A S Saramma vs Revenue Divisional Officer
2022 Latest Caselaw 11085 Ker

WP(C) NO. 10692 OF 2014             1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
   SATURDAY, THE 5TH DAY OF NOVEMBER 2022 / 14TH KARTHIKA, 1944
                        WP(C) NO. 10692 OF 2014
PETITIONER/S:

          A.S. SARAMMA
          AGED 58 YEARS
          W/O FR.ROY PAUL, VETTIKKATTIL HOUSE, KULAYATTIKKARA
          DESOM, ERNAKULAM DISTRICT, PIN - 682 315.

          BY ADV SRI.P.V.KURIACHAN


RESPONDENT/S:

    1     REVENUE DIVISIONAL OFFICER
          KANAYANNOOR TALUK, ERNAKULAM DISTRICT, KOCHI - 31.
    2     THE TAHSILDAR
          KANAYANNOOR TALUK, TALU OFFICE KANAYANNOOR, ERNAKULAM
          DISTRICT, KOCHI - 31.
    3     THE VILLAGE OFFICER
          KULAYITTIKKARA (AMBALLOOR) VILLAGE, ERNAKULAM DISTRICT,
          PIN - 682 315.
OTHER PRESENT:


          GOVT. PLEADER SRI.JIBU


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR         HEARING ON
05.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10692 OF 2014                    2


                           MOHAMMED NIAS C.P.,J
                        -------------------------------------
                       WP(C) NO. 10692 OF 2014
                       -------------------------------------
               Dated this the 5th day of November, 2022

                                    JUDGMENT

The prayer in the writ petition is to consider Ext.P3

request made before the Revenue Divisional Officer for

correction of entries in the Basic Tax Register.

2. Considering the facts and circumstances of the

case, I am of the view that this writ petition can be

disposed of, directing the petitioner to make an

appropriate application before the 2nd respondent within a

period of two weeks from today, in which event the 2nd

respondent shall take a decision on the request, after

hearing the petitioner. The 2nd respondent shall take a

decision thereon within an outer time limit of three

months thereafter.

The writ petition is disposed of accordingly.

Sd/-

MOHAMMED NIAS C.P.

JUDGE okb/ //True copy// P.S. to Judge

APPENDIX OF WP(C) 10692/2014

PETITIONER EXHIBITS EXHIBIT P1 : TRUE COPY OF THE TITLE DEED NO.623/1986 DATED 21.03.1986 OF S.R.O MULAMTHURUTHY EXHIBIT P2 : TRUE COPY OF THE TAX RECEIPT DATED 16.04.2013 EXHIBIT P3 : TRUE COPY OF HTE APPLICATION FILED BEFORE THE 1ST RESPONDENT EXHIBIT P4 : TRUE COPY OF THE REPORT OF VILLAGE OFFICER AMBALLOOR EXHIBIT P5 : TRUE COPY OF THE KERALA RUBBER BOARD REGISTRATION NO. PDA/EK/105/90 EXHIBIT P6 (A)& TRUE COPY OF THE PHOTOGRAPHS SHOWING THE P6(B) : PRESENT CONDITION OF THE ABOVE PROPERTY