ANSAL BUILDWELL LIMITED Vs. TAHSILDAR

JUDGEMENT

(1.) In this writ appeal the appellant is calling in question the orders passed by the learned Single Judge in WP (C) No. 9076 of 2007 dated 16/03/2007. By the impugned order the learned Single Judge has rejected the writ petition on the ground that the petitioner have an alternate remedy by way of appeal.

(2.) Before us, the learned counsel appearing for the appellant would contend that the 1st respondent viz. Tahsildar, Kanayannur Taluk, had issued a notice proposing to bring to tax the apartments owned by the appellant and notice was issued proposing to levy building tax under the provisions of the Kerala Building Tax Act, 1975.

(3.) It is the case of the appellant that he had filed detailed objections, inter alia, bringing to the notice of the 1st respondent that he is in no way responsible for payment of the building tax under the Act. It is the further case of the appellant before this Court that the Tahsildar without considering those objections has proceeded to pass the impugned order.