SHYAMKUMAR BALAKRISHNAN Vs. GREATER COCHIN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The petitioners approached this Court seeking the following reliefs:

(2.) The petitioners essentially seek transfer of registry based on Exts.P1 to P3 registered documents. Exts.P11 to P13 are corresponding applications for effecting the transfer of registry.

(3.) It appears that the land was originally proposed for acquisition for the Greater Cochin Development Authority (GCDA) for the purpose of Thevara - Perandoor Canal. In view of the above proposal, the Revenue Authority refused to effect the transfer of registry.