DEEPA THANKAPPAN Vs. TAHASILDAR

JUDGEMENT

(1.) The petitioner, who purchased 1 Hectare 79 Ares 20 Sq.Mts in Re.Sy.No.119/1 BL-67 as per sale deed No.1084/2019; 9 Hectare 99 Ares in Re.Sy.No. 139 BL-65 as per sale deed No.1085/2019; 2 Hectare 9 Ares 50 Sq.Mts in Re.Sy.No.117 BL-67 as per sale deed No.1086/2019; 2 Hectare 37 Ares in Re.Sy.No.138/4 BL-65 as per sale deed No.1087/2019; 75 Ares in Re.Sy.No.143/9 BL-65 as per sale deed No.1088/2019 and 23 Sq.mts in Re.Sy.No.128/2 BL-65 as per sale deed No.1089/2019 from one Mr.T.T.Jose, S/o.Thomas, Managing Director, MAS Enterprises, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents to effect mutation of the properties covered by Exts.P1 to P6 sale deeds in the name of the petitioner as requested in Exts.P7 to P12 applications, and receive tax for the above said properties.

(2.) On 23.10.2019, when this writ petition came up for admission, this Court admitted the matter on file and the learned Government Pleader took notice for respondents.

(3.) A statement has been filed by the 1st respondent opposing the reliefs sought for in this writ petition. Paragraphs 8 and 9 of the said statement read thus: