DEVASSIA DEVASSIA Vs. TAHASILDAR, DEVIKULAM

JUDGEMENT

(1.) THE petitioner, who is a holder of certain items of land based on an assignment, is seeking for a direction to consider Exhibit P2 application. Mainly this is a case where the petitioner seeks for a direction to sell the trees to the petitioner on payment of seignorage rate prevailing at the time of assignment of the land.

(2.) THE learned Special Government Pleader on getting instructions submitted that the prayer to sell trees to the petitioner by accepting the value as on the date of assessment cannot be considered in the light of the judgment of this Court in Gopi v. Tahsildar (2002 (3) KLT 526).

(3.) HEREIN there is nothing to show that a decision has been taken to sell the trees. Therefore, firstly, the respondent will have to take a decision to sell the trees or not.