State Of Kerala vs. Mohanachandran Nair Balakrishnan Pillai
Held
The High Court noted the payment of the revenue recovery dues and directed the Tahsildar (RR) to forthwith issue a certificate confirming the discharge of dues. The Court also stated that it is open to the respondents to seek registration before the concerned Registrar, and accordingly, the writ appeal was closed.
Facts
The State filed a writ appeal against a judgment in a writ petition. During the pendency of the appeal, the respondent (original petitioner) paid the entire revenue recovery dues amounting to Rs. 17,57,080/- related to M/s. St. Antony's Motors.
Key Issues
Whether the writ appeal should continue when the underlying revenue recovery dues, which were the subject matter of the dispute, have been fully discharged by the respondent.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR & THE HONOURABLE MR. JUSTICE SHAJI P.CHALY THURSDAY, THE 8TH DAY OF DECEMBER 2022 / 17TH AGRAHAYANA, 1944 WA NO. 1421 OF 2022 AGAINST THE JUDGMENT IN WP(C) 10055/2022 OF HIGH COURT OF KERALA DATED 10.8.2022 APPELLANTS/RESPONDENTS IN WP(C): 1 STATE OF KERALA REPRESENTED BY ITS TO THE GOVERNMENT, REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN – 695 001 2 THE ADDITIONAL SUB REGISTRAR, KOTTAYAM, OFFICE OF THE ADDITIONAL SUB REGISTRAR, KOTTAYAM, SREE GOKULAM SPRING TOWER, KANJIKUZHY-KALATHILPADY ROAD, KANJIKUZHY, KOTTAYAM, PIN – 686 004 3 DEPUTY COMMISSIONER OF STATE TAX STATE GST DEPARTMENT, SPECIAL CIRCLE, GST COMPLEX BUILDING, NAGANPADAM, KOTTAYAM, PIN – 686 001 BY ADVS. SRI.MOHAMMED RAFIQ,SPL.GOVERNMENT PLEADER(TAXES) SRI. JAFFER KHAN, SR. GOVERNMENT PLEADER SMT. RESMITHA R. CHANDRAN, GOVERNMENT PLEADER RESPONDENT
S / PETITIONER IN WPC & ADDL. R3
: 1 MOHANACHANDRAN NAIR BALAKRISHNAN PILLAI AGED 65 YEARS, S/O PADMANABHA PILLAI AYYAPPAN PILLAI, RESIDING AT HARISREE,MWRA-14, KOCHUPILAMOODU, KOLLAM P. O., KOLLAM DISTRICT, PIN – 691 001
W.A.1421/
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