I.P.Ibrahimkutty @ Kunhippa vs State Of Kerala
2021 Latest Caselaw 17951 Ker

WP(C) No.14905/2021                           1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                            WP(C) NO. 14905 OF 2021(K)
   PETITIONER:

          I.P.IBRAHIMKUTTY @ KUNHIPPA, AGED 55 YEARS, S/O. ALI, ITTIKAPARAMBIL
          PALAKKAL (H), CHAMRAVATTOM P.O, TIRUR TALUK, MALAPPURAM DISTRICT.

   RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
         REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
         PIN-695 001
      2. THE SECRETARY TO THE GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM, PIN-695 001
      3. THE DISTRICT COLLECTOR, MALAPPURAM, MALAPPURAM P.O, PIN-676 505
      4. THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE, TIRUR,
         TIRUR P.O, MALAPPURAM DISTRICT, PIN-676101
      5. THE TAHSILDAR, TIRUR TALUK OFFICE, TIRUR P.O, MALAPPURAM DISTRICT,
         PIN-676 101
      6. THE VILLAGE OFFICER, TRIPRANGODE VILLAGE OFFICE, TRIPRANGODE P.O,
         MALAPPURAM DISTRICT, PIN-676 108
      7. KULANGARA MEERA, D/O. PADMAVATHIAMMA, KULANGARA HOUSE, CHAMRAVATTOM
         P.O, TIRUR TALUK, MALAPPURAM DISTRICT, PIN-676102.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to pass an order or direction directing the 6th respondent to
   accept the basic tax of the 25 cents of land in Survey No. 296/9 of
   Pallipram amsom desom in Triprangode Village, covered by Ext.P1 document
   from the petitioner, pending disposal of this Writ Petition(Civil).
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.C.M.MOHAMMED IQUABAL, Advocate for the petitioner, the court passed
   the following:-
                                      ORDER

Learned Government Pleader is directed to obtain instructions as to whether the 4th respondent has issued any order in terms of the directions in Ext.P4 judgment and if so, to produce the same on record.

Post on 7-9-2021.

                                                    Sd/- DEVAN RAMACHANDRAN JUDGE




01-09-2021                      /True Copy/                               Assistant Registrar
 WP(C) No.14905/2021                 2/2

                       APPENDIX OF WP(C) 14905/2021
Exhibit P1            THE TRUE COPY OF THE PARTITION DEED NO. 3027/1999 OF
                      SRO KODAKKAL DATED 17.11.1999.
Exhibit P4            THE TRUE COPY OF THE JUDGMENT IN O.P. NO. 8051/1998 OF
                      THIS HON'BLE COURT DATED 9.3.2007.