Nissar A. E vs Revenue Divisional Officer (Rdo)
2024 Latest Caselaw 10411 Ker

Kerala High Court

Nissar A. E vs Revenue Divisional Officer (Rdo) on 11 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        WP(C) NO. 11039 OF 2024
PETITIONER:

          NISSAR A. E.,
          AGED 42 YEARS
          S/O IBRAHIM, ENNAMBILAYI, MARAMBILLY VILLAGE,
          MUDIKKAL P.O, ERNAKULAM DISTRICT, PIN - 683547
          BY ADVS.
          JACOB E SIMON
          ARATHY P.
          ANJANA S. RAJ


RESPONDENTS:

    1     REVENUE DIVISIONAL OFFICER (RDO) ,
          REVENUE DIVISIONAL OFFICE, MUVATTUPUZHA,
          ERNAKULAM DISTRICT, PIN - 686673
    2     TAHSILDAR (LR),
          KUNNATHUNADU TALUK OFFICE, PERUMBAVOOR,
          ERNAKULAM DISTRICT, PIN - 683543
    3     TALUK SURVEYOR,
          KUNNATHUNADU TALUK OFFICE, PERUMBAVOOR,
          ERNAKULAM DISTRICT, PIN - 683543
    4     VILLAGE OFFICER,
          ARAKKAPADY VILLAGE OFFICE, ARAKKAPPADY,
          VENGOLA, ERNAKULAM, PIN - 683556
OTHER PRESENT:

          SMT.AMMINIKUTTY K, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11039 OF 2024
                              ..2..



                     MOHAMMED NIAS C.P., J.
           =========================
                    W.P.(C.) No. 11039 of 2024
           =========================
           Dated this the 11th day of April, 2024



                         JUDGMENT

The petitioner has preferred Ext.P4 application in Form A

under Section 6(2) of the Kerala Land Tax and Rules for re-

fixation /re-assessment of the rate of basic tax. The learned

counsel for the petitioner submits that no orders have been

passed on the Ext.P4 so far, and seeks a direction to the second

respondent to dispose of the same.

2. Accordingly, there will be a direction to the second

respondent to take up Ext.P4 and pass orders in accordance

with law, within two months from the date of receipt of a copy

of this judgment.

The Writ Petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.,

JUDGE LU WP(C) NO. 11039 OF 2024 ..3..

APPENDIX OF WP(C) 11039/2024

PETITIONER EXHIBITS :

EXHIBIT P1 A TRUE COPY OF THE TAX RECEIPT DATED 11.05.2023 COVERING TOTAL EXTENT OF 26.70 ARES FOR THE YEAR 2023-2024 ISSUED FROM THE ARAKKAPADY VILLAGE OFFICE IN THE NAME OF THE PETITIONER EXHIBIT P2 A TRUE COPY OF THE ORDER OF THE RDO, MUVATTUPUZHA BEARING NO. K.DIS.-

6347/2015/A9 DATED 08.10.2015 UNDER CLAUSE 6(2) OF KLU EXHIBIT P3 A TRUE COPY OF THE SAID ORDER BEARING NO. 12620/2023 PASSED BY THE RDO, MUVATTUPUZHA DATED 13.03.2024 EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER IN FORM A BEFORE 2ND RESPONDENT ALONG WITH RECEIPT EXHIBIT P5 A TRUE COPY OF THE CORRECTED REPRESENTATION SUBMITTED BY THE PETITIONER IN FORM A BEFORE 2ND RESPONDENT

// True Copy // PA To Judge