Nadathara Farmers Service ... vs State Of Kerala
2023 Latest Caselaw 10439 Ker

WP(C) NO. 32057 OF 2023

                              1

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
     THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA,
                            1945
                   WP(C) NO. 32057 OF 2023
PETITIONER:

           NADATHARA FARMERS SERVICE CO-OPERATIVE BANK
           LTD. NO. 3499
           AGED 54 YEARS
           H.O.POOCHATTY, NADATHARA.P.O., THRISSUR,
           REPRESENTED BY ITS MANAGING DIRECTOR, PIN -
           680751
           BY ADVS.
           M.SASINDRAN
           SATHEESHAN ALAKKADAN


RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY SECRETARY TO GOVERNMENT,
           DEPARTMENT OF REVENUE, SECRETARIATE,
           THIRUVANANTHAPURAM, PIN - 695001
    2      THE DISTRICT COLLECTOR
           THRISSUR, CIVIL STATION, THRISSUR, PIN -
           680003
    3      THE TAHSILDAR
           TALUK OFFICE, THRISSUR, TOWN HALL, W PALACE
           ROAD, CHEMBUKKAV, THRISSUR, PIN - 680020
    4      THE VILLAGE OFFICER,
           NADATHARA VILLAGE OFFICE, THRISSUR TALUK,
           THRISSUR DISTRICT, PIN - 680751
           SRI. SREEJITH - GP



        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.09.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 32057 OF 2023

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                          JUDGMENT

The petitioner, Co-operative society and is

the owner in possession of property having an

extent of 30 cents in RS No.124/2019 of

Nadathara Village. The petitioner has been

paying land tax in respect of the said property.

While so, the 4th respondent Village Officer

refused to accept land tax from the year 2020

onwards. The petitioner submits that despite

the possession certificate issued to the

petitioner, the 4th respondent, is not accepting

the land tax. Accordingly, the petitioner has

preferred Ext.P8 representation before the 3rd

respondent. The limited prayer of the petitioner

is for a consideration of Ext.P8 by the 3rd

respondent.

WP(C) NO. 32057 OF 2023

2. Heard the learned counsel for the

petitioner and the learned Government Pleader.

In the facts and circumstances of the case,

there will be a direction to the 3 rd respondent to

consider Ext.P8 representation submitted by the

petitioner, as expeditiously as possible, at any

rate, within a period of one month from the date

of receipt of a certified copy of this judgment.

Needless to say that the petitioner and any

interested/affected parties shall be heard before

an order is passed on Ext.P8.

The writ petition is disposed of with the

above direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE sah WP(C) NO. 32057 OF 2023

APPENDIX OF WP(C) 32057/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT DATED 07.05.2019 ISSUED BY THE VILLAGE OFFICER, NADATHARA Exhibit P2 A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 18.12.2018 ISSUED TO THE PETITIONER SOCIETY BY THE VILLAGE OFFICER, NADATHARA VILLAGE Exhibit P3 A TRUE COPY OF THE OWNERSHIP CERTIFICATE DATED 01.07.2022 FOR THE BUILDING BEARING NO.399/1 OF NADATHARA GRAMA PANCHAYAT, ISSUED IN FAVOUR OF THE PETITIONER SOCIETY Exhibit P4 A TRUE COPY OF THE INTIMATION DATED 05.03.1985 GIVEN BY THE KERALA STATE ELECTRICITY BOARD, ELECTRICAL OFFICE, TRICHUR SHOWING THE REMITTANCE OF RS.1,500/- TOWARDS RENT THROUGH CHEQUE TO THE PETITIONER SOCIETY Exhibit P5 A TRUE COPY OF THE INTIMATION DATED 12.08.1985 GIVEN BY THE KERALA STATE ELECTRICITY BOARD, ELECTRICAL OFFICE, TRICHUR SHOWING THE REMITTANCE OF RS.1,500/- TOWARDS RENT THROUGH CHEQUE TO THE PETITIONER SOCIETY Exhibit P6 A TRUE COPY OF THE DEMAND NOTICE DATED 16.10.2021 ISSUED BY THE NADATHARA GRAMA PANCHAYAT DEMANDING ARREARS OF THE BUILDING TAX FOR THE BUILDING BEARING NO.399/1 Exhibit P7 A TRUE COPY OF THE RECEIPT 17.06.2022 ISSUED BY NADATHARA GRAMA PANCHAYAT ACKNOWLEDGING THE PAYMENT OF THE BUILDING TAX BY THE PETITIONER SOCIETY IN RESPECT OF THE BUILDING BEARING NO.399/1 Exhibit P8 A TRUE COPY OF THE COMPLAINT DATED 01.07.2022 SUBMITTED BY THE PETITIONER SOCIETY BEFORE THE 3RD RESPONDENT