Saju John vs The District Collector
2021 Latest Caselaw 3335 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

    FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                     WP(C).No.2372 OF 2021(V)


PETITIONER:

               SAJU JOHN
               AGED 50 YEARS
               S/O. LATE JOHNY EAPEN, MUNDUCHIRACKAL, VELOOR P.O,
               VELOOR VILLAGE, KOTTAYAM TALUK, KOTTAYAM DISTRICT
               686 003

               BY ADVS.
               SRI.PRAVEEN K. JOY
               SRI.E.S.SANEEJ
               SRI.M.P.UNNIKRISHNAN
               SMT.M.K.SAMYUKTHA
               SRI.N.ABHILASH
               SHRI.DEEPU RAJAGOPAL

RESPONDENTS:

      1        THE DISTRICT COLLECTOR
               COLLECTORATE, CIVIL STATION, KOTTAYAM KUMILY RD,
               KOTTAYAM 686 002

      2        REVENUE DIVISIONAL OFFICER,
               MINI CIVIL STATION, PUTHENGADI, KOTTAYAM 686 001

      3        THE TAHSILDAR,
               KOTTAYAM TALUK OFFICE, KOTTAYAM DISTRICT, PIN 686
               002

      4        THE VILLAGE OFFICER,
               THIRUVARPU VILLAGE, KOTTAYAM DISTRICT PIN 686 004


               BY GOVERNMENT PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P(C).No.2372 of 2021               2




                               JUDGMENT

The petitioner has preferred Ext.P3 application before the 3 rd

respondent seeking a correction of the entries in the Basic Tax Register

(BTR) pertaining to his land. The petitioner has also produced as Ext.P2

an order passed under Clause 6(2) of the Kerala Land Utilisation Order

permitting a change of the user of the land. The limited prayer at this

stage is for a direction to the 3 rd respondent to consider and pass orders

on the same, expeditiously, after hearing the petitioner.

2. I have heard the learned counsel appearing for the

petitioner and 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, I dispose the writ petition with

a direction to the 3rd respondent to consider Ext.P3 application in the

light of Ext.P2 order within 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 3 rd respondent for

further action.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns/29.01.2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE PHOTOCOPY OF THE JUDGMENT DATED 07-10-2015 IN W.P(C) 30463/2015

EXHIBIT P2 THE TRUE PHOTOCOPY OF THE ORDER OF THE 1ST RESPONDENT DATED 25-01-2016

EXHIBIT P3 THE TRUE PHOTOCOPY OF THE APPLICATION UNDER SECTION 6(A) OF THE KERALA LAND TAX ACT BEFORE THE 3RD RESPONDENT

EXHIBIT P4 THE TRUE PHOTOCOPY OF THE REQUEST BEFORE THE 3RD RESPONDENT DATED 15-01-2021

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE