Kerala High Court
M.S. Chellappa vs State Of Kerala on 2 July, 2020
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
THURSDAY, THE 02ND DAY OF JULY 2020 / 11TH ASHADHA, 1942
WP(C).No.5479 OF 2014(H)
PETITIONER:
M.S. CHELLAPPA
T.C.NO.7/1825-2, VIVEKANANDA ROAD, PANGODE,
THIRUVANANTHAPURAM-695006.
BY ADV. SRI.PRAVEEN VYASAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE REVENUE SECRETARY, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM.
2 REGIONAL JOINT DIRECTOR
SURVEY DEPARTMENT, CIVIL STATION, THIRUVANANTHAPURAM.
BY GOVERNMENT PLEADER
ADV. SMT.A.C VIDYA GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
02.07.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.5479 OF 2014(H)
2
JUDGMENT
Dated this the 2nd day of July 2020 The petitioner approached the Joint Director of Survey Department, Thiruvananthapuram by Ext.P5. This was a request to restore 7.5 cents in Re-survey No.21 of Sasthamangalam Village and permit him to pay basic tax. According to him, after re-survey, there was a reduction in extent.
The writ petition was filed in the year 2014. Ext.P5 request is still pending. It shall be considered in accordance with law within a period of four months after issuing notice to the petitioner. Ordered accordingly.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE
SAS/02/07/2020 JUDGE
WP(C).No.5479 OF 2014(H)
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APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 EXHIBIT-P1: TRUE COPY OF THE TITLE DEED OF
THE PETITIONER.
EXHIBIT P2 EXHIBIT-P2: TRUE COPY OF THE TAX RECEIPT
EVIDENCING PAYMENT OF LAND TAX FOR THE PREVIOUS YEAR (2012-13).
EXHIBIT P3 EXHIBIT-P3: TRUE COPY OF THE SKETCH PROVIDED BY THE SURVEY AUTHORITIES. EXHIBIT P4 EXHIBIT-P4: TRUE COPY OF THE SKETCH PROVIDED BY THE SURVEY AUTHORITIES. EXHIBIT P5 EXHIBIT-P5: TRUE COPY OF THE APPEAL SUBMITTED BEFORE THE 2ND RESPONDENT APPELLATE AUTHORITY.
RESPONDENTS' EXHIBITS:- NIL
//TRUE COPY//
P.A. TO JUDGE