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Kerala High Court
Philip P. Pachikara vs R. D. O. Idukki on 6 December, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
Crl.M.C. No.45337 of 2025 1
2025:KER:94607
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
SATURDAY, THE 6TH DAY OF DECEMBER 2025 / 15TH AGRAHAYANA, 1947
WP(C) NO. 45337 OF 2025
PETITIONER:
1 PHILIP P. PACHIKARA
AGED 79 YEARS
S/O. P. C. PUNNOOS, EX-SERVICEMEN, PACHIKARA HOUSE,
KOLANI P. O., THODUPUZHA, IDUKKI, KERALA,
PIN - 685608
BY ADV SHRI.SREEKUMAR S
RESPONDENTS:
1 R. D. O. IDUKKI
CIVIL STATION IDUKKI, KUYILIMALA,
PAINAVU, IDUKKI, KERALA, PIN - 685603
2 THE TAHSILDAR
TALUK OFFICE, THODUPUZHA, THODUPUZHA, MUVATTUPUZHA
RD, THODUPUZHA, IDUKKI, KERALA, PIN - 685584
3 THE VILLAGE OFFICER
VILLAGE OFFICE, THODUPUZHA, THODUPUZHA, IDUKKI,
KERALA., PIN - 685584
BY ADV. SMT.VIDYA KURIAKOSE, SR. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.12.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.M.C. No.45337 of 2025 2
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P.V.KUNHIKRISHNAN, J
--------------------------------
W.P.(C.) No.45337 of 2025
-------------------------------
Dated this the 06th day of December, 2025
JUDGMENT
The above Writ Petition (C) is filed with the following
prayers:
" i. Issue a Writ of Certiorari quashing the Ext. P3
order demanding for additional fee/charges
imposed by the respondents in connection with
Bhoomi Taram Mattam proceedings of the
petitioner's property solely on the ground that the
existing building exceeds 3000 sq. ft.
ii. Issue a Writ of Mandamus directing the
respondents to process and complete the
petitioner's Bhoomi Taram Mattam/Land Value
Conversion application strictly in accordance with
law without insisting on any additional charges not
authorised by statute.
iii. Declare that the respondents have no authority
to levy or demand any additional fees based on
building area for the purpose of BTR
correction/Bhoomi Taram Mattam.
iv. Issue such other writ, direction or order as this
Hon'ble Court may deem fit in the interest of
justice. v. Pass such other or further orders as
may be deemed just and proper in the interest of
justice."
[SIC]
2. When this writ petition came up for consideration, learned
counsel for the petitioner submitted that the point raised in this writ
2025:KER:94607
petition is covered in favour of the petitioner in Shiji Joshy v. State
of Kerala [2022 (7) KHC 502] and Reeta John v. State of Kerala
[2023 KHC Online 9383].
3. The learned Government Pleader also concedes the same.
4. In the light of the same, I think the prayer in the writ
petition can be allowed.
Accordingly, the writ petition is allowed with following
directions:
(i) Ext.P3 is set aside.
(ii) The 1st respondent/authorised officer is directed to process
Form 6 application submitted by the petitioner in accordance with
law as expeditiously possible, at any rate, within a period of one
month from the date of receipt of a copy of this judgment.
(iii) The petitioner will produce a certified copy of the
judgment before the 1st respondent/authorised officer for
compliance.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
SKP
Judgment reserved NA
Date of judgment 06.12.2025
Judgment dictated 06.12.2025
Draft Judgment Placed 06.12.2025
Final Judgment Uploaded 06.12.2025
2025:KER:94607
APPENDIX OF WP(C) NO. 45337 OF 2025
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT DATED
30-10-2025
EXHIBIT P2 TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020359 DATED 12-11-2025
EXHIBIT P2 (A) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020358 DATED 12-11-2025
EXHIBIT P2 (B) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020357 DATED 12-11-2025
EXHIBIT P2 (C) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020356 DATED 12-11-2025
EXHIBIT P2 (D) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-24004509 DATED 28-05-2024
EXHIBIT P2 (E) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020355 DATED 12-11-2025
EXHIBIT P2 (F) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020354 DATED 12-11-2025
EXHIBIT P2 (G) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020352 DATED 12-11-2025
EXHIBIT P2 (H) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020351 DATED 12-11-2025
EXHIBIT P2 (I) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020350 DATED 12-11-2025
EXHIBIT P2 (J) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020349 DATED 12-11-2025
EXHIBIT P2 (K) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020348 DATED 12-11-2025
EXHIBIT P2 (L) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020347 DATED 12-11-2025
EXHIBIT P2 (M) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020346 DATED 12-11-2025
EXHIBIT P2 (N) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020345 DATED 12-11-2025
EXHIBIT P2 (O) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020344 DATED 12-11-2025
EXHIBIT P2 (P) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020343 DATED 12-11-2025
EXHIBIT P2 (Q) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020342 DATED 12-11-2025
EXHIBIT P2 (R) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020341 DATED 12-11-2025
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EXHIBIT P2 (S) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020340 DATED 12-11-2025
EXHIBIT P2 (T) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020339 DATED 12-11-2025
EXHIBIT P2 (U) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020338 DATED 12-11-2025
EXHIBIT P2 (V) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020337 DATED 12-11-2025
EXHIBIT P2 (W) TRUE COPY OF THE BUILDING TAX RECEIPT NO.
R-M060100-25020336 DATED 12-11-2025
EXHIBIT P3 TRUE COPY OF THE ORDER ISSUED BY THE 1ST
RESPONDENT DATED 30-09-2025
RESPONDENT'S EXHIBITS: NIL
TRUE COPY
P.A. TO JUDGE
