Kerala High Court
Sarat Chandra Kumar vs State Of Kerala on 5 April, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
WP(C) NO. 12697 OF 2024
PETITIONER/S:
SARAT CHANDRA KUMAR
AGED 80 YEARS, AMEYA, MUNDOK,
MAHE, PIN - 673310.
BY ADV K.P.BALASUBRAMANYAN
RESPONDENT/S:
1 STATE OF KERALA
REP. BY ITS CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
2 DISTRICT COLLECTOR
DISTRICT COLLECTOR OFFICE, KOZHIKODE
COLLECTORATE, CIVIL STATION P.O,
KOZHIKODE, PIN - 673 020.
3 THE TAHSILDAR
VADAKARA TALUK OFFICE, VADAKARA MINI CIVIL
STATION, COURT ROAD, VATAKARA, PIN - 673 101.
4 THE VILLAGE OFFICER
VADAKARA VILLAGE OFFICE, BADAGARA,
VADAKARA, PIN - 673 104.
5 NAVAS
AGED 55 YEARS, S/O. KUNHABDULLA HAJI,
VALEKKATIL, PUTHUR, VADAKARA, KAYAKKODI,
KOZHIKODE, PIN - 673 519.
OTHER PRESENT:
SMT.DEEPA NARAYANAN, SR.GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO.12697 OF 2024
2
P.V. KUNHIKRISHNAN, J.
-----------------------------------
W.P.(C).No. 12697 of 2024
-----------------------------------
Dated this the 5th day of April, 2024
JUDGMENT
This writ petition is filed with following prayers;-
"i) Issue a writ of mandamus or any other writ,
order or direction commanding the
4th respondent, Village Officer, Vadakara to
receive the land revenue of the property in
question for the year 2022-23 and continue
to receive for the subsequent years also from
the petitioner;
ii) To pass any such or further orders as the
petitioner may seek and this Hon'ble Court
deem fit to grant.".
[SIC]
2. The grievance of the petitioner is that the
respondents are not accepting land tax. The petitioner has
already submitted Ext.P10 representation before the 2 nd
respondent. If that is the case, there can be a direction to
the 2nd respondent to consider Ext.P10.
3. Heard the learned Government Pleader also.
WP(C) NO.12697 OF 2024
4. After hearing both sides, I think that the prayer
can be disposed of.
Therefore, this writ petition is disposed of with
following directions.
I. The 2nd respondent is directed to consider
and pass appropriate orders in Ext.P10
after giving an opportunity of hearing to
the petitioner as expeditiously as possible,
at any rate, within three months from the
date of receipt of a copy of this Judgment.
II. The petitioner shall produce a certified
copy of this Judgment along with a copy of
the writ petition with exhibits, before the
2nd respondent, for compliance.
Sd/-
P.V. KUNHIKRISHNAN
JUDGE
S.M.K.
WP(C) NO.12697 OF 2024
APPENDIX
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE DOCUMENT NO. 2518/51
DATED 27.10.1951
Exhibit P2 THE TRUE COPY OF THE PURCHASE CERTIFICATE
NO. 548/1978 DATED 27.02.1978.
Exhibit P3 THE TRUE COPY OF THE RECEIPT FOR PAYMENT OF
LAND REVENUE FOR THE YEAR 2017-18 DATED
06.07.2017
Exhibit P4 THE TRUE COPY OF THE RECEIPT FOR PAYMENT OF
LAND REVENUE FOR THE YEAR 2019-20 DATED
15.05.2019
Exhibit P5 THE TRUE COPY OF THE RECEIPT FOR PAYMENT OF
LAND REVENUE FOR THE YEAR 2021-22 DATED
23.11.2021
Exhibit P6 THE TRUE COPY OF THE SAID POSSESSION
CERTIFICATE ISSUED BY THE VILLAGE OFFICER,
VATAKARA DATED 17.03.2005
Exhibit P7 THE TRUE COPY OF THE ENCUMBRANCE CERTIFICATE
OF THE PROPERTY UNDER REFERENCE FOR THE
PERIOD BETWEEN 01.01.2009 AND 04.02.2023
DATED 06.02.2023
Exhibit P8 THE TRUE COPY OF THE REPRESENTATION TO THE
TAHSILDAR, VADAKARA DATED 17.10.2022
Exhibit P9 THE TRUE COPY OF THE REPORT DATED 25.04.2023
Exhibit P10 THE TRUE COPY OF THE REPRESENTATION TO THE
DISTRICT COLLECTOR, KOZHIKODE DATED
21.09.2023
Exhibit P11 THE TRUE COPY OF THE REMINDER LETTER TO THE
DISTRICT COLLECTOR, KOZHIKODE DATED
29.11.2023
Exhibit P12 THE TRUE COPY OF THE REMINDER LETTER TO THE
DISTRICT COLLECTOR, KOZHIKODE DATED
26.10.2023
