THRESIAMMA VARGHSE Vs. SUB REGISTRAR

JUDGEMENT

(1.) Beleaguered in no small measure by the delay in registering a Will executed by her late husband, the petitioner, a senior citizen, is before this Court seeking directions.

(2.) Late C.T. Thomas, the husband of the petitioner, and the petitioner herein were the absolute owners in title and possession of several items of properties lying within the limits of Vazhappally East Village and Madappally Village. While so, C.T. Thomas left for his heavenly abode on 28.11.2018. During his lifetime, he had executed a will bequeathing his entire landed properties, deposits, shares etc in favour of the petitioner. On the strength of the Will, the petitioner approached the revenue authorities and requested that the property be mutated in her favour and she be permitted to remit basic tax. When there was some delay, she approached this Court and pursuant to directions issued, transfer of registry was effected. The petitioner states that though the Will is not a compulsorily registrable document, she decided to register the same to avoid unwanted complications. In the said circumstances, she approached the 1st respondent and submitted Ext.P2 application. Her grievance is that though the application was filed on 8.3.2021, no steps are being taken by the respondents. It is in the above backdrop that the petitioner is before this Court seeking the following relief:

(3.) I have heard Miss Parvathy.P., the learned counsel appearing for the petitioner and Smt. A.C.Vidhya, the learned Government Pleader.