Kerala High Court
Kerala Hydel Tourism Centre vs The District Collector on 26 October, 2015
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY, THE 26TH DAY OF OCTOBER 2015/4TH KARTHIKA, 1937
WP(C).No. 32360 of 2015 (T)
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PETITIONER :
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KERALA HYDEL TOURISM CENTRE
REPRESENTED BY ITS DIRECTOR, 4TH FLOOR,
VYDYUTHI BHAVANAM, THIRUVANANTHAPURAM - 695004.
BY ADVS.SRI.P.SREEKUMAR
SRI.S.PRASANTH
SMT.P.M.MAZNA MANSOOR
RESPONDENTS :
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1. THE DISTRICT COLLECTOR, COLLECTORATE,
KAKKANAD, ERNAKULAM - 682030
2. THE REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFIER,
MUVATTUPUZHA - 686661
3. THE ASSISTANT ENGINEER, BUILDING SECTION,
PUBLIC WORKS DEPARTMENT, KOTHAMANGALAM - 686691.
4. THE TAHSILDAR, TALUK OFFICE, KOTHAMANGALAM - 686691.
BY GOVERNMENT PLEADER SMT. C.K. SHERIN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 26-10-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
bp
WP(C).No. 32360 of 2015 (T)
APPENDIX
PETITIONER'S EXHIBITS :
P1: COPY OF THE ORDER DT 4/2/1980 ISSUED BY THE FOREST DEPARTMENT.
P2: COPY OF THE DEMAND NOTICE ISSUED BY THE GRAMA PANCHATH TO THE
ASSISTANT ENGINEER DEMANDING THE PAYMENT OF PROPERTY TAX.
P3: COPY OF THE NOTICE DT 31/8/2015 ISSUED BY THE R4.
P4: COPY OF THE LETTER ADDRESSED TO THE R1 DT 8/9/2015.
P5: COPY OF THE LETTER ADDRESSED TO THE R2 BY THE PETITIONER.
P6: COPY OF THE LETTER DT 31/7/2015 ISSUED T THE PETITIONER.
RESPONDENT'S EXHIBITS : NIL.
//TRUE COPY//
P.A.TO JUDGE
bp
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No. 32360 of 2015
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Dated this the 26th day of October 2015
JUDGMENT
The petitioner is an organisation constituted to promote tourism in the hydel areas of the Kerala Electricity Board. The petitioner approaches this Court alleging that an attempt is being made by the 3rd and 4th respondents to construct building in the land belongs to KSEB, in Mannamkandam Village.
2. According to the petitioner, the land in question exclusively belongs to Kerala Electricity Board and the Revenue Authorities have no right over the above said land.
3. This Court is of the view that the 1st respondent District Collector shall take appropriate decision in the matter, after hearing the Kerala State Electricity Board Officials, Petitioner as well as the Revenue Authorities. Needful shall be done within two months on receipt of copy of this Judgment.
This writ petition is disposed of accordingly.
Sd/-
A.MUHAMED MUSTAQUE JUDGE sm/