R.Sivasankaran Nair vs State Of Kerala
2024 Latest Caselaw 30006 Ker

Kerala High Court

R.Sivasankaran Nair vs State Of Kerala on 22 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
          Tuesday, the 22nd day of October 2024 / 30th Aswina, 1946
                          WP(C) NO. 1424 OF 2009(T)
PETITIONERS:

  1. R.SIVASANKARAN NAIR THAZHAYAMANNIL ELANTHOOR P.O. PATHANAMTHITTA,
     NOW RESIDING AT, RAMANILAYAM, SANTHANPARA P.O. UDUMPANCHOLA TALUK,,
     IDUKKI DISTRICT.
  2. T.R.DAMODARAN NAIR CO.R.SIVASANKARAN NAIR. -DO- -DO-

RESPONDENTS:

  1. STATE OF KERALA REP. BY ITS SECRETARY, REVENUE DEPARTMENT,,
     SECRETARIAT, TRIVANDRUM.
  2. THE DISTRICT COLLECTOR, KOTTAYAM.
  3. THE TAHSILDAR, KANJIRAPPALLY, KOTTAYAM DISTRICT.
  4. THE VILLAGE OFFICER, MANIMALA, KOTTAYAM DISTRICT.
  5. THE DIVISIONAL FOREST OFFICER, KOTTAYAM.

     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct respondent No.3 to make a provisional demarcation of the
property held by the petitioner under Ext.P3 title deed and effect
mutation in favour of the petitioner with respect to 50 acres of property
in Survey No.116/1-C 27 of Manimala Village which now forms part of Re-
survey Block No.21-326 part of Manimala Village, Kanjirappally Taluk,
Kottayam District until the disposal of the Writ Petition.

     This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S SRI.N.JAMES KOSHY, SRI.T.SANJAY Advocates for the petitioners,
 SRI.T.P. SAJAN, SPECIAL GOVERNMENT PLEADER(FOREST)for R5 (B/O), the court
passed the following:
          True copy of the assignment deed No. 987 of 1962 of S.R.O. Ranni executed in
Ext.P3
         favour of the petitioner by Avittamnal Ravivarma Thampuran dt: 13-3-1962.
                      HARISANKAR V. MENON, J.
               -------------------------------
         W.P.(C) Nos.4452 of 2006, 18154 of 2008, 18536 of 2008,
       18538 of 2008, 18565 of 2008, 18593 of 2008, 18615 of 2008,
       654 of 2009, 656 of 2009, 1424 of 2009, 1797 of 2009, 1821 of
                  2009, 2859 of 2010 and 18927 of 2010
               -------------------------------
                 Dated this the 22nd day of October 2024

                                    ORDER

It is pointed out by Sri.T.P. Sajan, the learned Special

Government Pleader (Forest), that the issue involved in these

writ petitions can be finally disposed of only after the disposal

of the appeal filed against the judgment in M.S.A. No.1 of

1981 pending before the Apex Court as S.L.P. No.2291 of

2019.

Post on 20.12.2024.

Sd/-

HARISANKAR V. MENON, JUDGE Skk/26.10.2024

22-10-2024 /True Copy/ Assistant Registrar