Bhaskaran vs The District Collector
2021 Latest Caselaw 1796 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                       WP(C).No.28359 OF 2020(T)


PETITIONER/S:

                BHASKARAN
                AGED 70 YEARS
                S/O. P.KANNAN, 7/531 A, AISWARYA HOUSE,
                MAVELIPURAM,KAKKANAD P.O., KOCHI-30

                BY ADVS.
                SRI.T.G.RAJENDRAN
                SRI.T.R.TARIN
                SRI.V.A.VINOD

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR
                CIVIL STATION, KAKKANAD, ERNAKULAM-682 021

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

      3         THE TAHSILDAR,
                ALUVA TALUK OFFICE, ALUVA, ERNAKULAM DISTRICT-683 101

      4         THE VILLAGE OFFICER,
                CHOWARA VILLAGE OFFICE, CHOWARA, ERNAKULAM DISTRICT-
                683 571

      5         THE AGRICULTURAL OFFICER,
                KRISHI BHAVAN, SREEMOOLANAGARAM, ALUVA, ERNAKULAM-683
                580


OTHER PRESENT:

                GP PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28359 OF 2020(T)

                                       2



                                  JUDGMENT

The petitioner has preferred Ext.P4 application before the 3 rd

respondent, seeking a correction/additional entry in the BTR with

regard to the nature of the land owned by him. In the writ petition, it

is pointed out that Ext.P2 order under the Kerala Land Utilisation

Order had already been obtained by the predecessor in interest of the

petitioner and under such circumstances, the 3 rd respondent has to

necessarily effect the consequential correction/ additional entry in the

BTR, pursuant to Ext.P4 application.

2.I have heard the learned counsel appearing for the petitioner

and also the learned Government Pleader appearing for the

respondents.

On a consideration of the facts and circumstances of the case

as also the submissions made across the Bar, taking note of Ext.P2

order already obtained by the predecessor in interest of the

petitioner, the writ petition is disposed by directing the 3 rd respondent

Tahasildar to consider and pass orders on Ext.P4 application effecting

the consequential correction/additional entry in the BTR within an

outer time limit of three weeks from the date of receipt of a copy of

this judgment, after hearing the petitioner. The petitioner shall WP(C).No.28359 OF 2020(T)

produce a copy of the writ petition together with a copy of this

judgment, before the 3rd respondent, for further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

SJ WP(C).No.28359 OF 2020(T)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 9.12.2019

EXHIBIT P2 TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT DATED 13.11.2006

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 5.11.2020

EXHIBIT P4 THE TRUE COPY OF THE REPRESENTED FILED BEFORE THE 3RD RESPONDENT DATED 6/1/2021