JISHA JOHN Vs. DISTRICT COLLECTOR, PATHANAMTHITTA DISTRICT

JUDGEMENT

(1.) The petitioner, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 3rd respondent Village Officer, Chittar, to accept Ext.P2 application dated 16.10.2020, seeking transfer of Registry, in respect of the property having an extent of 06.07 ares of land comprised in Survey No.946/1 of Chittar Village, which is in the name of the petitioner and her husband, who is arrayed as the 4th respondent. The petitioner has also sought for a writ of mandamus commanding respondents 1 to 3 to effect transfer of registry of the land purchased as per Ext.P1, in favour of the title holders therein, within a time frame fixed by this Court; and a writ of mandamus commanding respondents 1 to 3 to accept land tax from the title holders as per Ext.P1 sale deed.

(2.) Heard the learned counsel for the petitioner and also the learned Government Pleader appearing for respondents 1 to 3. Considering the nature of relief proposed to be granted, service of notice on the 4th respondent is dispensed with.

(3.) In the writ petition, the petitioner is seeking consideration of Ext.P2 application for transfer of Registry.