K.V.Satheesan vs The State Of Kerala
2024 Latest Caselaw 30826 Ker

Kerala High Court

K.V.Satheesan vs The State Of Kerala on 30 October, 2024

WP(C) No.2947/2017                         1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
           Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                              WP(C) NO. 2947 OF 2017
   PETITIONERS:

      1. K.V.SATHEESAN , S/O.VASU, AGED 53, KALLAMPARAMBIL,EDAVILANGU
         VILLAGE, EDAVILANGU DESOM,EDAVILANGU.P.O., KODUNGALLUR
         TALUK,THRISSUR DISTRICT.680 671.
      2. E.R.BEENA , W/O.SATHEESAN, AGED 48, KALLAMPARAMBIL,EDAVILANGU
         VILLAGE, EDAVILANGU DESOM,EDAVILANGU.P.O., KODUNGALLUR
         TALUK,THRISSUR DISTRICT.680 671.

   RESPONDENTS:

      1. THE STATE OF KERALA ,REPRESENTED BY THE SECRETARY TO REVENUE
         DEPARTMENT,GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.695 001.
      2. THE COMMISSIONER OF LAND REVENUE, PUBLIC OFFICES
         COMPLEX,THIRUVANANTHAPURAM.695 033.
      3. THE DISTRICT COLLECTOR CIVIL STATION, AYYANTHOLE,THRISSUR-680 003.
      4. THE DISTRICT REGISTRAR CHEMPUKAVU, THRISSUR.680 020.
      5. THE SUB REGISTRAR KATTOOR, THRISSUR DISTRICT.680 702.

        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 stay all proceedings pursuant to Ext P7 order pending disposal
   of the above writ petition (Civil) and pass such other orders as are
   deemed fit and necessary in the interest of justice and for the proper and
   effective adjudication of the case.
        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
   DR.V.N.SANKARJEE, SRI.V.N.MADHUSUDANAN, SRI.S.SIDHARDHAN, SMT.M.SUSEELA,
   SMT.R.UDAYA JYOTHI & SRI.M.M.VINOD Advocates for the petitioners and of
    SRI.JUSTIN JACOB,SENIOR GOVERNMENT PLEADER     for the respondents, the
   court passed the following:
 WP(C) No.2947/2017                           2/3




                           HARISANKAR V. MENON, J.
                     -------------------------------
                              W.P.(C) No.2947 of 2017
                     -------------------------------
                       Dated this the 30th day of October 2024

                                        ORDER

Sri.Justin Jacob, learned Senior Government Pleader, would

point out that the issue in this writ petition is with respect to a

document, which essentially is a correction deed, seeking to

rectify a mistake in the sale deed. In view of the latest judgment

of this Court in W.P.(C) No.1533 of 2019, such documents need

not be subjected to additional stamp duty.

Post in the admission list on 08.11.2024.

Sd/-

HARISANKAR V. MENON, JUDGE Skk/30.10.2024

30-10-2024 /True Copy/ Assistant Registrar

EXHIBIT P7 TRUE COPY OF THE ORDER DATED 1.11.2016 ISSUED BY THE 4TH RESPONDENT TOGETHER WITH THE 2ND RESPONDENT'S ORDER DATED 3.4.2015.

30-10-2024 /True Copy/ Assistant Registrar