Jaleel vs The Village Officer
2023 Latest Caselaw 5351 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     TUESDAY, THE 25TH DAY OF APRIL 2023 / 5TH VAISAKHA, 1945
                        WP(C) NO. 6179 OF 2023
PETITIONERS:

    1     JALEEL
          AGED 56 YEARS
          S/O ABDULLA, IRINGALTHODIKA HOUSE,
          NILAMBUR TALUK, KARUVARAKUNDU AMSOM,
          KERALA ESTATE VILLAGE, CHERMB DESOM,
          MALAPPURAM DISTRICT, PIN - 676 523

    2     JAWAHIR
          AGED 32 YEARS
          S/O FASALURAHIM, AMBALAN HOUSE,
          MANNARKKAD TALUK, ALANALLOOR II VILLAGE,
          KARKKIDAMKUNNU P.O.,
          PALAKKAD DISTRICT, PIN - 678 601

          BY ADVS.
          SUNNY MATHEW
          NIKITTA TRESSY GEORGE
          BUHAIRA K.K



RESPONDENTS:

    1     THE VILLAGE OFFICER
          NILAMBUR P.O, NILAMBUR TALUK,
          MALAPPURAM DISTRICT, PIN - 676 525

    2     THAHASILDAR (LR)
          TALUK OFFICE, NILAMBUR P.O,
          MALAPPURAM DISTRICT, PIN - 676 525

          ADV.ARUN CHANDY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6179 OF 2023
                                      2



                    MOHAMMED NIAS C.P, J
                     ----------------------------------------
                       WP (C) No.6179 of 2023
                   -------------------------------------------
               Dated this the 25th day of April, 2023

                             JUDGMENT

The learned counsel for the parties submit that identical

matters relating to acceptance of land tax was considered

and Ext.P3 judgment was passed in WP(C) No.24502 of 2021

and this writ petition can also be disposed on identical lines.

Accordingly this writ petitions is also allowed in terms

of Ext.P3 judgment directing the competent respondent to

allow the petitioners' request for transfer of Registry of the

property concerned and/or for remittance of Land Tax on it,

without any avoidable delay.

Sd/-

MOHAMMED NIAS C.P, J

JUDGE sn WP(C) NO. 6179 OF 2023

APPENDIX OF WP(C) 6179/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE SALE DEED NO.T6755031 DATED 20.01.2023

Exhibit P2 A TRUE COPY OF THE SALE DEED NO.T6755112I WITH RESPECT TO THE SAID PROPERTY, DATED 20.01.2023

Exhibit P3 A TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.(C) NO.24502/2021, DATED 09.11.2021

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE