P.M.MADHAVAN NAIR Vs. TAHSILDAR

JUDGEMENT

(1.) This writ petition was filed in the year 2015 by two brothers, namely, P.M. Madhavan Nair and P.M. Damodharan Nair. The writ petition is being prosecuted by their legal heirs.

(2.) The matter is related to payment of basic tax for the land comprised in R.Sy.No.4/4A of Mokavoor Desom, Elathur Village of Kozhikode District.

(3.) According to the petitioners, they are the owners of 94.30 cents of land. The 1st petitioner is in possession of 45.85 cents of land and 48.45 cents of land in the possession of the 2 nd petitioner. They admit that a portion of the total extent of land was acquired for widening the National Highways in the year 1995. According to them, the total extent of the land originally available to them is 144 cents, after the acquisition and also excluding certain lands to the kudikidappu, they claim title to the remaining extent of the land in R.Sy. No.4/4A.