SHIYAD Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner and his wife are the owners in possession of a property having an extent of 2 Hectares, 05 Ares and 48 Square Meters comprised in Survey Nos. 377/3-2, 377/4-3, 377/3-1-2 and 377/2 of Karumalloor Village. The grievance of the petitioner is with regard to Ext.P10 order passed by the 3rd respondent herein by which the application submitted by the petitioner in Form A under Sec. 6A of the Kerala Land Tax Act was rejected.

(2.) The facts which led to the filing of this writ petition are as follows:

(3.) A statement was submitted on behalf of the 3rd respondent in response to the averments contained in the writ petition, wherein the averments were incorporated justifying the stand taken by the 3rd respondent in Ext.P10 order. It was reiterated that, as the Ext.P2 order permitted the petitioner to use the property only for a specific purpose, namely to establish a sawmill, the petitioner could not have utilised the said property for any other purposes. However, it was averred that, the property is not included in the Data Bank.