Praveen Calvin vs State Of Kerala
2023 Latest Caselaw 6248 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         MONDAY, THE 12TH DAY OF JUNE 2023 / 22ND JYAISHTA, 1945
                         WP(C) NO. 18835 OF 2023
PETITIONER:

              PRAVEEN CALVIN
              AGED 33 YEARS
              S/O.RAVI (LATE) 12/ 644, SOLACE, KRA-22 ATHIRA GARDENS,
              KALLIYOOR POST, THIRUVANANTHAPURAM - 695 042.
              NOW RESIDING AT "SOLACE", PARAKOTTUKONAM,
              CHAIKOTTUKONAM.P.O., THIRUVANANTHAPURAM., PIN - 695122
              BY ADVS.
              AVANEESH KOYIKKARA
              SALJO JOSE


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT,
              GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
     2        DISTRICT COLLECTOR, THIRUVANANTHAPURAM
              COLLECTORATE, CIVIL STATION BUILDING,
              THIRUVANANTHAPURAM., PIN - 695043
     3        REVENUE DIVISIONAL OFFICER, THIRUVANANTHAPURAM
              REVENUE DIVISIONAL OFFICE, CIVIL STATION, KUDAPPANAKKUNNU
              POST, THIRUVANANTHAPURAM., PIN - 695043
     4        TAHSILDAR, NEYYATTINKARA
              TALUK OFFICE, NEYYATTINKARA, OPP. GOVT. BOYS HIGH SCHOOL,
              HOSPITAL JN., NEYYATTINKARA POST, THIRUVANANTHAPURAM
              DISTRICT., PIN - 695121
     5        VILLAGE OFFICER, NEYYATTINKARA
              VILLAGE OFFICE, NEYYATTINKARA, ALUMMOODU, NEYYATTINKARA,
              THIRUVANANTHAPURAM., PIN - 695121
              SMT. DEVISREE.R- G.P
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.18835 OF 2023
                                       2




                                 JUDGMENT

Dated this the 12th day of June, 2023

The petitioner is owner of 17.18 Ares of land comprised

in Re-Survey No.192/11 of Neyyattinkara Village in

Thiruvananthapuram District. The petitioner made an

application before the Sub Collector, Thiruvananthapuram to

effect necessary changes in the Basic Tax Register and the

Sub Collector, Thiruvananthapuram as per Ext.P1 allowed the

petitioner's application for change of nature of land. However,

respondents 4 and 5 are not effecting necessary changes in

the Basic Tax Register and other records, contends the

petitioner.

2. I have heard the learned counsel for the petitioner

and the learned Government Pleader representing the

respondents.

WP(C) NO.18835 OF 2023

3. Ext.P1 is the proceedings of the Sub Collector,

Thiruvananthapuram, permitting change of nature of the land

of the petitioner extending to 17.18 Ares comprised in Re-

Survey No.192/11. Notes under Ext.P1 would indicate that the

Sub Collector has instructed the Tahsildar, Neyyattinkara to

effect necessary changes and update the Village Records. In

view of the direction given by the Sub Collector, respondents 4

and 5 are bound to make necessary changes in the Revenue

records.

The writ petition is therefore disposed of directing

respondents 4 and 5 to effect changes in Revenue records in

respect of the nature of the petitioner's land on the basis of

Ext.P1 order. This shall be done within a period of one month.

Sd/-

N.NAGARESH JUDGE hmh WP(C) NO.18835 OF 2023

APPENDIX OF WP(C) 18835/2023

PETITIONER EXHIBITS

Exhibit P1 A COPY OF ORDER IN FILE NO.1108/2023 DATED 21.03.2023 OF THE 3RD RESPONDENT. Exhibit P2 A COPY OF THE PETITION SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT DATED 31.03.2023.

Exhibit P2(a) A COPY OF THE CONSIGNMENT TRACKING DETAILS OF EXT.P2.

RESPONDENT'S EXHIBITS : NIL