Suresh Babu vs The District Collector
2023 Latest Caselaw 1255 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                       WP(C) NO. 41494 OF 2022
PETITIONER:

          SURESH BABU
          AGED 61 YEARS
          S/O RAMACHANDRAN, SURESH BHAVAN, SANADANAM WARD,
          MULLAKKAL VILLAGE, ALAPUZHA- 688001.

          BY ADVS.
          S.B.PREMACHANDRA PRABHU
          K.B.RAJESH



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          ALAPPUZHA DISTRICT, CIVL STATION, ALAPPUZHA-688001.

    2     THE TAHSILDAR (LR),
          AMBALAPUZHA TALUK, AMBALAPUZHA TALUK OFFICE, ALAPPUZHA-
          688001.

    3     THE VILLAGE OFFICER,
          MULLACKAL VILLAGE, MULLAKKAL VILLAGE OFFICE, NEAR
          PRIVATE BUS STAND, ALAPPUZHA-688001.

          SRI. BIMAL K. NATH, SR.GP.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41494 OF 2022            2


                            T.R. RAVI, J.
             --------------------------------------------
                     W.P.(C).No.41494 of 2022
              --------------------------------------------
              Dated this the 18th day of January, 2023


                            JUDGMENT

Admit. Government Pleader takes notice for respondents.

2. The prayer in the writ petition is for a direction to the

respondents to assess and receive land tax for the petitioner's

property as per re-survey records and also direct the 2 nd respondent

to consider and pass orders on Ext.P4 application. The petitioner has

preferred Ext.P4 application seeking the relief to assess and receive

land tax.

In the above circumstances, the writ petition is disposed of

directing the 2nd respondent to consider and pass orders on Ext.P4

application after hearing the petitioner and after considering

Exts.P2 and P3 and such other documents that may be placed

before him at the earliest, at any rate, within a period of two

months from the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 41494/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE DEED NO.251/1974.

Exhibit P2 TRUE COPY OF THE THANDAPER ACCOUNT 4389 IN THE NAME OF THE PETITIONER.

Exhibit P3 TRUE COPY OF THE RELEVANT PAGE OF THE BASIC TAX REGISTER OF RE-SURVEY BLOCK NO.22 OF MULLACKAL VILLAGE, AMBALAPUZHA TALUK.

Exhibit P4 TRUE COPY OF APPLICATION DATED 1.1.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.