(1.) Instant writ appeal is filed by the respondent in R.P. No.1220 of 2019 against the judgment dtd. 17/2/2020, by which, a learned single Judge of this Court allowed the review petition filed by the respondents herein, observing thus:
(2.) Facts leading to the filing of instant appeal are that, appellant is the respondent in R.P. No.1220 of 2019 and the respondents are the review petitioners. Appellant has claimed that he along with his mother and sisters got 13.51 Acres of land comprised in Sy. No.1 of Irumbiliyam Village in Tirur Taluk, Malappuram district, as per Partition Deed No.1325/1969 of SRO, Kuttippuram (Exhibit-P1). It was also stated that except for an extent of 2 acres of land out of the said property covered by Exhibit-P1 partition deed, 11.51 acres of land was in continued possession of the appellant and his mother.
(3.) Appellant has further stated that on verification of the records, he came to know that the basic tax in respect of the property was paid only upto 1971. Thereafter, he could not pay the land tax regularly. Though the appellant/writ petitioner has approached the Village Officer, Irimbiliyam with Exhibit-P3 representation in 1997 and thereafter with Exhibit-P4 on 24/1/2014, tax was not accepted. Hence, he filed W.P.(C) No.32652 of 2014 seeking for a direction to the Tahsildar, Tirur, respondent No.1 herein to accept the tax in respect of the property in question.
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