KRISHNANKUTTY Vs. VILLAGE OFFICER

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the respondents to consider Exhibit P4 application for correction of Thandapper register in the light of the fact that the property purchased by the petitioner is remaining as a 'purayidom'. Mainly it is pointed out that the nature of the property as revealed from Exhibit P2 certificate issued by the 1st respondent will show that it is a purayidom; but in the revenue records, it is shown as 'nilam'. The photographs produced by the petitioner will show that the property is remaining as a purayidom, which is having permanent cultivations also.

(2.) THE learned Government Pleader on getting instructions submitted that Exhibit P4 has not been received by the Tahsildar.

(3.) IN that view of the matter, on the petitioner filing a fresh application along with a certified copy of this judgment, the same will be considered and appropriate action will be finalised, after ascertaining the true nature of the property and the petitioner will be duly informed of the proceedings within a period of six weeks from the date of receipt of this judgment. The Writ Petition is disposed of as above.