Kunhalavi vs The District Collector, Palakkad
2022 Latest Caselaw 12248 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                        WP(C) NO.38784 OF 2022
PETITIONER:

          KUNHALAVI
          AGED 84 YEARS
          S/O. MOIDEENKUTTY,
          MANGALIYIL HOUSE,
          EZHUVANTHALA P.O., NELLAYA,
          PALAKKAD DISTRICT, PIN - 679 335

          BY ADVS.
          C.M.MOHAMMED IQUABAL
          P.ABDUL NISHAD
          RAIHANATH T.H.
          ISTINAF ABDULLAH
          MUHAMMED AMEEN
RESPONDENTS:

    1     THE DISTRICT COLLECTOR, PALAKKAD
          COLLECTORATE, PALAKKAD, PIN - 678 013

    2     THE TAHASILDAR, OTTAPPALAM
          TALUK OFFICE, OTTAPPALAM P.O.,
          PALAKKAD DISTRICT, PIN - 679 101

    3     THE VILLAGE OFFICER,
          NELLAYA VILLAGE OFFICE,
          NELLAYA P.O., OTTAPPALAM TALUK,
          PALAKKAD DISTRICT, PIN - 679 335


          SRI. BIMAL K. NATH, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.38784 OF 2022
                                      2


                             T.R.RAVI, J.
                     ----------------------------------------
                       WP (C) No.38784 of 2022
                    -------------------------------------------
             Dated this the 22nd day of December, 2022

                             JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

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

respondents to consider and pass orders of Ext.P3

representation regarding payment of basic tax for an extent of

61.5 cents of land in Sy.No.24/6 of Nellaya Village.

3. The Government Pleader on instruction submits that

Ext.P3 representation has been received and is pending.

In the above circumstances, this writ petition is disposed

of directing the 2nd respondent to consider and pass orders on

Ext.P3 representation, after hearing the petitioner at the

earliest, at any rate within three months from the date of

receipt of a copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO.38784 OF 2022

APPENDIX OF WP(C) 38784/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF DOCUMENT NO. 1075/1994 OF SRO CHERPULASSERY DATED 11.3.1994

Exhibit P2 THE TRUE COPY OF THE BASIC TAX RECEIPT ISSUED BY THE 3RD RESPONDENT DATED 29.5.2020

Exhibit P3 THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND AND 3RD RESPONDENTS DATED 15.11.2022

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE