C M ZACHARIAH Vs. CHOORNIKKARA GRAMA PANCHAYATH

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P3 demand for property tax for a building bearing Door No.III/331. THE total demand is Rs.31,765/-. On receiving Ext.P3, the petitioner submitted Ext.P4 objection pointing out that the tenant who was in occupation of the building at the time when the Panchayat decided to enhance the property tax is no longer in occupation and also that as soon as the tenant vacated, vacancy intimation had been given to the Panchayat.

(2.) I do not propose to examine the genuineness of the grievance voiced by the petitioner. But, since Ext.P4 has been submitted by the petitioner against Ext.P3 demand, it is only proper that the Panchayat takes a decision on Ext.P4 after hearing the petitioner also. Accordingly, this writ petition will stand disposed of with the following directions: WPC No.30689/2006 2