M.J. SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has sought for a mandamus, directing the Secretary, Muvattupuzha Municipality, Ernakulam District, the 4th respondent, to forthwith hand over the property forming the subject matter of G.O. (M.S.) No. 226/68 dtd. 19/4/1968, to the Secretary, Department of Home, Government Secretariat, Thiruvananthapuram, the 3rd respondent, for constructing a building, to accommodate the Fire and Rescue Service Station, Muvattupuzha.

(2.) Short facts leading to the writ petition are as follows:-

(3.) Reliance is placed on Ext. P9(a) letter dtd. 12/9/2018 of the Tahsildar (Land Survey), Muvattupuzha, addressed to the Secretary, Hon'ble Minister for Department of Revenue, Thiruvananthapuram, wherein the Tahsildar (Land Survey), Muvattupuzha, has stated that the Regional Fire Officer, Ernakulam, respondent No. 5, by letter No. C1-4002/11 dtd. 26/6/2018, has demanded to initiate action to measure out and hand over the subject land, for construction of Fire and Rescue Station. For brevity, Ext. P9(a) dtd. 12/9/2018 is reproduced:-