Kasthuri vs The Tahsildar(Lr)
2024 Latest Caselaw 10655 Ker

Kerala High Court

Kasthuri vs The Tahsildar(Lr) on 11 April, 2024

WP(C)No.12378 of 2024

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                  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. 12378 OF 2024
PETITIONERS:

      1        KASTHURI,
               AGED 75 YEARS
               W/O.RISHIKESH, AMRITA VIHAR,
               ALAPAD AMRITAPURI P.O.,
               KARUNAGAPPALLY ,
               KOLLAM, PIN - 680525
      2        SIVA K.RISHI,
               AGED 42 YEARS
               S/O. RISHIKESH,AMRITA VIHAR,
               ALAPAD, AMRITAPURI P.O.KARUNAGAPPALLY ,
               KOLLAM, PIN - 680525
      3        VISHNU K.RISHIKESHAN,
               AGED 40 YEARS
               S/O. . RISHIKESH,
               AMRITA VIHAR,ALAPAD, AMRITAPURI P.O.
               KARUNAGAPPALLY ,KOLLAM, PIN - 680525
               BY ADV RAVI KRISHNAN


RESPONDENTS:

      1        THE TAHSILDAR(LR),
               TALUK OFFICE , KANAYANNUR TALUK PARK AVENUE,
               NEAR SUBHASH PARK, MARINE DRIVE,
               ERNAKULAM DISTRICT, PIN - 682011
      2        THE VILLAGE OFFICER,
               EDAPPALLY NORTH VILLAGE,
               PONEKKARA, EDAPPALLY,
               ERNAKULAM, PIN - 682024
      3        THE VILLAGE OFFICER,
               THRIKKAKARA NORTH, PADIVATTOM,
               ERNAKULAM, KERALA, PIN - 682024
      4        REVENUE DIVISIONAL OFFICER,
               REVENUE DIVISIONAL OFFICE,
               FORKOCHI, ERNAKULAM, PIN - 682005
      5        DISTRICT COLLECTOR ERNAKULAM,
               COLLECTORATE ,
 WP(C)No.12378 of 2024

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              KAKKAND ERNAKULAM, PIN - 682030

              BY ADVS.
              ADVOCATE GENERAL OFFICE KERALA
              SHRI.K.P.JAYACHANDRAN, ADDL. ADVOCATE GENERAL()




              SMT.SHEEBA SABARINATH, 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.12378 of 2024

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                              MOHAMMED NIAS C.P., J.

                               ---------------------


                                  WP(C)No.12378 of 2024


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                           Dated this the 11th day of April, 2024


                                         JUDGMENT

The petitioner submits that he has preferred Ext.P5 Form A application under

section 6(3) of the Kerala Land Tax Act for re-fixation/re-assessment of the basic tax and

also for reclassification of the land.

2. The learned counsel for the petitioner submits that no orders have been passed

on the statutory application so far.

3. Accordingly, there will be a direction to the first respondent to consider

Ext.P5 and pass orders strictly in accordance with law within three months from the date

of receipt of a copy of this judgment, if the same has not been done so far.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE

dlk/11.4.2024

APPENDIX OF WP(C) 12378/2024

PETITIONERS EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SALE DEED NO. 4814 /2012 OF EDAPPALY SRO EXHIBIT P2 TRUE COPY OF THE SALE DEED NO 4798/2012 OF EDAPPALY SRO EXHIBIT P3 TRUE COPY OF THE SALE DEED NO 104/1/2013 OF EDAPPALY SRO EXHIBIT P4 TRUE COPY OF THE ORDER ISSUED BY THE 5TH RESPONDENT DATED 3.12.2012 EXHIBIT P5 TRUE COPY OF THE FORM A APPLICATION WITH RESPECT TO EDAPPALLY NORTH VILLAGE FILED UNDER SECTION 6 (3) OF KERALA LAND TAX ACT DATED 24.1.2024 EXHIBIT P6 TRUE COPY OF THE FORM A APPLICATION WITH RESPECT TO THRIKKAKARA NORTH VILLAGE FILED UNDER SECTION 6 (3) OF KERALA LAND TAX ACT DATED 24.1.2024 EXHIBIT P7 TRUE COPY OF THE BUILDING PERMIT ISSUED BY THE COCHIN CORPORATION