M.K.VARKEY Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has approached this Court invoking Article 226 of the Constitution of India, seeking the following reliefs:-

(2.) Petitioner's case, in brief, is as follows:-

(3.) The petitioner has been paying tax for the said 5 Acres of land. The petitioner is holding Possession Certificate also in respect of the land. When a dispute arose in receiving tax from migrant farmers, who are not having pattayam, a joint inspection was conducted by authorities of the Forest, Revenue and Survey Departments and they identified certain properties having Pre-1977 pattayam. On the basis of such inspection, the authorities decided to receive tax from 170 property owners, including the petitioner. The petitioner paid land tax up to 23.06.2020.