NANIKUTTY AMMA MENON Vs. THE COMMISSIONER LAND REVENUE,

JUDGEMENT

(1.) Petitioner claims to be the owner of 1.63 acres of land comprised in survey No. 741/1 of Killannur village According to the Petitioner, the fourth Respondent was reluctant to accept tax and issue receipts and, therefore, she represented before the third Respondent, who obtained a legal opinion in the matter. Even thereafter, tax was not accepted and, therefore, the writ petition is filed.

(2.) It is seen that complaining of the above, Petitioner has already approached the third Respondent by filing Ext.P5 complaint. Having regard to the pendency of Ext.P5, at this stage, all that is necessary is to direct the third Respondent to consider the claim of the Petitioner as contained in Ext.P5, in the light of the judgment in Joseph Kurian v. Village Officer,2010 3 KLT 251a copy of which will be made available by the Petitioner along with a copy of this judgment and writ petition. It is directed that orders as above shall be passed by the third Respondent as expeditiously as possible and at any rate, within four weeks thereafter.