Pathrose vs The District Collector
2021 Latest Caselaw 3339 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

                        W.P(C).No.2353 OF 2021(T)


PETITIONER:

               PATHROSE
               AGED 81 YEARS, S/O.VARKEY,
               THETTAYIL HOUSE, KOTHAKKULANGARA,ANGAMALY,
               ERNAKULAM DISTRICT.

               BY ADV. SRI.N.KRISHNA RAJA MAULI

RESPONDENTS:

       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,
               NEDUMBASSERY VILLAGE OFFICE,
               NEDUMBASSERY,ERNAKULAM DISTRICT-683 585.

               BY SRI.PAUL ABRAHAM VAKKANAL, GOVT. PLEADER

           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.2353/2021                   :: 2 ::




                             JUDGMENT

The petitioner has preferred Ext.P3 representation before

the 3rd respondent seeking a correction in the Basic Tax Register

[BTR]. The petitioner has also produced as Ext.P2, an order

passed in terms of Clause 6(2) of the Kerala Land Utilisation

Order permitting a conversion of the user of the land for

non-agricultural purposes. The limited prayer, at this stage, is

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

on Ext.P3 representation, in the light of Ext.P2 order,

expeditiously, after hearing the petitioner.

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

also the learned Government Pleader for the respondents.

On a consideration of the facts and circumstances of the

case and the submissions made across the Bar, I dispose the writ

petition with a direction to the 3 rd respondent to consider and

pass orders on Ext.P3 representation, in the light of Ext.P2 order, W.P.(C).No.2353/2021 :: 3 ::

within six weeks from the date of receipt of a copy of this

judgment, after hearing the petitioner. The petitioner shall

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

prp/29/1/2021 APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT DATED 27.10.2020

EXHIBIT P2 TRUE COPY OF THE ORDER ISSUED BY THE 2ND RESPONDENT DATED 15.5.1996.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 27.1.2021.

RESPONDENTS EXHIBITS:    NIL.


                         //TRUE COPY//


                         P.S. TO JUDGE