JAMEELA M.K. vs THE SPECIAL TAHSILDAR
- Court
- Kerala High Court
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OP(C) No. 1543 of 2026
CNR : KLHC010410952026
2026:KER:70276
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE EASWARAN S.
TH
MONDAY, THE 14 DAY OF SEPTEMBER 2026 / 23RD BHADRA, 1948
OP(C) NO. 1543 OF 2026
IN OP (LA) NO.17 OF 2023 OF ADDITIONAL DISTRICT COURT -
III, THALASSERY
PETITIONER(S)/CLAIMANT IN LAR:
1 JAMEELA M. K.
AGED 56 YEARS, W/O. LATE SATHAR,
'JAMEELAS', NIDUVOTTU, P.O. NARATH KANNUR,
PIN – 670701.
2 JAMSEELA M. K.
AGED 40 YEARS, D/O. LATE SATHAR,
'JAMEELAS', NIDUVOTTU, P.O. NARATH KANNUR,
PIN – 670701.
3 JASEEM M. K.
AGED 37 YEARS, S/O. LATE SATHAR,
'JAMEELAS', NIDUVOTTU, P.O. NARATH KANNUR,
PIN – 670701.
4 JUSAILA M. K.
AGED 29 YEARS, D/O. LATE SATHAR,
'JAMEELAS', NIDUVOTTU, P.O. NARATH KANNUR,
PIN – 670701.
5 LULU PARVEEN M.K.
AGED 25 YEARS, D/O. LATE SATHAR,
'JAMEELAS', NIDUVOTTU, P.O. NARATH KANNUR,
PIN – 670701.
BY ADVS.
SRI. R. PARTHASARATHY
SMT. SEEMA
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OP(C) No. 1543 of 2026
CNR : KLHC010410952026
2026:KER:70276
RESPONDENT(S)/RESPONDENT IN LAR:
1 THE SPECIAL TAHSILDAR
LAND ACQUISITION, LA NH 2, KANNUR, PIN – 670101.
2 CHIRAKAL KOVILAKOM DEVASWOM
PUZHATHI DESOM, P.O. CHIRAKKAL, CHIRAKKAL VILLAGE,
KANNUR DISTRICT, PIN – 670011.
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 14.09.2026,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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OP(C) No. 1543 of 2026
CNR : KLHC010410952026
2026:KER:70276
EASWARAN S., J.
--------------------------
OP(C) No. 1543 of 2026
-------------------------
th
Dated this the 14 day of September, 2026
JUDGMENT
This original petition is filed for the following relief;
“ i) direct the District Court,
Thalassery (ADC III) to dispose the
Original Petition OP(LA)NH 17/2023
within a specific time period.
ii) issue such other orders as this
Honourable Court deems fit to grant.
iii) It is also prayed that this
Honourable Court may be pleased to
dispense with the production of
translation of vernacular
documents.”
2. Since the limited relief sought for in this original petition is for
an expeditious disposal of OP (LA) NH No. 17 of 2023 on the files of
District Court, Thalassery (ADC III), this Court by order dated 08.06.2026
had called for a report from the District Court, Thalassery (ADC III), as to
the time required for disposal of OP (LA) NH No. 17 of 2023.
3. Based on the directions, a report dated 10.09.2026 is placed on
record by the learned Addl. District Judge - III, wherein it is stated that
the aforesaid OP (LA) can be disposed of within a period of eight months.
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OP(C) No. 1543 of 2026
CNR : KLHC010410952026
2026:KER:70276
4. In such circumstances, this original petition is disposed of
directing the District Court, Thalassery (ADC III), to dispose of OP (LA)
NH No. 17 of 2023, within a period of 6 months from the date of receipt of
a copy of this judgment.
Sd/-
EASWARAN S.
JUDGE
Svn
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OP(C) No. 1543 of 2026
CNR : KLHC010410952026
2026:KER:70276
APPENDIX OF OP(C) NO. 1543 OF 2026
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE GIFT DEED NO. 1224/2014 DATED
5-4-2014
Exhibit P2 TRUE COPY OF THE NOTICE RECEIVED BY THE 1ST
PETITIONER DATED 03.02.2023
Exhibit P2(a) TRUE COPY OF THE NOTICE RECEIVED BY THE 2ND
PETITIONER DATED 03.02.2023
Exhibit P2(b) TRUE COPY OF THE NOTICE RECEIVED BY THE 3RD
PETITIONER DATED 03.02.2023
Exhibit P2(c) TRUE COPY OF THE NOTICE RECEIVED BY THE 4TH
PETITIONER DATED 03.02.2023
Exhibit P2(d) TRUE COPY OF THE NOTICE RECEIVED BY THE 5TH
PETITIONER DATED 03.02.2023