C.K.Sadanandan vs The District Collector
2021 Latest Caselaw 2674 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                  THE HONOURABLE MR. JUSTICE A.M.BADAR

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                        WP(C).No.7574 OF 2020(V)


PETITIONER/S:

                C.K.SADANANDAN, SURYA APARTMENT,
                CIVIL STATION P.O., KANNUR DISTRICT-670 002,
                PROPRIETOR, SADANANDA REALTORS, BUILDERS AND
                DEVELOPERS, 2ND FLOOR, BRIGADE CENTRE, FORT ROAD,
                KANNUR-670 001.

                BY ADVS.
                SRI.T.R.HARIKUMAR
                SRI.ARJUN RAGHAVAN

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR
                CIVIL STATION, KANNUR, PIN-670 001.

      2         THE TAHSILDAR,
                TALUK OFFICE, KANNUR, PIN-670 001.

      3         THE VILLAGE OFFICER,
                PALLIKUNNU VILLAGE OFFICE, KANNUR, PIN-670 004.




                SMT. THUSHARA JAMES, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7574 OF 2020                  2



                                    JUDGMENT

Dated this the 22nd day of January 2021

Heard both sides.

2. Learned Government Pleader appearing for the respondents

submits that the petitioner has effective statutory remedy of preferring a

revision petition before the 1 st respondent and as such, the petitioner

should first approach the revisional authority.

3. Learned counsel appearing for the petitioner submits that

the petitioner has furnished all necessary details with the assessing

officer apart from his representation at Ext.P4, which is not considered

by the concerned authority.

4. As the petitioner is having statutory remedy of preferring

revision petition under Section 13 of the Kerala Building Tax Act, the writ

petition is disposed of with liberty to the petitioner to approach the

revisional authority. Needless to mention that, if the petitioner

approaches the revisional authority, the revisional authority shall

consider and decide the revision petition, after hearing the petitioner

and after considering the entire materials produced before it, in

accordance with law.

The writ petition is accordingly disposed of.

Sd/-

ajt                                                A.M.BADAR, JUDGE





                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              A TRUE COPY OF THE ONE AGREEMENT FOR
                        CONSTRUCTION AND AGREEMENT FOR SALE

EXECUTED BY THE PARTIES DATED 07.01.2017.

EXHIBIT P2 A TRUE COPY OF THE LIST OF FLAT NUMBER,NAME, AGREEMENT DATED AND DATE OF SALE, IN RESPECT OF ALL THE ALLOTEES.

EXHIBIT P3 A TRUE COPY OF THE PROCEEDINGS NO.C4 7903/19 DATED 27.01.2020 OF THE 2ND RESPONDENT ALONG WITH ENGLISH TRANSLATION.

EXHIBIT P4 A TRUE COPY OF THE PETITION FILED BY THE PETITIONER DATED 05.02.2020 ALONG WITH ENGLISH TRANSLATION.