N.Dhanalekshmi @ Dhanalekshmi ... vs Revenue Divisional Officer
2021 Latest Caselaw 17191 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
     FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
                       WP(C) NO. 11205 OF 2021
PETITIONERS:

    1     N.DHANALEKSHMI @ DHANALEKSHMI AMMAL
          AGED 84 YEARS,W/O. K.P.RAMASWAMI CHETTIAR,
          MOOPUPARAMBU, KAVASSERY, ALATHUR-678 543.

    2     K.R.MURUKESAN,AGED 50 YEARS,S/O. K.P.RAMASWAMI
          CHETTIAR, MOOPUPARAMBU, KAVASSERY, ALATHUR-678 543.

          BY ADV K.I.SAGEER


RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER
          REVENUE DIVISIONAL OFFICE, PALAKKAD-680 001.

    2     TAHASILDAR,ALATHUR TALUK, TALUK OFFICE, ALATHUR-678
          543.

    3     VILLAGE OFFICE,ALATHUR VILLAGE, ALATHUR,
          PALAKKAD DISTRICT-678 543.

          GP SRI.P.S.APPU


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11205 OF 2021
                                   2



                             JUDGMENT

The petitioners confine their relief for an

expeditious consideration of Ext P7 and P8

applications submitted by them before the 2 nd

respondent for assessment of tax in terms of Section

6 of the Kerala Land Tax Act.

2. The properties in question were purchased by

them as per Exts P1 and P2 sale deeds. The

predecessor in interest of the petitioner had

secured order for conversion under Clause 6 of the

Kerala Land Utilization Order, a copy of which has

been produced as Ext P5. In view thereof, Exts P7

and P8 applications are liable to be considered and

orders passed without requiring the petitioners to

move under Section 27A of the Kerala Conservation of

Paddyland and Wetland Act, 2008(for short, 'the

Act').

Accordingly, the writ petition is disposed of

directing the 2nd respondent to consider and pass WP(C) NO. 11205 OF 2021

orders on Exts P7 and P8 and pass orders thereon,

after ascertaining the identity of the properties

involved in the proceedings, as expeditiously as

possible and at any rate within a period of two

months from the date of receipt of a copy of this

judgment.

Sd/-

SATHISH NINAN JUDGE vdv WP(C) NO. 11205 OF 2021

APPENDIX OF WP(C) 11205/2021

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE SALE DEED BEARING NO.2794/2011 DATED 8.6.2011 OF SRO, ALATHUR EXECUTED BY MANOJ BHASKARAN IN FAVOUR OF THE IST PETITIONER.

EXHIBIT P2 A TRUE COPY OF THE SALE DEED BEARING NO.2795/2011 DATED 8.6.2011 OF SRO, ALATHUR EXECUTED BY MANOJ BHASKARAN IN FAVOUR OF THE 2ND PETITIONER.

EXHIBIT P3 A TRUE COPY OF THE PARTITION DEED NO.1200/2009 OF SRO, ALATHUR DATED 19.3.2009.

EXHIBIT P4 A TRUE COPY OF THE JUDGEMENT DATED 23.8.2006 IN WPC NO.16194/2006 OF THIS HON'BLE COURT.

EXHIBIT P5 A TRUE COPY OF THE ORDER, D.DIS.

M.3293/06 DATED 26.9.2006 ISSUED BY THE IST RESPONDENT TO BHASKARAN NAIR.

EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONERS BEFORE THE 2ND RESPONDENT.