Jose K P vs The District Collector
2023 Latest Caselaw 3391 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                       WP(C) NO. 10470 OF 2023


PETITIONER:

            JOSE K P
            AGED 56 YEARS, S/O.POULOSE,
            KALATHIPARAMBIL HOUSE, NEERIKOD PO,
            ERNAKULAM, PIN - 685311

            BY ADVS.
            P.A.MOHAMMED ASLAM
            E.B.THAJUDDEEN
            SARATH SASI
            SHAHIN BADUSHA
            M.RESHMA MENON
            JIJI C. BABY
            MUZAMMIL AMEEN K.



RESPONDENTS:

    1       THE DISTRICT COLLECTOR
            CIVIL STATION, KAKKANAD, ERNAKULAM, PIN - 682030

    2       THE REVENUE DIVISIONAL OFFICER
            REVENUE DIVISIONAL OFFICE, K B JACOB ROAD,
            FORT KOCHI, KOCHI, PIN - 682001

    3       THE THASILDAR (LR)
            PARAVUR TALUK, TALUK OFFICE,
            NORTH PARAVOOR ERNAKULAM, PIN - 683513

    4       THE VILLAGE OFFICER
            ALANGAD VILLAGE OFFICE, THIRUVALOOR,
            ALANGAD, ERNAKULAM, PIN - 683511

            SMT.PARVATHY, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10470 OF 2023
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No.10470 of 2023
               --------------------------------------------
                Dated this the 24th day of March, 2023

                              JUDGMENT

Admit. Government Pleader takes notice for respondents.

The prayer in the writ petition is for consideration and disposal

of Ext.P3 Form A application under Section 6A of the Kerala Land Tax

Act pending before the 3rd respondent. The Government Pleader on

instructions submits that the application has been received and is

pending.

In the above circumstances, this writ petition is disposed of

directing the 3rd respondent to consider and dispose of Ext.P3

application at the earliest, at any rate, within two months from the

date of receipt of a certified copy of this judgment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 10470 OF 2023

APPENDIX OF WP(C) 10470/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE TAX RECEIPT DATED 01.10.2021

Exhibit P2 TRUE COPY OF ORDER NO.K4-577/2018 DATED 05/11/2019 ISSUED BY 2ND RESPONDENT TO THE PETITIONER

Exhibit P3 TRUE COPY OF FORM A APPLICATION UNDER SECTION 6A OF KERALA LAND TAX ACT,1961 SUBMITTED BEFORE 3RD RESPONDENT BY THE PETITIONER

Exhibit P4 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT GIVEN BY THE 3RD RESPONDENT DATED 22/10/2022