Kerala High Court
Teresa Bindu vs The Village Officer on 9 March, 2026
W,P(C) No.8151 of 2026
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2026:KER:20745
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
MONDAY, THE 9TH DAY OF MARCH 2026 / 18TH PHALGUNA, 1947
WP(C) NO. 8151 OF 2026
PETITIONER(S):
TERESA BINDU,
AGED 50 YEARS,
D/O. K.S. XAVIER, RESIDING AT DOOR NO.12/171/C,
KOOVAPPADAM KOCHI, ERNAKULAM DISTRICT,
PIN - 682 002.
BY ADVS.
SRI.T.MADHU
SMT.C.R.SARADAMANI
SHRI.RENJISH S. MENON
SRI.P.S.VIJU
SMT.AVANTHIKA R.
SMT.ARUNIMA A.R.
SHRI.T.S.DAVIS
SMT.KARTHIKA B. VINOD
RESPONDENT(S):
1 THE VILLAGE OFFICER,
VILLAGE OFFICE, RAMESWARAM VILLAGE,
PULLARDESHAM ROAD, NEAR MARUNNU KADA BUS STOP,
PALLURUTHY, KOCHI TALUK,
ERNAKULAM DISTRICT, PIN - 682 006.
W,P(C) No.8151 of 2026
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2026:KER:20745
2 THE TAHSILDAR,
KOCHI TALUK OFFICE, GROUND FLOOR,
K.B. JACOB ROAD, FORT KOCHI,
ERNAKULAM DISTRICT, PIN - 682 001.
3 THE TAHSILDAR (LAND RECORDS),
KOCHI TALUK, TALUK OFFICE IN FORT KOCHI,
ERNAKULAM DISTRICT, PIN - 682 001.
4 THE DISTRICT COLLECTOR,
ERNAKULAM, CIVIL STATION, KAKKANAD,
ERNAKULAM DISTRICT, PIN - 682 030.
5 THE COMMISSIONER OF LAND REVENUE,
OFFICE OF THE COMMISSIONER OF LAND REVENUE,
THIRUVANANTHAPURAM, PIN - 695 003.
6 THE STATE OF KERALA,
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
7 THE KOCHI MUNICIPAL CORPORATION,
PB NO - 1018, NEAR ABDUL KALAM MARG,
MARINE DRIVE, ERNAKULAM NORTH, KOCHI, KERALA ,
REPRESENTED BY ITS SECRETARY, PIN - 682 018.
8 JOSEPH BIJU,
SON OF K S XAVIER, CHAKKALAKKAL HOUSE,
14/851, M K R ROAD, KOCHI,
ERNAKULAM DISTRICT, PIN - 682 002.
OTHER PRESENT:
SR.GP-SMT. DEEPA NARAYANAN,
SC.SRI.JANARDHANA SHENOY.
ADV.ARUN ANTONY - STANDING COUNSEL FOR R7
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.03.2026, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W,P(C) No.8151 of 2026
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J U D G M E N T
Dated this the 9th day of March, 2026 Ext.P7 is an application preferred by the petitioner seeking transfer of registry based on Ext.P1 Will. The same has not been acted upon by the 2 nd respondent, is the short grievance.
2. Having heard the learned counsel for the petitioner and the learned Senior Government Pleader, this Court directs the 3rd respondent to consider Ext.P7 application for transfer of registry in accordance with law, expeditiously, at any rate, within a period of two months from the date of receipt of a copy of this judgment. Petitioner will produce a copy of the judgment before the 3rd respondent, for compliance. Needless to say that, the dictum laid down in Babu R. v. State of Kerala [(2024) KHC 7141] will be taken into account by the 3 rd respondent,while acting upon Ext.P7 application. It was pointed out that W,P(C) No.8151 of 2026 . .4..
2026:KER:20745 Ext.P7 is pending before the 2nd respondent; therefore, the 2nd respondent will stand directed to forward the same to the 3rd respondent, immediately, at any rate, within a period of ten days from today (09.03.2026), and the two months' period will start running from the expiry of the said period of ten days.
The Writ Petition (Civil) will stand disposed of, as above.
Sd/-
C. JAYACHANDRAN JUDGE TR W,P(C) No.8151 of 2026 . .5..
2026:KER:20745 APPENDIX OF WP(C) NO. 8151 OF 2026 PETITIONER'S EXHIBITS:-
Exhibit P1 THE TRUE COPY OF THE WILL NO.373/3/2024 DATED 30.10.2024 OF KOCHI SRO.
Exhibit P2 THE TRUE COPY OF THE DEATH CERTIFICATE DATED 18.12.2024 ISSUED BY THE REGISTRAR OF BIRTHS AND DEATHS, KOCHI MUNICIPAL CORPORATION.
Exhibit P3 THE TRUE COPY OF THE CHITTY PERSONAL
LEDGER IN RESPECT OF CHITTY
NO.46/2022/A/1 CHITTAL NO.10 OF KSFE, FORT KOCHI BRANCH.
Exhibit P4 THE TRUE COPY OF THE CHITTY PERSONAL
LEDGER IN RESPECT OF CHITTY
NO.61/2022/A/1 CHITTAL NO.28 OF KSFE, FORT KOCHI BRANCH.
Exhibit P5 THE TRUE COPY OF THE AGREEMENT DATED 08.01.2025 EXECUTED BY THE PETITIONER AND HER SISTER SABEENA ROY AS FIRST PARTY AND THE BROTHER OF THE PETITIONER SRI. JOSEPH BIJU AS THE SECOND PARTY.
Exhibit P6 THE TRUE COPY OF THE RECEIPT DATED 17.02.2026 ISSUED BY THE 7TH RESPONDENT.
Exhibit P7 THE TRUE COPY OF THE APPLICATION FOR MUTATION SUBMITTED BY THE PETITIONER AND HER SISTER SABEENA ROY DATED 05.01.2025 BEFORE THE 2ND RESPONDENT.
Exhibit P8 THE TRUE COPY OF THE LICENCE DATED 12.05.2023 ISSUED BY THE 7TH RESPONDENT TO K.S.XAVIER.
W,P(C) No.8151 of 2026. .6..
2026:KER:20745 Exhibit P9 THE TRUE COPY OF THE LEGAL HEIR SHIP CERTIFICATE DATED 08.05.2025 ISSUED BY THE SECOND RESPONDENT.
Exhibit P10 THE TRUE COPY OF THE GENERAL POWER OF ATTORNEY DATED 03.12.2024 EXECUTED BY SABEENA ROY IN FAVOUR OF THE PETITIONER.