MARIA CONSTRUCTION NEEDS Vs. VILLAGE OFFICER

JUDGEMENT

(1.) The petitioner is a firm. They state that property having an extent of 2.25 Acres was purchased on 3.6.1992 by a certain Leslin Selvaraj, who later formed a partnership. The legal heirs of Leslin Selvaraj are now the partners of the firm. Being aggrieved by the refusal of the respondents in receiving land tax and revenue certificates, the petitioner had approached this Court and by Ext.P5 judgment dated 10.9.2015, this Court had disposed of the matter holding as follows in paragraph No. 3 of the judgment.

(2.) He contends that despite orders passed as above, the 1st respondent refused to receive land tax and issue revenue certificate which led the petitioner to approach this Court yet again in the year 2019 and filed W.P.(C) No.9556 of 2019. By Ext.P8 judgment dated 6.6.2019, this Court had disposed of the writ petition with the following direction:-

(3.) The petitioner contends that Ext.P8 judgment was produced before the 1st respondent and he was requested to comply with the directions. However, instead of complying with the same, the petitioner was served with a notice issued by the 4th respondent directing the petitioner to appear before the authority on 12.3.2020 to consider the question as to whether the petitioner can be permitted to remit land tax and issue possession certificate. He contends that the 4th respondent cannot sit in appeal over the judgment of this Court and consider the question as to whether the directions issued by this Court can be complied with or not. It is in the afore circumstances that the petitioner is before this Court seeking a direction to the respondents to issue possession certificate to the petitioner and receive land tax.