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Judgment
Murali Purushothaman, J
This writ petition is filed with the following reliefs:
i. Issue a writ of certiorari or any other appropriate Writ, Order or direction quashing Exhibits-P2 to P14, P17, P19 and P20.
ii. Issue a writ of declaration or any other appropriate Writ, Order or direction declaring that the respondent Panchayat is not competent to levy basic property tax at the rates indicated in Exhibit P1.
iii. Issue a writ of declaration or any other appropriate Writ declaring Section 276(7) of the Kerala Panchayat Raj Act as arbitrary and violative of the provisions of the Constitution of India and strike down the same.
When the matter came up for further consideration today, the learned Counsel for the petitioner submits that a memo dated 18.09.2022 has been filed by the petitioner stating that the 2nd respondent has issued a certificate to the effect that the petitioner has no dues outstanding towards them as on that date and recording the same, the writ petition can be closed.
Heard the learned Counsel for the petitioner, the learned Counsel for the 2nd respondent and the learned Government Pleader.
In the light of the memo dated 18.09.2022 filed by the petitioner producing the certificate issued by the Panchayath stating that the petitioner has no dues outstanding towards them, the writ petition is closed as nothing survives to be considered in this writ petition.