Kerala High Court
A.M. Abdul Rahiman vs M. Hameed on 7 June, 2016
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY, THE 7TH DAY OF JUNE 2016/17TH JYAISHTA, 1938
OP(C).No. 3562 of 2012 (O)
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AS 83/2008 OF ADDITIONAL DISTRICT COURT (ADHOC-II) KASARAGODE
....
PETITIONER(S):
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1. A.M. ABDUL RAHIMAN
S/O.MOHAMMED, CHETTUMKUZHI, ALAMPADY P.O.,
MUTTATHODY VILLAGE, KASARGODE.
2. A.M. IBRAHIM,
S/O.MOHAMMED, CHETTUMKUZHI, ALAMPADY P.O.,
MUTTATHODY VILLAGE, KASARGODE.
BY ADVS.SRI.V.V.ASOKAN
SMT.M.RAMANYA GAYATHRI
RESPONDENT(S):
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1. M. HAMEED,
S/O.ABDUL KHADER, MANGAD, BAYER VILLAGE,
HOSDURG TALUK, KASARGODE - 671 121.
2. STATE OF KERALA,
REPRESENTED BY DISTRICT COLLECTOR,
KASARGODE CIVIL STATION, VIDYANAGAR,
KASARGODE - 671 121.
3. THE COMMISSIONER,
LAND REVENUE, THIRUVANANTHAPURAM - 695 001.
4. TAHSILDAR,
TALUK OFFICE, KASARGODE - 671 121.
5. SANJEEVAN,
S/O.KUNHAPPA, CHATTAMCHAL,
THEKKIL VILLAGE, KASARGODE - 671 121.
6. B.ABDULLA KUNHI,
S/O. KOPPAYIL MUHAMMED KUNHI,
CHATTAMCHAL, THEKKIL VILLAGE, KASARGODE - 671 121.
R1 BY ADVS. SRI.P.K.MUHAMMED
SRI.KUNHABDULLA
R2-R4 BY GOVERNMENT PLEADER SRI.S.JAMAL
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD
ON 07-06-2016, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
msv/
OP(C).No. 3562 of 2012 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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EXT.P1: TRUE COPY OF AN EYE SKETCH SHOWING THE LIE OF THE
2ND PETITIONER'S PROPERTY.
EXT.P2: TRUE COPY OF PATTA OBTAINED IN THE NAME OF THE
5TH RESPONDENT.
EXT.P2(a): TRUE COPY OF ENGLISH TRANSLATION OF EXT.P2.
EXT.P3: TRUE COPY OF THE ORDER OF THE COMMISSIONER, LAND REVENUE.
EXT.P4: TRUE COPY OF THE JUDGMENT IN OS.NO.288/1999 OF THE
MUNSIFF COURT, KASARGODE.
EXT.P5: TRUE COPY OF THE JUDGMENT IN OS.NO.368/99 OF THE MUNSIFF
COURT, KASARGODE.
EXT.P6: TRUE COPY OF THE DEPOSITION OF THE 5TH RESPONDENT GIVEN
BEFORE THE CHIEF JUDICIAL MAGISTRATE COURT, KASARGODE.
EXT.P7: TRUE COPY OF THE JUDGMENT IN OP.NO.13290/2000.
EXT.P8: TRUE COPY OF THE PROCEEDINGS OF THE 4TH RESPONDENT.
EXT.P9: TRUE COPY OF THE JUDGMENT IN WP(C) NO.10581/2004.
EXT.P10: TRUE COPY OF THE ORDER OF THE REVENUE DIVISIONAL
OFFICER, KASARGODE.
EXT.P11: TRUE COPY OF THE ORDER OF THE 4TH RESPONDENT.
EXT.P12: TRUE COPY OF THE ORDER PASSED BY THE REVENUE DIVISIONAL
OFFICER, KASARGODE.
EXT.P13: TRUE COPY OF THE ORDER OF THE COMMISSIONER, LAND
REVENUE.
EXT.P14: TRUE COPY OF THE ORDER OF THE COMMISSIONER, LAND
REVENUE.
EXT.P15: TRUE COPY OF THE APPLICATION IN IA.NO.288/2007 IN
AS.NO.121/2003.
EXT.P16: TRUE COPY OF THE APPLICATION IN IA.NO.285/2007 IN
AS.NO.26/2004.
EXT.P17: TRUE COPY OF THE ORDER OF ADDITIONAL DISTRICT JUDGMENT
(AD-HOC)II KASARAGODE IN IA.465/2012 IN AS.NO.86/2008.
Msv/
-2-
-2-
OP(C).No. 3562 of 2012 (O)
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EXT.P17(a): TRUE COPY OF THE ORDER OF ADDITIONAL DISTRICT
JUDGMENT (AD-HOC)II KASARAGODE IN IA.465/2012 IN
AS.NO.86/2008.
RESPONDENT(S)' EXHIBITS:
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NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
A.MUHAMED MUSTAQUE, J.
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O.P(C).No.3562/2012
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Dated this the 7th Day of June, 2016
J U D G M E N T
This original petition is filed challenging Ext.P17(a) order of the Additional District Court (Ad Hoc-II), Kasaragode. The petitioners filed an application for stay of the proceedings in the light of the challenge made regarding the assignment of purchase certificate in favour of Sanjeevan, the fifth respondent in this original petition. The court below, by Ext.P17(a), rightly declined the request of the petitioners stating that Section 10 of the Civil Procedure Code is not applicable to the facts of the case.
2. In fact, the proceedings in Ext.P10 has not become final.
This matter was tagged along with W.P.(C).No.31627/2005. This O.P.(C).No.3562/2012 -:2:- Court by separate judgment today, directed the Commissioner (LR) to decide the issue. This Court finds there is no reason to interfere with the impugned order. The original petition fails and it is accordingly, dismissed. Sd/-
A.MUHAMED MUSTAQUE, JUDGE ms