REMADEVI VIJAYAPPAN Vs. DIST COLLECTOR

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the Village Officer to accept the land tax in respect of the property covered in Ext.P1. In fact, the petitioner purchased the property as per Ext.P1 sale deed. Mutation has also been effected as per Ext.P2.

(2.) TAX is not being accepted presumably in the light of an order passed in O.S. No.248/2008 by the Sub Court, Alappuzha. It is submitted by the learned counsel for the petitioner that against the judgment and decree in the said suit, an appeal is pending before this Court.