Citation : 2023 Latest Caselaw 6060 Ker
Judgement Date : 9 June, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
FRIDAY, THE 9TH DAY OF JUNE 2023 / 19TH JYAISHTA, 1945
WP(C) NO. 10741 OF 2014
PETITIONER:
A.M.JANARDHANAN
MUKUND VILLA, WEST PONNIYAM,
THALASSERY, KANNUR DISTRICT.
BY ADVS.
SRI.GRASHIOUS KURIAKOSE (SR.)
SRI.SEBASTIAN JOSEPH KURISUMMOOTTIL
RESPONDENTS:
1 THE DISTRICT COLLECTOR, KANNUR
KANNUR-670002.
2 THE VILLAGE OFFICER
TRIPRANGOTTOOR, KANNUR DISTRICT-670691.
3 THE GEOLOGIST
DEPARTMENT OF MINING AND GEOLOGY,
DISTRICT OFFICE, KANNUR-670002.
4 THE SECRETARY
TRIPRANGOTTOOR GRAMA PANCHAYATH,
P.O. KALLIKANDY, KANNUR DISTRICT-670693.
BY ADVS.
GOVERNMENT PLEADER
SRI.R.SURENDRAN
GOVERNMENT PLEADER
SRI.R.SURENDRAN
ADV.SMT.MARY BEENA JOSEPH - SENIOR GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P. (C) No.10741 of 2014
2
JUDGMENT
This writ petition is filed seeking for a direction to the 2 nd
respondent to receive the land tax and issue possession
certificate and also to renew Ext.P8 licence for his
manufacturing unit without insisting for land tax receipt.
This Court on 09.04.2014, as per interim order, directed
the 4th respondent to process the application submitted by the
petitioner for renewing the licence of crushing unit without
insisting for basic tax receipt. On 31.05.2023, when the case
was posted for hearing, there was no representation for the
petitioner. On 02.06.2023 also, there was no representation for
the petitioner. Today also there is no representation for the
learned counsel for the petitioner. The issue highlighted in this
writ petition might have been redressed on the basis of the
interim order granted by this Court and by the efflux of time,
the petitioner might have lost interest in prosecuting the
matter.
Accordingly, the writ petition is dismissed.
Sd/-
SHOBA ANNAMMA EAPEN JUDGE
SMF W.P. (C) No.10741 of 2014
APPENDIX OF WP(C) 10741/2014
PETITIONER'S EXHIBITS EXHIBIT P1 TRUE COPY OF THE DOCUMENT NO.2182/1993 DATED 7-10-1993 OF SRO KALLIKKANDY. EXHIBIT P2 TRUE COPY OF THE DOCUMENT NO.2193/1993 DATED 8-10-1993 OF S.R.O KALLIKKANDY. EXHIBIT P3 TRUE COPY OF THE DOCUMENT NO.2256/1993 DATED 16-10-1993 OF S.R.O. KALLIKKANDY. EXHIBIT P4 TRUE COPY OF THE REGISTRATION CERTIFICATE NO.9-2-02848/SSI/PROV. DATED 4-4-1994 EXHIBIT P5 TRUE COPY OF ORDER NO.64/1995-
96/8255/M4/94 DATED 8-5-1995 OF THE DIRECTOR, MINING AND GEOLOGY.
EXHIBIT P6 TRUE COPY OF LEASE AGREEMENT EXECUTED WITH THE STATE GOVERNMENT IN FORM-H IN COMPLIANCE WITH EXT.P5 ORDER.
EXHIBIT P7 TRUE COPY OF THE PANCHAYATH LICENCE ISSUED ON 19-10-1994 VALID UPTO 31-3- 1995.
EXHIBIT P8 TRUE COPY OF ALL AVAILABLE LICENCES ISSUED BY THE PANCHAYATH FROM 1-4-1995 TO 31-3-2014 ON VARIOUS DATES.
EXHIBIT P9 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER FOR RENEWAL OF EXGT.P8 LICENCE BEFORE THE 4TH RESPONDENT BEFORE THE EXPIRY OF P8 ON 13-2-2014. EXHIBIT P10 TRUE COPY OF ACKOWLEDGMENT RECEIPT ON 15-2-14 FOR LICENCE FEE OF RS.2000/-. EXHIBIT P11 TRUE COPY OF PROPERTY TAX RFECEIPT COLLECTED BY THE 4TH RESPONDENT ON 15- 2-2014.
EXHIBIT P12 TRUE COPY OF PROESSION TAX RECEIPT COLLECTED BY THE 4TH RESPONDENT ON 26- 2-2013.
EXHIBIT P13 TRUE COPY OF THE NOTICE DATED 28-3-2014 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P14 A TRUE COPY OF THE GAZETTE NOTIFICATION IN KERALA GAZETTE EXTRA ORDINARY ON 18- 10-2006.
EXHIBIT P15 A TRUE COPY OF THE COMMUNICATION DATED 27-2-2006 OF THE ADDL. CHIEF SECRETARY ADDRESSED TO THE FIRST RESPONDENT. EXHIBIT P16 TRUE COPY OF THE INTERIM ORDER DATED 21-2-2014 IN WPC NO.3431/2014 OF THIS W.P. (C) No.10741 of 2014
HONOURABLE COURT.
EXHIBIT P17 TRUE COPY OF THE ITERIM ORDER DATED 26-
3-2014 IN WPC NO.3431/2014 OF THIS HONOURABLE COURT.
EXHIBIT P18 TRUE COPY OF ORDER DATED 4-4-2014 IN WPC NO.10155/2014 OF THIS HONOURABLE COURT.
//TRUE COPY// PA TO JUDGE
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