N VISWAMBARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER submits that for realising sale tax dues, petitioner's 50 cents of property situated in Survey No.118/1 was sold in the Revenue Recovery Proceedings. However, in Ext.P1 judgment rendered by this court in WPC No.18053/2005, petitioner was ordered to be given the benefit of an Amnesty Scheme. According to the petitioner, as per the direction in the judgment, within the extended time granted, he remitted the entire dues, which was accepted by the respondents as per Ext.P4 certificate. His complaint is that, inspite of the payments made, property has not been reconveyed and tax is also not accepted. It is with this grievance, this Writ Petition is filed.

(2.) IN paragraphs 7 and 8 of the counter affidavit filed by the respondents, it is stated thus: