BINNY C. THOMAS Vs. TAHASILDAR

JUDGEMENT

(1.) The petitioner, stated to be the owner of 10.12 Ares (24.99 Cents) of land comprised in Re-Survey Nos.28/2-1 (7.62 Ares) and 28/3-2 (2.50 Ares) in Block No.21 of Muttambalam Village in Kottayam District, has preferred Ext.P7 Form-A application under Sec. 6A of the Kerala Land Tax Act, 1961 (for short, 'the Act') for fixation of the rate of basic tax consequent to the change in user of the property.

(2.) The learned counsel for the petitioner submits that no orders have been passed on the said application so far. The learned Government Pleader, on instructions, submits that the same is pending.

(3.) Under such circumstances, there will be a direction to the first respondent Tahsildar to consider Ext.P7 application submitted by the petitioner, after ensuring the genuineness of Ext.P2 order passed under KLU Order, and pass appropriate orders on the same, strictly in terms of the Act, within three months from the date of receipt of a copy of this judgment. It will be open to the petitioner to produce such documents/judgments before the first respondent to substantiate his claim, who will advert to the same while passing orders on the application.