Kerala High Court
For Information Purpose Only vs A.P.Premanandan on 8 April, 2021
WP(C) 7742/2021 1/5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday,the 8th day of April 2021/18th Chaithra, 1943
WP(C) No.7742/2021(P)
For information purpose only
PETITIONER
A.P.PREMANANDAN, AGED 76 YEARS,
S/O.S.S.DAS, "NITHYANANDA VIHAR", P.O.KUTHIRAVATTAM, KOTTOOLI,
KOZHIKODE DISTRICT-673016, REPRESENTED BY POWER OF ATTORNEY HOLDER
A.P.DAYANANDAN, AGED 49 YEARS, S/O.A.P.PREMANANDAN.
RESPONDENTS
1. THE DISTRICT COLLECTOR, KOZHIKDE,
COLLECTORATE, PIN-673020.
2. THE TAHSILDAR,
KOZHIKODE, CIVIL STATION, ERANHIPALAM, PIN-673020.
3. THE VILLAGE OFFICER,
KOTTOOLI VILLAGE, PATTERI, KOZHIKODE-673016.
4. THE SECRETARY,
CORPORATION OF KOZHIKODE, CORPORATION OFFICE,
BEACH ROAD, KOZHIKODE-673032.
5. THE SUB REGISTRAR,
CHEVAYOOR, KOZHIKODE, PIN-673017.
6. THE DISTRICT REGISTRAR,
MANANCHIRA, KOZHIKODE, PIN-673001.
7. KUMARAN T.K.,
(RETIRED DISTRICT REGISTRAR), "NANDANAM", KOODANKARA PARAMBA,
P.O.CHEVAYUR, KOZHIKODE-673017.
8. CHOORAKKAT RAJAN,
S/O.VELAYUDHAN, DOOR NO.26/635, PARAYANCHERY P.O.,
KOZHIKODE-673016.
9. CHOORAKKAT THANKAM,
W/O.CHOORAKKAT BALAN, KOTTOOLI AMSOM, PARAYANCHERY P.O.,
KOZHIKODE-673016.
10. CHOORAKKAT SUSHAMA,
D/O.CHOORAKKAT BALAN, KOTTOOLI AMSOM, PARAYANCHERY P.O.,
WP(C) 7742/2021 2/5
KOZHIKODE-673016.
11. CHOORAKKAT MEENAKSHI,
W/O.LATE CHOORAKKAT SANKARAN, DOOR NO.26/633, KOTTOOLI AMSOM,
PARAYANCHERY P.O., KOZHIKODE-673016.
12. CHOORAKKAT SYAMALA,
D/O.LATE CHOORAKKAT SANKARAN, DOOR NO.26/633, KOTTOOLI AMSOM,
PARAYANCHERY P.O., KOZHIKODE-673016.
13.
For information purpose only
CHOORAKKAT USHA,
D/O.LATE CHOORAKKAT SANKARAN, DOOR NO.26/633, KOTTOOLI AMSOM,
PARAYANCHERY P.O., KOZHIKODE-673016.
14. KUNIYIL THANKAM,
W/O.LATE KUNIYIL CHATHU NAIR, DOOR NO.26/639, KOTTOLI AMSOM,
PARAYANCHERY P.O., KOZHIKODE-673016.
15. KUNIYIL SANTHA,
D/O.LATE KUNIYIL CHATHU NAIR, DOOR NO.26/639, KOTTOLI AMSOM,
PARAYANCHERY P.O., KOZHIKODE-673016.
16. KUNIYIL UNNIKRISHNAN,
S/O.LATE KUNIYIL CHATHU NAIR, DOOR NO.26/639, KOTTOLI AMSOM,
PARAYANCHERY P.O., KOZHIKODE-673016.
17. PARAMBATH SREENIVASAN,
S/O.KANDANKUTTY, THE PRESIDENT SWEET, KOTTOOLI AMSOM,
PARAYANCHERY P.O, KOZHIKODE-673016.
18. M.VILASINI,
W/O.PUTHUKUDY JAYARAJAN, NEW INDIAN INDUSTRIES,
DOOR NO.26/508, KOTTOOLI AMOSM, PARAYANCHERY P.O.,
KOZHIKODE-673016.
19. SHINNU.P.,
S/O.PUTHUKUDY JAYARAJAN, NEW INDIAN INDUSTRIES,
DOOR NO.26/508, KOTTOOLI AMOSM, PARAYANCHERY P.O.,
KOZHIKODE-673016.
