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Judgment
22 paragraphs · 188 wordsThe Additional Tahsildar, Kanayannur Taluk,
Ernakulam is suo motu impleaded as additional fifth
respondent in the writ petition.
Ext.P1 is an application preferred by the
petitioner in Form No.10 of the Kerala Survey and
Boundaries Rules for demarcation of the boundaries of the
property owned by him. The limited prayer made by the
learned counsel for the petitioner, when this matter was
taken up for admission, is for a direction to the competent
authority to take a decision on Ext.P1 application.
Heard the learned counsel for the petitioner
as also the learned Government Pleader.
Having regard to the facts and circumstances of
the case, the writ petition is disposed of directing the
additional fifth respondent to consider Ext.P1 application
and take appropriate action to measure and identify the
boundaries of the property of the petitioner in accordance
with the provisions contained in the Kerala Survey and
Boundaries Act as also the Rules made thereunder, with
notice to the petitioner as also the neighbouring owners of
the property. This shall be done within three months from
the date of receipt of a copy of this judgment.