K.P. Vijayan vs State Of Kerala
2022 Latest Caselaw 9763 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. 24728 OF 2022
PETITIONER:

            K.P. VIJAYAN
            AGED 73 YEARS
            /O K.P RAMAKRISHNAN,
            RESIDING AT "LAKSHMI PRABHA",
            KANNIAMPURAM, S.R NAGAR,
            NO.40, OTTAPPALAM
            PIN - 679104

            BY ADVS.
            MAITREYI SACHIDANANDA HEGDE
            ANJALI ANIL A.



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT
            DEPARTMENT OF REVENUE
            SECRETARIAT, THIRUVANANTHAPURAM
            PIN - 695001

    2       LAND REVENUE COMMISSIONER
            LAND REVENUE COMMISSIONERATE,
            REVENUE COMPLEX, PUBLIC OFFICE BUILDING,
            MUSEUM, THIRUVANANTHAPURAM
            PIN - 695033

    3       DISTRICT COLLECTOR PALAKKAD
            DISTRICT COLLECTORATE,
            KENATHUPARAMBU, KUNATHURMEDU,
            PALAKKAD
            PIN - 678013

    4       REVENUE DIVISIONAL OFFICER
            REVENUE DIVISIONAL OFFICE,
            PARAKKUNNAM, VIDYUT NAGAR,
            PALAKKAD
            PIN - 678001
 WP(C) NO. 24728 OF 2022           2



     5       TAHASILDAR LR
             PATTAMBI THALUK,
             PALAKKAD
             PIN - 679303

     6       VILLAGE OFFICER
             VILLAGE OFFICE, THIRUVEGAPPURAM
             CHEMBRA ROAD CHECKPOST
             THIRUVEGAPPURAM
             PALAKKAD
             PIN - 679307

     7       VISHNU
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             CHEMBRA HOUSE,
             CHEMBRA
             THIRUVEGAPURAM
             PALAKKAD
             PIN - 679307

             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. 24728 OF 2022           3

                            T.R. RAVI, J.
             --------------------------------------------
                     W.P.(C)No.24728 of 2022
              --------------------------------------------
              Dated this the 26th day of August, 2022

                            JUDGMENT

When the case is taken up today, it is submitted by the counsel

for the petitioner that the respondents have already accepted the

basic tax and the grievance of the petitioner stands redressed. The

above submission is recorded and the writ petition is closed.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 24728/2022

PETITIONER EXHIBITS

Exhibit P1 A COPY OF THE LEGAL HEIRSHIP CERTIFICATE OF RAMAN EZHUTHACHAN DATED 03.01.2000 ISSUED BY THE TAHSILDAR OTTAPALAM

Exhibit P2 A COPY OF THE RELEVANT PAGES OF THE LEASE DEED NO. P7/13/3177/13 DATED 10.09.2013 MADE BY THE LEGAL HEIRS OF VASUDEVAN

Exhibit P3 A COPY OF THE LETTER DATED 28.10.2019 ISSUED BY THE 6TH RESPONDENT

Exhibit P4 A COPY OF THE LETTER DATED 03.08.2021 ISSUED BY THE 6TH RESPONDENT

Exhibit P5 A COPY OF THE REQUEST LETTER DATED 14.09.2021 SUBMITTED BY THE PETITIONER BEFORE THE 6TH RESPONDENT

Exhibit P6 A COPY OF THE LETTER DATED 13.01.2022 ISSUED BY THE 6TH RESPONDENT