Kerala High Court
The Pentecostal Mission vs State Of Kerala on 7 February, 2025
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) NO. 3901 OF 2025
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2025:KER:10214
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 7TH DAY OF FEBRUARY 2025 / 18TH MAGHA, 1946
WP(C) NO. 3901 OF 2025
PETITIONER:
THE PENTECOSTAL MISSION
KEERAMPARA, KOTHAMANGALAM, ERNAKULAM
REPRESENTED BY ITS AUTHORISED SIGNATORY
CENTRE PASTOR SRI. SUNNY JAMES, PIN - 686 681
BY ADVS.
ENOCH DAVID SIMON JOEL
S.SREEDEV
RONY JOSE
LEO LUKOSE
KAROL MATHEWS SEBASTIAN ALENCHERRY
DERICK MATHAI SAJI
KARAN SCARIA ABRAHAM
ITTOOP JOY THATTIL
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY,
DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001
2 THE TAHSILDAR
TALUK OFFICE, KOTHAMANGALAM,
ERNAKULAM, PIN - 686 666
3 THE VILLAGE OFFICER
VILLAGE OFFICE, PINDIMANA, KOTHAMANGALAM,
ERNAKULAM, PIN - 686 681
SMT. DEEPA NARAYANAN. SR. GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.02.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 3901 OF 2025
2
2025:KER:10214
T.R.RAVI.J
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WP(C) No.3901 of 2025
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Dated this the 07th day of February, 2025
JUDGMENT
The prayer in the writ petition is for quashing Exts.P3 and P4 and for a direction to the 3 rd respondent to accept land tax for an extent of 1.92 Ares of property in Sy.No.633/5-5 in Pindimana Village mentioned in Ext.P1. There is also a prayer for a direction to respondents 2 and 3 to issue possession certificate and location sketch in the name of the petitioner.
2. The Government Pleader on instruction submits that as per the Thandaper register, the property does not stand in the name of the petitioner, but stands in the name of other persons, who have been named in WP(C) NO. 3901 OF 2025 3 2025:KER:10214 Ext.P1. It is submitted that there is no objection for issuing the basic tax receipt and the possession certificate in the name of the persons who are shown in the Thandaper register. It can be seen from Ext.P1 that the persons referred to by the Government Pleader are persons who are shown as representing the 'Ceylon Pentecostal Sabha'. The writ petition has been filed by the Pentecostal Mission represented by the present Pastor.
3. In the above circumstances, this writ petition is disposed of directing respondents 2 and 3 to accept tax from the petitioner and issue necessary receipts and revenue certificates by showing the name as seen in Ext.P1, that is, Ceylon Pentecostal Sabha represented by Sri.Chakko Varghese, Sri.Ulahannan Varkey, Sri.Paily Mathew, Sri.Mathai Paily, Puthangadi House and WP(C) NO. 3901 OF 2025 4 2025:KER:10214 Sri.Mathai Paily, Manjummekudi House. The receipts shall be issued without endorsement regarding the dispute as stated in Ext.P5.
Sd/-
T.R.RAVI JUDGE sn WP(C) NO. 3901 OF 2025 5 2025:KER:10214 APPENDIX OF WP(C) 3901/2025 PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE EXTRACT OF THE THANDAPPER REGISTER IN RESPECT OF THANDAPPER NO. 2220 MAINTAINED BY THE 3RD RESPONDENT. Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT BEARING NO.
KL 07060706899/2022 IN RESPECT OF THANDAPPER NO. 2220 AND DATED 19.12.2022 ISSUED BY THE 3RD RESPONDENT.
Exhibit P3 TRUE COPY OF THE REPORT NUMBERED AS 156/2023 AND DATED 15.05.2023 SUBMITTED BY THE 3RD RESPONDENT TO THE 2ND RESPONDENT. Exhibit P4 TRUE COPY OF THE LETTER DATED 24.05.2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.
Exhibit P5 TRUE COPY OF THE EXTRACT OF THE THANDAPER REGISTER IN RESPECT OF THANDAPER NO. 2220, AND DATED 08.12.2023, MAINTAINED AT THE OFFICE OF THE 3RD RESPONDENT.