AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 228 wordsGopinath P., J
The petitioner has approached this Court being aggrieved by the fact that despite the issuance of Ext.P4 order by the District Collector, Idukki on 20.10.2022, the 2nd respondent has not complied with the said directions, contained therein. In Ext.P4, the following directions were issued:
“1. പട്ടയതത്തിലലെ വത്തിസസ്തീണതത്തില് കൂടുതല് വസ്തു കകൈമമാറത്തിയതത പരത്തിശശമാധത്തിചത ശസ്നേഹ അബ്രഹമാഹ, അശപക്ഷകൈന് എനത്തിവരുലട വസ്തുവത്തിലുള്ള അവകൈമാശതത്തില് തുടര് നടപടത്തി സസസ്തീകൈരത്തിശക്കേണ്ടതമാണത .
കുതകൈപമാട്ടഹ ലെഭത്തിച വസ്തു സഹബനത്തിചത അസത്തിസ്റ്റനത കൈമാര്ഡമഹ ലസറത്തില്ലമനത ഓഫസ്തീസരത്തില് നത്തിനഹ ശരഖകൈള് ലെഭഭ്യമമാക്കേത്തി പരത്തിശശമാധത്തിചത ടത്തി വസ്തു പ്രശതഭ്യകൈഹ സര്ശവ്വേ ലചെയ്തു മമാശറണ്ടതമാണത .
അസത്തിസ്റ്റന്റത ഡയറക്ടര് ഓഫത സര്ശവ്വേ ലതമാടുപുഴയത്തില് നത്തിനഹ ലെമാന്ഡത രജത്തിസ്റ്റര് ലെഭഭ്യമമാക്കേത്തി പരത്തിശശമാധത്തിശക്കേണ്ടതമാണത .”
The learned Senior Government pleader, on instructions, would submit that the 2nd respondent can be directed to complete the proceedings within a time frame. He submits that considering the directions issued in Ext.P4, a minimum of six months time will be required to complete the proceedings.
Having heard the learned counsel for the petitioner and the learned Senior Government Pleader appearing for the respondents, this writ petition will stand disposed of directing the 2nd respondent to complete the proceedings as directed in Ext.P4, within a period of six months from the date of receipt of a certified copy of this judgment. The 2nd respondent shall hear the petitioner and any other affected party before finalizing the proceedings. Survey / measurement etc shall also be with notice to all affected parties.