Suja Biju @APPELLANT@Hash The Village Officer And Anr

As per Ext.P1 sale deed petitioner purchased an extent of 6.60 Ares of dry land in Survey No.914/3A1 corresponding to property in Block No.VIII, R.S  No.357/7 of Kozha Kara, Kuruvilangadu Taluk. An application was submitted for effecting mutation of the said property in her favour, but, Ext.P2 communication was issued stating that, correction deed is required to be produced in order to proceed with the application submitted by the petitioner. According  to the petitioner, as per Exts.P5 and P6 settlement registers, the property in question is recorded as 'purayidam', and therefore, the petitioner is entitled to get the benefit of the said document. So also on the basis of the application Exts.P7 to P9 reports are filed by the respective statutory authorities stating that, the  property concerned is 'purayidam' and is entitled to be mutated accordingly. Any how, there is no finality attained to the application submitted by the petitioner, therefore, I think it is only appropriate that since it is a statutory application, the  authority vested with powers under the Transfer of Registry Rules, 1966 is to take a decision.

Having heard learned counsel for the petitioner and learned senior Government Pleader, there will a direction to the second respondent to consider  the application pertaining to Ext.P2 order, and taking into account Exts.P5 and P6 settlement registers as also Exts.P7 to P9 reports, at the earliest possible time,  and at any rate within three months from the date of receipt of a copy of this judgment, after securing participation of the petitioner and any other interested  persons. Writ petition is disposed of accordingly.