Krishnakumar L vs The Thahisldar
2021 Latest Caselaw 19902 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                     WP(C) NO. 18652 OF 2021
PETITIONER:

            KRISHNAKUMAR L
            AGED 54 YEARS
            RESIDING AT CHAMA PAZHANJIVILA, PUTHEN VEEDU,
            KANJIRAMKULAM P.O, THIRUVANANTHAPURAM 695 524
            BY ADV JOSEPH T.JOHN


RESPONDENTS:

    1       THE THAHISLDAR
            TALUK OFFICE, NEYYATTINKARA, THIRUVANANTHAPURAM
            695 121
    2       THE VILLAGE OFFICER
            KANJIRAMKULAM VILLAGE, THIRUVANANTHAPURAM 695 524
    3       MALLIKA
            PUTHENVEEDU, THOTTAVARAM, KODITHOTTATHU,
            PERUMKIDAVILA VILLAGE, THIRUVANANTHAPURAM
            DISTRICT 695 124




            SRI. HANIL KUMAR - SPL.GP



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   23.09.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C)No.18652/2021                     2




                     DEVAN RAMACHANDRAN, J.
               ===========================
                        WP(c)No.18652 of 2021
               ===========================
                Dated this the 23rd day of September, 2021

                               JUDGMENT

The petitioner has approached this Court with a singular plea that

the second respondent be directed to take up his Exts.P2 and P4

requests for Transfer of Registry of the property covered by Ext.P1 and

for permission to remit land tax thereon. The petitioner says that even

though his application has been pending for a long time now, no action

has been taken by the competent Authorities, which has constrained him

to approach this Court through this writ petition.

2. In response, the learned Special Government Pleader -

Sri.Hanilkumar submitted that requisite action on Exts.P2 and P4

requests have already been commenced by the first and second

respondents respectively and that it will be concluded without any

inordinate delay. He prays that this writ petition be ordered allowing the

said respondents to do so.

3. On a consideration of the aforesaid submissions, it is

indubitable that the petitioner's request for Transfer of Registry is

pending before the first respondent Tahsildar; while his request for

remittance of land tax is pending before the second respondent - Village

Officer. It is only if the Transfer of Registry is completed, can the

remittance of land tax be accomplished.

4. In the above circumstances, I direct the first respondent to

take up Ext.P2 application of the petitioner and dispose it of, after

affording him an opportunity of being heard; thus culminating in an

appropriate order thereon as expeditiously as possible, but not later than

one month from the date of receipt of copy of this judgment.

Needless to say, depending upon the decision to be taken on

Ext.P2, the petitioner is at liberty to approach the second respondent -

Village Officer for remittance of the land tax on the property, which shall

be allowed, without causing any avoidable delay.

Writ petition is ordered accordingly.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

lgk

APPENDIX OF WP(C) 18652/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE WILL DATED 5-11-2007 Exhibit P2 TRUE COPY OF THE APPLICATION DATED NIL BEFORE THE VILLAGE OFFICER, KANJIRAMKULAM VILLAGE, THIRUVANANTHAPURAM DISTRICT Exhibit P3 TRUE COPY OF THE PROCEEDING DATED 14-12-

2020 ISSUED BY THE 2ND RESPONDENT Exhibit P4 TRUE COPY OF THE OBJECTION DATED 22-12-

2020 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE VILLAGE OFFICER Exhibit P5 TRUE COPY OF THE RELEVANT PORTION OF W.P(C0 NO. 13011/2021 DATED 9-4-2021 BEFORE THE HON'BLE HIGH COURT OF KERALA.