Kerala High Court
Reebu R vs The Village Officer Attingal- ... on 17 March, 2026
2026:KER:24985
WP(C) NO. 10492 OF 2026
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 17TH DAY OF MARCH 2026 / 26TH PHALGUNA, 1947
WP(C) NO. 10492 OF 2026
PETITIONER:
REEBU R
AGED 52 YEARS
S/O. RAJAN, GOWRINANDANAM HOUSE, KOLLAMPUZHA, ATTINGAL
VILLAGE, ATTINGAL P.O, THIRUVANANTHAPURAM DISTRICT.,
PIN - 695101
BY ADV SHRI. RAJ CAROLIN V.
RESPONDENTS:
1 THE VILLAGE OFFICER ATTINGAL- AVANAVANCHERRY VILLAGE,
OFFICE OF THE VILLAGE OFFICER ATTINGAL - AVANAVANCHERRY
VILLAGE, ATTINGAL P. O, THIRUVANANTHAPURAM DISTRICT.,
PIN - 695101
2 THE TAHSILDAR, CHIRAYIKEEZHU TALUK,
TALUK OFFICE, CHIRAYINKEEZHU, MINI CIVIL STATION
ATTINGAL, THIRUVANANTHAPURAM DISTRICT., PIN - 695101
3 THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM,
2ND FLOOR CIVIL STATION BUILDING, CIVIL STATION ROAD,
THIRUVANANTHAPURAM DISTRICT., PIN - 695043
GP-SRI.AJITH VISWANATHAN.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.03.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2026:KER:24985
WP(C) NO. 10492 OF 2026
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JUDGMENT
Ext.P8 is an appeal preferred by the petitioner challenging Ext.P7 Order, as per which, petitioner's land was classified as 'nilam' in the possession certificate, contrary to the showing in a similar certificate issued in the earlier year.
The petitioner seeks Ext.P8 to be expedited.
2. Having heard the learned counsel for the petitioner and the learned Government Pleader, this Court directs the 3rd respondent to expedite hearing and disposal of Ext.P8.
The same shall be done, 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 the judgment before the 3rd respondent for compliance.
3. Needless to say that, the petitioner, as also, any other affected party, shall be afforded an opportunity of being heard, before taking a call on Ext.P8 appeal.
This Writ Petition will stand disposed of as above.
Sd/-
C. JAYACHANDRAN
SAS JUDGE
2026:KER:24985
WP(C) NO. 10492 OF 2026
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APPENDIX OF WP(C) NO. 10492 OF 2026
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE REGISTERED SALE DEED NO.
652/1/2024 DATED 17/04/2024 OF ATTINGAL SRO Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT BEARING NO.
KL01020201599/2025 ISSUED BY THE 1ST RESPONDENT DATED 04/04/2025 Exhibit P3 TRUE COPY OF THE POSSESSION CERTIFICATE BEARING NO. 61294849 ISSUED BY THE ATTINGAL VILLAGE OFFICER DATED 12/11/2021 Exhibit P4 TRUE COPY OF THE LAND TAX RECEIPT BEARING NO.
KL01020202404/2024 ISSUED BY THE 1ST RESPONDENT DATED 21/05/2024 Exhibit P5 TRUE COPY OF THE UNNUMBERED STOP MEMO ISSUED BY THE 1ST RESPONDENT DATED 14/01/2026 Exhibit P6 TRUE COPY OF THE JUDGEMENT OF THIS HON'BLE COURT IN WP(C) NO. 3156/2026 DATED 28/01/2026 Exhibit P7 TRUE COPY OF THE POSSESSION CERTIFICATE ISSUED BY THE ATTINGAL VILLAGE OFFICER BEARING NO. 99940757 DATED 28/01/2026 Exhibit P8 TRUE COPY OF THE STATUTORY APPLICATION FILED BEFORE THE 3RD RESPONDENT DATED 02/02/2026