CHINNAN T.C. Vs. SANTHA,

JUDGEMENT

(1.) The prayers in this Writ Petition (Civil) are as follows:

(2.) Heard Sri. Sonnymon K. Mathew, the learned counsel appearing for the petitioners, Sri. Sunny Mathew, the learned counsel appearing for contesting respondent Nos.1 and 2 and Sri. A.C. Vidhya, the learned Government Pleader appearing for official respondent Nos.3 to 6.

(3.) According to the petitioners, they had obtained an extent of 1.62 Ares of property in Re-Survey No.627/1 in Block No.19 of Manakunnam Village, Kanayannur Revenue District, as per Ext.P3 registered sale deed dated 26.3.2014 of SRO Thripunithura executed in their favour by respondent No.1. According to the petitioners, earlier that their property was measured by the Village Officer and that it was without due notice to them and they had serious disputes regarding the correctness of the said measurement carried out earlier by the Village Officer. The petitioners had submitted an application to respondents 6 and 4 for survey and measurement of the property covered by Ext.P3 sale deed. When the survey and measurement process was attempted to by the Taluk Surveyor, the same was obstructed and objected to by the contesting respondent Nos.1 and 2 and the same could not be fully completed. The petitioners seek directions to ensure that the process of survey and measurement of the property covered by Ext.P3 sale deed is duly completed in accordance with the provisions conatined in the Survey and Boundaries Act and the Rules framed thereunder and after due notice to all the adjacent property owners including the Panchayat.