Gopakumar Thattat vs The Tahasildar (L.R,)
2023 Latest Caselaw 9982 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. 30417 OF 2023


PETITIONER:

           GOPAKUMAR THATTAT
           AGED 56 YEARS
           S/O. BALAKRISHNAN T.,
           ABHIDEVAM, M.G. NAGAR MAIN STREET,
           KUNDUVARA, CHEMBUKKAVU P.O.,
           THRISSUR DISTRICT, KERALA.
           REPRESENTED BY POWER OF ATTORNEY HOLDER AND WIFE
           MRS. ASWATHY GOPAKUMAR,
           AGED 46 YEARS,
           W/O. GOPAKUMAR THATTAT,
           ABHIDEVAM, M.G. NAGAR MAIN STREET,
           KUNDUVARA, CHEMBUKKAVU P.O.,
           THRISSUR DISTRICT, KERALA-680 020.

           BY ADVS.
           M.R.DHANIL
           SENITTA P. JOJO


RESPONDENTS:

    1      THE TAHASILDAR (L.R,)
           THRISSUR TALUK, THRISSUR DISTRICT,
           KERALA, PIN - 680020

    2      THE VILLAGE OFFICER
           PERINGAVU, THRISSUR DISTRICT,
           KERALA, PIN - 680005

           BY ADV
                                  -:2:-



            DEVISHRI.R
            GOVERNMENT PLEADER
     THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   18.09.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                   -:3:-




                    BECHU KURIAN THOMAS, J.
                   --------------------------------------
                     W.P.(C).No.30417 of 2023
                  ---------------------------------------
               Dated this 18th day of September, 2023


                             JUDGMENT

By an order dated 17.04.2023, 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 the 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.

3. Hence there will be a direction to the 1st 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.

Sd/-

BECHU KURIAN THOMAS JUDGE Jka/18.09.23.

APPENDIX OF WP(C) 30417/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER DATED 17/04/2023 OF THE SUB COLLECTOR/ REVENUE DIVISIONAL OFFICER THRISSUR.

Exhibit P2 TRUE COPY OF THE REPRESENTATION ALONG WITH FORM A APPLICATION DATED 05/09/2023