Kerala High Court
Kunjumohammed vs The District Collector Ernakulam on 17 October, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
W.P.(C) No. 32672 of 2024
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2024:KER:76967
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946
WP(C) NO. 32672 OF 2024
PETITIONER:
KUNJUMOHAMMED
AGED 75 YEARS, S/O ABDUL KHADER,
RESIDING AT PALLATHOLLIL PARAMBIL,
MEZHUKATTIL HOUSE, KEEZHMADU KARA,
ALUVA EAST VILLAGE, ALUVA TALUK,
ERUMATHALA, PIN - 683105
BY ADVS.
SIRAJ KAROLY
MOHAMMED SHAD K.A.
ATHUL KRISHNA A.
NABEEL B.A.
RESPONDENTS:
1 THE DISTRICT COLLECTOR
ERNAKULAM, CIVIL STATION,
KAKKAND, KOCHI, PIN - 682030
2 THE REVENUE DIVISIONAL OFFICER,
FORT KOCHI, REVENUE DIVISIONAL OFFICE,
KOCHI, PIN - 682001
3 THE TAHSILDAR(LAND RECORDS)
ALUVA TALUK,
TALUK OFFICE ALUVA, PIN - 683101
4 THE VILLAGE OFFICER
ALUVA EAST VILLAGE,
CHOONDY ALUVA, PIN - 683105
W.P.(C) No. 32672 of 2024
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5 AGRICULTURAL OFFICER
KRISHIBHAVAN, EDATHALA,
EDATHALA P. O,, PIN - 683561
6 STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT
THIRUVANANTHAPURAM 695001, PIN - 695001
7 THE SUB REGISTRAR ALUVA
OFFICE OF THE SUB REGISTRAR,
ALUVA, PIN - 683101
8 THE DISTRICT REGISTRAR
OFFICE OF THE DISTRICT REGISTRAR,
ERNAKULAM, PIN - 682011
B.S.SYAMANTHAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 32672 of 2024
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JUDGMENT
The petitioner preferred Ext.P6 statutory appeal before the
respondent No.1 aggrieved by the fixation of the fair value of his
property. The limited prayer in this writ petition is to give a
direction to the respondent No.1 to consider and dispose of
Ext.P6 within a time frame.
Having heard Sri.Siraj K.H., the learned counsel appearing
for the petitioner and Sri.B.S.Syamanthak, the learned
Government Pleader, this writ petition is disposed of with a
direction to the respondent No.1 to consider and pass orders on
Ext.P6 appeal, after hearing the petitioner, in accordance with
law, within a period of two months from the date of receipt of a
copy of this judgment.
Sd/-
DR. KAUSER EDAPPAGATH
JUDGE
APA
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APPENDIX OF WP(C) 32672/2024
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE TAX RECEIPT REMITTED IN
THANDEPER ACCOUNT 9632 OF ALUVA EAST VILLAGE
DATED 03.07.2024
EXHIBIT P1(a) TRUE COPY OF THE TAX RECEIPT REMITTED IN
THANDEPER ACCOUNT 1986 OF ALUVA EAST VILLAGE
DATED 03.07.2024
EXHIBIT P1(b) TRUE COPY OF THE TAX RECEIPT REMITTED IN
THANDEPER ACCOUNT 20784 OF ALUVA EAST VILLAGE
DATED 03.07.2024
EXHIBIT P2 TRUE COPY OF THE DATA BANK PUBLISHED BY THE 5TH
RESPONDENT DESCRIBING THE NATURE OF THE LAND
DATED 01.08.2024.
EXHIBIT P3 TRUE COPY OF THE PHOTOGRAPHS OF THE PROPERTY
DATED NIL
EXHIBIT P4 TRUE COPY OF THE NOTICE OF DEMAND ISSUED FROM THE
EDATHALA SERVICE CO-OPERATIVE BANK DATED
30.07.2024
EXHIBIT P5 TRUE COPY OF THE RELEVANT EXTRACT OF THE FAIR
VALUE NOTIFICATION OF THE PETITIONER'S PROPERTY
ISSUED BY THE 2ND RESPONDENT PERTAINING TO SYNO
165/4 IN BLOCK NO 35 OF ALUVA EAST VILLAGE OF
ALUVA TALUK DATED 25.03.2023
EXHIBIT P5(a) TRUE COPY OF THE RELEVANT EXTRACT OF THE FAIR
VALUE NOTIFICATION OF THE PETITIONER'S PROPERTY
ISSUED BY THE 2ND RESPONDENT PERTAINING TO SYNO
165/5 IN BLOCK NO 35 OF ALUVA EAST VILLAGE OF
ALUVA TALUK DATED 25.03.2023
EXHIBIT P6 TRUE COPY OF THE MEMORANDUM OF APPEAL SUBMITTED
BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED
12.08.2024
