KUTTIPARAMBIL ENIKUTTY HAJI Vs. VILLAGE OFFICER

JUDGEMENT

(1.) ACCORDING to the petitioners, they are the present owners of35.08 cents of property comprised in R.S.No.153/4A of Ananthavur village.

(2.) IT is stated that when tax was refused to be accepted, their predecessor-in-interest, had approached this Court by filing W.P.(C) No.35623/2008. That writ petition was disposed of by Ext.P4 judgment. In that judgment, this Court held as follows:-

(3.) THEREFORE, I dispose of this writ petition, directing that on the production of a copy of this judgment, tax in respect of the property will be accepted from the petitioners. It is further clarified that it will be open to the respondents to proceed against the property in question, taking advantage of the liberty given by this Court in Ext.P4 judgment.