M.J.SCARIA Vs. THE STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Petitioner is the owner of the property covered by Ext.P1 registered document and situate in Survey Nos.825/1 and 825/3 of the Manakkad Village. The said property is known as "Ideenal Purayidam", which was having a larger extent as per the prior title deeds. According to the petitioner, the property is situated within specific boundaries. The land and residence of the petitioner comes within Ward No.33 of the Thodupuzha Municipality. From Ext.P1, an extent of 10 cents of land is transferred in favour of his wife as per a gift deed. However, the land remains contiguous without any physical separation from the gifted land and Ext.P1 property.