GEORGE VARGHESE Vs. STATE OF KERALA AND ORS

JUDGEMENT

(1.) The petitioner herein claims to be the owner in possession of landed property having an extent of 12.29 Ares in Kavumbhagam Village in Thiruvalla Taluk. It is a case where the petitioner seeks for a direction to the 5th respondent to conduct a proper survey. The said request has been raised in the light of the proceedings initiated by the Special Tahsildar, Land Conservancy,Travancore Devaswam Board as per Ext.P11 notice to identify whether any of the items of properties belong to Travancore Devaswom Board.

(2.) Learned Government Pleader on getting instructions submits that the Taluk Surveyor has proposed to conduct a proper survey on 15.7.2013 after issuing notices to the respective parties. Learned Standing Counsel for the Devaswom Board submits that the Taluk Surveyor may be directed to conduct a survey with reference to the old survey and land revenue records and he may also give notice to the 6th respondent and the Land Special Officer of the Travancore Devaswom Board.

(3.) We therefore dispose of the writ petition with the following directions: