SMT. LATHAKUMARI Vs. COMMISSIONER FOR LAND REVENUE

JUDGEMENT

(1.) The petitioner has approached this Court, seeking the following reliefs:-

(2.) Case of the petitioner is that, apart from the property which has been been mutated in favour of the petitioner and over which the petitioner is permitted to pay land tax, petitioner is in possession and enjoyment of a further extent of 12.350 cents of land in Survey No.1571/134 of Avanavanchery village and the petitioner is to be permitted to mutate the said property also in favour of the petitioner and to pay land tax in respect of the same.

(3.) Learned counsel appearing for the petitioner submits that the petitioner purchased an extent of 3.60 Ares of land through registered sale deed No.2418/2011 of S.R.O., Attingal (Ext.P1) on 24/8/2011 and that the petitioner as also the predecessor in interest of the petitioner has been in possession of the extent of 12.350 Cents of land in Survey No.1571/134 of Avanavanchery village, for a large number of years.