Hameed vs State Of Kerala
2023 Latest Caselaw 11448 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
      WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                        WP(C) NO. 16313 OF 2023
PETITIONERS:

     1     HAMEED, AGED 71 YEARS
           S/O KOCHU MUHAMMED, KUZHIKANDATHIL HOUSE,
           CHENGAMANAD P.O., ALUVA TALUK,
           ERNAKULAM DISTRICT., PIN - 683578

     2     SHAKEELA, AGED 58 YEARS
           W/O HAMEED, KUZHIKANDATHIL HOUSE,
           CHENGAMANAD.P.O., ALUVA TALUK,
           ERNAKULAM DISTRICT., PIN - 683578

           BY ADV GEORGE SEBASTIAN



RESPONDENTS:

     1     STATE OF KERALA
           REPRESENTED BY THE PRINCIPAL SECRETARY TO
           THE DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM., PIN - 695001

     2     THE DISTRICT COLLECTOR,
           COLLECTORATE, CIVIL STATION P.O.,
           KAKKANAD, ERNAKULAM., PIN - 682030

     3     THE LOCAL LEVEL MONITORING COMMITTEE OF
           THE NEDUMBASSERY GRAMA PANCHAYATH
           (CONSTITUTED UNDER ACT 28 OF 2008),
           REPRESENTED BY ITS CONVENER,
           THE AGRICULTURAL OFFICER, KRISHIBHAVAN,
           NEDUMBASSERY, MEKKADU P.O ,
           ERNAKULAM DISTRICT ,, PIN - 683589

     4     THE REVENUE DIVISIONAL OFFICER,
           THE REVENUE DIVISIONAL OFFICE FORT KOCHI.,
           PIN - 682001

     5     THE TAHSILDAR (LAND RECORDS),
           TALUK OFFICE, ALUVA, ERNAKULAM.,
           PIN - 683101
 WP(C) No.16313 of 2023           2



     6      THE VILLAGE OFFICER,
            CHENGAMANAD, THE VILLAGE OFFICE,
            CHENGAMANAD P.O.,
            ERNAKULAM DISTRICT., PIN - 683578

OTHER PRESENT:

            GP - RIYAL DEVASSY



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.16313 of 2023                           3


                                  VIJU ABRAHAM, J.
                  .................................................................
                             W.P (C) No. 16313 of 2023
                  .................................................................
                  Dated this the 8th day of November, 2023


                                        JUDGMENT

Petitioners have approached this Court seeking a direction to

respondents 5 and 6 to immediately correct the entries in basic tax register,

thandaper account and land tax receipts in respect of their property referred

to in Ext.P7 as purayidam/dry land.

2. When the matter was taken up for consideration the learned

Government Pleader upon instructions submitted that order bearing no.C8-

11086/2019 dated 31.10.2023 has been passed by the 5 th respondent

whereby ordering to change the nature of the land as purayidom/dry land in

the BTR and consequential direction has been issued to the Village Officer,

Chengamanad also. In view of the same, no further orders are required in

this writ petition. Accordingly it is closed. It is made clear that the 6 th

respondent Village Officer shall make necessary changes consequent to the

order passed by the 5th respondent without any delay

With the abovesaid direction, the writ petition is disposed of.

Sd/-

VIJU ABRAHAM JUDGE

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APPENDIX OF WP(C) 16313/2023

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPLICATION DATED 14-

12-2016 FILED BEFORE THE 4TH RESPONDENT

Exhibit P2 A TRUE COPY OF THE JUDGMENT DATED 17.07.2017 IN WP(C) 40491/2016

Exhibit P3 A TRUE COPY OF THE ORDER BEARING NO. K1-

7226/17 PASSED BY THE 4TH RESPONDENT DATED 13.04.2018

Exhibit P4 A TRUE COPY OF THE JUDGMENT DATED 27.06.2019 IN W.P. (C) NO.20570/2018

Exhibit P5 A TRUE COPY OF THE ORDER BEARING NO.

C.8.11086/19 DATED 24.12.2019 PASSED BY THE 5TH RESPONDENT

Exhibit P6 A TRUE COPY OF THE JUDGMENT DATED 04.11.2020 IN WP(C) 3744/2020

Exhibit P7 A TRUE COPY OF THE ORDER DATED 22.10.2020 BEARING NO. C.8.11086/19 PASSED BY THE 5TH RESPONDENT

Exhibit P8 A TRUE COPY OF THE LAND TAX RECEIPT DATED 13.04.2021 ISSUED BY THE 6TH RESPONDENT IN RESPECT OF THE 1ST PETITIONER'S PROPERTY

Exhibit P9 A TRUE COPY OF THE LAND TAX RECEIPT DATED 13.04.2021 ISSUED BY THE 6TH RESPONDENT IN RESPECT OF THE 2ND PETITIONER'S PROPERTY

Exhibit P10 A TRUE COPY OF THE LAND TAX RECEIPT DATED 05.04.2022 ISSUED BY THE 6TH RESPONDENT IN RESPECT OF THE 2ND PETITIONER'S PROPERTY

Exhibit P11 A TRUE COPY OF THE ORDER DATED 09.10.2023 BEARING NO. C8- 11086/2023 PASSED BY THE 5TH RESPONDENT