MUHAMMED KABEER Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner has constructed a building in Ward No.IV of Mangalam Grama Panchayath as building No.MP/IV/313 A. Later, the petitioner was served with Ext.P2 whereby building tax was assessed. After effecting payment demanded as per Ext.P2, he has filed Ext.P4 appeal dated 30.4.2008 before the second respondent mainly with the prayer to re-assess the tax and return the balance amount. THE grievance of the petitioner is that it is still pending consideration. THE petitioner has yet another grievance regarding the non-issuance of the ownership certificate in respect of his building. It is to redress the said grievances that this Writ Petition has been filed. Despite the receipt of notice in this proceedings, the respondents did not care to file any counter affidavit in this Writ Petition.

(2.) AS noticed hereinbefore, the grievance of the petitioner pertains to the non-disbursal of Ext.P4 appeal as also the non-issuance of ownership certificate pursuant to Ext.P7. In the circumstances, this Writ Petition is disposed of as hereunder: