BASAPPA Vs. PRESIDENT,ZILLA PANCHAYAT

JUDGEMENT

(1.) The name of the petitioner was entered in the record of panchayat as the person primarily liable to pay tax.

(2.) On the request of the petitioner, in the said register, in front of his name, his father's name was ordered to be entered by the Executive Officer of the Taluk Panchayat by an order dtd. 29/3/2016 vide Annexure- D.

(3.) This order was challenged by the 4th respondent by preferring an appeal to the Zilla Panchayat. The Zilla Panchayat, by the impugned order, has set aside the said order on the ground that the panchanama dtd. 9/6/2016 was not taken into consideration.