7PAVO INFRASTRUCTURES PRIVATE LIMITED Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner, a company incorporated under the Indian Companies Act, 1956, seeking direction to the 3 rd respondent to effect mutation of the property having an extent of 91.09 Ares situated in Survey Nos.63/2C, 63/6, 63/7 and 63/9C of Kadungalloor Village, Edayar Kara, Ernakulam District. Material facts for the disposal of the writ petition are as follows:

(2.) The company purchased the aforesaid extent of land by virtue of a registered sale deed No.4708/14 of the Alangad Sub Registry, evident from Ext.P1. The property was purchased for establishing a factory for manufacturing PVC Pipes. The aforesaid property is part of the Edayar Industrial Estate. The said property is part of the land assigned to M/s. Kerala Acids and Chemicals Ltd., a Public Limited Company constituted as per Government Orders dated 19.07.1977 and 05.07.1979, evident from Ext.P2. Later, it was purchased by one T.K. Shajahan, in the liquidation proceedings of the said company in C.P.No.36 of 1995 of this Court, evident from Ext.P3. The Compliance Report is produced as Ext.P4. M/s. Merchem (India) Pvt. Ltd. purchased 283.28 Ares from the successful bidder, by virtue of the sale deed bearing No.4092 of 2005 of S.R.O., Alangad.

(3.) It is also stated that the said company has effected mutation in the Village records with respect to the said properties and paid its basic land tax under Thandaper Account No.19688, as Pattadhar. The company has also constructed a godown. Copies of the B.T.R and tax receipts are produced as Exts.P5 and P6. Petitioner purchased a part of the said property.