Venu Nair vs State Of Kerala
2022 Latest Caselaw 9539 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       WP(C) NO. 26935 OF 2022
PETITIONER:

          VENU NAIR,
          AGED 76 YEARS
          S/O NARAYANIAMMA,
          KARUVALLY HOUSE, PULLAZHI P.O.,
          THRISSUR DISTRICT, PIN-676 523.

          BY ADV G.SANTHOSH KUMAR
          ADV.PRAVEEN CHANDRAMN.M


RESPONDENTS:

    1     STATE OF KERALA,
          DEPARTMENT OF TAXES,
          REP. BY IT'S PRINCIPLE SECRETARY,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM- 695 001.

    2     THE DISTRICT COLLECTOR,
          CIVIL STATION, AYYANTHOLE P.O,
          THRISSUR - 680 003.

    3     THE REVENUE DIVISIONAL OFFICER,
          THRISSUR, PIN-679 329.

    4     THE TAHSILDAR (LR),
          CIVIL STATION, AYYANTHOLE,
          THRISSUR-680 003.

    5     THE VILLAGE OFFICER,
          VILLAGE OFFICE, VELUTHUR,
          THRISSUR, PIN-680 012.


          SMT. C. S. SHEEJA, SR. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26935 OF 2022
                                          2


                                   T.R.RAVI, J.
                         ----------------------------------------
                          WP(C) No.26935 of 2022
                       -------------------------------------------
                  Dated this the 25th day of August, 2022

                                JUDGMENT

Admit. Government Pleader takes notice for respondents.

2. The prayer in the writ petition is for a direction to the 2 nd

respondent to consider and pass orders on Exts.P2, P3 and P4 in the

light of Exts.P10 and P11 appeal and issue an order for re-fixation of

the fair value of the land comprised in Re-Sy.No.220/1 in Veluthur

Village in Thrissur Taluk. In Ext.P4, the District Collector called for

reports from the 4th respondent. Government Pleader on instruction

submits that the said reports are yet to be received.

3. In such circumstances, the writ petition is disposed of

directing the 2nd respondent to take up Ext.P3 and dispose of the

same taking note of Exts.P10 and P11 and after calling for any

reports that may be required from respondents 3 and 4 and after

hearing the petitioner, at the earliest at any rate within four months

from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 26935 OF 2022

APPENDIX OF WP(C) 26935/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE LATEST TAX RECEIPT DATED 25/06/2021 ISSUED BY THE VILLAGE OFFICER, VELUTHUR VILLAGE.

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 02/07/2021 PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE APPEAL DATED 03/08/2021 PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF THE LETTER DATED 05/08/2021 ISSUED BY THE 2ND RESPONDENT TO THE 4TH RESPONDENT.

Exhibit P5 TRUE COPY OF G.O.(P) NO.29/2022 DATED 30/03/2022 ISSUED BY THE 1ST RESPONDENT PERTAINING TO SY.NO.214.

Exhibit P6 TRUE COPY OF G.O.(P) NO.29/2022 DATED 30/03/2022 ISSUED BY THE 1ST RESPONDENT PERTAINING TO SY.NO. 215.

Exhibit P7 TRUE COPY OF G.O.(P) NO.29/2022 DATED 30/03/2022 ISSUED BY THE 1ST RESPONDENT PERTAINING TO SY.NO.216.

Exhibit P8 TRUE COPY OF G.O.(P) NO.47/2020/TAXES DATED.

31/03/2020 ISSUED BY THE 1ST RESPONDENT PERTAINING TO SY.NO.218.

Exhibit P9 TRUE COPY OF G.O.(P) NO.29/2022 DATED 30/03/2022 ISSUED BY THE 1ST RESPONDENT PERTAINING TO SY.NO. 220/1 TO 220/10.

Exhibit P10 TRUE COPY OF THE REPORT DATED 04/05/2022 SUBMITTED BY THE 5TH RESPONDENT BEFORE THE 4TH RESPONDENT.

WP(C) NO. 26935 OF 2022

Exhibit P11 TRUE COPY OF THE LETTER DATED 01/06/2022 ISSUED BY THE 5TH RESPONDENT TO THE 4TH RESPONDENT.

Exhibit P12 TRUE COPY OF THE REPRESENTATION DATED 29/06/2022 PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH ACKNOWLEDGEMENT RECEIPT.

RESPONDENT'S EXHIBITS    :    NIL


                  //TRUE COPY//           PA TO JUDGE