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Judgment
Shaji P.Chaly, J
Petitioner is the absolute owner in possession of 2 cents of property and a residential house situated in Sy.No.432/2 of Thiruvazhiyad Village, Chittur Taluk, Palakkad district, evident from Ext.P1 sale deed bearing No.809/2005 dated 09.03.2005 of S.R.O., Nenmara.
Apparently, there is a dispute by and between the petitioner and his wife which culminated in proceedings before the Family Court, Palakkad. A decree was passed against the petitioner. According to the petitioner, the property covered by Ext.P1 sale deed and yet another property are lying contiguous and even though petitioner has submitted Ext.P6 application physically, Ext.P7 application online and Ext.P8 reminder, the Village Officer, Thiruvizhayad Village, Palakkad district/the 2nd respondent, has not taken any action to value the property in order to satisfy the requirements ordered by this Court in Mat.Appeal No.1265/2016, dated 12.08.2022, in I.A.No.2/2016. Case of the petitioner is that, in spite of earnest efforts made by the petitioner, the Village Officer is not issuing valuation certificate, which causes serious prejudice to the petitioner and which constrained the petitioner to file this writ petition.
I have heard the learned Counsel for the petitioner Sri.Binoy Vasudevan and the learned Senior Government Pleader Smt. Rashmi K.A, and perused the pleadings and materials on record.
Taking into account the facts and circumstances, there will be a direction to the 2nd respondent to finalize Ext.P6 application, at the earliest and at any rate, within two weeks from the date of receipt of a copy of this judgment, taking into account Ext.P1 sale deed specifically mentioned above, after securing presence of the petitioner.
The writ petition is disposed of accordingly.