Kerala High Court
Radhakrishna Pillai vs The District Registrar on 4 May, 2012
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
TUESDAY, THE 3RD DAY OF JULY 2012/12TH ASHADHA 1934
WP(C).No. 14489 of 2012 (I)
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PETITIONER:
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RADHAKRISHNA PILLAI,
S/O. BALAKRISHNA PILLAI, R.M. NIVAS, KANNIMEL
B-WARD, KILIKOLLUR, KOLLAM DISTRICT.
BY ADVS.SRI.B.MOHANLAL,
SRI.T.PRASAD.
RESPONDENT:
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THE DISTRICT REGISTRAR,
REGISTRATION DEPARTMENT,
CIVIL STATION, CUTCHERY.P.O,
KOLLAM- 13.
BY GOVERNMENT PLEADER SRI. MUHAMMAD SHAH.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03-07-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).NO.14489/2012-I:
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT-P1- TRUE COPY OF THE CERTIFICATE NO. 1920/2012 DATED
04/05/2012 ISSUED BY THE VILLAGE OFFICER, MANGAD
TO SRI. BAHULEYAN.
EXHIBIT-P2- TRUE COPY OF THE DEATH CERTIFICATE NO. D 0020168-1204118
DATED 19/04/2012 ISSUED BY THE SECRETARY, KOLLAM
CORPORATION.
EXHIBIT-P3- TRUE COPY OF THE DUPLICATE RECEIPT OF THE
REGISTRATION NO. 10/2005 ISSUED BY THE RESPONDENT.
EXHIBIT-P4- TRUE COPY OF THE APPILCATION DATED 25/04/2012 SUBMITTED
BY THE PETITIONER BEFORE THE RESPONDENT BY REGISERED POST.
EXHIBIT-P5- TRUE COPY OF THE NOTICE DATED 07/05/2012 SENT BY THE
PETITIONER THROUGH HIS COUNSEL TO THE RESPONDENT.
RESPONDENTS' EXHIBITS: NIL.
//TRUE COPY//
P.A. TO JUDGE.
Prv.
T.R. RAMACHANDRAN NAIR, J.
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W.P.(C). No.14489/2012-I
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Dated this the 3rd day of July, 2012
J U D G M E N T
The petitioner herein is seeking for a direction commanding the respondent to open and register a Will No.10/2005 executed by one Shri Bahulayan, as per the Registration Act and Rules within a stipulated time.
2. The learned Government Pleader produced before me for perusal a communication No.M1-2290/12 dated 25/06/2012 of the District Registrar (General), Kollam wherein, it is reported that a sealed Will cover No.10/2005 was deposited by Shri Bahulayan on 15/06/2005; the petitioner submitted the application on 22/06/2012 for opening the will; he has already submitted the necessary documents; and after verifying the necessary documents, the District Registrar (General) has opened and registered the Will as No.141/III/2012 on 22/06/2012. The same is recorded.
3. In the light of the above, no further orders are called for in the writ petition and the same is closed. No costs.
Sd/-
(T.R. Ramachandran Nair, Judge.) ms