AI Structured Summary
Not yet generated for this judgment
Judgment
Gopinath P., J
Petitioner has approached this Court, being aggrieved by the fact that the land tax is not being accepted from the petitioner in respect of the property owned and possessed by the petitioner. It is also the grievance of the petitioner that no possession certificate is issued in respect of the land. The petitioner has preferred Ext.P2 representation before the 2nd respondent as early as on 22.04.2018, regarding the issue. Learned counsel appearing for the petitioner submits that as early as on 22.10.2018, Ext.P3 report has been filed before the 2nd respondent by the Village Officer, Sholayur and that the 2nd respondent may therefore be directed to consider Ext.P2, in accordance with the law.
Learned Senior Government Pleader, on instructions, would submit that, according to the 2nd respondent, there are proceedings pending in respect of the land in question under the Kerala Restriction on Transfer by and Restoration of Lands to Scheduled Tribes Act, 1999 and that the mutation was not effected on account of the same. However, she submits that the 2nd respondent can be directed to consider Ext.P2, in accordance with the law.
Having heard the learned counsel appearing for the petitioner and the learned Senior Government Pleader appearing for the respondents, this writ petition will stand disposed of,directing the 2nd respondent to consider Ext.P2 request made by the petitioner, in accordance with the law, and also taking into account any report that has been submitted by the 1st respondent in the matter and to pass orders on Ext.P2, after affording an opportunity of hearing to the petitioner, within a period of three months from the date of receipt of a certified copy of this judgment. I make it clear that, I have not expressed any opinion on the entitlement of the petitioner in the matter and it will be open to the 2nd respondent to decide the matter, in accordance with the law.
The writ petition is disposed of as above.