Johnson. D vs The District Collector
2022 Latest Caselaw 9909 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                       WP(C) NO. 26130 OF 2022


PETITIONER:

          JOHNSON. D
          S/O. DHARMARAJ
          SURIYANALLY, SAHAYAPURAM COLONY
          ANGANVADI, SURIYANALLY,
          SOORYANELLY P.O.,CHINNAKANAL,
          IDUKKI DISTRICT, KERALA- 685 618.

          BY ADVS.
          SRI.GEORGE ABRAHAM
          SRI.JOSEPH GOPURAN
          SRI.JOBY D JOSEPH
          SMT.MARY CATHERINE PRIYANKA P.S.



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          CIVIL STATION, IDUKKI 685 602.

    2     REVENUE DIVISIONAL OFFICER,
          REVENUE DIVISIONAL OFFICE,
          DEVIKULAM, IDUKKI - 685 613.

    3     TAHSILDAR,
          UDUMBANCHOLA TALUK, I
          DUKKI DISTRICT - 685 554.

    4     VILLAGE OFFICER,
          CHINNAKKANAL VILLAGE,
          (VIA) UDUMBANCHOLA,
          IDUKKI DISTRICT - 685 554.

          SRI.JAFAR KHAN, SR.GOVT.PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26130 OF 2022             2



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No.26130 of 2022
               --------------------------------------------
               Dated this the 31st day of August, 2022

                              JUDGMENT

Admit. Government Pleader takes notice for the respondents.

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

accepted. According to the petitioner, the properties belonged to the

petitioner's mother and the properties were settled in favour of the

petitioner. The tax was being paid till the year 2006-07. Ext.P3 is the

tax receipt evidencing the above fact.

3. The Government Pleader on instructions submits that the

files have been transferred to the Surveyor for effecting survey of the

property and after the necessary enquiries, the petitioner's application

can be considered.

In the above circumstances, this writ petition is disposed of

directing the respondents to effect mutation in the revenue records

regarding the properties of the petitioner covered by Exts.P1, P1(a) &

P4, after making necessary enquiries 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 Pn

APPENDIX OF WP(C) 26130/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF PATTA ISSUED TO THE PREDECESSOR OF THE PETITIONER BY THE SPECIAL TAHASILDAR, RAJAKUMARI DATED 20/7/1994.

Exhibit P1 (A) TRUE COPY OF THE SKETCH APPROVED BY THE SUPERINTENDENT OF SURVEY AND LAND RECORDS, RAJAKUMARI DATED 27/5/1994.

Exhibit P2 TRUE COPY OF THE SALE DEED BY THE PREDECESSOR TO THE PETITIONER'S MOTHER DATED 16/2/1998.

Exhibit P3 TRUE COPY OF THE LAND TAX RECEIPT NO.

664298 DATED 14/1/2005 PAID THE PETITIONER'S MOTHER.

Exhibit P4 TRUE COPY OF SALE DEED BY THE PETITIONER'S MOTHER TO THE PETITIONER DATED 11/5/2022.

Exhibit P5 TRUE COPY OF THE RATION CARD OF PETITIONER'S FAMILY.

Exhibit P6 TRUE COPY OF THE AADHAAR CARD OF THE PETITIONER.