GEORGE Vs. KERALA STATE

JUDGEMENT

(1.) THE petitioner is the elder brother of the 3rd respondent Sri.Antony who is convict in Central Prison, Poojappura. The additional 4th respondent is the wife of the 3rd respondent.

(2.) AN item of property having an extent of 1.31 Ares in Block No.56, Resurvey No.31 comprised in Aluva West Village and the building therein (XII/373) belongs to the petitioner, the

(3.) LEARNED counsel for the petitioner points out that the Sub Registrar is prepared to visit the jail for registering the power of attorney. It is therefore submitted that a direction may be issued to the 2nd respondent to grant permission for the same. In the light of the above, this writ petition is disposed of directing the 2nd respondent to consider Ext.P2 application and take appropriate action as requested therein in accordance with law and in the light of the submission of the petitioner that the Sub Registrar can present himself in the jail on an appointed day. If permission is granted for executing the power of attorney, the date will be fixed in advance and due intimation will be given by the 2nd respondent to the Sub Registrar, Chala near Aluva. The 2nd respondent will have to ascertain the consent of the 3rd respondent about the matter. The details of the office of the Sub Registrar will be furnished by the petitioner to the 2nd respondent. Appropriate action will be finalised within a period of one month from the date of production of a certified copy of this judgment along with a copy of the writ petition, by the petitioner.