Kerala High Court
Adv.Vettath Eapen Mathai vs The Village Officer on 6 April, 2022
Author: Devan Ramachandran
Bench: Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 6TH DAY OF APRIL 2022 / 16TH CHAITHRA, 1944
WP(C) NO. 12571 OF 2022
PETITIONER:
ADV.VETTATH EAPEN MATHAI, AGED 35 YEARS,
S/O.MATHAI EAPEN VETTATH,
RESIDING T VILLAR VETTATH SWAROOPAM,
HOUSE NO.X/345F, MANAKATHAZHAM, VETTIKKAL P.O.,
MULANTHURUTHY, ERNAKULAM-682 314.
BY ADV ADV.VETTATH EAPEN MATHAI,(Party-In-Person)
RESPONDENTS:
1 THE VILLAGE OFFICER,
MULANTHURUTHY, ERNAKULAM-682 314.
2 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY, REVENUE DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 004.
BY ADV.SMT.K.AMMINIKUTTY, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 12571 OF 2022
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JUDGMENT
The limited plea of the petitioner in this writ petition is that the 1st respondent - Village Officer, be directed to take up and dispose of Ext.P3 application of his, wherein, he has requested for transfer of Registry of the property involved in this case in his favour, within a time frame to be fixed by this Court.
2. Smt.K.Amminikutty - learned Senior Government Pleader, in response, submitted that if the petitioner only requires Ext.P3 to be taken up and disposed of by the 1st respondent, there does not appear to be any legal impediment in doing so; however, praying that this Court may not make any affirmative declarations in his favour in this judgment and leave it to the said Authority to take an apposite decision, as per law. In the afore circumstances, I order this writ WP(C) NO. 12571 OF 2022 -3- petition and direct the 1st respondent - Village Officer, to take up Ext.P3 application of the petitioner and dispose of the same, after affording him an opportunity of being heard; thus culminating in an appropriate order and necessary action thereon, as expeditiously as is possible, but not later than one month from the date of receipt of a copy of this judgment.
Sd/-
DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 12571 OF 2022 -4- APPENDIX OF WP(C) 12571/2022 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE DEED BEARING NO.1022/2006 DATED 28.04.2006 EXHIBIT P2 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE BEARING NO.1472/2022 DATED 15.02.2022 ISSUED IN THE NAME OF THE PETITIONER FOR THE PROPERTY HAVING AN EXTENT OF 95.91 ARES OF MULANTHURUTHY VILLAGE.
EXHIBIT P3 TRUE COPY OF THE APPLICATION GIVEN BY THE PETITIONER BEARING FILE NO.3481 DATED 11.11.2021.
RESPONDENT'S/S EXHIBITS : NIL.
//TRUE COPY// P.A. TO JUDGE