K.K.DASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS Writ Petition is filed by the petitioner seeking for a direction to take required steps to measure out 9 cents of property and mutate the same in favour of the petitioner and his minor children within a time frame.

(2.) THE property was owned by the petitioner's wife Smt.Sheela K.D., who died on 22.12.1990. Thereafter the property devolved upon the petitioner along with his minor children, Amitha Mol and Arundas.

(3.) THE learned counsel for the petitioner submits that the petitioner will point out the boundary marks for enabling measurement.