JAMES VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows. "

(2.) Heard Smt.K.P.Santhi, learned counsel appearing for the petitioner and Smt.A.C.Vidhya, learned Government Pleader appearing for the respondents.

(3.) The petitioner claims to be in ownership, possession and enjoyment of 2.39 Acres of land in Survey No.425/1-2 of Palakuzha Village, Moovattupuzha Taluk, Ernakulam District, on the basis of Ext.P-1 registered will. The petitioner obtained the said property from his father on the basis of above said Ext.P-1 registered will, and that his father in turn had obtained title of the said property in the year 1942. For the past more than 80 years the property is in possession of the petitioner and his ancestors. As the petitioner is conducting quarry in the said property since 2009, he had required the sketch of the property for obtaining license and permission from Panchayat and other statutory authorities. Pursuant to the direction issued by this Court in Ext.P-7 judgment dated 10.4.2018 in W.P.(C).No.12528 of 2018 filed by