Anwar Nizar vs The Tahsildar (Lr)
2023 Latest Caselaw 10650 Ker

WP(C) No.34090/2023                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Monday, the 16th day of October 2023 / 24th Aswina, 1945
                            WP(C) NO. 34090 OF 2023(I)
   PETITIONER:

          ANWAR NIZAR, AGED 49 YEARS, S/O. ABDUL KAREEM, PONNAPADIKKAL HOUSE,
          SHANTHIPURAM P.O, PANANGAD VILLAGE, THRISSUR DISTRICT, PIN - 680668

   RESPONDENTS:

      1. THE TAHSILDAR (LR), TALUK OFFICE, PEERMADE, PEERMADE P.O, IDUKKI
         DISTRICT , PIN - 685531
      2. THE VILLAGE OFFICER,VAGAMON VILLAGE, VAGAMON P.O, PEERMADE TALUK,
         IDUKKI DISTRICT, PIN - 685503
      3. THE TALUK SURVAYOR, PEERMADE TALUK, (IN CHARGE OF VAGAMON VILLAGE),
         PEERMADE P.O IDUKKI DISTRICT, PIN - 685531


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 2nd respondent to provisionally accept, land tax for
   the land covered by Ext P1, from the petitioner, pending disposal of the
   above writ petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. P.K.SOYUZ, E.V.BABYCHAN Advocates for the petitioner and of
   GOVERNMENT PLEADER for the respondents, the court passed the following:
 WP(C) No.34090/2023                           2/3




                            MURALI PURUSHOTHAMAN, J.
                           --------------------------------------
                                W.P.(C) No.34090 of 2023
                          ---------------------------------------
                        Dated this the 16th day of October, 2023


                                         ORDER

Admit.

2. Learned Government Pleader takes notice for the

respondents.

Having gone through the pleadings of the petitioner

and Ext.P8 judgment rendered by this Court in similar

circumstances, there will be an interim direction to the

competent among respondents 1 and 2 to consider Ext.P6

application of the petitioner dated 15.09.2023 for mutation of

the property, in accordance with law, within a period of one

month from the date of receipt of a copy of this order.

Sd/-

                                                    MURALI PURUSHOTHAMAN
                                                           JUDGE
              csl




16-10-2023                      /True Copy/                         Assistant Registrar
 WP(C) No.34090/2023                    3/3

                       APPENDIX OF WP(C) 34090/2023
Exhibit P1            A TRUE COPY OF THE SALE DEED NO. 868 OF 2019 DATED
                      26.03.2019 OF PEERMADE S.R.O
Exhibit P6            A TRUE COPY OF THE APPLICATION DATED 15.09.2023 FOR
                      MUTATION WITHOUT ANNEXURE
Exhibit P8            A TRUE COPY OF THE JUDGMENT IN WRIT PETITION © NO.

31122 OF 2019 DATED 09.12.2019

16-10-2023 /True Copy/ Assistant Registrar