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Judgment
4 paragraphs · 156 wordsMohammed Nias C.P., J
By judgment dated 8.2.2006, this Court directed the first respondent to complete the survey and furnish the sketch after fixing the boundaries with respect to the property of the petitioner.
The review petition was necessitated as the first respondent –Tahsildar had filed a counter affidavit stating that the records containing the field measurements in relation to the petitioner's property are not available in the office of the Taluk Surveyor, and that it was available in the office of the Assistant Director, Central Survey Office Thiruvananthapuram and that it may take three months time to get the same from that office.
In the review, it is stated that the documents are not available even in the office of the Assistant Director, Central Survey, Thiruvananthapuram, and in such circumstances the writ petitioner's property can be fixed only after a fresh resurvey proceedings are carried out. This is recorded. The review petition is accordingly closed.