Kerala High Court
Subhashini Sukumaran vs He Tahsildar on 25 April, 2006
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY,THE 18TH DAY OF NOVEMBER 2016/27TH KARTHIKA, 1938
WP(C).No. 37000 of 2016 (Y)
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PETITIONER(S):
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SUBHASHINI SUKUMARAN
W/O.LATE SUKUMARAN , KODAPPULLIL HOUSE,
NATIKA P.O., THRISSUR DISTRICT, PIN - 680 566
BY ADVS.SRI.M.R.ANISON
SMT.K.P.GEETHA MANI
SMT.V.BHARGAVI (PANANGAD)
SMT.P.A.RINUSA
RESPONDENT(S):
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1. HE TAHSILDAR, CHAVAKKAD
CHAVAKKAD-680 506
2. THE VILLAGE OFFICER, NATTIKA,
VALAPPAD P.O., - 680 567
3. THE TALUK SURVEYOR,
CHAVAKKAD- 680 506
4. GIRIJA. W/O.LATE PREMDAS,
KODAPULLIL HOUSE, NATIKA P.O.,
THRISSUR DISTRICT - 680 566
BY SR.GOVERNMENT PLEADER SRI. T.K. ARAVINDA KUMAR BABU
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18-11-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 37000 of 2016 (Y)
APPENDIX
PETITIONER'S EXHIBITS:
EXT.P1: TRUE COPY OF THE REGISTERED PARTITION DEED NO.927 DATED
25.04.2006
EXT.P2: TRUE COPY OF THE TAX RECEIPT DATED 12.05.2016
EXT.P3: TRUE COPY OF THE APPLICATION DATED 08.07.2016 FILED UNDER
SECTION 10 OF THE KERALA SURVEY AND BOUNDARIES ACT.
RESPONDENT(S)' EXHIBITS: NIL
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//TRUE COPY//
P.A. TO JUDGE
dlk
SHAJI P. CHALY, J.
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W.P.(C) No.37000 of 2016
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Dated this the 18th day of November, 2016
JUDGMENT
Petitioner, owner of an extent of 30 cents of land comprised in Resurvey No.47/1 of Nattika Village, Chavakkad Taluk, Thrissur District has submitted Ext.P3 application, numbered as application No.219/2016 seeking demarcation of boundaries, in accordance with the provisions of the Survey and Boundaries Act, which is pending consideration. Seeking direction for early disposal of Ext.P3, this writ petition is filed.
2. Having heard learned counsel for the petitioner, learned Government Pleader and perusing the documents on record and pleadings put forth, there will be a direction to the first respondent to take on Board Ext.P3 application submitted by the petitioner and consider the same, in accordance with law, after providing an opportunity of hearing to the petitioner as well as the 4th respondent and any other interested or affected persons, within three W.P.(C) No.37000 of 2016 2 months from the date of receipt of a copy of this judgment.
Writ petition is disposed of accordingly.
Sd/-
SHAJI P. CHALY,JUDGE dlk/18/11/