Anjana M. Kurian vs The Revenue Divisional Officer
2021 Latest Caselaw 10556 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.4340 OF 2021(N)


PETITIONER:

               ANJANA M. KURIAN
               AGED 40 YEARS
               D/O. KURIAN C. GEORGE, CC XXVI/2003A, \PANDIT
               KARUPPAN ROAD, THEVARA, ERNAKULAM-682013.

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

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER,
               REVENUE DIVISIONAL OFFICE, FORT KOCHI, PIN-682001.

      2        TAHSILDAR (LR),
               KANAYANNOOR, KANAYANNOOR TALUK OFFICE,
               KOCHI-682011.

      3        VILLAGE OFFICER,
               MARADU VILLAGE OFFICE, MARADU, PIN-682304.

               BY GOVT. PLEADER SRI.RAVIKRISHNAN

     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.4340 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.P3 application before the second

respondent and the same is pending consideration.

The petitioner claims that a larger extent of

property, including the 2.83 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 the order is

produced and marked as Ext.P2 in the writ petition.

If permission has been granted under the KLU

Order for a larger extent including 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.4340 of 2021 :- 2 :-

The writ petition is disposed of directing the

second respondent to consider the veracity of

Ext.P2 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 APPENDIX OF WP(C) 4340/2021 PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE TAX RECEIPT DATED 30/09/2020.

EXHIBIT P2 TRUE COPY OF THE KLU ORDER DATED 22/05/1996 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 09/11/2020 WITH FORM A OF THE LAND TAX ACT, SUBMITTED TO THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 09/11/2020 ISSUED FROM THE OFFICE OF THE 2ND RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN WPC NO.20962/2020 DATED 07/10/2020.

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