K SADASIVAN NAIR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Petitioner challenges Ext.P3, requiring him to remit an amount of Rs.2,46,686/-. From the pleadings, it would appear that the petitioner has kuthakapattam lease of 630 sq.links of puramboke land in Survey No.616 of Vanchiyoor village, where the petitioner is conducting a small bunk shop.

(2.) According to the petitioner, based on the periodical revisions, he was paying the kuthakapattam lease. However, by Ext.P3, he was called upon to remit Rs.2,46,686/-. It is stated in the notice that Rs.61,044/- was due for the period from 04-02-1990 to 13-11-1995 and that Rs.1,85,642/- was due for the period from 14-11-1995 to July/2001.

(3.) According to the learned Government Pleader, the said demand has been made in terms of Rule 8(4) of the Kuthakapattam Rules.