Sulochana vs The District Collector
2024 Latest Caselaw 10925 Ker

Kerala High Court

Sulochana vs The District Collector on 12 April, 2024

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                        WP(C) NO. 12820 OF 2024
PETITIONER:

          SULOCHANA,
          AGED 75 YEARS
          W/O SUKUMARAN NAIR, JANAKI MANDIRAM, IRINGOL KARA,
          PERUMBAVOOR ,NOW RESIDING AT YESSAM BUILDING, B-8,
          SOUMYA NAGAR, 4 TH LANE, ALLINCHUVADU, VENNALA P.O,
          KOCHI, ERNAKULAM, PIN - 682028
          BY ADV UNNIKRISHNAN.V.ALAPATT


RESPONDENTS:

    1     THE DISTRICT COLLECTOR,
          COLLECTORATE, CIVIL STATION, KAKKANAD,
          ERNAKULAM, PIN - 682030
    2     THE REVENUE DIVISIONAL OFFICER,
          MUVATTUPUZHA REVENUE DIVISIONAL OFFICE,
          GROUND FLOOR, PATTIMATTOM - MUVATTUPUZHA ROAD,
          MUVATTUPUZHA, ERNAKULAM, PIN - 686673
    3     THE TAHSILDAR( LR),
          KUNNATHNADU TALUK OFFICE, KUNNATHUNAD,
          POOPPANI ROAD, PERUMBAVOOR, ERNAKULAM, PIN - 683583
    4     THE VILLAGE OFFICER,
          PERUMBAVOOR VILLAGE OFFICE, NEAR COURT COMPLEX,
          PERUMBAVOOR, ERNAKULAM, PIN - 683542
    5     THE AGRICULTURAL OFFICER,
          PERUMBAVOOR KRISHIBHAVAN, MINI CIVIL STATION,
          PERUMBAVOOR, ERNAKULAM, PIN - 683542
              SMT. SHEEBA S, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12820 OF 2024
                                2

                  MOHAMMED NIAS C.P., J.
            =========================
                 W.P.(C.) No. 12820 of 2024
            =========================
            Dated this the 12th 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 and also from re-

classification of the land. 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, the 3rd respondent - Tahsildar will

consider Ext P4, after verifying the genuineness of Exts.P2 and

P3 and pass orders strictly in accordance with law, within three

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. 12820 OF 2024

APPENDIX OF WP(C) 12820/2024

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPTS DATED 14-11-2023 OF PERUMBAVOOR VILLAGE EXHIBIT P2 TRUE COPY OF THE PROCEEDINGS NO. A9- 7403/2015/K.DIS DATED 26-11-2015 OF THE 2ND RESPONDENT EXHIBIT P3 TRUE COPY OF THE ORDER DATED 11/3/2024 PASSED BY THE 2ND RESPONDENT EXHIBIT P4 TRUE COPY OF THE FORM A APPLICATION DATED 24/2/2024 SUBMITTED BY THE PETITIONER AND NUMBERED FROM THE OFFICE OF THE 3RD RESPONDENT AS 1657/24

// True Copy // PA To Judge