents 3 and 4 to consider and dispose

of Exts.P4 to P6 applications submitted by the petitioners,

after hearing the petitioners, within a period of four months

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

sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

2024:KER:77068 APPENDIX OF WP(C) 28724/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE PHOTO COPY OF SALE DEED NO 1695/2017 OF S.R.O, KOOTHATTUKULAM DATED 29.11.2017.

Exhibit P2 TRUE PHOTO COPY OF SALE DEED NO 1694/2017 OF S.R.O, KOOTHATTUKULAM DATED 29.11.2017

Exhibit P3 TRUE PHOTO COPY OF PURCHASE CERTIFICATE DATED 24.09.1986 ISSUED BY THE LAND TRIBUNAL, PERUMBAVOOR

Exhibit P4 TRUE PHOTO COPY OF APPLICATION DATED 21.06.2024 SUBMITTED BY THE FIRST PETITIONER BEFORE THE THIRD RESPONDENT RELATED WITH 6.06 ARES IN SY.NO.419/4/1 OBTAINED AS PER SALE

Exhibit P5 TRUE PHOTO COPY OF APPLICATION DATED 21.06.2024 SUBMITTED BY THE FIRST PETITIONER BEFORE THE THIRD RESPONDENT RELATED WITH 1.63 ARES IN SY.NO.419/4 OBTAINED AS PER KRAYA CERTIFICATE

Exhibit P6 TRUE PHOTO COPY OF APPLICATION DATED 21.06.2024 SUBMITTED BY THE SECOND PETITIONER BEFORE THE THIRD RESPONDENT RELATED WITH 4.05 ARES IN SY.NO.419/4/1 OBTAINED AS PER SALE DEED NO.1694/2017.