V. Krishnanand vs Tahasildar (Lr)
2023 Latest Caselaw 11820 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. 37861 OF 2023
PETITIONER:

          V. KRISHNANAND
          AGED 52 YEARS
          S/O. V.M. RADHAKRISHNAN, FLAT NO. C2,
          VRINDAVAN VIHAR, RAGAMALIKAPURAM,
          KOTTAPURAM, POOTHOLE P.O.,
          THRISSUR DISTRICT, KERALA - 680004

          BY ADVS.
          M.R.DHANIL
          SENITTA P. JOJO



RESPONDENTS:

    1     TAHASILDAR (LR)
          THRISSUR TALUK OFFICE, THRISSUR DISTRICT,
          KERALA - 680020

    2     VILLAGE OFFICER
          THRISSUR VILLAGE OFFICE,
          THRISSUR DISTRICT, KERALA - 680020

    3     REVENUE DIVISIONAL OFFICER
          THRISSUR, THRISSUR DISTRICT,
          KERALA - 680003
          R BY GP ADV.DEEPA V.


     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. 37861 OF 2023     : 2 :



                      JUDGMENT

The petitioner along with certain others is having

ownership over 0.0544 Hectares of land comprised in

Survey No. 1906/2 of Thrissur Village. The District

Collector had passed Ext.P1 order under the Kerala Land

Utilisation Order, 1967 to fill up the land on certain

conditions. According to the petitioner, it is a dry land

and buildings are in existence in the property. It is

submitted that the respondents have not yet changed

the description of the land in the revenue records. The

petitioner has submitted Ext.P2 application in Form-A to

reassess the land tax under Section 6A of the Kerala

Land Tax Act, 1961. The grievance of the petitioner is

that the 1st respondent has not taken a decision on

Ext.P2, so far.

2. Heard the learned cousnel for the petitioner and

the learned Government Pleader.

3. In the facts and circumstances of the case and

having considered the submissions made across the Bar,

there will be a direction to the 1 st respondent to consider

and dispose of Ext.P2 application at the earliest, at any

rate, within a period of two months from the date of

receipt of a copy of this judgment. It is made clear that

this Court has not made any observation on the merits of

Ext.P2 application.

The writ petition is disposed of.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER OF THE DISTRICT COLLECTOR DATED 26/08/2004

Exhibit P2 TRUE COPY OF THE APPLICATION FORM A ALONG WITH A REPRESENTATION DATED 01/11/2023

Exhibit P3 TRUE COPY OF THE RECEIPT DATED 03/11/2023 OF THE TALUK OFFICE, THRISSUR