SATHYENDRANATHAN P.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner states that he is entitled to possession of property having an extent of 63.78 Ares comprised in Sy. Nos. 80/15, 80/18, 80/19 and 78 as per Thandaper No.565 of Periya Village. According to him, he has been remitting tax in respect of the above extent of property as evident from Ex.P13 receipt. He states that with intent to convey an extent of 10 Acres of Coffee plantation to his daughter and his wife, he approached the 4th respondent for registering a settlement deed. According to him, instead of registering the deed, the 4th respondent directed the 2nd respondent to cancel the Thandaper certificates issued to the petitioner. On its basis, Ext.P14 communication was issued by the 2nd respondent informing the petitioner that he has title only in respect of 30 Acres of land in Periya village comprised in Sy. No.80/1A and it is further informed that no action be taken on the basis of Ext.P9 series Thandaper certificates. Being aggrieved, the petitioner is stated to have submitted Ext. P15 representation before the 2nd respondent. When no action was taken, he has approached this Court seeking to quash Ext.P14 and also for a further direction to the 2nd respondent to consider Ext.P15 and for incidental reliefs.

(2.) Sri. Sundeep Abraham, the learned counsel appearing for the petitioner submitted that though various reliefs are sought for, his limited request is for an expeditious consideration of Ext.P15 by the 2nd respondent. On instructions, the learned Government Pleader submits that there is no impediment in considering the said request.

(3.) Having regard to the facts and circumstances and the submissions made across the Bar, this writ petition is disposed of with a direction to the 2nd respondent to take up Exhibit-P15 representation and dispose it of on its merits, with notice to the petitioner and affected parties, if any. Orders shall be passed in consonance with law, expeditiously, at any rate, within a period of two months from the date of receipt of a copy of this judgment.