Meenalochana vs The Tahsildar
2022 Latest Caselaw 5934 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                         WP(C) NO. 3204 OF 2022
PETITIONER:

            MEENALOCHANA
            AGED 60 YEARS
            DAUGHTER OF KUTTIKRISHNAN,
            RESIDING AT THOTTUMPULLY, THENARI,
            THENARI P.O., PALAKKAD TALUK AND DISTRICT
            PALAKKAD, PIN - 678622

            BY ADVS.
            N.M.MADHU
            C.S.RAJANI


RESPONDENTS:

    1       THE TAHSILDAR (LAND RECORDS),
            PALAKKAD TALUK OFFICE,
            PALAKKAD, PALAKKAD, PIN - 678 001

    2       VILLAGE OFFICER
            POLPULLY VILLAGE, POLPULLY, PALAKKAD
            PALAKKAD, PIN - 678 552



            SRI. BIMAL K.NATH SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3204 OF 2022
                                        2


                              T.R.RAVI, J.
                      ----------------------------------------
                        WP(C) NO.3204 OF 2022
                     -------------------------------------------
                 Dated this the 31st .day of May, 2022

                             JUDGMENT

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

respondents to process Exts.P3 and P4 at the earliest and to

allow the petitioner to remit the basic tax in the respect of the

property covered by item No. 4 to A schedule in Ext.P1 Will.

In view of the limited prayer made in the writ petition,

the writ petition is disposed of. There will be direction to the

respondents to take up Exts.P3 and P4 and consider and pass

orders on the same and permit the petitioner to remit the basic

tax in respect of the property covered by item No. 4 to A

schedule in Ext.P1 Will. Necessary orders shall be issued

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

judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 3204 OF 2022

APPENDIX OF WP(C) 3204/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE WILL NO.156/1991 DATED 30.09.1991 OF S.R.O. PALAKKAD

Exhibit P1(a) TRUE COPY OF THE PURCHASE CERTIFICATE BEARING NO. 5107/1972 REFERRED TO IN EXT.P1

Exhibit P2 TRUE COPY OF THE DEATH CERTIFICATE DATED 02.08.2021 OF THE PETITIONERS' FATHER MR. KUTTIKRISHNAN ISSUED BY THE POLPULLY GRAMA PANCHAYAT

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 28.09.2021 SUBMITTED BY THE PETITIONER TO THE SECOND RESPONDENT

Exhibit P4 TRUE COPY OF THE APPLICATION DATED 18.01.2022 SUBMITTED BY THE PETITIONER TO THE FIRST RESPONDENT

Exhibit P5 TRUE COPY OF THE PLAINT IN O.S. NO.204/2021 ON THE FILES OF THE MUNSIFF COURT, PALAKKAD

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE