Kerala High Court
M/S.Anderson Industries ... vs The Commissioner Of Land Revenue on 25 July, 1996
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 27TH DAY OF MAY 2015/6TH JYAISHTA, 1937
WP(C).No.15529 of 2015 (M)
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PETITIONER:
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M/S.ANDERSON INDUSTRIES INTERNATIONAL LIMITED,
REPRESENTED BY ITS DIRECTOR,C.RAJARAM,
AGED 50 YEARS,SON OF RAJA CHAKRAPANI,
REGISTERED OFFICE,27 EDAYANCHAVADI ROAD,
KARUVADIKKUPPAM,PONDICHERRY-605008.
BY ADVS.SRI.B.ASHOK SHENOY
SRI.K.V.GEORGE
SRI.P.N.RAJAGOPALAN NAIR
SRI.P.S.GIREESH
RESPONDENT'S:
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1. THE COMMISSIONER OF LAND REVENUE,
PUBLIC OFFICE BUILDING,MUSEUM JUNCTION,
THIRUVANANTHAPURAM-695033.
2. THE TAHSILDAR (REVENUE RECOVERY),KOLLAM-691008.
3. MAXWELL EXIM PRIVATE LIMITED,NO.24,GST ROAD,
GUINDY,CHENNAI-600032.
4. THAMPU SUNDARAN,S/O.P.SUNDARAN,
RIVERGREEN EXPORTS,LAKSHMIPRABHA,
KADAPPAKKADA P.O,KOLLAM-691008.
R1 & R2 BY GOVT. PLEADER SMT.SOBHA ANNAMMA EAPEN.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 27-05-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
pk
WP(C).No.15529 of 2015 (M)
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APPENDIX
PETITIONER'S EXHIBITS:
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P1: TRUE COPY OF THE REGISTERED LEASE DEED NO.2754/1996
DATED 25.07.1996 OF KILIKOLLOOR SUB REGISTRY EXECUTED IN
FAVOUR OF THE PETITIONER BY THE 3RD RESPONDENT.
P2: TRUE COPY OF THE REVISION PETITION DATED 16.03.2015 FILED BY THE
PETITIONER BEFORE THE 1ST RESPONDENT.
P3: TRUE COPY OF THE APPLICATION FOR DELAYCONDONATION
DATED 16.03.2015 FILED BY PETITIONER BEFORE THE 1ST
RESPONDENT.
RESPONDENT'S EXHIBITS: NIL
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//TRUE COPY//
P.S.TO JUDGE
pk
A.MUHAMED MUSTAQUE, J.
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W.P.(C) No.15529 of 2015
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Dated this the 27th day of May, 2015
JUDGMENT
The petitioner have approached the Land Revenue Commissioner-first respondent by Ext.P2 Revision Petition under Section 83(1) of the Kerala Revenue Recovery Act, 1968. The petitioner have also filed an application for condonation of delay as per Ext.P3.
Considering the facts and circumstances, there shall be a direction to the first respondent to consider Exts.P2 and P3 within a period of three months after issuing notice to the petitioner.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln