P. THANKAVELU Vs. VILLAGE OFFICER

JUDGEMENT

(1.) THE petitioners are seeking for a direction to the respondent to accept the basic tax and issue possession certificates in respect of their properties. THE first petitioner claims ownership of about 75 cents of land in various survey numbers based on Exhibit P1 registered sale deed dated 4.1.2008. THE 2nd petitioner is claiming ownership and possession by way of Exhibit P2 registered sale deed and the property is having an extent of 2.25 acres.

(2.) IT is stated that the properties were purchased from a common assignor, namely one B. Mumthaj Beegum. She obtained the property as one of the legal heirs of her deceased father. The late father of the said assignee had obtained the property by way of filing a suit and the decree namely, O.S.No. 49/85 of Sub Court, Palakkad. The assignee had filed a suit for partition as O.S.No.335/93 in respect of the share alloted to her father and obtained separate possession of the properties in question by virtue of decree passed therein and by filing E.P.No.114/96 and the property was delivered on 2.6.2006.