STATE OF KERALA Vs. SEBASTIAN

JUDGEMENT

(1.) Heard Mr.S.Renjith, learned Special Government Pleader appearing for the Appellants and Mr.K.C.Vincent, learned counsel appearing for the Respondent.

(2.) This Appeal is filed by the State challenging the Judgment delivered by the learned Single Judge dtd. 2/4/2024 disposing of the Writ Petition No.39771/2024 filed by the Respondent Original Petitioner. The learned Single Judge directed the Appellants to consider the Form A application filed by the Petitioner in terms of the law laid down by this Court in Kizhakkambalam Grama Panchayat v. Mariumma [2015 (2) KLT 516], Shahul Hameed v. Principal Secretary, Local Self Government [2018 (1) KLT 1008], District Collector v. Fr. Jose Uppani [2020 (4) KLT 612] and Sealand Builders Pvt. Ltd. v. Revenue Divisional Officer [2020 (5) KLT 56] and a decision in Form A application will be taken based on the observation made above, within three months from the date of receipt of a copy of this judgment.

(3.) The learned Single Judge has taken note of the issue relating to maintenance of tax register under the Kerala Land Tax Act, 1961, and the Rules framed thereunder. The Petitioner contended that an order is passed in favour of the Petitioner by the Revenue Divisional Officer on 12/12/2008, whereby permission is granted for making bricks in the property. According to the Petitioner, in view of this order passed under the KLU Order, 1967, changes in the tax register will have to be made. The learned Single Judge found merit in this contention and passed the impugned direction.