JOSPHINA ANTONY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The description of the 3rd respondent in the cause title is suo motu corrected as 'The Tahsildar (Land Records), Mukundapuram Taluk'.

(2.) The petitioner is in title possession of 0.4280 Hectors of land comprised in Survey No.444/PT1 of Block 48 of Velukkara village, Mukundapuram Taluk, Thrissur District along with her husband late Antony, vide sale deed No.499/1964 of Vadakkumkara SRO. According to the petitioner, the said property was converted as garden and a residential building bearing No.3/592 of Velukkara Grama Panchayat was constructed prior to the coming into force of the Kerala Land Utilization order, 1967 (KLU Order, 1967) and much prior to the enactment of the Kerala Conservation of paddy land and wetland Act, 2008 (Act,2008).

(3.) The petitioner submitted Ext. P3 Form A application under Sec. 6(3) of the Kerala Land Tax Act, 1961 before the 3rd respondent Tahsildar (LR) to re-assess the land tax and make additional entries in Basic Tax Register in respect of the aforesaid land to the effect that it is a garden land/converted land.