St.Raphael Tile Works vs The Tahsildar
2022 Latest Caselaw 5274 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
        TUESDAY, THE 17TH DAY OF MAY 2022 / 27TH VAISAKHA, 1944
                        WP(C) NO. 16065 OF 2022
PETITIONER/S:

            ST.RAPHAEL TILE WORKS
            MARATHAKKARA, OLLUR, THRISSUR, PIN 680 306, REPRESENTED
            BY ITS MANAGING PARTNER, DR. TONY JOHN AKKARA, AGED 73,
            S/O. JOHN A AKKARA, AKKARA HOUSE, MUSEUM ROAD,
            CHEMBUKKAVU, THRISSUR DISTRICT, PIN 680 020.

            BY ADV ABRAHAM MATHAN



RESPONDENT/S:

    1       THE TAHSILDAR,
            THRISSUR TALUK, THRISSUR DISTRICT, PIN 680 020.

    2       THE VILLAGE OFFICER,
            MARATHAKKARA VILLAGE OFFICE, OLLUR, THRISSUR DISTRICT,
            PIN 680 306.


OTHER PRESENT:

            BY ADV. SABEENA P ISMAIL- GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.16065 of 2022                 2

                                 JUDGMENT

This Writ Petition is filed by the

petitioner being aggrieved by the refusal on

the part of the respondents in accepting the

basic land tax in respect of the property of

the petitioner. Highlighting the aforesaid

grievances, the petitioner submitted Exhibit

P3 request before the 2nd respondent which is

dated 4.4.2022 and the same is even now

pending consideration.

2. When the Writ Petition came up for

consideration, the learned counsel for the

petitioner confines his relief to a direction

to the 2nd respondent to dispose of the

aforesaid application within a time frame.

3. Considering the facts and circumstances

of this case, this Writ Petition is disposed

of directing the 2nd respondent-Village Officer

to take up and pass appropriate orders on

Ext.P3 application submitted by the petitioner

as expeditiously as possible, at any rate,

within a period of one month from the date of

receipt of a copy of this judgment. The

petitioner shall forward a copy of this

judgment along with a copy of this Writ

Petition.

The Writ Petition is disposed of as above.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE

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APPENDIX OF WP(C) 16065/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE COPY OF THE PARTNERSHIP DEED EXECUTED ON 02.08.2002.

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY 2ND RESPONDENT DATED 20.04.2021.

Exhibit P3 THE COPY OF THE REQUEST LETTER DATED 04.04.2022