Kerala High Court
Omana Jose vs The State Of Kerala on 27 May, 2009
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 15TH DAY OF OCTOBER 2015/23RD ASWINA, 1937
WP(C).No. 17495 of 2014 (J)
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PETITIONER(S):
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OMANA JOSE, AGED 63 YEARS,
W/O. VENNUKARAN JOSE, PERINGAVU VILLAGE,
PUTHENVETTUVAZHI DESOM, THRISSUR TALUK.
BY ADV. SRI.G.SREEKUMAR (CHELUR)
RESPONDENT(S):
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1. THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF REGISTRATION, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695001.
2. THE SUB REGISTRAR,
THRISSUR SUB REGISTRY, THRISSUR 680001.
BY GOVERNMENT PLEADER SMT.C.K.SHERIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15-10-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
PJ
WP(C).No. 17495 of 2014 (J)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 A TRUE COPY OF THE SETTLEMENT DEED IN THE NAME OF THE
PETITIONER BEARING DOCUMENT NO 2013 OF 09 OF THE THRISSUR
SRO DATED 27-05-2009
EXHIBIT P2 A TRUE COPY OF THE CERTIFICATE COPY OF THE EXT P1
DATED 27-05-2009
RESPONDENT(S)' EXHIBITS
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NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
A.MUHAMED MUSTAQUE, J.
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W.P(C).No. 17495 of 2014
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Dated this the 15th October, 2015
JUDGMENT
The petitioner has approached this Court seeking the following relief:
"Issue a writ of mandamus or any other appropriate writ, order or direction commanding the 2nd respondent to issue a certificate to the petitioner stating that Ext.P2 is a duplicate copy of the original Exhibit P1 within such time as may be fixed by this Hon'ble Court in the interest of justice."
This Court is of the view that if the genuineness of the deed is satisfied, there is no impediment to issue a certificate to the effect that Exhibit P2 is the duplicate of the original document. Needful shall be done by the second respondent within one month from the date of receipt of a copy of this judgment.
The Writ Petition is disposed of as above.
A.MUHAMED MUSTAQUE JUDGE vgs15/10/15