George P.A vs The Tahasildar (L.R.)
2023 Latest Caselaw 10053 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                            WP(C) NO. 30087 OF 2023
PETITIONER/S:

              GEORGE P.A
              AGED 71 YEARS
              S/O. ANTHAPPAN, PORUTHUKKARAN HOUSE, MANNAMPETTA,
              VARAKKARA, THRISSUR DISTRICT, KERALA., PIN - 680302
              BY ADVS.
              M.R.DHANIL
              SENITTA P. JOJO


RESPONDENT/S:

     1        THE TAHASILDAR (L.R.)
              MUKUNDAPURAM TALUK OFFICE, THRISSUR DISTRICT, KERALA., PIN
              - 680125
     2        THE VILLAGE OFFICER
              AMBALLUR, THRISSUR DISTRICT, KERALA., PIN - 682315
OTHER PRESENT:

              GP SMT.DEVISHRI R


     THIS    WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                      BECHU KURIAN THOMAS, J.
               ========================
                      W.P.(C)No.30087 of 2023
               ------------------------------------------------
                     Dated this the 18th day of September 2023


                                 JUDGMENT

By an order dated 31.01.2023, petitioner's application filed under

Form 6 of the Kerala Conservation of Paddy Land and Wetland Rules,

2008 was allowed. Thereafter, he filed an application in Form A of the

Kerala Land Tax Act, 1961 to reassess the land tax. However, no orders

have been issued on the said application. Petitioner has approached this

Court pointing out the delay in disposing of his application dated

05.09.2023.

2. Having heard learned Counsel for the petitioner as well as the

learned Government Pleader, I am of the view that a direction can be

issued to consider and pass appropriate orders in a time bound manner.

Hence there will be a direction to the 1 st respondent to consider and pass

appropriate orders on Form A application filed by the petitioner under

the Kerala Land Tax Act, 1961, as expeditiously as possible, at any rate,

within a period of one month from the date of receipt of a copy of this

judgment.

The writ petition is disposed of accordingly.

BECHU KURIAN THOMAS JUDGE jm/ APPENDIX OF WP(C) 30087/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER DATED 31/01/2023 OF THE REVENUE DIVISIONAL OFFICER IRINJALAKUDA Exhibit P2 TRUE COPY OF THE REPRESENTATION ALONG WITH FORM A APPLICATION DATED 05/09/2023