G.SATHEESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner's request for correcting anomalies in the re-survey records in respect of 52.606 Ares in Thalavoor Village has been considered pursuant to the direction of this Court in W.P.(C)No.24575/2019. On consideration, the petitioner's request was postponed for the reason that the re-survey work has been stopped and it can be considered only on resumption of the re-survey work.

(2.) The petitioner's request cannot be postponed indefinitely citing stoppage of works related to the re-survey. The Revenue Officials have to consider whether there is any anomalies in re-survey records in regard to the petitioner's property or not.

(3.) In the light of the facts and circumstances, this Court is of the view that the entire process shall be completed within a period of three months after notice to the petitioner. Needful shall be done by the 4th respondentAssistant Director, Re-Survey, Kollam.