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LAILA SUNNY ALSO KNOWN AS LAILA ZACHARIAH v. THE DISTRICT COLLECTOR
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 6TH DAY OF OCTOBER 2022 / 14TH ASWINA, 1944
WP(C) NO. 29450 OF 2022
PETITIONER:
LAILA SUNNY ALSO KNOWN AS LAILA ZACHARIAH
AGED 66 YEARS, W/O. SUNNY THOMAS,
NEDUMCHIRAYIL HOUSE, NETTASSERY KARA,
PERUMBAYIKKADU VILLAGE, NAGAMBADAM,
KOTTAYAM-6.
BY ADVS.
SANTHOSH MATHEW
ARUN THOMAS
VEENA RAVEENDRAN
KARTHIKA MARIA
ANIL SEBASTIAN PULICKEL
ABI BENNY AREECKAL
LEAH RACHEL NINAN
MATHEW NEVIN THOMAS
KARTHIK RAJAGOPAL
SANITA SABU VARGHESE
KURIAN ANTONY MATHEW
MANASA BENNY GEORGE
RESPONDENTS:
1 THE DISTRICT COLLECTOR
CIVIL STATION, PALAKKAD, PIN - 678001.
2 THE TAHSILDAR (LAND RECORDS)
ALATHUR TALUK OFFICE, PALAKKAD DISTRICT,
PIN 678541.
3 THE VILLAGE OFFICER,
KANNAMBRA-1 VILLAGE,
ALATHUR TALUK, PALAKKAD DISTRICT,
PIN- 678686.
4 THE TALUK SURVEYOR,
ALATHUR TALUK OFFICE,
PALAKKAD DISTRICT, PIN - 678541.
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5 KERALA INDUSTRIAL INFRASTRUCTURE DEVELOPMENT
CORPORATION, 31/2312, KINFRA RD, NEAR SBI, SASTHAMANGALAM,THIRUVANANTHAPURAM, KERALA-695010,
REPRESENTED BY ITS MANAGING DIRECTOR.
6 THE SPECIAL TAHSILDAR,
LA-KINFRA,
KANJIKODE,
PALAKKAD - 678621.
SRI.P.U.SHAILAJAN, SC
SMT. DEEPA. V., GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.10.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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T.R. RAVI, J.
--------------------------------------------
W.P.(C) No.29450 of 2022 --------------------------------------------
Dated this the 06thday of October, 2022
JUDGMENT
The prayer in the writ petition is for a direction to the respondents to complete the physical measurement of the petitioner's property based on Exts.P10 and P11 applications and to take necessary steps to correct the entry in the B.T.R.
2. Even though there are other prayers made in the writ petition, I do not think it is necessary to go into those aspects, if necessary directions are issued regarding the 1stprayer. In view of the limited prayer made, this writ petition is disposed of directing the respondents to complete the physical measurement of the petitioner's property based on Exts.P10 and P11 applications. Ext.P13 report dated 01.08.2022 may also be considered for the purpose of deciding the issue. Necessary steps shall be completed within four months from the date of receipt of a copy of this judgment. The correction of the entries in the B.T.R may be taken up after the completion of the physical measurement of the property as directed above. The respondents may intimate the petitioner upon the fee if any payable for the purpose of the
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measurement and on getting such intimation, the petitioner shall comply with the requirement.
Sd/-
T.R.RAVI
JUDGE
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