P.A. Rajan vs District Collector
2024 Latest Caselaw 26925 Ker

Kerala High Court

P.A. Rajan vs District Collector on 6 September, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C) No. 31585/2024

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               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946
                         WP(C) NO. 31585 OF 2024

PETITIONER:

           P.A. RAJAN
           AGED 69 YEARS, S/O. LATE P.M. ALEXANDER,
           PUNTHALA HOUSE, AYYAMKOICKAL MURI,
           ERATHU VILLAGE, VADAKEDATHUKAVU POST,
           ADOOR TALUK, PIN - 691526
           BY ADVS.
           JACOB P.ALEX
           JOSEPH P.ALEX
           MANU SANKAR P.
           AMAL AMIR ALI
RESPONDENTS:

     1     DISTRICT COLLECTOR
           CIVIL STATION, PATHANAMTHITTA, PIN - 689645
     2     TAHSILDAR (LAND RECORDS),
           TALUK OFFICE, ADOOR, PIN - 691523
     3     VILLAGE OFFICER
           VILLAGE OFFICE, ADOOR, PIN - 691523
     4     EXECUTIVE ENGINEER (ROADS)
           PWD ROADS DIVISION, NEAR COLLECTORATE,
           PATHANAMTHITTA, PIN - 689645
     5     ASST. EXECUTIVE ENGINEER
           PWD ROADS SUB DIVISION, ADOOR, PIN - 691523
           VIDYA KURIAKOSE, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 31585/2024

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                          JUDGMENT

The petitioner claims to be the owner of 59.264 Cents of land in

Adoor Village. The Re-Survey was conducted in respect of the said

property and the petitioner is aggrieved by the said Re-Survey.

According to the petitioner, after the Re-Survey, his property has been

arbitrarily and illegally reduced to 20.65 Ares. Hence, he preferred

Ext.P6 revision petition before the respondent No.1 under Section 13A

of the Kerala Survey and Boundaries Act, 1961. The limited prayer in

this writ petition is to give a direction to the respondent No.1 to

dispose of Ext.P6 revision within a time frame.

Having heard Sri.Jacob P. Alex, 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

respondent No.1 to dispose of Ext.P6 revision, in accordance with law,

after hearing the petitioner, within a period of six months from the

date of receipt of a copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

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APPENDIX OF WP(C) 31585/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT NO. 66 DATED 02.01.1996 ISSUED FROM VILLAGE OFFICE, ADOOR

EXHIBIT P2 TRUE COPY OF THE LAND TAX RECEIPT NO.

KL03010104566/2024 DATED 14.05.2024 ISSUED FROM VILLAGE OFFICE, ADOOR

EXHIBIT P3 TRUE COPY OF THE SKETCH PREPARED AFTER SURVEY MEASUREMENT OF THE PROPERTY OF PETITIONER (UNDATED)

EXHIBIT P4 TRUE COPY OF THE SITE PLAN DATED 03.06.1989 APPROVED BY ASSISTANT ENGINEER, ADOOR PANCHAYAT

EXHIBIT P5 TRUE COPY OF THE LAND RELINQUISHMENT APPLICATION DATED 19.11.1982 SUBMITTED BY MATHEW ALEXANDER (FATHER OF PETITIONER)

EXHIBIT P6 TRUE COPY OF THE REVISION APPLICATION DATED 30.08.2024 SUBMITTED BY THE PETITIONER BEFORE THE DISTRICT COLLECTOR, PATHANAMTHITTA