Kerala High Court
Unknown vs By Advs.Sri.Jamsheed Hafiz on 25 January, 2018
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 12TH DAY OF FEBRUARY 2018 / 23RD MAGHA, 1939
WP(C).No. 4644 of 2018
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PETITIONER
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SHAHBOONA P.V.
AGED 41 YEARS, W/O.ABDUL MAJEED,
UPPU KANDATHIL HOUSE, KAKKAD, KOZHIKODE,
KARASSERI, PIN: 673 602
KOZHIKODE DISTRICT.
REPRESENTED BY POWER OF ATTORNEY HOLDER
KUNHOYI C.T., AGED 50 YEARS,
S/O.ALI, CHALI THODIKA HOUSE,
KODIYATHUR P.O., MUKKAM,
KODIYATHUR VILLAGE, KOZHIKODE DISTRICT.
BY ADVS.SRI.JAMSHEED HAFIZ
SMT.T.S.SREEKUTTY
RESPONDENTS:
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1. VILLAGE OFFICER, KUZHIMANNA
KUZHIMANNA P.O., PIN; 673 641
MALAPPURAM DISTRICT.
2. ADDITIONAL TAHSILDAR
ERANADU TALUK, PIN: 673 633
MALAPPURAM DISTRICT.
3. TALUK SURVEYOR,
ERANADU TALUK, PIN: 673 633
MALAPPURAM DISTRICT.
BY GOVERNMENT PLEADER SRI. S. GOPINATHAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12-02-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
sdr/-
WP(C).No. 4644 of 2018 (E)
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APPENDIX
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PETITIONER(S)' EXHIBITS
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EXHIBIT P1 A TRUE COPY OF THE POSSESSION CERTIFICATE OF THE
PETITIONER DATED 25/1/2018
EXHIBIT P2 A TRUE COPY OF THE BASIC TAX RECEIPT FOR THE
PROPERTY COMPRISING IN R.S.421/8 OF KUZHIMANNA
VILLAGE DATED 17/8/2017
EXHIBIT P3 A TRUE COPY OF THE APPLICATION FILED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT DATED
8/9/2017
EXHIBIT P4 A TRUE COPY OF THE CHALAN REMITTING THE FEES
DATED 08/9/2017
RESPONDENTS EXHIBITS NIL
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/TRUE COPY/
sdr/- PA TO JUDGE
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No.4644 of 2018
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Dated this the 12th day of February, 2018
JUDGMENT
The petitioner approached the second respondent with Ext.P3 application under the Kerala Surveys and Boundaries Act.
In the light of the limited request made before this Court, there shall be a direction to the second respondent to do the needful based on Ext.P3 within a period of three months after issuing notice to the petitioner and all other affected persons.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln