Ajit Associates Pvt. Ltd vs State Of Kerala
2024 Latest Caselaw 27811 Ker

Kerala High Court

Ajit Associates Pvt. Ltd vs State Of Kerala on 13 September, 2024

                                                       2024:KER:70303


               `IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE BASANT BALAJI

     FRIDAY, THE 13TH DAY OF SEPTEMBER 2024/22ND BHADRA, 1946

                        WP(C) NO. 31481 OF 2024

PETITIONERS:

    1     AJIT ASSOCIATES PVT. LTD,
          AGED 71 YEARS,
          REP. BY ITS MANAGING DIRECTOR, AJIT B.R,
          S/O LATE K.B UNNITHAN, SILVER SAND ISLAND,
          VYTTILLA P.O., ERNAKULAM.,
          PIN - 682 019.

    2     GOODHOME PVT. LTD.,
          AGED 71 YEARS,
          REP. BY ITS MANAGING DIRECTOR, AJIT B.R,
          S/O LATE K.B UNNITHAN, SILVER SAND ISLAND,
          VYTTILLA P.O., ERNAKULAM, PIN - 682 019.

    3     AJIT B.R,
          AGED 71 YEARS,
          S/O LATE K.B UNNITHAN, SILVER SAND ISLAND,
          VYTTILLA P.O., ERNAKULAM, PIN - 682 019.

          BY ADVS.
          V.VINAY
          JOHN VARGHESE (VEYKKAN)




RESPONDENTS:

    1     STATE OF KERALA,
          REP. BY COMMISSIONER, DEPARTMENT OF LAND REVENUE,
          LAND REVENUE COMMISSIONERATE, REVENUE COMPLEX,
          PUBLIC OFFICE BUILDING, MUSEUM,
          THIRUVANANTHAPURAM, PIN - 695 033.

    2     THE DISTRICT COLLECTOR,
          DISTRICT COLLECTORATE, 1ST FLOOR,
 W.P.(C).No.31481 of 2024


                                                               2024:KER:70303
                                      -2-

              CIVIL STATION, KAKKANAD, ERNAKULAM,
              PIN - 682 030.

      3       DEPUTY TAHASILDAR,
              REVENUE RECOVERY, KANAYANNUR TALUK,
              ERNAKULAM, PIN - 682 312.

      4       VILLAGE OFFICER,
              VILLAGE OFFICE, NADAMA, ERNAKULAM,
              PIN - 682 301.

              GP SMT VIDYA KURIAKOSE


      THIS    WRIT    PETITION   (CIVIL)    HAVING   BEEN   FINALLY   HEARD   ON
13.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.31481 of 2024


                                                           2024:KER:70303
                                    -3-

                            JUDGMENT

(Dated this the 13th day of September, 2024)

Learned Government Pleader submits that the basic

tax can be accepted. Accordingly there will be a direction to

the 4th respondent to accept the basic land tax in respect of

the 1st petitioner's property in Old Sy No.496, 501/1, 501/2,

504/2 (Re-Sy.No.1/61), the 2nd petitioner' in Old Sy. No.493

& 497 (Re.Sy.No.1/56), the 3rd petitioner's in Old Sy.

No.495/1, 495/2, 495/3, 497, 503/1 & 504/1 (Re.Sy.No.1/58

& 1/84) of Nadama Village by issuing receipts within a

period of 10 days from the date of receipt of a copy of the

judgment.

The writ petition is disposed of.

Sd/-

BASANT BALAJI JUDGE

ADS

2024:KER:70303

APPENDIX OF WP(C) 31481/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE DEMAND NOTICE DATED 01.07.2023 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P2 THE TRUE COPY OF THE REPLY LETTER DATED 26.12.2023 SUBMITTED BY THE 1ST PETITIONER TO THE 3RD RESPONDENT.

EXHIBIT P3 THE TRUE COPY OF THE LAND TAX RECEIPT DATED 26.05.2023 OF THE 1ST PETITIONER.

EXHIBIT P3(A) THE TRUE COPY OF THE LAND TAX RECEIPT DATED 20.05.2023 OF THE 2ND PETITIONER.

EXHIBIT P3 (B) THE TRUE COPY OF THE LAND TAX RECEIPT DATED 20.05.2023 OF THE 3RD PETITIONER.

EXHIBIT P4 THE TRUE COPY OF THE SCREENSHOT OF THE ONLINE LAND TAX PAYMENT PORTAL FOR MAINTAINED BY THE 1ST RESPONDENT.

EXHIBIT P5 THE TRUE COPY OF THE REPRESENTATION DATED 31.08.2024 SUBMITTED BY THE 3RD PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P6 THE TRUE COPY OF THE E-MAIL NOTICE ISSUED TO THE 1ST PETITIONER.