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Muhammed Shameem Ansari K M vs The Village Officer
2022 Latest Caselaw 8635 Ker

Citation : 2022 Latest Caselaw 8635 Ker
Judgement Date : 6 July, 2022

Kerala High Court
Muhammed Shameem Ansari K M vs The Village Officer on 6 July, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                       WP(C) NO. 18977 OF 2022
PETITIONER:

          MUHAMMED SHAMEEM ANSARI K M
          AGED 42 YEARS
          S/O. MOHAMMED ALI, 'AYSHAS', NEEROZHUKKUM CHAAL,
          CHIRAKKAL P.O, PUTHIYA THERU - 670011, KANNUR DISTRICT.

          BY ADVS.
          T.P.SAJID
          SHIFA LATHEEF
          MUHAMMED HAROON A.N.


RESPONDENTS:

    1     THE VILLAGE OFFICER
          KOTTIYOOR VILLAGE, KOTTIYOOR, KANNUR DISTRICT - 670651,

    2     THE DIVISIONAL FOREST OFFICER,
          KANNOTHUMCHAL, KANNUR - 670012.

          SRI. SANGEETH C.U.- GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18977 OF 2022

                                       2

                                T.R. RAVI, J.
               --------------------------------------------
                      W.P.(C)No.18977 of 2022
                    --------------------------------------------
                Dated this the 06th day of July, 2022

                               JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The petitioner has preferred Ext.P13 representation

before the 2nd respondent Divisional Forest Officer for No

Objection for the purpose of payment of land tax. His

grievance is that it is not being considered.

In view of the limited prayer made, this writ petition is

disposed of directing the 2nd respondent to consider and pass

orders on Ext.P13 representation, at the earliest, at any rate

within six weeks from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 18977 OF 2022

APPENDIX OF WP(C) 18977/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE TITLE DEED OF THE PETITIONER'S FATHER, NAMELY, MUHAMMED ALI DATED 16/6/1976 RECEIVED FROM ONE CHACKO AND THOMAS

Exhibit P2 TRUE COPY OF THE ORDER OF THE LAND TRIBUNAL IN O.A. NO. 1356/75 DATED 19/1/77

Exhibit P3 TRUE COPY OF THE DEATH CERTIFICATE OF THE PETITIONER'S FATHER

Exhibit P4 TRUE COPY OF THE LEGAL HEIR SHIP CERTIFICATE DATED 26/11/2019.

Exhibit P5 TRUE COPY OF THE RECEIPT OF THE KERALA THOZHILALI KSHEMANITHI BOARD, THRISSUR DATED 18/10/2003

Exhibit P6 TRUE COPY OF THE TAX RECEIPT PAID IN THE NAME OF K.B. MOHAMMED ALI IN SURVEY NO. 1151/1 DATED 3/11/97.

Exhibit P7 TRUE COPY OF THE TAX RECEIPT DATED 3/4/99

Exhibit P8 TRUE COPY OF THE TAX RECEIPT DATED 21/1/2000

Exhibit P9 TRUE COPY OF THE TAX RECEIPT DATED 18/10/2003

Exhibit P10 TRUE COPY OF THE TAX RECEIPT ISSUED TO THE ADJACENT OWNER NAMELY, MATHEW DATED 22/11/2019

Exhibit P11 TRUE COPY OF THE JUDGMENT DATED 31/3/2022 PASSED BY THIS HON'BLE COURT IN W.P.(C). NO. 5592/2022 WP(C) NO. 18977 OF 2022

Exhibit P12 TRUE COPY OF THE ORDER DATED 28/4/2022 OF THE VILLAGE OFFICER, KOTTIYOOOR VILLAGE

Exhibit P13 TRUE COPY OF THE REPRESENTATION DATED 1/6/2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

 
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