Abdul Khader @ Khader Haji vs State Of Kerala
2023 Latest Caselaw 9834 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
WEDNESDAY, THE 13TH DAY OF SEPTEMBER 2023/22ND BHADRA, 1945
                    WP(C) NO. 29348 OF 2023
PETITIONERS:

    1       ABDUL KHADER @ KHADER HAJI
            AGED 70 YEARS
            S/O. MOHMMED HAJI, KALLAN KURUKKATHANI,
            PERUMANNA, KALPAKANCHERRY,
            MALAPPURAM, PIN - 686 551.
    2       RAYIN
            AGED 64 YEARS
            S/O. KUNHEETHU, AREEKKANCHOLA HOUSE,
            OTTUPARAPPURAM, ETC PERUMANNA,
            KALPAKANCHERRY, MALAPPURAM,
            PIN - 686 551.

            BY ADV E.C.AHAMED FAZIL


RESPONDENTS:

    1       THE STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,
            DEPARTMENT OF REVENUE, SECRETARIAT,
            THIRUVANANTHAPURAM, PIN - 695 001.
    2       REVENUE DIVISIONAL OFFICER
            MINI CIVIL STATION, TIRUR,
            MALAPPURAM, PIN - 676 101.
    3       TAHSILDAR
            MINI CIVIL STATION, TIRUR,
            MALAPPURAM, PIN - 676 101.
    4       THE VILLAGE OFFICER
            PERUMANNA VILLAGE OFFICE, PERUMANNA,
            MALAPPURAM DISTRICT, PIN - 686 551.

            SRI. BIMAL K. NATH - SR. GP



     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   13.09.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).No.29348 OF 2023

                                    2

                                  JUDGMENT

The petitioners submitted Exts.P3 and P5

applications respectively to assess and accept land

tax from them in respect of the property covered by

Ext.P1 partition deed. The grievance of the

petitioners is that the said applications are not so far

considered by the 3rd respondent.

2. Heard the learned counsel for the

petitioners and the learned Government Pleader.

3. The learned Government Pleader submits

that the applications of the petitioners have to be

considered in accordance with the provisions of the

Kerala Land Tax Act and that the applications will be

considered, expeditiously.

4. In view of the said submission, there will be

a direction to the 3rd respondent to consider Exts.P3

and P5 applications submitted by the petitioners, as WP(C).No.29348 OF 2023

expeditiously as possible, at any rate, within a period

of six weeks from the date of receipt of a copy of this

judgment.

The writ petition is disposed of with the above

direction.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C).No.29348 OF 2023

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE PARTITION DEED NO. 1977 OF 1983 OF SUB REGISTRAR OFFICE, KALPAKANCHERRY DATED 31.08.1983. EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS/ORDER DATED 17.05.2014 HAVING NO.J-10179/2013/DDS (1) PASSED BY THE REVENUE DIVISIONAL OFFICER, TIRUR.

EXHIBIT P3 TRUE COPY OF THE APPLICATION DATED 29.07.2023 SUBMITTED BY FIRST PETITIONER BEFORE THE TAHSILDAR (ACCEPTED BY REVENUE DIVISIONAL OFFICER, TIRUR IS. EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 29.07.2023 ISSUED TO FIRST PETITIONER BY THE REVENUE DIVISIONAL OFFICER, TIRUR.

EXHIBIT P5 TRUE COPY OF THE APPLICATION DATED 29.7.2023 SUBMITTED BY SECOND PETITIONER BEFORE THE TAHSILDAR (ACCEPTED BY REVENUE DIVISIONAL OFFICER, TIRUR).

EXHIBIT P6 TRUE COPY OF THE RECEIPT DATED 29.07.2023 ISSUED TO SECOND PETITIONER BY THE REVENUE DIVISIONAL OFFICER, TIRUR. EXHIBIT P7 TRUE COPY OF THE COMMUNICATION NO. REV-

G1/117/2018-REVENUE DATED 10.04.2023 ISSUED BY THE ADDITIONAL CHIEF SECRETARY, DEPARTMENT OF REVENUE (G) TO THE LAND REVENUE COMMISSIONER.

RESPONDENTS EXHIBITS: NIL.