Rishykesh vs The Village Officer
2024 Latest Caselaw 18992 Ker

Kerala High Court

Rishykesh vs The Village Officer on 28 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 28528 OF 2018             1



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                          WP(C) NO. 28528 OF 2018
PETITIONER/S:

              RISHYKESH
              AGED 47 YEARS
              S/O. BALAKRISHNAN, AGED 47 YEARS, NJAREKKATTU
              VALAPPIL, PERINGANDOOR P.O., PERINGANDOOR VILLAGE,
              THALAPILLY TALUK, THRISSUR DISTRICT

              BY ADV MATHEW P.M



RESPONDENT/S:

      1       THE VILLAGE OFFICER
              KOLAZHI VILLAGE, THRISSUR DISTRICT-680001

      2       THE REVENUE DIVISIONAL OFFICER
              R.D.O/SUB COLLECTOR, THRISSUR DISTRICT - 680001

              BY ADV GOVERNMENT PLEADER



OTHER PRESENT:

              SRI.B.S.SYAMANTAK, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 28528 OF 2018              2




                     P.V.KUNHIKRISHNAN, J
                   --------------------------------------
                    W.P.(C.) No.28528 of 2018
                   --------------------------------------
               Dated this the 28th day of June, 2024



                              JUDGMENT

The above writ petition is filed with following prayers :

"1 Issue a writ of mandamus or any other appropriate writ, order or direction to the first respondent to consider and dispose Exhibit P2 application submitted by the petitioner in the light of judgment of this Hon'ble Court in Kizhakkambalam Grama Panchayath v. Mariyumma reported in 2015 (2) KLT 516 within a reasonable period which this Honourable court may deem fit and proper in the interest of justice and circumstances of the case.

2. Issue such other writ or orders or directions, which this Honourable court may deem fit and proper in the interest of justice and circumstances of the case." [sic]

2. Based on Ext.P1 order under the Kerala Land

Utilization Order, Ext.P2 application is filed before the

Village Officer under Sec.6A of the Kerala Land Tax Act. The

prayer in this writ petition is to consider the same. The

Government Pleader submitted that the petitioner has to

submit the application before the Tahsildar (LR) under

Sec.6A of the Kerala Land Tax Act. If that is the case, this

writ petition need not be retained here. The petitioner is free

to file appropriate application under Sec.6A of the Kerala

Land Tax Act, if the correction of entry is not made out so

far.

Granting liberty to the petitioner to do the needful in

accordance with law, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 28528/2018

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 27/03/2015

EXHIBIT P2 TRUE COPY OF THE APPLICATION DATED 12/08/2018 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT

EXHIBIT P3 TRUE COPY OF THE POSTAL RECEIPT DATED 28/08/2018