Discover India Tours Pvt Ltd vs State Of Kerala
2026 Latest Caselaw 81 Ker

Kerala High Court

Discover India Tours Pvt Ltd vs State Of Kerala on 6 January, 2026

                                                    2026:KER:295​
                                                    ​
​WP(C) No.23 of 2026​                 ​1​


             IN THE HIGH COURT OF KERALA AT ERNAKULAM​
             ​

                              PRESENT​
                              ​

             THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN​
             ​

                  TH​
                  ​
    TUESDAY, THE 6​
    ​                 DAY OF JANUARY 2026 / 16TH POUSHA,​​
                      ​                                  1947​

                        WP(C) NO. 23 OF 2026​
                        ​

PETITIONER:​
​

             ​ISCOVER INDIA TOURS PVT LTD​
             D
             REPRESENTED BY ITS DIRECTOR, SANDEEP KALRA, AGED 68,​
             ​
             S/O T.R KALRA , D-21, KALKAJI, NEW DELHI, PIN - 110019​
             ​


             ​Y ADVS.​
             B
             SRI.JOSEPH GEORGE​
             ​
             SHRI.P.A.REJIMON​
             ​
             SMT.NIKITA NAIR C.S.​
             ​
             SHRI.VIVEKJOS PUTHUKULANGARA​
             ​
             SMT.MAHIMA MERINE REJI​
             ​
             SMT.TREASA ANN JOHN​
             ​

RESPONDENTS:​

​

1​ ​ ​TATE OF KERALA​ S REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,​ ​ DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIATE,​ ​ THIRUVANANTHAPURAM, PIN - 695001.​ ​

2​ ​ ​HE TAHASILDAR (L.R)​ T TALUK OFFICE, CHAVAKKAD, THRISSUR DISTRICT, PIN -​ ​ 680506​ ​

3​ ​ ​HE TALUK SURVEYOR​ T TALUK OFFICE CHAVAKKAD, THRISSUR DISTRICT, PIN - 680506​ ​

4​ ​ ​HE VILLAGE OFFICER​ T NATTIKA, THRISSUR DISTRICT, PIN - 680566​ ​

5​ ​ ​HE DISTRICT COLLECTOR​ T COLLECTORATE, AYYANTHOLE P.O, THRISSUR DISTRICT, PIN -​ ​ 680003​ ​ 2026:KER:295​ ​ ​WP(C) No.23 of 2026​ ​2​

OTHER PRESENT:​ ​

SR GP SMT DEEPA NARAYANAN​ ​

​HIS​ ​ T WRIT​ ​ PETITION​ ​ (CIVIL)​ ​ HAVING​ ​ COME​ ​ UP​ ​ FOR​​ ADMISSION​ ON​ ​ ​ 06.01.2026,​ ​ THE​ ​ COURT​ ​ ON​ ​ THE​ ​ SAME​ ​DAY​ ​DELIVERED​ ​ THE​ FOLLOWING:​ ​ 2026:KER:295​ ​ ​WP(C) No.23 of 2026​ ​3​

JUDGMENT​ ​

The​ ​ ​ petitioner​ ​ claims​ ​ title​ ​ to​ ​ 47.35​ ​ ares​ ​ of​ ​ land​ ​ in​

Nattika​ ​ ​ village,​ ​ as​ ​ per​ ​ sale​ ​ deed​ ​ No.942​ ​ of​ ​ 2004​ ​ of​

S.R.O.,​ ​ ​ Thriprayar.​ ​ The​ ​ petitioner​ ​ filed​ ​ an​ ​ application​

in​ ​ ​ Form​ ​ 10​ ​ as​ ​ per​ ​ Rule​ ​ 43​ ​ of​ ​ the​ ​ Kerala​ ​ Surveys​ ​ and​

Boundaries​ ​ ​ Rules.​ However,​ ​ ​ there​ ​ is​ ​ no​ ​ action​ ​ on​ ​ the​ nd​ ​ part of the 2​ ​ respondent Tahsildar, is the grievance.​ ​

2.​ ​ ​ Having​ ​ heard​ ​ the​ ​ learned​ ​ counsel​ ​ for​ ​ the​ ​ petitioner​

and​ ​ ​ the​ ​ learned​ ​ Government​ ​ Pleader,​ ​ this​ ​ Court​ ​ directs​

​ 2​n​d​ ​ the​ ​ respondent​ ​ Tahsildar​ ​ to​ ​ consider​ ​ the​ ​ petitioner's​

application​​ ​ in​​ Form​​ 10,​​ produced​​ at​​ Ext.P2,​​ in​​ accordance​

with​ ​ ​ law,​ ​ expeditiously,​ ​ at​ ​ any​ ​ rate,​ ​ within​ ​ a​ ​ period​ ​ of​

three​ ​ ​ months​ ​ from​ ​ the​ ​ date​ ​ of​ ​ receipt​ ​ of​ ​ a​ ​ copy​ ​ of​ ​ this​

judgment.​ ​ The​ ​ ​ petitioner​ ​ will​ ​ produce​ ​ a​ ​ copy​ ​ of​ ​ this​ nd​ ​ judgment before the 2​ ​ respondent, for compliance.​ ​

This Writ Petition will stand disposed of as above.​ ​

Sd/-​ ​

C. JAYACHANDRAN​ ​ JUDGE​ ​

​smp​ 2026:KER:295​ ​ ​WP(C) No.23 of 2026​ ​4​

APPENDIX OF WP(C) NO. 23 OF 2026​ ​

PETITIONER EXHIBITS​ ​

Exhibit P-1​ ​ ​RUE​ ​ T PHOTOCOPY​ ​OF​ ​LAND​ ​TAX​ ​ RECEIPT​ ​NO:​ KL08040201052/2024​​ ​ DATED​​21-03-2024​​ ISSUED​​BY​ THE VILLAGE OFFICER NATTIKA​ ​ Exhibit P-2​ ​ TRUE​ ​ ​ PHOTOCOPY​ ​OF​ ​THE​ ​APPLICATION​ ​ DATED​ 07-10-2025​​ ​ SUBMITTED​​BY​​THE​​PETITIONER​​BEFORE​ 2ND​ ​ ​ RESPONDENT​ ​ IN​ ​ FORM​ ​10​ ​ OF​ ​ KERALA​ ​ SURVEY​ AND BOUNDARIES RULES​ ​ Exhibit P-3​ ​ TRUE​ ​ ​ PHOTOCOPY​ ​OF​ ​ POSTAL​ ​ RECEIPT​ ​ DATED​ 12-11-2025​ ​