ABDUL RAHIM Vs. KOZHIKODE CORPORATION

JUDGEMENT

(1.) The petitioners, who are aggrieved by the demand of property tax under the Kerala Municipality (Property Tax and Service Tax and Surcharge) Rules 2011 and have already paid the property tax, seek only a direction to the 3 rd respondent, before whom Ext.P10 appeal has been preferred against the demand of property tax, to consider and pass orders on the same expeditiously, after hearing the petitioners

(2.) Heard the learned counsel for the petitioners and also the learned Standing Counsel for the respondents.