George Thomas vs State Of Kerala
2021 Latest Caselaw 16856 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
  THURSDAY, THE 12TH DAY OF AUGUST 2021/21ST SRAVANA, 1943
                      WP(C) NO. 3775 OF 2021


PETITIONER:

         GEORGE THOMAS,
         AGED 67 YEARS,
         SON OF K.C. THOMAS,
         KACHOLAKALA HOUSE,
         KURUPPAMTHARA,
         MANJOOR (P.O), PIN - 686603,
         KOTTAYAM DISTRICT.

         BY ADVS.
         NIDHI SAM JOHNS
         SRI.LIJO JOSEPH
         SRI.A.KEVIN THOMAS


RESPONDENTS:

    1    STATE OF KERALA REPRESENTED BY
         THE SECRETARY TO THE GOVERNMENT,
         REVENUE DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695 001.

    2    THE REVENUE DIVISIONAL OFFICER,
         FORT KOCHI, K.B JACOB ROAD,
         FORT KOCHI - PIN - 682 001.

    3    THE TAHSILDAR,
         KANAYANNOOR TALUK,
         ERNAKULAM, PIN - 682011.

    4    THE VILLAGE OFFICER,
         ELAMKULAM VILLAGE,
         KADAVANTHRA,
         ERNAKULAM - PIN - 682020.

    5    THE GREATER COCHIN DEVELOPMENT AUTHORITY
         KADAVANTHRA, ERNAKULAM, PIN - 682020,
         REPRESENTED BY ITS SECRETARY.
 WP(C)Nos.3775 & 8435 of 2021

                               2



           R1-R4   BY GOVT.PLEADER SRI.SYAMANTHAK B.S.
           R5-BY   ADV SRI.JIMMY GEORGE
           R5-BY   PEARL K.DAVIS
           R5-BY   VIPIN P.VARGHESE



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.08.2021, ALONG WITH WP(C).8435/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)Nos.3775 & 8435 of 2021

                                  3




          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 12TH DAY OF AUGUST 2021/21ST SRAVANA, 1943
                     WP(C) NO. 8435 OF 2021


PETITIONER:

           SETHURAMAN, S/O. RAMASWAMY,
           PLOT NO.14, SREERAMA MANDIR,
           GIRI NAGAR HOUSING COLONY,
           KADAVANTHRA DESOM,
           ELAMKULAM VILLAGE,
           ERNAKULAM, PIN-682 020.

           BY ADVS.
           ARUN THOMAS
           SRI.JENNIS STEPHEN
           SRI.VIJAY V. PAUL
           SMT.KARTHIKA MARIA
           SMT.VEENA RAVEENDRAN
           SRI.ANIL SEBASTIAN PULICKEL
           SMT.DIVYA SARA GEORGE
           SMT.JAISY ELZA JOE
           SRI.SANTHOSH MATHEW


RESPONDENTS:

     1     STATE OF KERALA REPRESENTED BY
           SECRETARY TO GOVERNMENT,
           DEPARTMENT OF AGRICULTURE,
           SECRETARIAT,
           THIRUVANANTHAPURAM-695 001.

     2     REVENUE DIVISIONAL OFFICER,
           REVENUE DIVISIONAL OFFICE,
           FORT KOCHI, KOCHI-682 001.
 WP(C)Nos.3775 & 8435 of 2021

                               4



     3     THAHSILDAR, KANAYANNUR TALUK OFFICE,
           MARINE DRIVE, KOCHI-682 011.

     4     AGRICULTURAL OFFICER,
           KRISHI BHAVAN, VYTILLA,
           KOCHI-682 019.

     5     THE VILLAGE OFFICER,
           ELAMKULAM VILLAGE,
           GANDHI NAGAR, KADAVANTHRA,
           KOCHI-682 020.

     6     THE SECRETARY,
           CORPORATION OF KOCHI,
           VYTILLA, KOCHI-682 019.

           R1-R5 BY GOVT.PLEADER SRI.SYAMANTHAK B.S.
           R6 BY ADV SHRI.K.JANARDHANA SHENOY, SC
           R6 BY ADV.SRI.VIPIN P.VARGHESE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.08.2021, ALONG WITH WP(C).3775/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C)Nos.3775 & 8435 of 2021

