Shafeek Ali vs The District Registrar (General)
2022 Latest Caselaw 9577 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. 25673 OF 2022


PETITIONER:

          SHAFEEK ALI
          AGED 33 YEARS, S/O.ALI,
          KANJIRATHINKAL HOUSE,
          KALAMASSERY P.O.,
          ERNAKULAM DISTRICT, PIN - 683 104.

          BY ADVS.
          SRI.M.K.ABOOBACKER
          SRI.D.M.NOWFAL



RESPONDENTS:

    1     THE DISTRICT REGISTRAR (GENERAL)
          ERNAKULAM, PIN - 682 015.

    2     THE SUB REGISTRAR
          SUB REGISTRAR OFFICE,
          EDAPPALLY, PIN - 682 024.

    3     STATE OF KERALA
          REP. BY SECRETARY,
          REGISTRATION DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001.

          SMT.C.S.SHEEJA, SR.GOVT.PLEADER


     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. 25673 OF 2022
                                  2



                            T.R. RAVI, J.
             --------------------------------------------
                    W. P. (C). No.25673 of 2022
              --------------------------------------------
              Dated this the 25th day of August, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the respondents.

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

respondent to dispose of the proceedings pending before him in

pursuance of Ext.P4 demand notice within a time frame. By Ext.P4

the 1st respondent had found that the petitioner is liable to pay

additional stamp duty and was asked to submit his objections, if

any. The petitioner has submitted Ext.P5 before the 1st respondent.

In the above circumstances, this writ petition is disposed of

directing the 1st respondent to hear the petitioner and finalise the

proceedings initiated as per Ext.P4 demand notice at the earliest, at

any rate, within two months from the date of receipt of a copy of

this judgment. The petitioner shall produce a copy of the writ

petition along with a certified copy of this judgment before the 1 st

respondent for compliance.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 25673 OF 2022

APPENDIX OF WP(C) 25673/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO.238/2021 OF SRO, EDAPPALLY DATED 22/01/2021.

Exhibit P2 TRUE COPY OF THE NOTICE NO.PUV/238/2021/EDPY DATED 02/02/2021.

Exhibit P3 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER DATED 22/02/2021.

Exhibit P4 TRUE COPY OF THE DEMAND NOTICE NO.PUV/238/2021/EDPY DATED 09/09/2021.

Exhibit P5 TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONER DATED 27/10/2021.