MATHEW JOSEPH Vs. DISTRICT COLLECTOR KOTTAYAM

JUDGEMENT

(1.) THE grievance of the petitioners in this writ petition is that the 3rd respondent is refusing to accept tax in respect of property belonging to the petitioners. According to the petitioners, the issue involved in this writ petition is squarely covered by the decision of this Court in Joseph Kurian v. Village Officer, 2010 (3) KLT 251, in favour of the petitioners.

(2.) HAVING heard the parties, I am satisfied that the issue is covered by the said decision in favour of the petitioners. Accordingly, following that decision, I dispose of this writ petition with a direction to the 3rd respondent to accept tax in respect of the property in question from the petitioners.