Baby O.K vs The Sate Of Kerala
2024 Latest Caselaw 14055 Ker

Kerala High Court

Baby O.K vs The Sate Of Kerala on 28 May, 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
  TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                      WP(C) NO. 7797 OF 2016
PETITIONER:

            BABY O.K.
            AGED 68 YEARS
            S/O.KOCHAPPU, OLLUKARAN HOUSE, 36/3494, MANNATH
            LANE, THRISSUR - 1
            BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS:

    1       THE SATE OF KERALA
            REP. BY THE SECRETARY TO THE GOVERNMENT, REVENUE
            DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695001
    2       THE DISTRICT COLLECTOR
            COLLECTORATE, AYYANTHOLE, THRISSUR
    3       THE TAHSILDAR, TALUK OFFICE, THRISSUR TALUK
            OFFICE, THRISSUR - 680001
    4       THE VILLAGE OFFICER
            AYYANTHOLE VILLAGE OFFICE, THRISSUR - 680001
            BY ADV.
            SRI.RIYAL DEVASSY, GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   28.05.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.7797 of 2016

                                 2


                P.V.KUNHIKRISHNAN, J.
        ---------------------------------------------
               W.P.(C) No. 7797 of 2016
    ------------------------------------------------------
           Dated this the 28th day of May, 2024


                             JUDGMENT

This writ petition is filed seeking the following

reliefs:

"i) Issue a Writ of Mandamus or any other appropriate writ order or direction commanding the 4th respondent, to accept the land tax for the property covered by Ext P1 immediately, in the interest of justice.

AND

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 main prayer in this Writ petition is to

issue a direction to the 4th respondent to accept the

land tax for the property of the petitioner. This Writ

petition is pending before this Court from 2016

onwards. It is submitted that the land tax is not

accepted because of the pendency of an appeal suit

before the Civil court in connection with the issue. In

the changed circumstances, if the appeal is already

disposed of, the petitioner can approach the

competent authority among the respondents with

appropriate representation and if such a

representation is received, the competent authority

will consider the same with notice to the petitioner

and other affected parties.

With the above observation, this Writ petition is

disposed of.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

APPENDIX OF WP(C) 7797/2016

PETITIONER EXHIBITS P1:-A TRUE COPY OF THE DOCUMENT BEARING NO 2753 OF 90 OF THE AYYANTHOLE S R O DTD 18/8/90 P2:-A TRUE COPY OF THE APPEAL MEMORANDUM IN AS NO 224 OF 97 DTD 8/4/97 OF THIS HON'BLE COURT P3:-A TRUE COPY OF THE DEATH CERTIFICATE ISSUED BY THE COCHIN CORPORATION DTD 17/10/2012 RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE