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Judgment
Gopinath P., J
The petitioners have approached this Court being aggrieved by the fact that the land tax is not being accepted in respect of the property obtained by them through Ext.P1 after the year 2017. Though the petitioners approached the 1st respondent through Ext.P4 request, he has not taken any action on the same. Therefore, the petitioners have approached the 2nd respondent by filing Ext.P5.
The learned counsel appearing for the petitioners would submit that the petitioners would be satisfied, if the 2nd respondent is directed to consider and pass orders on Ext.P5 within a time frame to be fixed by this Court. The learned counsel appearing for the petitioners would submit that Ext.P5 request was submitted in the month of January, 2023. It is submitted that enquiry regarding request of the petitioners has already been completed. It is submitted that the 1st petitioner is aged 89 and the 2nd petitioner is aged 75 years and considering the same, the 2nd respondent may be directed to consider Ext.P5 within the shortest possible time and in accordance with the law.
The learned Government Pleader has no objection in a direction being issued to the 2nd respondent to consider Ext.P5 in accordance with the law.
Accordingly, this writ petition will stand disposed of directing the 2nd respondent to consider Ext.P5 in accordance with the law and to take a decision thereon within a period of six weeks from the date of receipt of a certified copy of this judgment.