M. Rajeshkumar vs The District Collector
2021 Latest Caselaw 10742 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR. JUSTICE SATHISH NINAN

     TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                        WP(C).No.654 OF 2021(F)


PETITIONER/S:

                M. RAJESHKUMAR
                AGED 53 YEARS
                S/O.LATE MADHAVAN, KODASERY HOUSE, T.D.ROAD,
                ERNAKULAM P.O., KOCHI-682 011.

                BY ADVS.
                SRI.P.K.SOYUZ
                SRI.E.V.BABYCHAN

RESPONDENT/S:

      1         THE DISTRICT COLLECTOR
                CIVIL STATION, KAKKANAD, ERNAKULAM, PIN-682 030.

      2         THE TAHSILDAR (LR),
                TALUK OFFICE, KANAYANNOOR, ERNAKULAM P.O., ERNAKULAM
                DISTRICT, PIN-682 011.

      3         THE VILLAGE OFFICER, NADAMA VILLAGE,
                KANAYANNOOR TALUK, ERNAKULAM DISTRICT, PIN-682 301.

                BY G.P SRI.RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.654 OF 2021(F)



                               JUDGMENT

Dated this the 30th day of March 2021

The petitioner has submitted Ext P3 application

along with an application in form A of the Kerala Land

Tax Act seeking reassessment of tax and addition of entry

in the revenue records regarding the nature of land. Ext

P2 is the order dated 23.01.2020 under Clause 6(2) of the

Kerala Land Utilisation Order 1967. The petitioner relies

on District Collector v. Fr.Jose Uppani 2020(4) KLT

612(DB), Tahsildar v.Renjith George (2020(2) KLT 13,

Panchayath v. Mariumma, 2015(2) KLT 516 and M/s Sealand

Builders Pvt. Ltd. v. RDO (2020(5) KLT 56) to maintain

the application.

In the light of Ext P2 order and the judgments

referred to, the 2nd respondent shall pass orders on the

Form A application and Ext P3 application, as

expeditiously as possible and at any rate within a period

of three months from the date of receipt of a copy of

this judgment.

Sd/-

SATHISH NINAN

JUDGE VDV WP(C).No.654 OF 2021(F)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN WPC NO.40008 OF 2018 DATED 25.10.2019.

EXHIBIT P2 TRUE COPY OF THE ORDER NO.L10-

155477/2017 DATED 23.01.2020 OF THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE APPLICATION ALONG WITH FORM NO.A SUBMITTED BY THE PETITIONER DATED 04.12.2020.

EXHIBIT P4 TRUE COPY OF THE POSTAL RECEIPT DATED 08.12.2020.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN WPC NO.26693 OF 2020 DATED 02.12.2020.