Sudhi V. Thankappan, Sunil Kumar V.T. and Suma V.T. vs The District Collector and Others

Antony Dominic, J.—According to the Petitioners, they own 1.5 acres of land in Re. Sy. No. 35/3 of Thiruvaniyoor Village in Kunnathunad Taluk. It is stated that, however, while mutation was effected, the property was indicated to be situated in Re. Sy. No. 35/21. The grievance of the Petitioners is that though they sought correction of the aforesaid mistake, orders were not passed and that led the Petitioners to file this writ petition.

Learned Government Pleader has obtained instructions in the matter. Though the learned Government Pleader accepted that a mistake has been committed, according to him, mistake has occurred in the office of the Resurvey Superintendent. It is stated that, to correct this mistake, necessary correction will have to be carried out in 14 hanaper accounts. It is stated that, notice will have to be issued to all those persons and correction will be carried out in due course of time.

From the submissions thus made by the learned Government Pleader, the case of the Petitioners that a mistake has occurred does not seem to be a matter of dispute. If a mistake has happened, necessarily that will have to be corrected also.

Therefore, it is directed that the 3rd Respondent will issue notice to the affected parties and pass orders on the request made by the Petitioners for correction of the resurvey number, which shall be done as expeditiously as possible, at any rate within 4 months of production of a copy of this judgment along with a copy of this writ petition.

Writ petition is disposed of as above.