Anwar vs Village Officer
2021 Latest Caselaw 21415 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         FRIDAY, THE 29TH DAY OF OCTOBER 2021 / 7TH KARTHIKA, 1943
                          WP(C) NO. 21020 OF 2021


PETITIONER:

              ANWAR, S/O MUHAMMEDKUTTY, NARIKKOTT MECHERY HOUSE,
              ALINCHUVADU, MOONNIYOOR P.O.MALAPPURAM DISTRICT

              BY ADV U.K.DEVIDAS


RESPONDENTS:

     1        VILLAGE OFFICER, EDARIKKODE VILLAGE OFFICE, EDARIKKODE
              P.O.MALAPPURAM DISTRICT-676 501.

     2        TAHSILDAR, TALUK OFFICE, TIRURANGADI, MALAPPURAM
              DISTRICT-676 306.

     3        REVENUE DIVISIONAL OFFICER, TIRUR, TRIKANDIYOOR ROAD,
              TIRUR, MALAPPURAM DISTRICT-676 101.

     4        DISTRICT COLLECTOR, COLLECTORATE, UP HILL,
              MALAPPURAM-676 505.



              SRI.ASHWIN SETHUMADHAVAN- SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 21020/21
                                          2



                                JUDGMENT

The petitioner prays that the 2nd respondent -

Tahsildar be directed to take up Ext.P5

application preferred by him for remittance of the

Land Tax on his property, without any further

delay.

2. However, the learned Senior Government

Pleader - Sri.Aswin Sethumadhavan, submitted that

the petitioner's application preferred before the

2nd respondent is not maintainable, since the

competent Authority to consider the same is the 1st

respondent - Village Officer.

In the afore circumstances, I order this writ

petition, leaving liberty to the petitioner to

make an appropriate application before the 1st

respondent - Village Officer seeking permission to

remit Land Tax on his property; and if this is

done within a period of two weeks from the date of

receipt of a copy of this judgment, the said WPC 21020/21

Authority will consider the same and complete

necessary action thereon, after affording him an

opportunity of being heard, as expeditiously as is

possible, but not later than two weeks thereafter.

Sd/-

RR                                    DEVAN RAMACHANDRAN
                                           JUDGE
 WPC 21020/21

APPENDIX OF WP(C) 21020/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ASSIGNMENT DEED NO 2336/1996 DATED 28.11.1996 OF S.R.O KOTTAKKAL

Exhibit P2 TRUE COPY OF THE NOTICE DATED 10.8.2005 ISSUED BY SECOND RESPONDENT

Exhibit P3 TRUE COPY OF THE NOTICE DATED 22.6.2006 ISSUED BY SECOND RESPONDENT

Exhibit P4 TRUE COPY OF THE CIRCULAR DARED 26.1.2019 ISSUED BY DISTRICT COLLECTOR, PALAKKAD

Exhibit P5 TRUE COPY OF THE APPLICATION DATED 28.7.2020 BEFORE THE SECOND RESPONDENT

Exhibit P6 TRUE COPY OF THE RESOLUTION NO 21/1/DATED 17.8.2020 PASSED BY THE EDARIKKODE GRAMA PANCHAYATH