Kerala High Court
Santhosh N.G vs The District Collector, Palakkad on 8 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
WP(C) NO. 15498 OF 2022
PETITIONER:
SANTHOSH N.G.,
AGED 48 YEARS
S/O. LATE GOPALAN NAIR,
RESIDING AT NEYANTHALA HOUSE,
PUNJAPPADAM P.O., PALAKKAD DISTRICT,
PIN : 678633,
PRESENTLY RESIDING AT HOUSE NO.15,
1ST MAIN ROAD, BASAVESWAR NILAYAM,
DASAR HALLY, BANGALORE NORTH,
KARNATAKA, PIN : 560056.
BY ADVS.
V.H.JASMINE
JESWIN P.VARGHESE
REETHU JACOB
RESPONDENTS:
1 THE DISTRICT COLLECTOR, PALAKKAD,
COLLECTORATE, KENATHUPARAMBU,
KUNATHURMEDU, PALAKKAD, PIN : 678013.
2 TAHSILDAR,
TALUK OFFICE, OTTAPPALAM,
Q9CJ + J2M, OTTAPPALAM,
PALAKKAD, PIN : 679101.
3 TAHSILDAR (L.R.),
TALUK OFFICE, OTTAPPALAM,
Q9CJ + J2M, OTTAPPALAM,
PALAKKAD, PIN : 679101.
4 VILLAGE OFFICER,
VILLAGE OFFICE, POOKKOTTUKAVU,
VADAKKUMTHARA, PALAKKAD DISTRICT,
PIN : 678001.
WP(C) NO. 15498 OF 2022
2
5 TALUK SURVEYOR,
TALUK OFFICE, OTTAPPALAM,
Q9CJ + J2M, OTTAPPALAM,
PALAKKAD, PIN : 679101.
SRI. BIMAL K. NATH, SR. GOVT. PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 15498 OF 2022
3
T.R. RAVI, J.
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W. P. (C). No. 15498 of 2022
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Dated this the 8th day of June, 2022
JUDGMENT
Admit. Government Pleader takes notice for the respondents.
2. The grievance of the petitioner is that basic tax is not
being received from the petitioner. According to the petitioner, he
got the title of the property on the basis of Ext.P1 Partition Deed.
It is submitted that tax is not being received from 2017-18
onwards. The petitioner has preferred Ext.P8 application before
the 3rd respondent.
The writ petition is hence disposed of directing the 3 rd
respondent to take up Ext.P8 application and dispose of the same
after hearing the petitioner within one month from the date of
receipt of a certified copy of this judgment.
Sd/-
T.R. RAVI
JUDGE
Pn
WP(C) NO. 15498 OF 2022
APPENDIX OF WP(C) 15498/2022
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE PARTITION DEED NO. 1571/
2016 DATED 25.05.2016 OF THE S.R.O.,
KADAMBAZHIPPURAM, PALAKKAD DISTRICT.
Exhibit P2 TRUE COPY OF THE TAX RECEIPT ISSUED BY
THE VILLAGE OFFICER, VILLAGE OFFICE,
POOKKOTTUKAVU BEARING NO.7723942 DATED
28.03.2017 UNDER THANDAPER NO.2970 OF THE
VILLAGE OFFICE, POOKKOTTUKAVU.
Exhibit P3 TRUE COPY OF THE E.C. NO.1692/2022 DATED
24.02.2022 ISSUED BY THE S.R.O.,
KADAMBAZHIPPURAM FOR A PERIOD OF 32
YEARS.
Exhibit P4 TRUE COPY OF APPLICATION DATED 20.07.2021
SUBMITTED BY PETITIONER BEFORE THE 3RD
RESPONDENT.
Exhibit P5 TRUE COPY OF RECEIPT DATED 22.07.2021
ISSUED FROM TALUK OFFICE, OTTAPPALAM.
Exhibit P6 TRUE COPY OF APPLICATION DATED 04.11.2021
SUBMITTED BY PETITIONER BEFORE THE 3RD
RESPONDENT.
Exhibit P7 TRUE COPY OF APPLICATION DATED 03.1.2022
SUBMITTED BY PETITIONER BEFORE THE 1ST
RESPONDENT.
Exhibit P8 TRUE COPY OF APPLICATION DATED 19.04.2022
SUBMITTED BEFORE THE 3RD RESPONDENT.
Exhibit P9 TRUE COPY OF RECEIPT NO.2840/9/400 DATED
19.04.2022 ISSUED FROM THE TALUK OFFICE,
OTTAPPALAM.
WP(C) NO. 15498 OF 2022
Exhibit P10 TRUE COPY OF TAX RECEIPT ISSUED BY THE
VILLAGE OFFICER, POOKKOTTUKAVU BEARING
NO.7843709 DATED 07.08.2015 UNDER
THANDAPPER NO.458, 2970, 2971, 2969.
Exhibit P11 TRUE COPY OF RELEVANT PAGE OF BASIC TAX
REGISTER WITH RESPECT TO THE PROPERTY OF
PETITIONER'S ANCESTORS IS ISSUED BY THE
VILLAGE OFFICER, POOKKOTTUKAVU.
Exhibit P11 (A) TRUE COPY OF RELEVANT PAGE OF BASIC TAX
REGISTER WITH RESPECT TO THE PROPERTY OF
PETITIONERS, ANCESTORS IS ISSUED BY THE
VILLAGE OFFICER, POOKKOTTUKAVU.
Exhibit P12 TRUE COPY OF FMB REGISTER ISSUED BY THE
VILLAGE OFFICER, POOKKOTTUPADAM.
