Nassar Moopan vs The Revenue Divisional Officer
2021 Latest Caselaw 9069 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                       WP(C).No.7033 OF 2021(D)


PETITIONER:

               NASSAR MOOPAN, S/O. KUNJUMUHAMMED MOOPPAN,
               AGED 61 YEARS, MANDYAPURATH HOUSE, PANAYIKULAM P.O,
               ERNAKULAM DISTRICT.

               BY ADV. SMT.C.K.SHERIN

RESPONDENTS:

      1        THE REVENUE DIVISIONAL OFFICER
               REVENUE DIVISIONAL OFFICE. MUVATTUPUZHA P.O,
               ERNAKULAM DISTRICT PIN 686 669

      2        TAHSILDAR, KANAYANNUR TALUK, TALUK OFFICE, PARK
               AVENUE, NEAR SUBHASH PARK, MARINE DRIVE, ERNAKULAM
               DISTRICT, PIN 682 011

      3        VILLAGE OFFICER,
               THIRUVANKULAM VILLAGE, VILLAGE OFFICE,
               THIRUVANKULAM, ERNAKULAM DISTRICT PIN 682 305.

               BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                          Sathish Ninan, J.
                 ==============================
                     W.P.(C) No.7033 of 2021
                   ==========================
             Dated this the 18th day of March, 2021

                                   JUDGMENT

The petitioner has filed Ext P3 application

under Section 6A of the Kerala Land Tax Act for

reassessment of basis tax in respect of his 15.13

Ares of property situated in RS. 154/4 of

Thiruvankulam village. Reassessment is sought

pursuant to Ext P2 order passed in his favour in

terms of Clause 6 of the Kerala Land Utilisation

Order. The petitioner seeks for an expeditious

consideration of Ext.P3 application.

I dispose of the writ petition directing the

second respondent to consider Ext P3 application

filed under Section 6A of the Kerala Land Tax Act,

and pass appropriate orders thereon as expeditiously

as possible and at any rate within a period of two

months from the date of receipt of a copy of this

judgment.

                                     Sd/-      Sathish Ninan, Judge

vdv
 WP(C).No.7033 OF 2021(D)

                           APPENDIX

EXT P1 TRUE COPY OF JUDGMENT DATED 11.6.2020 IN WP(C)

NO.11370 OF 2020 PASSED BY THIS HON'BLE COURT.

EXT P2 TRUE COPY OF ORDER NO.K2-2765/20 DATED 28.01.2021 ISSUED BY THE 1ST RESPONDENT.

EXT P3 TRUE COPY OF APPLICATION DATED 8.3.2021 UNDER

SEC. 6A OF KERALA LAND TAX ACT SUBMITTED BY THE

PETITIONER BEFORE THE 2ND RESPONDENT.