S.RAJKUMAR Vs. THE TAHSILDAR, DEVIKULAM

JUDGEMENT

(1.) Petitioners, 3 in number, seek a very innocuous relief of acceptance of land tax for the properties covered by Exts.P1, P3 and P5 title deeds.

(2.) It is averred in the writ petition that first petitioner is the owner of an extent of 2.99 acres in Re. Sy.No.4/1-2 and 2.30 acres in Re.Sy. No.4/1-6 by virtue of Ext.P1 sale deed. The 2nd petitioner is the wife of the first petitioner and owns an extent of 1.214 hectares in Survey No.4/1-, obtained as per Ext.P3 sale deed. The 3rd petitioner is the minor son of petitioners 1 and 2 and is the owner of an extent of 3.70 acres in Survey No.4/1-4 obtained as per Ext.P5 sale deed. The properties are situated in Keezhanthur village.

(3.) It is the case of the petitioners that their predecessor in title had obtained assignment of the land covered by the above referred title deeds, by virtue of proceedings for land assignment and consequent Pattas were issued as Exts.P2, P4 and P6 produced in the writ petition.