                                  5



                               JUDGMENT

Dated this the 12th day of August, 2021

The petitioners in both the writ petitions hold property,

which is described in the Basic Tax Register and revenue

records as 'nilam'. The petitioners contend that the property

was acquired by a Co-operative Society for the purpose of

implementing a Housing Scheme as per Government Order

and the said Housing Scheme allowed various persons

including the petitioners to construct residential buildings.

2. The petitioners would state that the property in

fact was converted long ago and it eventually attained the

nature of 'purayidom'. As the petitioners wanted to use the

property for other purpose, they submitted representations/

applications to the competent authorities to make entries in

the Basic Tax Register. Ext.P11 is the application submitted

by the writ petitioner in WP(C) No.3775/2021. Ext.P11 has

been submitted to the Village Officer. The petitioner in WP(C)Nos.3775 & 8435 of 2021

WP(C)No.8435/2021 submitted Ext.P8 application before the

Tahsildar.

3. The learned counsel for the petitioners submitted

that the issued involved in the writ petition is covered by a

judgment of this Court in WP(C) No.26069/2020.

4. The learned Government Pleader however

opposed the contentions of the petitioner and submitted that

the judgment of this Court in WP(C)No.26069/2020 is

distinguishable and will not apply to the facts of the case of

the petitioners.

5. Heard the learned counsel for the petitioners and

the learned Government Pleader representing the

respondents.

6. This Court in the judgment in WP(C)

No.26069/2020 has laid down that when there is a change of

the nature of the land, the owners of the land can seek

additional entries in the Basic Tax Register so as to make WP(C)Nos.3775 & 8435 of 2021

the Basic Tax Register in conformity with the reality. The

petitioners in WP(C)No.3775/2021 and 8435/2021 submitted

Exts.P11 and P8 applications respectively in view of the said

Division Bench judgment of this Court. In the circumstances,

it is highly necessary that the revenue authorities considers

those applications in the light of the Division Bench judgment

and the judgment of this Court in WP(C)No.26069/2020 as

also the judgment reported in State of Kerala and others v.

Binu Mathew Chacko and others [2020(6) KHC 717 (DB)].

Accordingly, this writ petitions are disposed of directing

the competent authorities under the Land Tax Act to consider

the applications submitted by the petitioners and take

appropriate decision thereon, taking into consideration, the

judgment of this Court in WP(C)No.26069/2020. A decision

shall be taken in the matter within a period of three months.

Sd/-

N. NAGARESH JUDGE ncd/14.08.2021 WP(C)Nos.3775 & 8435 of 2021

APPENDIX OF WP(C) 3775/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF LETTER NO.C1/1153/81 DATED 04.05.1981 ISSUED BY THE CHIEF TOWN PLANNER,TRIVANDRUM TO ERNAKULAM HOUSE CONSTRUCTION CO-OPERATIVE SOCIETY LTD NO. E -169.

EXHIBIT P2 TRUE COPY OF DOCUMENT NO. 3281/1984 DATED 19.10.1984 OF ERNAKULAM SRO EXECUTED BY ERNAKULAM HOUSE CONSTRUCTION CO-OPERATIVE SOCIETY LTD IN FAVOUR OF SMT. RACHEL THOMAS.

EXHIBIT P3 TRUE COPY OF DOCUMENT NO.5075/2003 DATED 28.10.2013 OF ERNAKULAM SRO EXECUTED BY SMT. RACHEL THOMAS.

