Kerala High Court
Kesavan Nair vs The Village Officer on 26 December, 1989
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY,THE 19TH DAY OF DECEMBER 2014/28TH AGRAHAYANA, 1936
WP(C).No. 34797 of 2014 (Y)
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PETITIONER(S):
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KESAVAN NAIR, AGED 65 YEARS,
S/O.SANKUNNI NAIR, MARAMMAKALATHIL, THEKKUMMURI POST,
KARALMANNA AMSOM, CHERPALASSERY VILLAGE,
OTTAPALAM TALUK, PALAKKAD DISTRICT.
BY ADV. SRI.RAJESH SIVARAMANKUTTY
RESPONDENT(S):
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THE VILLAGE OFFICER,
CHERPALASSERY VILLAGE, CHERPALASSERY,
PALAKKAD DISTRICT - 679 503.
BY SENIOR GOVERNMENT PLEADER SMT.ANITHA RAVINDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19-12-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
msv/
WP(C).No. 34797 of 2014 (Y)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P-1: TRUE COPY OF THE REGISTERED SALE DEED NO.3064/1987 IN FAVOUR OF
THE PETITIONER.
EXT.P-2: TRUE COPY OF THE BASIC TAX RECEIPT ISSUED TO THE PETITIONER
DATED 26.12.1989.
EXT.P-3: TRUE COPY OF THE BASIC TAX RECEIPT DATED 23.5.2011 ISSUED BY THE
RESPONDENT TO THE PETITIONER.
EXT.P-4: TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE
RESPONDENT DATED 14.5.2014
RESPONDENT(S)' EXHIBITS:
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NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No.34797 of 2014
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Dated this the 19th day of December, 2014
JUDGMENT
The petitioner approached the respondent by Ext.P4 for accepting basic tax and to issue a possession certificate.
In view of the above, there shall be a direction to the respondent to consider and take appropriate decision on Ext.P4 within a period of four weeks.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln