Kerala High Court
St. George'S Jacobite Syrian Church vs State Of Kerala on 5 March, 2014
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 23RD DAY OF MAY 2016/2ND JYAISHTA, 1938
WP(C).No. 14403 of 2016 (A)
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PETITIONER(S) :
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ST. GEORGE'S JACOBITE SYRIAN CHURCH,
ARAKKUNNAM, ARAKKUNNAM PO, PIN CODE 682 313,
REPRESENTED BY ITS TRUSTEES (1) JOY P.KURAIN,
AGED 52, S/O.P.U.KURAIN, PUNCHALAYIL HOUSE,
EDAKKATTUVAYAL, PIN CODE- 682 313 AND (2) V.S.GEORGE,
AGED 62, S/O.SCARIAH, VETTIKATTIL HOUSE,
EDAKKATTUVAYAL, PIN CODE 682 313.
BY ADVS.SRI.P.VISWANATHAN
SRI.SUNIL N.SHENOI
RESPONDENT(S) :
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1. STATE OF KERALA, REPRESENTED BY DISTRICT COLLECTOR
ERNAKULAM, PIN CODE 682 030.
2. DISTRICT SUPERINTENDENT OF SURVEY,
COLLECTORATE, CIVIL LINES BUILDINGS,
ERNAKULAM, PIN CODE 682 030.
3. THE ADDITIONAL TALUK SURVEYOR,
TALUK OFFICE, MUVATTUPUZHA,
PIN CODE 686 661
BY GOVERNMENT PLEADER SRI.GIKKU JACOB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23-05-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Msd.
WP(C).No. 14403 of 2016 (A)
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APPENDIX
PETITIONER(S)' EXHIBITS :
P1 A TRUE PHOTOSTAT COPY OF THE SALE DEED.
P2 A TRUE PHOTOSTAT COPY OF THE BASIC TAX RECEIPT
DATED 05.03.2014.
P2 A A TRUE PHOTOSTAT COPY OF THE BASIC TAX RECEIPT
DATED 21.03.2016.
P3 A TRUE PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY
THE PETITIONER BEFORE THE TALUK SURVEYOR,
MUVATTUPUZHA.
P4 A TRUE PHOTOSTAT COPY OF THE LETTER DATED 28.04.2014.
P5 A TRUE PHOTOSTAT COPY OF THE COMMUNICATION
DATED 18.07.2014.
P6 A TRUE PHOTOSTAT COPY OF THE SAID REQUEST
DATED 07.10.2014.
RESPONDENT(S)' EXHIBITS :
NIL
//TRUE COPY//
P.A.TO JUDGE.
Msd.
P.B.SURESH KUMAR, J.
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WP(C).No.14403 of 2016-A.
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Dated this the 23rd day of May, 2016.
J U D G M E N T
The limited prayer made by the learned counsel for the petitioner, when this matter was taken up for admission, is for a direction to the third respondent to consider Ext.P3 representation of the petitioner. Ext.P3 is a representation submitted by the petitioner to the third respondent requesting to measure their property and issue a sketch for the same.
2. Having regard to the facts and circumstances of the case, I deem it appropriate to grant the limited prayer made by the petitioner.
3. In the result, this writ petition is allowed and the third respondent is directed to consider Ext.P3 representation of the petitioner, measure the property of the petitioner, prepare a sketch and hand over the same to the petitioner within a period WP(C).No.14403/2016-A. 2 of six weeks from the date of receipt of the copy of this judgment.
Sd/-
P.B.SURESH KUMAR, JUDGE.
Kvs/-
// true copy //