SUSEELAKUMARI W/O LATE PARAMESWARAN NAIR Vs. STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY GOVERNMENT SECRETARIAT

JUDGEMENT

(1.) ACCORDING to the petitioner property covered by Ext.P2 has already been mutated as per Ext.P3. Despite such order tax is not accepted and therefore petitioner filed Ext.P5 before the 2nd respondent. Even on Ext.P5 no orders have been passed and therefore the writ petition has been filed.

(2.) IN the light of the facts as above I direct that the 2nd respondent to pass orders on Ext.P5 duly averting to Exts.P2 and P3, at any rate within 4 weeks from the date of production of a copy of the judgment along with a copy of the writ petition. Writ petition is disposed of as above.