M T V KUNHIKANNAN NAMBIAR Vs. VILLAGE OFFICER

JUDGEMENT

(1.) LET the competent among the respondents take up Exhibit P3 and render a final decision thereon regarding collection of Land Tax from the petitioner. If the decision is adverse to the interest of the petitioner, reasons shall also be stated in that order since the petitioner can take recourse to further statutory remedies. This writ petition is disposed of directing that such decision shall be taken within a period of two months from the date of receipt of a copy of this judgment. Writ petition is disposed of with the above observation.