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Judgment
The 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.