Sumangali V vs Tahsildar
2023 Latest Caselaw 8258 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                    THE HONOURABLE MR. JUSTICE GOPINATH P.
       TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                              WP(C) NO. 24891 OF 2023
PETITIONER/S:

                  SUMANGALI V
                  AGED 44 YEARS
                  D/O PRAHLADAN NAIR & W/O MOOTHEDATH
                  VIJAYKUMAR,VEZHAMPARAMBATH HOUSE, EDAKKAZHIYOOR PO.
                  EDAKKAZHIYOOR VILLAGE, CHAVAKKAD TALUK, THRISSUR DT,
                  PIN - 680515

                  BY ADVS.
                  SHOBY K.FRANCIS
                  AGI SHOBY
                  SHIFANA M.


RESPONDENTS:

       1          TAHSILDAR
                  CHAVAKKAD TALUK, TALUK OFFICE, CHAVAKKAD PO, THRISSUR
                  DT, PIN - 680506

       2          ADDL. TAHSILDAR
                  CHAVAKKAD TALUK, TALUK OFFICE, CHAVAKKAD PO, THRISSUR
                  DT, PIN - 680506

       3          TALUK SURVEYOR
                  CHAVAKKAD TALUK, TALUK OFFICE, CHAVAKKAD PO, THRISSUR
                  DT., PIN - 680506

       4          VILLAGE OFFICER
                  EDAKKAZHIYOOR VILLAGE, , EDAKKAZHIYOOR PO, THRISSUR
                  DT, PIN - 680515

                  BY ADV GOVERNMENT PLEADER



OTHER PRESENT:

                  SMT. PREETHA K K (SR GP)


THIS       WRIT    PETITION   (CIVIL)    HAVING   COME   UP   FOR   ADMISSION   ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.24891/2023                    2

                               JUDGMENT

The petitioner has approached this Court seeking an expeditious

consideration of Ext.P4 application filed by the petitioner in Form-8 of

the Survey and Boundaries Rules. Though the petitioner has sought for

a direction to accept basic land tax, the learned counsel for the petitioner

submits that the same can be considered only after the survey is

completed.

2. The learned Government Pleader submits that there is no

objection in a direction being issued to the 2 nd respondent to consider

Ext.P4 in accordance with the law.

Accordingly, this writ petition will stand disposed of directing the

2nd respondent to consider Ext.P4 and to take necessary action thereon,

within a period of two months from the date of receipt of a certified copy

of this judgment. Any request for payment of basic land tax shall be

considered by the competent authority after the survey is completed as

above.

Sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 24891/2023

PETITIONER EXHIBITS

Exhibit P-1 A TRUE COPY OF THE REQUEST DATED 24-8-2022 SUBMITTED BY ONE OF THE LEGAL HEIR TO THE 4TH RESPONDENT

Exhibit P-2 A TRUE COPY OF THE APPLICATION DATED 6-1-

2023 SUBMITTED BY THE PRASANNAKUMARI TO THE 1ST RESPONDENT

Exhibit 3 A TRUE COPY OF THE REPLY DATED 18-1-2023 ISSUED BY THE 2ND RESPONDENT TO THE SISTER OF THE PETITIONER

Exhibit P-4 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER RULE 27 DATED 19- 6-2023 FOR THE SURVEY AND SUBDIVISION OF THE PROPERTY

Exhibit P-5 A TRUE COPY OF THE SEALED ENDORSEMENT DATED 19-6-2023 WITH FILE NO. B3-558973/23 ISSUED BY THE OFFICE OF THE 1ST RESPONDENT