SEBASTIAN K.JACOB Vs. TAHSILDAR THALASSERI TALUK

JUDGEMENT

(1.) THE petitioner is seeking for a direction to effect mutation of the property, in the light of the decree in O.S.No.190/09 and the execution of the title deed in tune with the said decree by the Munsiff Court as per Exhibit P2.

(2.) THE averments in the Writ Petition show that the property is having an extent of 8 cents in R.S.No. 149 of Keezhur Village in Thalasseri Taluk and failing to get the fruits of the agreement, the petitioner approached the Civil Court by filing O.S.No.190/09 and it was decreed on 27.2.2010. Exhibit P2 is the copy of the title deed of the property executed in favour of the petitioner, who deposited the balance consideration before the Munsiff Court which is dated 27.8.2011.

(3.) THEREFORE, the respondents will take steps to effect mutation and they can also inform the details of the demands made, which have come into existence prior to the execution of the title deed, which the learned counsel for the petitioner submitted that the petitioner is prepared to pay also. Appropriate action will be finalised within a period of six weeks from the date of production of a copy of this judgment along with a copy of the Writ Petition, by the petitioner. The Writ Petition is disposed of as above.