KAMALA GOPALAKRISHNAN Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY REVENUE DEPARTMENT GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioners have filed this writ petition seeking for various reliefs. It is submitted by the learned counsel for the petitioners that in the light of the averments in the counter affidavit filed on behalf of the 2nd respondent, the main part of the grievances have been redressed.

(2.) IT is a case where 83 cents of land in T.S.No.1-8-272 of Kacheri amsom, Kozhikode District was acquired by the Government for providing residential quarters to the District Collector, Kozhikode. Ext.P1 is a copy of the declaration issued under the Land Acquisition Act and Ext.P2 is a copy of the Re- settlement Adangal. The petitioners have title to 111 cents of land in T.S.No.1-8-273 of Kacheri Amsom of Kozhikode District under a registered sale deed. Ext.P3 is the copy of the sale deed. IT is pointed out that no part of the property in T.S.No.1-8-273 was acquired by the Government and the acquisition was only in respect of 83 cents blocked in T.S.No.1-8-272. Later the Government surrendered 3 cents of property to the Kozhikode Corporation for the purpose of construction of a road and Ext.P5 is a proceedings issued in this regard. The petitioners moved for a survey of the excess area in their possession and also for appropriate orders enabling them to pay tax arrears in respect of their property. Seeking for various reliefs, this writ petition was filed.

(3.) IN that view of the matter, there will be a direction to the respondents to accept the land tax in respect of the property of the petitioners in T.S.No.1-8-273. This writ petition is accordingly disposed of.