Kerala High Court
Radha Konnanath vs Tahsildar (Lr) on 8 April, 2026
W.P.(C) No.14439 of 2026 1
2026:KER:31816
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
WEDNESDAY, THE 8TH DAY OF APRIL 2026 / 18TH CHAITHRA, 1948
WP(C) NO. 14439 OF 2026
PETITIONERS:
1 RADHA KONNANATH,AGED 86 YEARS
D/O.DEVAKI AMMA, RESIDING AT #14-32, 'GOKUL,'
PALAKKADA ROAD, EDAKKAD P.O., KOZHIKODE,,
PIN - 673005
2 RAJESH KONNANATH,AGED 56 YEARS
S/O.RAMANI KONNANATH, RESIDING AT #44,
'DEVAKI SADAN,' MANNIL TEMPLE ROAD, EASTHILL,
KOZHIKODE,, PIN - 673005
BY ADVS. SRI.P.VISWANATHAN (SR.)
SHRI.SHIBU JOSEPH
SHRI. SAYED MANSOOR BAFAKHY THANGAL
SHRI.AMAN MANZOOR
SMT.VRINDA BABU
SHRI.SARATH VISWANATHAN
SHRI.KEVIN JOSE SHIBU
SHRI.JOSEPH FRANCIS
RESPONDENTS:
1 TAHSILDAR (LR)
OTTAPALAM TALUK, TALUK OFFICE, OTTAPALAM, PALAKKAD,,
PIN - 679101
2 THE VILLAGE OFFICER
SHORANUR-I VILLAGE, MUNICIPAL BUS STAND BUILDING,
SHORANUR, PALAKKAD,, PIN - 695121
OTHER PRESENT:
SENIOR GP DEEPA NARAYANAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No.14439 of 2026 2
2026:KER:31816
VIJU ABRAHAM, J.
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W.P.(C) No.14439 of 2026
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Dated this the 8th day of April, 2026
JUDGMENT
Petitioners have approached this Court seeking a direction to the 2 nd respondent to receive tax in respect of the properties comprised in survey Nos.55/11, 37/7C, 37/10, 22/5B and 19/1-9 of Shornur-I Village. Raising such a claim, petitioner has preferred Exts.P3 and P4 representations, which are stated to be pending consideration before the 2 nd respondent.
2. Heard the learned Government Pleader also.
Taking into consideration the above facts and circumstances, I am inclined to dispose of the writ petition with a direction to the 2 nd respondent to consider and pass orders on Exts.P3 and P4 representations, in accordance with law, within an outer limit of four months from the date of receipt of a copy of the judgment. The 2nd respondent, if required, shall get necessary orders from the 1st respondent taking into consideration the fact that tax has not been paid from 2010 onwards.
Sd/-
VIJU ABRAHAM JUDGE cks W.P.(C) No.14439 of 2026 3 2026:KER:31816 APPENDIX OF WP(C) NO. 14439 OF 2026 PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOSTAT COPY OF PARTITION DEED NO.2436 OF 1945, OF OTTAPALAM REGISTRY DATED NIL Exhibit P2 TRUE PHOTOSTAT COPY OF THE REPRESENTATION DATED 21-01-2020 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT IN RESPECT OF THE PROPERTY COMPRISED IN SURVEY NO.19/1 OF SHORNUR-I VILLAGE Exhibit P2(a) TRUE PHOTOSTAT COPY OF THE REPRESENTATION DATED 21-01-2020 SUBMITTED BY THE 1ST PETITIONER BEFORE THE 2ND RESPONDENT IN RESPECT OF THE PROPERTIES COMPRISED IN SURVEY NOS.19, 35/7C AND 22/5B OF SHORNUR-I VILLAGE Exhibit P2(b) TRUE PHOTOSTAT COPY OF THE REPRESENTATION DATED 21-01-2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT IN RESPECT OF THE PROPERTY COMPRISED IN SURVEY NOS.55/11A OF SHORNUR-I VILLAGE Exhibit P3 TRUE PHOTOSTAT COPY OF THE REPRESENTATION SUBMIT BEFORE THE 1ST RESPONDENT TO RECEIVE TAX IN RESPECT OF THE PETITIONERS' PROPERTY DATED 23-03-2026 Exhibit P3(a) TRUE PHOTOSTAT COPY OF THE POSTAL RECEIPT EVIDENCING THE ISSUANCE OF EXHIBIT P3 BEFORE THE 1ST RESPONDENT DATED 23-03-2026 Exhibit P3(b) TRUE PHOTOSTAT COPY OF THE CONSIGNMENT TRACKING REPORT EVIDENCING DELIVERY OF EXHIBIT P3 OBTAINED FROM THE OFFICIAL WEBSITE HTTPS://WWW.INDIAPOST.GOV.IN Exhibit P4 TRUE PHOTOSTAT COPY OF THE REPRESENTATION SUBMIT BEFORE THE 2ND RESPONDENT TO RECEIVE TAX IN RESPECT OF THE PETITIONERS' PROPERTY DATED 23-03-2026 Exhibit P4(a) TRUE PHOTOSTAT COPY OF THE POSTAL RECEIPT EVIDENCING THE ISSUANCE OF EXHIBIT P4 BEFORE THE 2ND RESPONDENT DATED 23-03-2026 Exhibit P4(b) TRUE PHOTOSTAT COPY OF THE CONSIGNMENT TRACKING REPORT EVIDENCING DELIVERY OF EXHIBIT P4 OBTAINED FROM THE OFFICIAL WEBSITE HTTPS://WWW.INDIAPOST.GOV.IN