SANTHAKUMARI B. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner states that she is the absolute owner in title and possession of properties having an extent of 288.96 Ares comprised in Survey No.24/1, 8.91 Ares in Sy. No. 26/1, 31.59 Ares in Sy. No. 25/1 and 0.81 Ares is Sy. No. 24/1, 54.63 Ares in Sy. No. 24/1 and 51.80 Ares in Sy. No.24/1-8 of Puthenchira Village which were purchased by three separate deeds vide document Nos. 1643/17, 62/2018 and 92/2019. She states that she has effected mutation in her favour and has been remitting tax as is evident from Exhibit P1 tax receipt.

(2.) It is stated that the 4th respondent issued Ext.P2 letter calling upon the petitioner herein to disclose the details of the property owned by her for the purpose of initiating ceiling proceedings as she was found in possession of excess land. It is stated that later Ext.P4 notice was issued to the petitioner by the 3rd respondent. In obedience to the said notice, the petitioner appeared before the 3rd respondent and submitted the details of the property. Her grievance is that no follow up action was initiated by the respondents. When all her attempts failed, the petitioner is stated to have submitted Ext.P6 application before the 2nd respondent seeking to receive land tax in respect of the properties. When no action was taken, she has approached this Court seeking the following reliefs:

(3.) I have heard Sri. Shaju Purushothaman, the learned counsel appearing for the petitioner and Sri. Bimal K Nath, the learned Senior Government Pleader.