Kerala High Court
R Venkattaraman vs State Of Kerala on 11 March, 2025
Author: T.R.Ravi
Bench: T.R.Ravi
2025:KER:21039
WP(C) NO. 772 OF 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 11TH DAY OF MARCH 2025 / 20TH PHALGUNA, 1946
WP(C) NO. 772 OF 2025
PETITIONER:
R VENKATTARAMAN
AGED 75 YEARS
S/O LATE K S REGHUPATHY IYYER, NOW RESIDING AT
1467, 2ND CROSS ROAD, JAINS COLONEY, ASHOKA NAGARA,
MANDYA, KARNATAKA, PIN - 571401.
BY ADVS.
K.S.ARUNDAS
AMBILY JOSHY
ANAMIKA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO THE GOVERNMENT, REVENUE
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001.
2 THE VILLAGE OFFICER
KARUNAGAPPALLY VILLAGE OFFICE, MINI CIVIL STATION
COMPLEX, KARUNAGAPPALLY, KOLLAM DISTRICT, KERALA,
PIN - 690547.
3 THE REVENUE DIVISIONAL OFFICER
OFFICE OF THE REVENUE DIVISIONAL OFFICER, VIDHYA
NAGAR, KOLLAM, KERALA, PIN - 691013.
2025:KER:21039
WP(C) NO. 772 OF 2025
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4 THE TAHASILDAR (BHUREKHA)
THALUK OFFICE, KARUNAGAPPALLY, KOLLAM, KERALA,
PIN - 690518.
SRI. RAJEEV JYOTHISH GEORGE. GP.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
11.03.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
2025:KER:21039
WP(C) NO. 772 OF 2025
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T.R. RAVI, J.
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W.P.(C) No.772 of 2025
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Dated this the 11th day of March, 2025
JUDGMENT
The prayer in the writ petition is for effecting mutation. The claim was under a Will. This Court had in Babu R. v. State of Kerala [2024 KHC OnLine 7141] issued direction regarding the manner in which mutation should be effected in the case of claim under a Will.
There will hence be a direction to the 4 th respondent to consider the request for mutation filed by the petitioner in accordance with the directions contained in the judgment of this Court in Babu R. (Supra) after hearing the petitioner, at the earliest, at any rate, within two months from the date of receipt of a copy of this judgment.
Sd/-
T.R.RAVI JUDGE mpm 2025:KER:21039 WP(C) NO. 772 OF 2025 4 APPENDIX OF WP(C) 772/2025 PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE LAND TAX RECEIPT, WHICH IS ISSUED BY THE VILLAGE OFFICER, KARUNAGAPPALLY, DATED 08.11.2023 FOR THE FINANCIAL YEAR 2023-24.
Exhibit P2 A TRUE COPY OF THE ENCUMBRANCE CERTIFICATE ISSUED BY DEPARTMENT OF REGISTRATION KERALA DATED 05.10.2023 FOR THE PERIOD FROM 01/01/2009 TO 04/10/2023. Exhibit P3 A TRUE COPY OF THE REGISTERED WILL DATED 05/01/2019 BEARING NUMBER 3007/2019 OF SRO MANDYA, KARNATAKA EXECUTED BY MR RAGHUPATHY IYYER.
Exhibit P4 A TRUE COPY OF THE DEATH CERTIFICATE ISSUED OF THE GOVERNMENT OF KARNATAKA, DATED 24.11.2015.
Exhibit P5 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 07.02.2024. Exhibit P6 A TRUE COPY OF THE ORDER BEARING NO TLKKPY/831/2024 A6 DATED 19.02.2024 REJECTING EXHIBIT P5 APPLICATION. Exhibit P7 A TRUE COPY OF THE SCREEN SHORT OF THE KERALA LAND TAX PORTAL DENYING LAND TAX OF THE SUBJECT PROPERTY.