S.Molly vs State Of Kerala
2022 Latest Caselaw 10189 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
   THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                       WP(C) NO. 26952 OF 2022
PETITIONER:

          S.MOLLY
          AGED 53 YEARS
          W/O.VIJAYAKUMAR, ARUN NIVAS, NAKKARA,
          KUZHAKADUMURI, VEERANAKAVU VILLAGE,
          NEDUMAGOL TALUK, THIRUVANANTHAPURAM, PIN - 695 033.
          BY ADVS.
          R.SURAJ KUMAR
          SUNIL J.CHAKKALACKAL
          RESHMA K.RAJU
          ANJANA R.S.


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT OF KERALA,
          DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001.
    2     THE DISTRICT COLLECTOR
          CIVIL STATION, KUDAPPANAKKUNNU,
          THIRUVANANTHAPURAM, PIN - 695 043.
    3     THE ADDITIONAL TAHASILDAR
          NEDUMAGAD TALUK, THIRUVANANTHAPURAM, PIN - 695 541.
    4     THE VILLAGE OFFICER
          VITHURA VILLAGE, NEDUMAGAD TALUK,
          THIRUVANANTHAPURAM, PIN - 695 551.
OTHER PRESENT:

          SRI. BIMAL K. NATH, SR.GP.



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.09.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.C. NO. 26952 OF 2022
                                       2




                            T.R.RAVI, J.
                       ----------------------------------------
                        WP(C) No. 26952 of 2022
                     -------------------------------------------
             Dated this the 15th day of September, 2022

                            JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The prayer in the writ petition is for a

direction to the 4th respondent to accept land tax from

the petitioner or for a direction to the 2 nd respondent

to consider and take action on Ext.P9 representation.

3. The petitioner has preferred Ext.P9 and

Ext.P10 applications before the District Collector,

Ext.P11 application before the Village Officer and

Ext.P12 application before the 3rd respondent,

Additional Tahsildar. The grievance relates to

acceptance of land tax.

In such circumstances, the writ petition is

disposed of directing the 3rd respondent to consider

and pass orders on Ext.P12 application after hearing W.P.C. NO. 26952 OF 2022

the petitioner, at the earliest, at any rate within 2

months from the date of receipt of a copy of this

judgment.

Sd/-

T.R. RAVI

JUDGE SK/15.9.

W.P.C. NO. 26952 OF 2022

APPENDIX OF WP(C) 26952/2022

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE DOCUMENT NO.2512/1992 DATED 28/12/1992 OF THE VITHURA SUB REGISTRAR OFFICE.

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 12/07/1996.

EXHIBIT P3 TRUE COPY OF THE NOTICE UNDER SEC. 9(3) OF THE LAND ACQUISITION ACT ISSUED BY SPECIAL TAHASILDAR THIRUVANANTHAPURAM DT. 14/10/96. EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 17/09/2007 IN WP(C) NO.20961/2006 ON THE FILE OF THIS HON'BLE COURT.

EXHIBIT P5 TRUE COPY OF THE TAX RECEIPT DATED 03/10/2007 ISSUED BY THE 4TH RESPONDENT. EXHIBIT P6 TRUE COPY OF THE TAX RECEIPT FOR EVIDENCING PAYMENT OF TAX FOR THE YEAR 2008 DATED 19/04/2008.

EXHIBIT P7 TRUE COPY OF THE TAX RECEIPT EVIDENCING PAYMENT OF TAX FOR THE YEAR 2009 DATED 02/06/2009.

EXHIBIT P8 TRUE COPY OF THE TAX RECEIPT FOR EVIDENCING PAYMENT OF TAX FOR THE YEAR 2013 DATED 14/05/2013.

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION DATED 23/06/2014 SUBMITTED BEFORE THE 2ND RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION DATED 28/10/2016 SUBMITTED BEFORE THE 2ND RESPONDENT.

EXHIBIT P11 TRUE COPY OF THE REPRESENTATION DATED 28/10/2016 SUBMITTED BEFORE THE 4TH RESPONDENT.

EXHIBIT P12 TRUE COPY OF THE REPRESENTATION DATED 28/10/2016 SUBMITTED BEFORE THE 3RD RESPONDENT.

RESPONDENTS' EXHIBITS : NIL

TRUE COPY

P.A.TO JUDGE