Krishnan Thamprakkal vs State Of Kerala
2021 Latest Caselaw 11964 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

    TUESDAY, THE 13TH DAY OF APRIL 2021 / 23RD CHAITHRA, 1943

                       WP(C).No.8038 OF 2021(D)


PETITIONER:

               KRISHNAN THAMPRAKKAL
               AGED 58 YEARS
               S/O. RAMAN THAMPRAKKAL (VALIYA THAMPRAKKAL),
               AZHVANCHERRY MANA, ATHAVANAD, THIROOR TALUK,
               KATTIPPARUTHY VILLAGE, ATHAVANAD P.O.,
               MALAPPURAM-676 301

               BY ADVS.
                      SRI.V.H.NOUFALMON
                      SRI.P.M.GIRIJAVALLABHAN

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
               THIRUVANANTHAPURAM-695 001

      2        TAHSILDAR (LR)
               MINI CIVIL STATION BUILDING, TIRUR,
               MALAPPURAM DISTRICT-676 101

      3        TAHSILDAR
               MINI CIVIL STATION BUILDING, TIRUR,
               MALAPPURAM DISTRICT-676 101

      4        VILLAGE OFFICER,
               KATTIPARUTHY VILLAGE OFFICE, VALANCHERRY, MALAPPURAM-
               676 552

OTHER PRESENT:

               SR GP SMT REKHA C NAIR

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION            ON
13.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).8038/2021                       2




                                    JUDGMENT

The petitioner is aggrieved by the non-acceptance of property tax

pertaining to the property comprised in Re-Sy.No.122/1 of Kattiparuthy

Village in Malappuram District. The petitioner submitted Ext.P6

representation before the fourth respondent for acceptance of the

property tax with arrears. According to the petitioner, though the

second respondent-Tahsildar has called for a report from the village

officer in this regard and the village officer has submitted a report, no

action has been taken by them thereon.

2. Heard the learned counsel for the petitioner and the learned

Government Pleader for the respondents.

Having regard to the facts and circumstances of the case and the

submissions made, there will be a direction to the fourth respondent to

consider Ext.P6 representation submitted by the petitioner in accordance

with law after hearing the petitioner and any other affected parties,

within a period of two months from the date of receipt of a copy of the

judgment. It is made clear that this Court has not made any observation

on merits, which the fourth respondent will consider, in accordance with

law.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BTR OF THE PROPERTY.

EXHIBIT P2 TRUE COPY OF THE PATTA NUMBER 7 IN THE NAME OF AZHUVANCHERRY MANA RAMAN ALIAS CHERIYA THAMBRAKKAL.

   EXHIBIT P3          TRUE COPY OF THE AMSAM NO.22 EXTRACT FROM
                       THE    VILLAGE   OFFICE    KATTIPPARUTHY,
                       VALACHERRY.

   EXHIBIT P4          TRUE COPY OF THE FIELD MAP CONTAINING

KATTIPPARUTHY VILLAGE RE SURVEY NO.122/1.

EXHIBIT P5 TRUE COPY OF THE ENCUMBRANCE CERTIFICATE IN RE-SY NO.122/1 DATED 18.2.2021.

EXHIBIT P6 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE VILLAGE OFFICER, KATTIPARUTHY.

EXHIBIT P7 TRUE COPY OF THE NOTICE CALLING FOR REPORT FORWARDED BY THE TAHSIDLAR (LR) DATED 11.11.2020 TO VILLAGE OFFICER, KATTIPARUTHY.

spc/