M.P.Babu vs The Land Tribunal on 12 April, 2017

[Cites 1, Cited by 1]

Kerala High Court

M.P.Babu vs The Land Tribunal on 12 April, 2017

Bench: Shaji P.Chaly

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT:

              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

      WEDNESDAY, THE 12TH DAY OF APRIL 2017/22ND CHAITHRA, 1939

                    WP(C).No. 10584 of 2017 (W)
                    ----------------------------


PETITIONER:
----------


            M.P.BABU,
            S/O. LATE T.I.PAPPU, AGED 78 YEARS,
            MATAKKATHARA HOUSE, NEAR HINDUSTAN LEVER LTD.
            MATHAI MANJURAN ROAD, KOCHI-18

            BY ADV. SRI.P.A.ABDUL JABBAR

RESPONDENT(S):
--------------


          1. THE LAND TRIBUNAL,
            THRIPUNITHURA PIN 682301.

          2. KHALID,
            S/O. (FATHERS NAME NOT KNOWN TO THE PLAINTIFF)
            AGED 67 YEARS, H.NO.42/770,
            VATHARATHUNDYPARAMBU,
            PANKAJAKSHAN ROAD,
            AYYAPANKAVU, KOCHI-18

          3. ZEENATH,
            W/O. KHALID, AGED 59 YEARS,
            H.NO.42/770,VATHARATHUNDYPARAMBU,
            PANKAJAKSHAN ROAD,
            AYYAPANKAVU, KOCHI-18

          4. SULOCHANA MUKUNDAN,
            CHIRAKKAL HOUSE, EROOR PO.,
            ILLIKKAPPADY, THRIPUNITHURA,
            PIN 682301.

          5. SHYLA MADANAN,
            CHIRAKKAL HOUSE,EROOR PO.,
            ILLIKKAPPADY, THRIPUNITHURA,
            PIN 682301.

          6. SHEMEELA ANILKUMAR,
            CHARROTH HOUSE,
            POOCHAKKAL,
            CHERTHALAL, PIN 688524.


                                                       -2-

                                -2-
WPC 10584 OF 2017:
------------------



          7. SUNITHA.C.M
            KOLADY HOUSE, THATTAZAM ROAD,
            VADUTHALA PO., KOCHI PIN-682013


           R1 BY GOVERNMENT PLEADER SRI KANNAN

       THIS WRIT PETITION (CIVIL)  HAVING COME UP FOR ADMISSION
       ON  12-04-2017, THE COURT ON THE SAME DAY DELIVERED THE
       FOLLOWING:

K.V.

WP(C).No. 10584 of 2017 (W)
----------------------------

                             APPENDIX

PETITIONER(S)' EXHIBITS
-----------------------
EXHIBIT P1:    TRUE COPY OF THE PLAINT IN OS NO.671/2012

EXHIBIT P2:    TRUE COPY OF THE NOTICE ISSUED BY THE 1ST RESPONDENT
              IN RC 1/2014.

RESPONDENT(S)' EXHIBITS   NIL
-----------------------



                                               /TRUE COPY/


                                               P.A.TO JUDGE
K.V.



                      SHAJI P. CHALY, J.
             ---------------------------------------
                  W.P.(C). No. 10584 OF 2017
            ----------------------------------------
              Dated this the 12th day of April, 2017


                           JUDGMENT

Consequent to filing of O.S. No. 671/2012 before the Munsiff Court, Ernakulam, a reference was made under Section 125(3) of the Kerala Land Reforms Act to the Land Tribunal, in order to identify the Kudikidappu right claimed in the suit, which is registered as R.C. No. 1/2014. According to the petitioner, inspite of the earnest efforts of the petitioner no finality is attained to the aforesaid R.C and it is thus seeking appropriate directions, this writ petition is filed.

2. Having heard learned counsel for the petitioner and learned Government Pleader and I am of the considered opinion that in view of the limited nature of order I propose to pass notice to respondents 2 to 7 can be dispensed with. There will be a direction to take on board R.C.No. 1/2014 W.P.(C). No. 10584 OF 2017

- : 2 :-

and consider the same, in accordance with law, after providing notice of hearing to all concerned, and attain finality, within one year from the date of receipt of a copy of this judgment.

Writ petition is disposed of accordingly.

SHAJI P. CHALY JUDGE DCS

Unlock Advanced Research with PRISMAI

Kerala High Court