Safiya vs State Of Kerala
2021 Latest Caselaw 2055 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

      TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                        WP(C).No.1339 OF 2021(N)


PETITIONER:

               SAFIYA
               AGED 50 YEARS
               W/O.JABBAR, VADAKKANOLI HOUSE, KUNNAMPURAM, MANJALY,
               PARAVUR, MANNAM P.O., ERNAKULAM DISTRICT, PIN-683520.

               BY ADV. SRI.AVANEESH KOYIKKARA

RESPONDENTS:

       1       STATE OF KERALA
               REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

       2       THE LAND REVENUE COMMISSIONER,
               COMMISSIONERATE OF LAND REVENUE, PUBLIC OFFICE BUILDING,
               MUSEUM JN, THIRUVANANTHAPURAM-695033.

       3       THE DISTRICT COLLECTOR,
               ERNAKULAM, CIVIL STATION, KAKKANAD POST, ERNAKULAM-
               682030.

       4       THE REVENUE DIVISIONAL OFFICER,
               FORT KOCHI REVENUE DIVISIONAL OFFICE, KB JACOB ROAD,
               FORT KOCHI, KOCHI HEAD POST, ERNAKULAM-682001.

       5       TAHSILDAR,
               PARAVOOR, PARAVOOR TALUK OFFICE, 1ST FLOOR, SUB
               REGISTRAR OFFICE, POLICE STATION ROAD, PARAVOOR POST,
               ERNAKULAM DISTRICT, PIN-683513.

       6       VILLAGE OFFICER,
               KOTTUVALLY, KOTTUVALLY VILLAGE OFFICE, KAITHARAM SOUTH,
               KOTTUVALLY, ERNAKULAM DISTRICT, PIN-683519.


               BY GOVERNMENT PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION           ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.1339 of 2021               2




                              JUDGMENT

The petitioner has preferred Ext.P2 application before the 5 th

respondent for effecting a correction in the Basic Tax Register with

regard to the nature of the land belonging to her. In the Writ Petition,

the petitioner has produced Ext.P1 order which shows that the

permission for conversion of the land has already been granted under

the Kerala Land Utilisation Order.

Taking note of the said facts, the Writ petition is disposed by

directing the 5th respondent to consider and pass orders on Ext.P2

application taking note of Ext.P1 order already obtained by the petitioner

within an outer time limit of six weeks from the date of receipt of a copy

of this judgment. The petitioner shall produce a copy of the writ petition

together with a copy of this judgment before the 5 th respondent for

further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/19.01.2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE PERMISSION UNDER THE KLU ORDER ISSUED BY THE 3RD RESPONDENT DATED 04.11.2014.

EXHIBIT P2 THE TRUE COPY OF THE APPLICATION DATED 24.12.2020 FOR RE ASSESSMENT/FRESH ASSESSMENT OF LAND TAX SUBMITTED BEFORE 5TH RESPONDENT ALONG WITH POSTAL ACKNOWLEDGMENT.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE