Mehamood vs Tahsildar
2023 Latest Caselaw 12561 Ker

Kerala High Court

Mehamood vs Tahsildar on 22 November, 2023

Author: Murali Purushothaman

Bench: Murali Purushothaman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                        WP(C) NO. 24479 OF 2023
PETITIONER/S:

          MEHAMOOD
          AGED 67 YEARS
          BUSINESSMAN, CHM MANZIL, KANAYANOOR, IRUVERI, KANNUR
          DISTRICT, PIN - 670613

          BY ADVS.
          T.RAMESH BABU
          C.K.SREEJITH



RESPONDENT/S:

    *1    TAHSILDAR
          COLLECTORATE, KANNUR, PIN - 670002
          (* THE DESCRIPTION OF THE 1ST RESPONDENT IS SUO MOTU
          CORRECTED AS "TAHSILDAR (LAND RECORDS), COLLECTORATE,
          KANNUR - 670002 AS PER ORDER DATED 22.11.2023)

    2     TALUK SURVEYOR
          COLLECTORATE, KANNUR, PIN - 670002

    3     VILLAGE OFFICER
          IRUVERI, CHAKKARACKAL, KANNUR DISTRICT, PIN - 670613

    4     DISTRICT COLLECTOR
          CIVIL STATION, KANNUR, PIN - 670002


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24479 OF 2023           : 2 :




                       JUDGMENT

The petitioner's father was having 146 cents of

land in Iruveri Village, Chakkarackal, Kannur

District, which was purchased by him as per Exts.P1

and P2 documents. According to the petitioner, the

Village Officer is not accepting land tax in respect of

the entire extent of property covered by Exts.P1 and

P2. Aggrieved by the same, the petitioner has

preferred Ext.P5 representation before the 1 st

respondent Tahsildar and other authorities. The

limited prayer of the petitioner is for a consideration

of Ext.P5 representation by the 1st respondent,

within a time frame.

2. Heard the learned counsel for the petitioner

and the learned Government Pleader.

3. In the facts and circumstances of the case,

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

Tahsildar (Land Records) to consider Ext.P5, 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, after hearing the petitioner

and in accordance with law. The petitioner shall

produce a copy of this writ petition along with the

certified copy of the judgment before the 1 st

respondent for compliance.

The writ petition is disposed of as above.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

APPENDIX

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DOCUMENT NO.139/50 DT. 23/1/1950

Exhibit P2 TRUE COPY OF THE DOCUMENT NO. 1254/51 DT. 6/1/1951

Exhibit P3 TRUE COPY OF THE PURCHASE CERTIFICATE DATED 15.8.1975

Exhibit P4 TRUE COPY OF THE TAX RECEIPT DT 24/6/2023

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 13.07.2023