BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) This bunch of writ petitions deal with the scope and nature of the enquiry to be undertaken by the Revenue Officers under the Transfer of Registry Rules, 1966 (for short, 'TR Rules ') regarding the transfer of revenue registry (mutation) due to testamentary succession.

(2.) The petitioners in all the writ petitions are legatees claiming right over the property on the strength of the Will executed by the testator/testatrix in their favour. They are aggrieved by the rejection/non-consideration of their applications for effecting mutation of the property covered by the Will in their favour by the Village Officer concerned either on the ground of the pendency of the civil suit challenging the Will or on the ground of the objection of the natural legal heirs.

(3.) I have heard Sri.Priyesh Kumar M.P., Sri.Vinod Bhat S., Sri.Mohanlal B., Sri.Lindons C. Davis and Sri.Sanil Jose, the learned counsel for the petitioners, Sri.Jacob Sebastian, the learned counsel for the 5th respondent in WP(C) No.21759/2024, Sri.V.M.Krishnakumar, the learned counsel for the 3rd respondent in WP(C) No.22548/2024 and Smt.Vidya Kuriakose, the learned Government Pleader.