K.V.Sunil vs The Revenue Divisional Officer
2021 Latest Caselaw 15549 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE SATHISH NINAN
    FRIDAY, THE 23RD DAY OF JULY 2021 / 1ST SRAVANA, 1943
                      WP(C) NO. 14652 OF 2021
PETITIONER:

             K.V.SUNIL, S/O K.K.VELAYUDHAN, KUNDUKAD HOUSE,
             KOTTEKKAD P.O, PALAKKAD 678 322.
             BY ADVS.
             APARNA RAJAN
             SREEDHAR RAVINDRAN


RESPONDENTS:

1            REVENUE DIVISIONAL OFFICER, PALAKKAD OFFICE OF
             THE REVENUE DIVISIONAL OFFICER, PARAKKUNNAM,
             VIDYUT NAGAR,      PALAKKAD 678001.
2            THE VILLAGE OFFICER, PALAKKAD-II, PARAKKUNNAM,
             PALAKKAD DISTRICT-678001.
ADDL R3      TAHSILDAR, PALAKKAD TALUK(SUO MOTU IMPLEADED AS
             ADDL.R3 AS PER ORDER DATED 23.07.2021.)
             GP SRI RAVI KRISHNAN

      THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   23.07.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(C) No.14652/2021
                                      2




                     Sathish Ninan, J.
              ==============================
                 W.P.(C) No.14652 of 2021
                ==========================
           Dated this the 23rd day of July, 2021

                                JUDGMENT

Petitioner seeks for a direction for effecting

appropriate entry in the Basic Tax Register regarding the

nature of land, consequent on Ext P1 series Land

Utilization Orders.

2. As per Ext P1 series orders, the 1 st respondent

has permitted conversion of the property mentioned

therein in terms of Clause 6(2) of the Kerala Land

Utilisation Order. For reassessment of tax and for

getting additional entries made in the revenue records

regarding the change of nature of the property, the

petitioner needs to move an application in Form A in

terms of Section 6A of the Kerala Land Tax Act and Rules.

It is for the petitioner to move such an application

before the additional 3rd respondent Tahsildar. On such

application being filed, the additional 3 rd respondent

shall consider the same with reference to Ext P1 series

orders and pass appropriate orders without delay.

 W.P(C) No.14652/2021


                           Sd/-       Sathish Ninan, Judge
vdv
                           APPENDIX

EXT P1     TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT

NO.D.DIS.M 3825/07 DATED 27.10.2007.

EXT P1(a) TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT NO.D.DIS.M 2469/07 DATED 20.08.2007.

EXT P1(b) TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT NO.D.DIS.M.2610/07 DATED 01.09.2007.

EXT P1(c) TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT NO.D.DIS.M.3301/07 DATED 22.09.2007.

EXT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 12.02.2021.

EXT P3 TRUE COPY OF THE RECEIPT NO.245 OF THE APPLICATION ISSUED BY THE 1ST RESPONDENT DATED 12.02.2021.

EXT P4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER THE RTI ACT BEFORE THE 1ST RESPONDENT DATED 19.04.2021.

EXT P5 TRUE COPY OF THE REPLY NO.RDOPKD/1324/2020-J1(1) RECEIVED BY THE PETITIONER DATED 07.05.2021.