Ummer M vs The Village Officer
2023 Latest Caselaw 11792 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
THURSDAY, THE 16TH DAY OF NOVEMBER 2023/25TH KARTHIKA, 1945
                      WP(C) NO.34467 OF 2023
PETITIONER:

            UMMER M, AGED 54 YEARS
            S/O.MUHAMMED MUTHU RAWTHER, CHAPPAKKADU,
            GOVINDAPURAM POST, MUTHALAMADA, CHITTUR TALUK,
            PALAKKAD DISTRICT, PIN - 678507
            BY ADVS.
            RAJESH SIVARAMANKUTTY
            VIJINA K.
            MAYA C.P.
            K.V.ANTONY
            ARUL MURALIDHARAN
            A.P.BEELAMMA


RESPONDENT:

            THE VILLAGE OFFICER
            MUTHALAMADA-I VILLAGE OFFICE OF THE VILLAGE
            OFFICER, MUTHALAMADA -I VILLAGE, PALAKKAD
            DISTRICT, PIN - 678507


            BY SMT.DEEPA V., GOVERNMENT PLEADER

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   16.11.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.34467 of 2023                   2




                                 JUDGMENT

Aggrieved by the refusal on the part of the

respondent in collecting tax for the entire extent

of property covered by Ext.P1 sale deed, the

petitioner has approached the respondent by Ext.P3

representation. The prayer of the petitioner is

for a direction to the respondent to consider

Ext.P3, within a reasonable time.

2. Heard the learned counsel for the

petitioner and the learned Government Pleader

appearing for the respondent.

3. In the facts and circumstances stated

above, there will be a direction to the respondent

to consider Ext.P3 representation, after giving an

opportunity of hearing to the petitioner or his

authorised representative, as expeditiously as

possible, at any rate, within a period of two

months from the date of receipt of a certified

copy of this judgment.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

sp/16/11/2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE REGISTERED SALE DEED NO.3492/2006 OF SRO, KOLLENGODE DATED 20-12-2006 EXECUTED IN FAVOUR OF THE PETITIONER EXHIBIT P2 TRUE COPY OF THE REGITERED SALE DEED NO. 1569/2018 DATED 29-08-2018 OF SRO, KOLLENGODE EXECUTED BY MUHAMMED MUTHU RAWTHER IN FAVOUR OF HIS DAUGHTER ZIRAJ BEEVI AND REGISTERED ON 01-09-2018. EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 11-09-2023 SUBMITTED BY THE PETITIONER TO THE RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 11-09-2023 ISSUED BY THE RESPONDENT TO THE PETITIONER