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Rajan P vs The Tahsildar
2022 Latest Caselaw 6439 Ker

Citation : 2022 Latest Caselaw 6439 Ker
Judgement Date : 3 June, 2022

Kerala High Court
Rajan P vs The Tahsildar on 3 June, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                       WP(C) NO. 11949 OF 2022
PETITIONER:

            RAJAN P.,
            AGED 65 YEARS
            S/O. NARAYANAN NAIR,
            PUTHIYATTIL HOUSE, THAPALLAM, KANJIKODE P.O.,
            PALAKKAD TALUK, PALAKKAD DISTRICT, PPIN-678 621.

            BY ADV M.R.SARIN PANICKER
            M.R.SASITH PANICKER


RESPONDENTS:

    1       THE TAHSILDAR,
            TALUK OFFICE, CIVIL STATION COMLPLEX, PALAKKAD,
            PIN- 678 001.

    2       PUDESSERRY GRAMA PANCHAYATH,
            REPRESENTED BY ITS SECRETARY,
            KANJICODE, PALAKKAD 678 621.

    3       THE SECRETARY,
            PUDUSSERRY GRAMA PANCHAYATH, KANJIKOD , PALAKKAD
            PIN- 678 621.

            SRI.BABU JOSEPH KURUVATHAZHA,SC
            SMT.C.S.SHEEJA-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11949 OF 2022

                                2

                          JUDGMENT

The petitioner has approached this Court with a limited

relief of a direction to the 1 st and 3rd respondents to consider

and pass orders on Exhibits P1 and P2 representations.

2. The grievance of the petitioner appears to be that

land tax was not being paid for a rocky area and now there is

a requirement to remit tax for such areas also and the same is

not being received.

In the light of the limited prayer made by the petitioner,

the writ petition is disposed of directing the respondents 1

and 3 to consider and pass orders on Exhibits P1 and P2

representations within six weeks from the date of receipt of a

copy of this judgment. The petitioner shall be heard before

passing such orders.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 11949 OF 2022

APPENDIX OF WP(C) 11949/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE IST RESPONDENT DATED 15/10/2020.

Exhibit P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 3RD RESPONDENT DATED 24/12/2021.

 
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