Kerala High Court
Abdul Rahim vs The District Collector on 2 December, 2015
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 2ND DAY OF DECEMBER 2015/11TH AGRAHAYANA, 1937
WP(C).No. 36411 of 2015 (B)
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PETITIONER:
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ABDUL RAHIM, AGED 53 YEARS,
S/O. M.MEERA SAHIB, OOTTIMOOTTIL HOUSE,
KUMMANNOOR P.O., IRAVAN VILLAGE,
KOZHENCHERRY TALUK, PATHANAMTHITTA DISTRICT,
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
BASHEER MUHAMMED, S/O. M.MEERA SAHIB,
AGED 55 YEARS, SHIBU VILASAM, ANAPPARA,
PATHANAMTHITTA.
BY ADVS.SRI.S.SHANAVAS KHAN
SMT.S.INDU
RESPONDENT(S):
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1. THE DISTRICT COLLECTOR,
COLLECTORATE, PATHANAMTHITTA - 689 545..
2. THE TAHSILDAR, TALUK OFFICE,
PATHANAMTHITTA - 689 545.
3. THE DISTRICT SURVEY SUPERINTENDENT,
COLLECTORATE, PATHANAMTHITTA - 689 545.
4. THE VILLAGE OFFICER, VADASSERIKARA VILLAGE,
RANNI, PATHANAMTHITTA - 689 545.
5. SABU KURIAKOSE, MANAGING DIRECTOR,
KAVUNGAL GRANITES, KAVUNGAL HOUSE,
KUMARAMPEROOR, THEKKEKARA,
VADASSERIKARA, PATHANAMTHITTA - 689 545.
BY GOVERNMENT PLEADER C.K.SHERIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 02-12-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
mbr/
WP(C).No. 36411 of 2015 (B)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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P1 : TRUE COPY OF THE REPRESENTATION DTD.10.4.2013 PREFERRED BY THE
PETITIONER BEFORE THE FIRST RESPONDENT.
P2 : TRUE COPY OF THE COMMUNICATION DTD.12.4.2013 OF THE
FIRST RESPONDENT.
P3 : TRUE COPY OF THE HEARING NOTICE DTD.8.1.2014 ISSUED BY THE
2ND RESPONDENT.
P4 : TRUE COPY OF THE COMMUNICATION DTD.14.11.2014 OF THE
FIRST RESPONDENT.
P5 : TRUE COPY OF THE PROCEEDINGS SHEET OBTAINED UNDER RIGHT TO
INFORMATION ACT.
P6 : TRUE COPY OF THE REPORT OF THE 4TH RESPONDENT.
RESPONDENT(S)' EXHIBITS: NIL
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//TRUE COPY//
P.S.TO JUDGE
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A.MUHAMED MUSTAQUE, J.
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W.P.(C).No.36411/2015
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Dated this the 2nd Day of December, 2015
J U D G M E N T
The petitioner has approached this Court on account of the delay in concluding the proceedings relating to subdivision of the petitioner's property. The petitioner relies on Exhibit P6 report of the Village Officer submitted to the Additional Tahsildar , Ranni.
2. In that view of the matter, there shall be a direction to the Additional Tahsildar , Ranni to conclude the proceedings within a period of three months after hearing all the affected parties.
The writ petition is disposed of as above. No costs.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ms