20. SHIJU.P.,
S/O.PUTHUKUDY JAYARAJAN, NEW INDIAN INDUSTRIES,
DOOR NO.26/508, KOTTOOLI AMOSM, PARAYANCHERY P.O.,
KOZHIKODE-673016.
21. SHIBU.P.,
S/O.PUTHUKUDY JAYARAJAN, NEW INDIAN INDUSTRIES, DOOR NO.26/508,
KOTTOOLI AMOSM, PARAYANCHERY P.O., KOZHIKODE-673016.
22. SAJITHA P.,
D/O.PUTHUKUDY JAYARAJAN, NEW INDIAN INDUSTRIES, DOOR NO.26/508,
KOTTOOLI AMOSM, PARAYANCHERY P.O., KOZHIKODE-673016.
WP(C) 7742/2021 3/5
23. PUTHUKUDY MOHANAN,
S/O.CHEKKUTTY, NEW INDIAN INDUSTRIES, DOOR NO.26/509,
KOTTOOLI AMSOM, PARAYANCHERY P.O., KOZHIKODE-673016.
24. AVALOTH THARAPPAYI HAJI,
S/O.MOIDEEN, KOTTOOLI AMSOM, PARAYANCHERY P.O., KOZHIKODE-673016.
25. SAITHAN PADEKATH KUNDILE PURAYIL ABDUL RASAK,,AGED 77 YEARS
S/O.N.P.KUNHAMU HAJI, SAITHAN PADEKATH, KAVVAYI P.O., PAYYANNUR,
KANNUR DISTRICT-670307.
26. For information purpose only
EDAKANDIYIL DASAN,
S/O.VELUKUTTY, SANGEETHA BODY BUILDERS, DOOR NO.26/510,
KOTTOOLI AMSOM, PARAYANCHERY P.O., KOZHIKODE-673016.
27. K.S.SARATH MOHAN,
S/O.DR.SASIDHARAN KIZHAKKETHIL, DOOR NO.26/512, 513, 514 AND 515,
SREESAILAM, PATTERI, KOTTOOLI P.O., PATTERI, KOZHIKODE-673016.
28. MANJUSHA K.S.,
D/O.DR.SASIDHARAN KIZHAKKETHIL, DOOR NO.26/535-A, SREESAILAM,
PATTERI, PARAYANCHERI, KOTTOOLI P.O., KOZHIKODE-673016.
Writ Petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct respondents 2 to 4 to accept the land tax with respect to
the property comprised in R.S. No.84/9 and 88/1 of Kottooly Village from
the petitioner, the subject matter in Exhibit P1 judgment and P2 decree,
pending final disposal of the above Writ Petition.
This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of Sri.
T.SETHUMADHAVAN, Senior Advocate along with M/S PREETHI P.V. and
M.V.BALAGOPAL, Advocates for the petitioner, GOVERNMENT PLEADER for R1 to
R3, R5 and R6, Sri. V.KRISHNA MENON, STANDING COUNSEL for R4 ,K.PRAVEEN
KUMAR for R7 and of M/S SREEJA SOHAN K., ATUL SOHAN, R.REJI and VARADA
BALACHANDRAN, Advocates for R22, R23, R26, the court passed the following.
RAJA VIJAYARAGHAVAN V, J
--------------------------------
W.P.(C) No.7742 of 2021
-------------------------------
Dated this the 8th day of April, 2021
ORDER
For information purpose only
I have heard Sri.K.S.Sethumadhavan, the learned Senior Counsel appearing
for the petitioner, as instructed by Smt. P.V.Preethi, the learned Government
Pleader and the learned Standing Counsel appearing for the Corporation.
Having considered the submissions advanced, as an interim measure,
there will be a direction to the respondent Nos.2 and 3 not to accept basic tax
in respect of property comprised in Re.Sy.No.84/9 and 88/1 of Kottooly Village
from the respondent Nos.8 to 28, if the same has not been accepted till date.
This order shall be in force for a period of two months.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
sru
/true copy/ Sd/- ASSISTANT REGISTRAR
KLHC010193702021 5/5
EXHIBIT P1 - TRUE COPY OF THE JUDGMENT IN O.S.NO.155/1986 ON THE FILE OF
THE SUB COURT, KOZHIKODE DATED 28.10.1996.
EXHIBIT P2 - TRUE COPY OF THE DECREE IN O.S.NO.155/1986 ON THE FILE OF THE
SUB COURT, KOZHIKODE DATED 28.10.1996.
For information purpose only
