Thankappan vs The Tahsildar (Lr)
2022 Latest Caselaw 9736 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                      WP(C) NO. 25964 OF 2022
PETITIONER:

          THANKAPPAN
          AGED 76 YEARS
          THACHARUKUNNATHU VEEDU,
          AALANTHARA, VENJARAMMOODU,
          THIRUVANANTHAPURAM PIN - 695 607

          BY ADVS.
          PIRAPPANCODE V.S.SUDHIR
          AKASH S.
          GIRISH KUMAR M S
          V.S.VARALEKSHMI


RESPONDENT:

          THE TAHSILDAR (LR)
          NEDUMANGAD, THIRUVANANTHAPURAM., PIN - 695 541


          SRI. BIMAL K. NATH, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25964 OF 2022
                                          2


                                  T.R.RAVI, J.
                         ----------------------------------------
                          WP(C) No.25964 of 2022
                       -------------------------------------------
                  Dated this the 26th day of August, 2022

                                JUDGMENT

Admit. Government Pleader takes notice for the respondent.

The grievance of the petitioner is that Ext.P3 representation

seeking acceptance of basic tax is not disposed of.

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

petition is disposed of directing the respondent to consider and pass

orders on Ext.P3 representation, if it is received and is pending, 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. 25964 OF 2022

APPENDIX OF WP(C) 25964/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO. 2997/1974 OF THE VAMANAPURAM SUB REGISTRAR OFFICE, DATED 06.07.1974, EXECUTED BY ONE MR. PURAYIDOM GANGADHARAN PILLAI IN FAVOUR OF THE PETITIONER, FOR 30.76 ARES OF LAND (76 CENTS) IN RE SY.NO.255/3 OF NELLINAD VILLAGE IN NEDUMANGAD TALUK

Exhibit P1(a) TRUE COPY OF THE ENCUMBRANCE CERTIFICATE DATED 27.04.2022 ISSUED BY THE VAMANAPURAM SUB REGISTRAR WITH RESPECT TO THE 76 CENTS OF LAND THAT THE PETITIONER POSSESSED

Exhibit P2 TRUE COPY OF THE RECEIPT FOR LAND TAX PAID BY THE 1ST PETITIONER ON 06.05.2020 FOR THE PERIOD 2020-21

Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 04.01.2022 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT

Exhibit P4 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD ISSUED BY THE RESPONDENT, EVIDENCING THE RECEIPT OF EXT.P3

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE