K. Gowri Shankar vs The District Collector
2024 Latest Caselaw 29544 Ker

Kerala High Court

K. Gowri Shankar vs The District Collector on 17 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                              2024:KER:77216



          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. 36437 OF 2024

PETITIONER:

         K. GOWRI SHANKAR
         AGED 68 YEARS
         S/O. KOCHUKUTTY AMMA KADAMAMKANDATH HOUSE,
         KALVARI ROAD POONTHOLE P.O., THRISSUR DISTRICT,
         PIN - 680004


         BY ADVS.
         V.N.HARIDAS
         SAIFUDEEN T.S
         B.SHAMEERA
         NIMISHAMOL SASIDHARAN




RESPONDENTS:

    1    THE DISTRICT COLLECTOR
         COLLECTORATE, 1ST FLOOR, CIVIL STATION,
         AYYANTHOLE, THRISSUR, PIN - 680003

    2    THE TAHSILDAR (LR)
         THALAPPILLY TALUK OFFICE, WADAKKANCHERRY,
         THRISSUR DISTRICT, PIN - 680623

    3    THE TALUK SURVEYOR
         THRISSUR TALUK OFFICE, OPP. TOWN HALL,
         CHEMBUKAVU, THRISSUR, PIN - 680020
                                                    2024:KER:77216
WP(C) NO.36437 OF 2024
                                 2

    4       THE VILLAGE OFFICER
            PERINGANDOOR VILLAGE OFFICE, PERINGANDOOR,
            MULANGUNATHUKAVU THRISSUR DISTRICT, PIN - 680581


            BY ADV.
            SMT. VIDYA KURIAKOSE - GOVERNMENT PLEADER



     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   17.10.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                 2024:KER:77216
WP(C) NO.36437 OF 2024
                               3



                         JUDGMENT

The petitioner preferred Ext.P5 Form No.10 application

before the 2nd respondent to survey her land and fix the

boundaries. The grievance of the petitioner is that the 2 nd

respondent is not acting upon Ext.P5 application. It is in

these circumstance, the petitioner has approached this

Court.

2. Having heard Adv. B. Shameera, 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 2 nd respondent

to consider and act upon Ext.P5 Form No.10 application, in

accordance with law, after hearing the petitioner within a

period of four months, from the date of receipt of a copy of

this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR 2024:KER:77216 WP(C) NO.36437 OF 2024

APPENDIX OF WP(C) 36437/2024

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED BEARING NO.307 DATED 29.01.1983

Exhibit P2 A TRUE COPY OF THE ENCUMBRANCE CERTIFICATE ISSUED FROM THE SRO WADAKKANCHERRY FOR THE PERIOD FROM 01.01.1983 TO 31.12.1991 DATED 15.03.2023

Exhibit P3 A TRUE COPY OF THE ENCUMBRANCE CERTIFICATE ISSUED FROM THE SRO WADAKKANCHERRY FOR THE PERIOD FROM 01.01.1983 TO 17.01.2023 DATED 21.01.2023

Exhibit P4 A TRUE COPY OF THE THANDAPPER REGISTER ISSUED FROM THE VILLAGE OFFICE DATED 15.02.2023

Exhibit P5 A TRUE COPY OF THE APPLICATION IN FORM NUMBER 10 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 24.07.2024

Exhibit P6 A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 24.07.2024 GIVEN BY THE OFFICE OF THE 2ND RESPONDENT

RESPONDENTS' EXHIBITS: NIL