Lilly Antony @ Pushpa vs District Collector
2022 Latest Caselaw 10495 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                       WP(C) NO. 28622 OF 2022
PETITIONER:

            LILLY ANTONY @ PUSHPA
            AGED 72 YEARS
            ALUVA PARAMBIL HOUSE, OCHANTHURUTH P.O., KOCHI, PIN -
            682508

            BY ADV DENIZEN KOMATH



RESPONDENTS:

    1       DISTRICT COLLECTOR
            COLLECTORATE, CIVIL STATION, KAKKANAD, ERNAKULAM, PIN -
            682030

    2       REVENUE DIVISIONAL OFFICER
            OFFICE OF REVENUE DIVISIONAL OFFICER, FORT KOCHI,
            ERNAKULAM, PIN - 682001

    3       TAHZILDAR
            TALUK OFFICE , KOCHI, PIN - 682001

    4       VILLAGE OFFICER
            PUTHUVYPPU VILLAGE, KOCHI, PIN - 682508

            SRI.BIMAL K. NATH, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28622 OF 2022           2


                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C)No.28622 of 2022
              --------------------------------------------
               Dated this the 7h day of October, 2022


                            JUDGMENT

Admit. Government Pleader takes notice for the respondents.

The grievance of the petitioner is that tax is not being accepted

with regard to the property covered by Ext.P1 Patta stating the

reason that the property is a Puramboku. The petitioner has preferred

Ext.P6 before the 3rd respondent. The Government Pleader on

instructions submits that Ext.P6 is received and is pending.

In the above circumstances, the writ petition is disposed of

directing the 3rd respondent to consider and pass orders on Ext.P6

after hearing the petitioner at the earliest, at any rate, within a

period of three months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI JUDGE LEK

APPENDIX OF WP(C) 28622/2022

PETITIONER EXHIBITS

Exhibit P-1 TRUE PHOTOCOPY OF THE PATTA ISSUED BY 3RD RESPONDENT IN FAVOUR OF PETITIONER'S HUSBAND, VACCO ANTONY.

Exhibit P-2 TRUE PHOTOCOPY OF THE LAND TAX RECEIPT DATED 06/08/1990 OF THE PETITIONER'S PROPERTY.

Exhibit P-3 TRUE TRUE PHOTOCOPY OF THE CERTIFICATE ISSUED BY 3RD RESPONDENT VIDE REFERENCE NO BT 2052/2004 DATED 01/12/2004.

Exhibit P-4 TRUE PHOTOCOPY OF THE REQUEST PREFERRED BY THE PETITIONER'S SON BEFORE THE 3RD RESPONDENT, TO CHANGE THE MISTAKEN ENTRY REGARDING DESCRIPTION OF LAND AS 'PURAMBOKE' INSTEAD OF 'PATTA LAND' IN REVENUE RECORDS.

Exhibit P-5 TRUE PHOTOCOPY OF THE REPLY GIVEN BY THE 3RD RESPONDENT DATED 30/08/2019 TO EXHIBIT P-4.

Exhibit P-6 TRUE PHOTOCOPY OF THE REQUEST PREFERRED BY THE PETITIONER DATED 11/01/2022 BEFORE THE 3RD RESPONDENT.