Devaki Amma Vs Kerala State Of Kerala

High Court Of Kerala 21 Jan 2025 Writ Petition (C) No.42760 Of 2024 (2025) 01 KL CK 0098
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No.42760 Of 2024

Hon'ble Bench

T.R. Ravi, J

Advocates

R.Raghunandanan, Rajeev Jyothish George

Final Decision

Disposed Of

Judgement Text

Translate:

T.R. Ravi, J

The petitioner is aggrieved by a reduction in the extent which happened during the re-survey. As per Ext.P1 title deed dated 04.05.1981 the petitioner

had 33 cents of land and after re-survey it has been reduced by 3 cents. The petitioner has preferred Ext.P2 representation before the 2nd respondent

and seeks an early disposal of the same.

In view of the limited prayer made, this writ petition is disposed of directing the 2nd respondent to consider and pass orders on Ext.P2 representation

after hearing the petitioner, at the earliest, at any rate within six months from the date of receipt of a copy of this judgment.

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