MANIKANDAN Vs. VILLAGE OFFICER, KOTTATHARA VILLAGE

JUDGEMENT

(1.) THE Writ Petition is filed by the petitioner seeking for a direction to the 3rd respondent to consider and pass orders on Exhibit P3 representation. Mainly, the petitioner seeks for a direction to accept the basic tax by the Village Officer.

(2.) THE property claimed by the petitioner is having an extent of 14 Acres comprised in Survey No.762 of Kottathara Village, Mannarkkad Taluk, which was initially stated to have been obtained by the petitioner's father as per document Nos.1499/95, and 1500/95 and 1501/95 of the Sub Registrar's Office, Agali. THE father of the petitioner died in the year 2006 and based on a power of attorney, executed by the legal heirs, the petitioner is holding the property. According to the petitioner, till 2006, the petitioner's father was paying the tax. Alleging that the Village Officer and the Tahsildar are not taking steps in the matter, this Writ Petition has been filed, after approaching the 3rd respondent- Revenue Divisional Officer.