EXHIBIT P4 TRUE COPY OF THE LAND TAX RECEIPT DATED 09.06.2020 IN RESPECT OF 4.27 ARES IN SURVEY NO.S 434/1-14 AND 436/1-33 IN ELAMKULAM VILLAGE ISSUED BY THE VILLAGE OFFICER, ERNAKULAM.

EXHIBIT P5 TRUE COPY OF THE THANDAPER ACCOUNT IN RESPECT OF THE SAID HOUSE PLOT COMPRISED IN SY.NO. 434/1 AND SY.NO. 436/1 IN ELAMKULAM VILLAGE ISSUED BY THE VILLAGE OFFICER, ELAMKULAM.

EXHIBIT P6 TRUE COPY OF THE EXTRACT OF THE LAND IDENTIFICATION DETAILS(DATA BANK) SHOWING THE PROPERTY COMPRISED IN SY.NOS 434/1 AND 436/1 IN ELAMKULAM VILLAGE, KANAYANNUR TALUK, ERNAKULAM DISTRICT.

EXHIBIT P7 TRUE COPY OF THE NOTICE DATED 13.01.2021 ISSUED BY THE REVENUE DIVISIONAL OFFICER,FORT KOCHI TO THE PETITIONER. WP(C)Nos.3775 & 8435 of 2021

EXHIBIT P8 TRUE COPY OF THE JUDGMENT OF HIGH COURT OF KERALA REPORTED IN (2019(5) KHC 873).

EXHIBIT P9 TRUE COPY OF THE JUDGMENT OF DIVISION BENCH OF HIGH COURT OF KERALA, REPORTED IN (2020 (6)KHC 717)

EXHIBIT P10 A TRUE COPY OF THE JUDGMENT DATED 10.11.2020 IN WPC. 20542 OF 2020 OF HIGH COURT OF KERALA.

EXHIBIT P11 TRUE COPY OF THE APPLICATION DATED 05.02.2021 SUBMITTED BY THE PETITIONER TO THE VILLAGE OFFICER, ELAMKULAM. WP(C)Nos.3775 & 8435 of 2021

APPENDIX OF WP(C) 8435/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT FOR THE PROPERTY OF THE PETITIONER DATED 20.5.2020.

EXHIBIT P2 TRUE COPY OF THE SALE DEED NO.227/90/1 DATED 26.6.1990 EXECUTED IN FAVOUR OF THE PETITIONER'S FATHER BY THE VENDOR SOCIETY.

EXHIBIT P3 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 27.1.2005 ISSUED BY THE VILLAGE OFFICER.

EXHIBIT P4 TRUE COPY OF THE LOCATION SKETCH DATED 25.1.2005.

EXHIBIT P5 TRUE COPY OF THE OCCUPANCY CERTIFICATE DATED 19.5.2008.

EXHIBIT P6 TRUE COPY OF THE PROPERTY TAX RECEIPT DATED 8.8.2005.

EXHIBIT P7 TRUE COPY OF THE FORM 5 APPLICATION DATED 24.3.2021 PREFERRED BEFORE THE 2ND RESPONDENT.

EXHIBIT P8          TRUE COPY OF THE FORM A DATED 25.3.2021
                    UNDER   KERALA     LAND    TAX  ACT,    1961

PREFERRED BEFORE THE 3RD RESPONDENT. Exhibit P9 TRUE COPY OF G.O.(MS) NO.79/65/HLD DATED 25/01/1965.

Exhibit P9(a) TRUE COPY OF THE TYPED COPY OF EXT.P9 GOVERNMENT ORDER.

Exhibit P10         TRUE COPY OF THE REPLY DATED 16/04/2021
                    OBTAINED   UNDER     THE   RTI   ACT,   2005
                    STATING   THAT    THE    PROPERTY   OF   THE
                    PETITIONER     IS     INCLUDED     IN    THE

STRUCTURAL PLAN FOR CENTRAL CITY OF KOCHI.

Exhibit P11 TRUE COPY OF THE WPC.NO.26069/2020 DATED 29/01/2021.