Benny K.C vs The District Collector
2023 Latest Caselaw 3232 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                         WP(C) NO. 10223 OF 2023
PETITIONER:

              BENNY K.C, S/O CHACKO
              AGED 59 YEARS
              KARIMPANAYIL HOUSE, MUTHALAKKODAM P.O, URULAKKODU, KERALA
              PIN - 685605.

              BY ADVS.
              LUKE J CHIRAYIL
              AMAL JOSE
              ELSA MARY THOMAS
              JASNI JALAL


RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              COLLECTORATE IDUKKI, KUYILIMALA,PAINAVU, IDUKKI,
              PIN - 685603.
     2        THE TAHASILDAR
              TALUK OFFICE, THODUPUZHA-MUVATUPUZHA ROAD, THODUPUZHA,
              KERALA, PIN - 685584.
     3        REVENUE DIVISIONAL OFFICER
              REVENUE DIVISIONAL OFFICE, IDUKKI TOWNSHIP, KERALA,
              PIN - 685603
     4        VILLAGE OFFICER
              VILLAGE OFFICE, THODUPUZHA, KERALA, PIN - 685584.

              SMT.THUSHARA JAMES, SR.GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10223 OF 2023

                                      2

                                T.R. RAVI, J.
                --------------------------------------------
                      W.P.(C) No.10223 of 2022
                    --------------------------------------------
               Dated this the 23rd day of March, 2023

                               JUDGMENT

Admit. Government Pleader takes notice for the

respondents.

2. The petitioner has preferred Ext.P7 before the 1 st

respondent regarding the assessment of residential building tax

and prays that the same may be considered and ordered.

In view of the limited prayer made, this writ petition is

disposed of directing the 1st respondent to consider and pass

orders on Et.P7 at the earliest, at any rate, within two months

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

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 10223 OF 2023

APPENDIX OF WP(C) 10223/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE THODUPUZHA MUNCIPALITY NUMBERED AS PW2TBA (36142)/2016 DATED 06/10/2016. Exhibit P2 THE TRUE COPY OF THE OCCUPANCY CERTIFICATE WITH E-FILE NUMBER 171745 DATED 19/08/2020. Exhibit P3 THE TRUE COPY OF THE ORDER ISSUED BY THE TAHSILDAR, THODUPUZHA, NUMBERED C5- 7127/2020 DATED 12.01.2021.

Exhibit P4 THE TRUE COPY OF THE ORDER NUMBERED C5-

7127/2020 ISSUED BY THE TAHSILDAR, THODUPUZHA, DATED 12.01.2021. Exhibit P5 THE TRUE COPY OF THE TAX RECEIPT NUMBERED KL06040601565/2021 DATED 12/02/2021. Exhibit P6 THE TRUE COPY OF THE ORDER NUMBERED RDOIDK/356/2021-B1 DATED 23.06.2022. Exhibit P7 THE TRUE COPY OF THE APPEAL UNDER SECTION II OF THE KERALA BUILDING TAX ACT 1975 DATED 22.07.2022.

Exhibit P8 THE TRUE COPY OF THE RECEIPT NUMBERED B2/347982/2022 DATED 22.07.2022. ExhibitP9 THE TRUE COPY OF THE REPRESENTATION DATED 23.09.2022.

Exhibit P10 THE RECEIPT OF THE AFOREMENTIONED REPRESENTATION WAS ALSO RECEIVED ON THE SAME DAY. THE TRUE COPY OF THE RECEIPT NUMBERED RL402434442IN DATED 23.09.2022.