P.B.Sherif vs The Tahsildar
2021 Latest Caselaw 17530 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                    WP(C) NO. 17177 OF 2021
PETITIONER :-

          P.B.SHERIF, AGED 45 YEARS
          S/O.BEERAN, PUTHIRI HOUSE, OKKAL P.O.,
          CHELAMATTOM, ERNAKULAM - 683 550.

          BY ADV V.SREEJITH (K/1398/2000)



RESPONDENT :-

          THE TAHSILDAR
          KUNNATHUNAD TALUK OFFICE, POOPPANI ROAD,
          PERUMBAVOOR, ERNAKULAM DISTRICT - 683 543.

          BY SRI. P.S. APPU, G.P



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17177 OF 2021

                                   -: 2 :-


                               JUDGMENT

Dated this the 26th day of August, 2021

This writ petition is filed seeking the following relief:-

"Issue a writ of mandamus or other appropriate writ, order or direction, directing the Respondent to consider Exhibit P11 application within specific period of time."

2. Heard the learned counsel for the petitioner and the

learned Government Pleader.

3. It is submitted by the learned counsel for the petitioner

that the petitioner is the owner and possession of 12.40 Ares of

property in Re-survey No.524/6/2 of Chelamattom Village,

Kunnathunad Taluk of Ernakulam District. It is submitted that the

land was converted as dry land more than 40 years ago and it is

recorded as 'purayidom' in the data bank. It is submitted that the

petitioner has preferred Ext.P11 application before the Tahsildar

for rectifying the defect in the Basic Tax Register and to correct

the Basic Tax Register. It is submitted that the same is received

and pending before the respondent.

Having heard the learned Government Pleader also and

without expressing any view on the merits of the matter, there will WP(C) NO. 17177 OF 2021

be a direction to the respondent to take up, consider and pass

orders on Ext.P11 application preferred by the petitioner with

notice to the petitioner and after hearing him through any

appropriate means including video conferencing, within a period of

two months from the date of receipt of a copy of this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/26.8.2021 WP(C) NO. 17177 OF 2021

APPENDIX OF WP(C) 17177/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO.4909 OF 2015 DATED 12.11.2015 OF SRO, PERUMBAVOOR.

Exhibit P2 TRUE COPY OF THE TAX RECEIPT DATED 13.3.2017 ISSUED BY THE VILLAGE OFFICER, CHELAMATTOM

Exhibit P3 TRUE COPY OF THE PARTITION DEED NO.5883/2003 DATED 1.12.2003 OF PERUMBAVOOR SRO

Exhibit P4 TRUE COPY OF THE BUILDING TAX RECEIPT NO.KL07051800769/2021 DATED 11.2.2021 ISSUED BY THE VILLAGE OFFICER, CHELAMATTOM.

Exhibit P5 TRUE COPY OF THE OWNERSHIP CERTIFICATE NO.A2-

987/21 DATED 31.3.2021 ISSUED BY THE SECRETARY, OKKAL GRAMA PANCHAYAT

Exhibit P6 TRUE COPY OF THE TAX RECEIPT NO.KL07051804925/2021 DATED 11.8.2021 ISSUED BY THE VILLAGE OFFICER, CHELAMATTOM.

Exhibit P7 TRUE COPY OF THE THANDAPER EXTRACT NO.7415 ISSUED BY THE VILLAGE OFFICER, CHELAMATTOM

Exhibit P8 TRUE COPY OF THE THANDAPER EXTRACT NO.13470 ISSUED BY THE VILLAGE OFFICER, CHELAMATTOM