Kerala High Court
Thannermukkom Housing Co-Operative ... vs The Addl. Tahsildar (The Survey Adalath ... on 26 October, 1993
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 17TH DAYOF SEPTEMBER 2015/26TH BHADRA, 1937
WP(C).No. 28264 of 2015 (G)
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PETITIONER(S) :
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THANNERMUKKOM HOUSING CO-OPERATIVE SOCIETY LTD.NO.A-681,
THANNERMUKKOM P.O, CHERTHALA,
REPRESENTED BY ITS SECRETARY.
BY ADV. SRI.B.PRAMOD
RESPONDENT(S) :
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1. THE ADDL. TAHSILDAR (THE SURVEY ADALATH CAMP OFFICER),
TALUK OFFICE, CHERTHALA-688 524.
2. THE TALUK SURVEYOR,
TALUK OFFICE, CHERTHALA- 688 524.
3. THE VILLAGE OFFICER,
THANNEERMUKKOM NORTH VILLAGE, CHERTHALA TALUK,
ALAPPUZHA- 688 524.
4. DEENA PANICKER,
W/O. LATE VASAVA PANICKER,
POOTHARA KIZHAKKINEZHATHU HOUSE, THANNEERMUKKOM P.O.,
CHERTHALA- 688 524.
R1 TO R3 BY GOVERNMENT PLEADER SRI.BIJU MEENATTOOR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 17-09-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Msd.
WP(C).No. 28264 of 2015 (G)
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APPENDIX
PETITIONER(S)' EXHIBITS :
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EXHIBIT P1: TRUE COPY OF THE LOAN APPLICATION SUBMITTED BY
THE 4TH RESPONDENT.
EXHIBIT P2: TRUE COPY OF THE TITLE DEED.
EXHIBIT P3: TRUE COPY OF THE TAX RECEIPT DATED 26-10-1993.
EXHIBIT P4: TRUE COPY OF THE AWARD DATED 19-01-1999.
EXHIBIT P5: TRUE COPY OF THE AUCTION DIARY.
EXHIBIT P6: TRUE COPY OF THE REPLYDATED 20-07-2015 GIVEN BY
THE 3RD RESPONDENT.
EXHIBIT P7: TRUE COPY OF THE LETTER DATED 17-12-2013 ISSUED BY
THE 3RD RESPONDENT.
EXHIBIT P8: TRUE COPY OF THE APPLICATION DATED 17-08-2015.
EXHIBIT P9: TRUE COPY OF THE APPLICATION SUBMITTED BEFORE
THE SURVEY ADALATH CAMP OFFICER.
EXHIBIT P10: TRUE COPY OF THE POSTAL A/D CARD.
EXHIBIT P11: TRUE COPY OF THE PETITION PLP NO.272/14 FILED BEFORE
THE CHERTHALA TALUK LEGAL SERVICES AUTHORITY.
EXHIBIT P12: TRUE COPY OF THE ORDER DATED 16-10-2014 IN PLP NO.272/14
PASSED BY THE LEGAL SERVICES AUTHORITY.
EXHIBIT P13: TRUE COPY OF THE REPORT DATED 13-11-2014 SUBMITTED BY
THE ADVOCATE COMMISSIONER.
RESPONDENT(S)' EXHIBITS :
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NIL
//TRUE COPY//
P.S.TOJUDGE.
Msd.
A.MUHAMED MUSTAQUE, J.
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W.P(C)No. 28264 of 2015
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Dated this the 17th day of September, 2015
J U D G M E N T
Petitioner approached the first respondent by Exts.P8 and P9 for correction of anomalies in the re-survey proceedings.
2. This Court is of the view that the above request has to be considered by the first respondent within a period of two months from the date of receipt of a copy of this judgment after notice to the petitioner.
This writ petition is disposed of as above.
sd/-
A.MUHAMED MUSTAQUE, Judge MBS/