Kerala High Court
M/S Sealand Builders Pvt. Ltd vs Dr.Harish Rasheed on 1 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
CON.CASE(C) NO. 671 OF 2021
AGAINST THE JUDGMENT IN WP(C)NO.14531/2020 DATED 27.07.2020 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER:
M/S SEALAND BUILDERS PVT. LTD.
REP. BY ITS DIRECTOR SHAJI K. MATHEW, AGED 48 YEARS,
S/O. K.C.MATHEW, 1ST FLOOR, ANJANA COMPLEX, KUNDANNUR,
VYTTILA, PIN - 682 304.
BY ADV ANU S NAIR
RESPONDENT/RESPONDENT:
1 DR.HARISH RASHEED
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
OFFICE, FORTKOCHI, KOCHI - 682 001.
2 SMT.BEENA
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THAHASILDAR (LR), KANAYANNUR TALUK, TALUK OFFICE,
ERNAKULAM - 681011.
SRI.K.J.MOHAMMED ANZAR, SPL.GP (REVENUE)
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Cont.Case (Civil) No.671 of 2021
in
W.P(C) No.14531 of 2020
2
ALEXANDER THOMAS, J.
===========================
Cont.Case (Civil) No.671 of 2021
[arising out of the judgment dated
27.07.2020 in W.P(C) No.14531/2020]
===========================
Dated this the 01st day of July, 2021
JUDGMENT
Today when the matter has been taken up for consideration,
Sri.K.J.Mohammed Anzar, learned Special Government Pleader
(Revenue) would submit on the basis of instructions and on the basis of
the materials produced along with the memo dated 15.06.2021 that the
respondent-RDO has already passed proceedings No.K2-8516/14 dated
11.05.2021, whereby the basic claim of the petitioner under Rule 6(2) of
the Kerala Land Utilization Order has already been allowed and that
what remains is only consequential action of re-assessment of the
subject property by the 2 nd respondent-Tahsildar under Sec.6A of
the Kerala Land Tax Act. Further that, strict instructions will be
given to the respondent-Tahsildar to ensure that the papers are
forward by the 1st respondent-RDO to the 2 nd respondent-Tahsildar
and to ensure that necessary consequential orders of re-
Cont.Case (Civil) No.671 of 2021
in
W.P(C) No.14531 of 2020
assessment of the subject property under Sec.6A of the Land Tax is duly
completed, so as to ensure alterations in the BTR to show correctly the
changed nature of the land as "പരയട " and not as "സഭ വ
വ തയ ന വര തയ ഭ മ ', etc and also to the Village Officer to carry
out such corrections. Time by one month is granted to the 2 nd
respondent-Tahsildar to complete such formalities and thereupon, the
2nd respondent-Tahsildar will give consequential directions to the
Village Officer concerned to actually carry out such alterations in the
BTR.
With these observations and directions, the above contempt of
court case will stand disposed of.
Sd/-
ALEXANDER THOMAS
JUDGE
vgd
Cont.Case (Civil) No.671 of 2021
in
W.P(C) No.14531 of 2020
APPENDIX OF CON.CASE(C) 671/2021
PETITIONER'S ANNEXURE
ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WP(C)
NO.14531/2020 DATED 27.07.2020.
