THAYYIB M.I Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners in these writ petitions approached this Court as the Revenue Authority refused to receive the basic tax in respect of the property mentioned in these writ petitions. In W.P.(C)No.14823/2020, the basic tax was received. However, the Village Officer issued a communication stating that, that was accepted on account of the mistake committed by them.

(2.) The learned Government Pleader submits that based on Vigilance enquiry and other enquires the Revenue Authorities have decided to cancell the patta issued in favour of predecessor-in- interest of the petitioners.

(3.) As on today, the patta issued, relied by the petitioners, has not been cancelled. No doubt, if there are irregularities of fraud committed, the Revenue Authority would be justified in cancelling the patta, safeguarding the interest of the State. Accordingly, these writ petitions are disposed of with the following directions: