SHEEJA W/O. RANJITH Vs. TAHSILDAR,

JUDGEMENT

(1.) PETITIONER submits that on account of Ext.P1 settlement deed, he has become co -owner of 2.33 ares of land in R.S. No. 77/1 of Veloor Village along with his brother. It is stated that an application for mutation was made and which has rejected by Ext.P2 communication passed by the Village Officer. Thereupon the Petitioner moved the Tahsildar who issued Ext.P4, directing the 3rd Respondent to mutate the property in favour of the co -owners. It is stated that the 3rd Respondent has not done anything in pursuance to Ext.P4 and therefore the writ petition is filed.

(2.) IF as stated by the Petitioner, the 2nd Respondent has issued Ext.P4 directing that the property be mutated in favour of the co -owners, as claimed by the Petitioner, it is necessary that the 3rd Respondent should implement Ext.P3. In view of the complaint of the Petitioner that the 3rd Respondent has not implemented Ext.P3, I direct that on the production of a copy of the judgment along with a copy of this writ petition, the 3rd Respondent will take necessary action for implementing Ext.P4, at any rate within 4 weeks from the date of production of a copy of the judgment.