Abdul Jabbar P vs The District Collector
2022 Latest Caselaw 9313 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                       WP(C) NO. 22840 OF 2022
PETITIONER:

          ABDUL JABBAR P.
          AGED 60 YEARS
          S/O. SAINUDHEEN, PENGATTIRIPARAMBIL HOUSE, NELLAYA
          P.O., PALAKKAD DISTRICT., PIN - 679335

          BY ADV C.M.MOHAMMED IQUABAL



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          PALAKKAD,
          COLLECTORATE,
          PALAKKAD., PIN - 678013

    2     THE TAHASILDAR
          OTTAPPALAM TALUK OFFICE, OTTAPPALAM P.O., PALAKKAD
          DISTRICT, PIN - 679101

    3     THE VILLAGE OFFICER
          NELLAYA VILLAGE OFFICE, NELLAYA P.O., OTTAPPALAM TALUK,
          PALAKKAD DISTRICT, PIN - 679335

          SRI.BIMAL K. NATH, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22840 OF 2022              2


                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C)No.22840 of 2022
              --------------------------------------------
              Dated this the 10th day of August, 2022


                            JUDGMENT

Admit. Government Pleader takes notice for respondents.

The grievance of the petitioner is that basic tax is not being

received by the respondents. The petitioner has preferred Ext.P5

representation before the 2nd respondent. Ext.P5 has been preferred

on 28.06.2022.

In view of the limited prayer made in the writ petition, the writ

petition is disposed of directing the 2 nd respondent to consider and

pass orders on Ext.P5 representation after hearing the petitioner at

the earliest, at any rate, within a period of three months from the

date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 22840/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY NELLAYA VILLAGE OFFICE DATED 03.11.1981.

Exhibit P2 THE TRUE COPY OF THE PROPERTY TAX ISSUED BY NELLAYA GRAMA PANCHAYATH DATED 31.03.1999.

Exhibit P3 THE TRUE COPY OF THE PROPERTY TAX ISSUED BY NELLAYA GRAMA PANCHAYATH 29.03.1995.

Exhibit P4 THE TRUE COPY OF THE PROPERTY TAX ISSUED BY NELLAYA GRAMA PANCHAYATH DATED 17.12.1992.

Exhibit P5 THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 28.06.2022.