Kanadi Shanmughan Religious And ... vs The Tahsildar (Land Records)
2023 Latest Caselaw 3896 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
   THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                      WP(C) NO. 10362 OF 2023
PETITIONER:

          KANADI SHANMUGHAN RELIGIOUS AND CHARITABLE TRUST
          AGED 38 YEARS
          KARUVAMKULAM ROAD, PERINGOTTUKARA P.O. THRISSUR
          REPRESENTED BY MANAGING TRUSTEE CHAITHANYA DAS K.V.,
          PIN - 680565

          BY ADVS.
          C.HARIKUMAR
          SANDRA SUNNY
          ARUN KUMAR M.A



RESPONDENTS:

    1     THE TAHSILDAR (LAND RECORDS)
          THRISSUR TALUK OFFICE, TOWN HALL WEST PALACE ROAD,
          CHEMBUKKAV THRISSUR, PIN - 680020

    2     THE VILLAGE OFFICER
          THANNIYAM VILLAGE OFFICE, RAJAVEEDHI ROAD
          PERINGOTTUKARA P.O. THRISSUR, PIN - 680565


OTHER PRESENT:

          SRI BIMAL K NATH SR GP


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.10362/2023                     2

                               JUDGMENT

The petitioner has approached this Court being aggrieved by the

fact that the mutation is not being effected and the land tax is not being

accepted from the petitioner in respect of property obtained by the

petitioner under Ext.P1 Will. It is the case of the petitioner that the

mutation is not being effected and the land tax is not being accepted on

the ground that there are civil disputes pending. The petitioner has

preferred Ext.P3 representation before the 1st respondent and prays that

there may be a direction to consider Ext.P3 in accordance with law.

2. The learned senior Government Pleader submits that there is

no objection in such a direction being issued.

Accordingly, this writ petition will stand disposed of directing the 1 st

respondent to consider and pass orders on Ext.P3, after affording an

opportunity of hearing to the petitioner and to any affected parties,

within a period of three months from the date of receipt of a certified

copy of this judgment. Sd/-

GOPINATH P.

JUDGE acd

APPENDIX OF WP(C) 10362/2023

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE WILL NO 322/2003/03 DATED 18.09.2003

EXHIBIT P2 THE TRUE COPY OF THE ORDER IN I.A.NO 4043 OF 2009 IN R.F.A.NO 699 OF 2009 OF THIS HON'BLE COURT DATED 18.12.2009

EXHIBIT P3 THE TRUE COPY OF THE APPLICATION PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT THROUGH THE 2ND RESPONDENT DATED 08.07.2022

EXHIBIT P4 THE TRUE COPY OF THE TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 21.05.2014