P.V.KOCHUNARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The instant writ petition is filed seeking the following reliefs:-

(2.) I have heard Sri.V.Ramkumar Nambiar, the learned counsel appearing for the petitioner and the learned Senior Government Pleader.

(3.) The Keecherry Sree Ramavarma Kerala Pattarya Samajam at Arayankavu, the petitioner herein, claims to have purchased certain items of property in Kulayaittikara Village on the strength of Ext.P1 title deed. The petitioner states that they have been remitting land tax as well, as is evident from Ext.P2. Their grievance is that the Village Officer concerned is refusing to accept the basic tax on the ground that a civil dispute is pending. It is in the afore circumstances, they have approached this Court seeking orders.