Kerala High Court
Damodaran vs Regional Survey Joint Director
Author: K.Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
TUESDAY,THE 21ST DAY OF JULY 2015/30TH ASHADHA, 1937
WP(C).No. 534 of 2010 (N)
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PETITIONER(S):
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DAMODARAN, AGED 84,
S/O. VELAYUDHAN, MOOLAYAM VEEDU,
PARUTHIPALLI, PARUTHIPALLI P.O.,
REPRESENTED BY POWER OF ATTORNEY HOLDER
PARABHAKARA PANICKER, S/O. DIVAKARAN, AGED 58,
T.C. NO.1/359 (1) VISAKH VILLA, ELA,MKAVU LANE,
MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM.
BY ADVS.SRI.R.T.PRADEEP
SRI.V.VIJULAL
RESPONDENT(S):
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1. REGIONAL SURVEY JOINT DIRECTOR,
OFFICE OF THE REGIONAL SURVEY JOINT DIRECTOR,
COLLECTORATE, KUDAPPANAKUNNU, THIRUVANANTHAPURAM.
2. DISTIRCT SURVEY SUPERINTENDENT,
COLLECTORATE, THIRUVANANTHAPURAM.
3. TALUK SURVYOR, TALUK OFFICE,
NEDUMANGADU.
4. C.RAVEENDRAN, PALAZHI,
AKKARAVILA, PARUTHIPPALLI, PARUTHIPALLI P.O.,
NEDUMANGADU TALUK.
5. R.L. SHAJI, PALAZHI AKKARA VILA,
PARUTHIPALLY DO. P.O., NEDUMANGADU TALUK.
6. R.L.SHIBU, PALAZHI, AKKARAVILA,
PARUTHIPALLIL, PARUTHIPALLY P.O., NEDUMANGADU TALUK.
R1-R3 BY GOVERNMENT PLEADER SRI.MANOJ P.KUNJACHAN
R5,6 BY ADV. SRI.SREEKANTH S.NAIR
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 21-07-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
PJ
WP(C).No. 534 of 2010 (N)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P1. TRUE COPY OF EXTRACT OF DISPOSAL OF PETITION WHICH WAS ON
2/12/01
EXT.P2. TRUE COPY OF REPRESENTATION DATED 16/7/01 BEFORE
TAHSILDAR, NEDUMANGAD
EXT.P3. TRUE COPY OF REPRESENTATION DATED 4/12/01 BEFORE
R.D.O.THIRUVANANTHAPURAM
EXT.P4. TRUE COPY OF NOTICE DATED 25/3/02
EXT.P5. TRUE COPY OF APPEAL DATED 8/4/02 BEFORE R2
EXT.P6. TRUE COPY OF COMMUNICATION DATED 14/7/04 BY R2
EXT.P7. TRUE COPY OF COMMUNICATION DATED 22/8/07
EXT.P8. TRUE COPY OF REPRESENTATION DATED 18/3/09 BEFOR R1
EXT.P9. TRUE COPY OF NOTICE DTD.27/5/09 BY HEAD SURVEYOR
EXT.P10. TRUE COPY OF REMINDER DTD.16/12/09
RESPONDENT(S)' EXHIBITS
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EXT.R5(A): A COPY OF PARTITION DEED NO.1876/1985 DATED 12/7/85.
/ TRUE COPY /
P.S. TO JUDGE
PJ
K. VINOD CHANDRAN, J
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W.P(C) No. 534 of 2010
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Dated this the 21st day of July, 2015
J U D G M E N T
The petitioner in the above writ petition only seeks a direction to the 1st respondent to dispose of Ext.P8. Considering the long lapse of time, in all possibility the same would have been considered. If not, the petitioner would have the right to move the authority afresh who shall consider and dispose of the same expeditiously.
Writ petition would stand closed with the above observations.
Sd/-
(K. VINOD CHANDRAN, JUDGE) jma //true copy// P.A to Judge