Mayadevi vs The Revenue Divisional Officer
2021 Latest Caselaw 10552 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                       WP(C).No.4785 OF 2021(W)


PETITIONER:

               MAYADEVI
               AGED 62 YEARS
               D/O. PRABHAKARA MENON, KRISHA KRIPA, THACHAPPILLIL,
               NAYARAMBALAM, KARA, NOW RESIDING AT CHITHRAVATHY,
               KRA-1, MARADU POLICE STATION ROAD, MARADU P.O.,
               ERNAKULAM DISTRICT, PIN-682 034.

               BY ADVS.
               SRI.T.K.AJITHKUMAR (VALATH)
               SMT.ASWANI JYOTHY A.S.

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN-682 001.

      2        TAHSILDAR (LR)
               KANAYANNOOR, KANAYANNOOR TALUK OFFICE,
               KOCHI-682 011.

      3        VILLAGE OFFICER
               MARADU VILLAGE OFFICE, MARADU, PIN-682 304.

               BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                    SATHISH NINAN, J.
          ==================
               W. P. (C) No.4785 of 2021
          ==================
          Dated this the 29th day of March, 2021

                       JUDGMENT

Seeking re-assessment of land tax and

correction of entry regarding the nature of land in

the BTR and Revenue Records, the petitioner has

submitted Ext.P4 application before the second

respondent and the same is pending consideration.

The petitioner claims that a larger extent of

property including 3.84 Ares of property claimed by

her is the subject matter of an order passed under

Clause 6(2) of the Kerala Land Utilization Order

1967, a copy of which is produced and marked as

Ext.P3 in the writ petition.

2. If permission has been granted under the KLU

Order with reference to the property in question,

then fresh assessment is to be made in terms of the

Land Tax Act and appropriate entries made in the

revenue records regarding the nature of the

property.

W. P. (C) No.4785 of 2021 :- 2 :-

The writ petition is disposed of directing the

second respondent to consider the veracity of

Ext.P3 order and the identity of the property

covered therein with reference to the property

presently claimed by the petitioner, and pass

appropriate orders. Let the same be done within a

period of three months from the date of receipt of

a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge WP(C).No.4785 OF 2021(W)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE TAX RECEIPT DATED 4.4.2019.

EXHIBIT P2 PHOTO COPY OF THE RELEVANT PAGE OF THE DATA BANK.

EXHIBIT P3 TRUE COY OF THE KLU ORDER DATED 22.5.1996 ISSUED BY THE IST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE APPLICATION DATED 25.11.2020 SUBMITTED BY THE PETITIONER.

EXHIBIT P5 THE TRUE COPY OF THE REPORT OF THE 3RD RESPONDENT DATED 20.1.2021.

EXHIBIT P6 PHOTO COPY OF THE JUDGMENT IN WPC NO.24974/2020 DATED 16.11.2020.

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