Moulana Azad Educational & Charitable ... vs State Of Kerala
2025 Latest Caselaw 110 Ker

Kerala High Court

Moulana Azad Educational & Charitable ... vs State Of Kerala on 9 May, 2025

WP(C) NO. 16856 OF 2025

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                                               2025:KER:33703
            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

        THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

  FRIDAY, THE 9TH DAY OF MAY 2025 / 19TH VAISAKHA, 1947

                       WP(C) NO. 16856 OF 2025

PETITIONER/S:

               MOULANA AZAD EDUCATIONAL & CHARITABLE TRUST
               P.GANGADHARAN ROAD, MARUNNUKADA, PALLURUTHY
               P.O., KOCHI REPRESENTED BY ITS SECRETARY M.JAMAL
               KUNJU, PIN - 682006

               BY ADVS.
               K.T.THOMAS
               MATHEW BOB KURIAN
               NIKHIL BERNY
               ASHWIN JOSEPH PAUL
RESPONDENT/S:

    1          STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT,
               DEPARTMENT OF REVENUE, SECRETARIAT,
               THIRUVANATHAPURAM, PIN - 695001

    2          THE DISTRICT COLLECTOR
               ERNAKULAM, COLLECTORATE, CIVIL STATION,
               KAKKANAD, ERNAKULAM, PIN - 682011

    3          THE TAHSILDAR
               TALUK OFFICE, FORT KOCHI, KOCHI, PIN - 682001

    4          THE VILLAGE OFFICER
               VILLAGE OFFICE, RAMESWARAM, PALLURUTHY, KOCHI,
               PIN - 682006

               BY ADV. SRUI.RAJEEV JYOTHISH GEORGE, GP


        THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   09.05.2025,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 16856 OF 2025

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                                                  2025:KER:33703
            HARISANKAR V. MENON, J
     ---------------------------------------------
             WP(C) No.16856 of 2025
     ----------------------------------------------
      Dated this the 09th day of May 2025

                       JUDGMENT

The captioned writ petition is filed by the

petitioner, a charitable trust, stated to be running a school,

pointing out that it has filed Ext.P3 application before the

1st respondent herein under the relevant provisions of the

Assignment of Land Within the Municipal and Corporation

Areas Rules, 1995, seeking assignment of certain land on

registry.

2. Having considered the averments in the

writ petition and the contentions urged, this writ petition

would stand disposed of, directing the 1st respondent to

consider and pass orders on Ext.P3 application, after

hearing the petitioner also, as expeditiously as possible, at

any rate, within a period of two months from today.

3. It is made clear that, till the disposal of

Ext.P3 application as above, the respondents are not to WP(C) NO. 16856 OF 2025

2025:KER:33703 interfere with the properties covered by Ext.P3 application

as above.

Sd/-

HARISANKAR V. MENON

DM JUDGE WP(C) NO. 16856 OF 2025

2025:KER:33703 APPENDIX OF WP(C) 16856/2025

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NO OBJECTION CERTIFICATE DATED 18.08.2003 ISSUED BY GOVERNMENT OF KERALA

Exhibit P2 TRUE COPY OF THE CERTIFICATE DATED 20.10.2004 ALONGWITH SKETCH ISSUED BY TAHSILDAR, KOCHI

Exhibit P3 TRUE COPY OF THE APPLICATION DATED JUNE 2003 SUBMITTED BY PETITIONER WITHOUT ENCLOSURES

Exhibit P4 TRUE COPY OF THE REPORT DATED 15.10.2019 SUBMITTED BY 3RD RESPONDENT TO 2ND RESPONDENT

Exhibit P5 TRUE COPY OF THE BASIC TAX RECEIPT DATED 20.04.2021 FOR THE YEAR 2021-22 ISSUED BY VILLAGE OFFICER, RAMESHWARAM