Urban Rural Housing Development ... vs District Collector
2023 Latest Caselaw 9332 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                        WP(C) NO. 27636 OF 2023
PETITIONER/S:

            URBAN RURAL HOUSING DEVELOPMENT CLUSTER SOCIETY
            MINORITY WELFARE BUILDING, B/D NO. 8/13-2,
            BISHOP PALACE ROAD, EAST FORT,
            THRISSUR, PIN - 680005
            REPRESENTED BY ITS CHAIRMAN MR.JAIN K J
            BY ADVS.
            N.SUNIL
            NIKHIL BERNY


RESPONDENT/S:

    1       DISTRICT COLLECTOR
            THRISSUR, COLLECTORATE,
            THRISSUR, PIN - 682003
    2       THE SUB REGISTRAR
            OLLUKKARA SUB REGISTRAR OFFICE,
            THRISSUR, PIN - 680655


            SMT. DEEPA V (GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.27636 of 2023
                                        2

                              JUDGMENT

The petitioner suffered Ext.P1 order under the

provisions of the Kerala Stamp Act calling upon the petitioner to

remit additional amounts towards stamp duty, registration charges

etc. on account of alleged under valuation and registration of

document at a rate lower than the fair value for the land. The

petitioner has preferred Ext.P3 appeal before the first respondent

and prays that Ext.P3 appeal may be directed to be considered and

disposed of within a time frame to be fixed by this Court. It is

submitted that Ext.P3 appeal has already been heard and orders

are yet to be pronounced.

2. Heard the learned Government Pleader also.

Having regard to the facts and circumstances of the

case and considering the limited nature of relief sought for by the

petitioner and considering the fact that the hearing on Ext.P3

appeal has been completed, the writ petition will stand disposed of

directing the first respondent to pass final orders on Ext.P3

appeal, within a period of two months from the date of receipt of a

certified copy of this judgment.

Sd/-

GOPINATH P., JUDGE rkj WPC No.27636 of 2023

APPENDIX OF WP(C) 27636/2023

PETITIONER EXHIBITS Exhibit-P1 THE TRUE COPY OF THE ORDER NO.225/2021 DATED 02/12/2021 PASSED BY THE 2ND RESPONDENT UNDER SEC.45A(3) OF THE KERALA STAMP ACT Exhibit-P2 THE TRUE COPY OF THE FAIR VALUE REGISTER FOR THE PROPERTY IN RE SURVEY NO.285/3 IN PANANCHERI VILLAGE Exhibit-P3 THE TRUE COPY OF THE APPEAL DATED 07.12.2021 FILED BY THE PETITIONER BEFORE THE DISTRICT COLLECTOR Exhibit-P4 THE TRUE COPY OF THE REPORT DATED 17.09.2022 SUBMITTED BY THE VILLAGE OFFICER, PANANCHERI TO THE TAHSILDAR, THRISSUR