Kerala High Court
Smt.Seetha Aged 58 Years vs State Of Kerala on 21 January, 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
THURSDAY, THE 21ST DAY OF JANUARY 2016/1ST MAGHA, 1937
WP(C).No. 2486 of 2016 (I)
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PETITIONER(S):
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SMT.SEETHA AGED 58 YEARS
W/O.P.M.SENAN, RESIDING AT 'MIDHILA'
MODEL ENGINEERING COLLEGE ROAD, THRIKKAKARA.P.O.
KOCHI-21.
BY ADV. SRI.S.CHANDRASENAN
RESPONDENT(S):
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1. STATE OF KERALA
REP. BY ITS CHIEF SECRETARY, TRIVANDRUM.695 001.
2. THE REVENUE DIVISIONAL OFFICER, (SUB COLLECTOR)
REVENUE DIVISIONAL OFFICE, TRIVANDRUM.695 001.
R BY GOVERNMENT PLEADER GIKKU JACOB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21-01-
2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
avk
WP(C).No. 2486 of 2016 (I)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1- TRUE COPY OF THE APPEAL NO.B-5277/2006.
P2- TRUE COPY OF THE REPRESENTATION
P2(A)- TRUE COPY OF THE TRANSLATION OF REPRESENTATION.
RESPONDENT(S)' EXHIBITS NIL
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//TRUE COPY//
PA TO JUDGE
avk
A.MUHAMMED MUSTAQUE, J.
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W.P.(C).No.2486 of 2016
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Dated this the 21stday of January, 2016
JUDGMENT
The petitioner approached the second respondent Revenue Divisional Officer by Ext.P2 against the order passed by the Tahasildar in effecting transfer of registry. In the light of above appeal there shall be a direction to Revenue Divisional Officer to take decision within six weeks after hearing the petitioner as well as all affected persons.
Sd/-
A.MUHAMMED MUSTAQUE JUDGE //TRUE COPY// PA TO JUDGE avk