SASI A.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner states that the petitioner is in ownership and enjoyment of an extent of 1 Are and 22 square meters of property comprised in Survey No.338/3/1/15 of Upputhara Village of Peerumedu Taluk. The petitioner claims that the property orginally belgoned to one Devassia, who transferred the property to his son George through a gift deed executed in the year 1969. Thereafter, the property was trasnferred in the year 1989 to one Cyril Raj, who transferred the property to the predecessor-in-interest of the petitioner namely, one Joseph. The said Joseph has transferred the property to the petitioner by virtue of Sale Deed No.1736/1999 dtd. 25/6/1999 registered at the Peerumedu SRO. The petitioner is aggrieved by the fact that the petitioner is now being issued with various certificates in respect of his land and that the petitioner is issued with receipts evidencing payment of basic land tax with an endorsement that it is being provisionally accepted. It is submitted that such endorsements are being made on the basis of Exts.P4 and P4(a) instructions. It is submitted that the Government proposes to file a suit to recover the lands, which were originally with the Peerumedu Tea Company. It is submitted that the endorsements are being made and certificates are not being issued on account of the fact that the said suit is pending.

(2.) The learned counsel for the petitioner submits that, in respect of identical matters, this court has issued directions as can be seen from Exts.P6 and P7 judgments. It is submitted that a direction similar to the direction issued in Ext.P7 may be issued in the case of petitioner also.

(3.) The learned senior Government Pleader submits that a direction similar to Ext.P7 can be issued in the case of the petitioner as well.