Dr. Surej Joseph vs The Tahsildar (Land Records)
2024 Latest Caselaw 32733 Ker

Kerala High Court

Dr. Surej Joseph vs The Tahsildar (Land Records) on 12 November, 2024

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WP(C) No.8041 of 2020

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE P.M.MANOJ

 TUESDAY, THE 12TH DAY OF NOVEMBER 2024 / 21ST KARTHIKA, 1946

                       WP(C) NO. 8041 OF 2020

PETITIONERS:

    1          DR. SUREJ JOSEPH,
               BUNGLAVIL HOUSE, H.NO.15/1360/1, OLLUKKARA
               P.O., KALATHODU, THRISSUR, PIN-680 655.

    2          ASHIL V.S., BUNGLAVIL HOUSE, H.NO.15/1360/1,
               OLLUKKARA P.O., KALATHODU, THRISSUR,
               PIN-680 655.

               BY ADV THOMAS GEORGE


RESPONDENTS:

    1          THE TAHSILDAR (LAND RECORDS)
               TALUK OFFICE, THRISSUR, PIN-680 651.

    2          THE VILLAGE OFFICER
               OLLUKARA VILLAGE OFFICE, OLLUKKARA, THRISSUR-
               680 655.


OTHER PRESENT:

               R1 AND 2 - SRI.RAJEEV GEORGE,GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME   UP   FOR
ADMISSION       ON   12.11.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                     2024:KER:84720
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WP(C) No.8041 of 2020

                           JUDGMENT

Dated this the 12th day of November, 2024

The above writ petition is preferred challenging the

condition prescribed in Ext.P15 order to the extent it requires

to remit an amount of Rs.63,732/- before making the entries

in the revenue records.

2. When the matter came up for consideration on

16.03.2020, this Court passed a detailed order.

3. Today, the learned counsel for the petitioners

submitted that in the light of the interim order granted by

this Court, the relief sought for in this writ petition is already

granted by the competent authority and no further grievance

is remaining in this writ petition.

Therefore, in view of the submission made by the

learned counsel for the petitioners, this writ petition is closed.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:84720

APPENDIX OF WP(C) 8041/2020

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE BASIC TAX RECEIPT DATED 19.5.18.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 23.2.17 IN W.P. 3137/2017.

EXHIBIT P3 A TRUE COPY OF THE CERTIFICATE DATED 14.3.17 ISSUED BY THE AGRICULTURAL OFFICER.

EXHIBIT P4 A TRUE COPY OF THE ORDER DATED 30.3.2017 ISSUED BY THE RDO.

EXHIBIT P5 A TRUE COPY OF THE OCCUPANCY CERTIFICATE DATED 29.6.18 ISSUED BY THE CORPORATION, THRISSUR.

EXHIBIT P6 A TRUE COPY OF THE APPLICATION DATED 1.3.18 SUBMITTED BY THE PETITIONERS.

EXHIBIT P7 A TRUE COPY OF THE COMMUNICATION DATED 29.9.18 ISSUED BY THE TAHSILDAR (LAND RECORDS) THRISSUR.

EXHIBIT P8 A TRUE COPY OF THE JUDGMENT DATED 13.12.2018 IN W.P.39095/2018.

EXHIBIT P9 A TRUE COPY OF THE COMMUNICATION DATED 14.1.2019 OF THE IST PETITIONER.

EXHIBIT P10 A TRUE COPY OF THE NOTICE DATED 21.2.2019 ISSUED BY THE IST RESPONDENT.

EXHIBIT P11 A TRUE COPY OF THE COMMUNICATION DATED 3.8.2019 OF THE PETITIONER.

EXHIBIT P12 A TRUE COPY OF THE APPLICATION DATED 2.12.2019 OF THE PETITIONER UNDER RTI ACT.

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EXHIBIT P13 A TRUE COPY OF THE COMMUNICATION DATED 4.1.2020 ISSUED BY THE PUBLIC INFORMATION OFFICER OF THE IST RESPONDENTS OFFICE.

EXHIBIT P14 A TRUE COPY OF THE LEGAL OPINION DATED 30.5.2019 OF THE GOVERNMENT PLEADER.

EXHIBIT P15 A TRUE COPY OF THE ORDER NO.B1- 12088/18 DATED 30.1.2010 ISSUED BY THE IST RESPONDENT.