STERLING SAROVAR APARTMENT OWNERS Vs. STATE OF KERALA

JUDGEMENT

(1.) Questioning the correctness or otherwise of the judgment delivered by the learned single Judge in W.P.(C) 7457 of 2007 dated 06.03.2007, the petitioners are before us in this appeal.

(2.) The only point raised for our consideration in this appeal is whether the Tahsildar is justified in passing the impugned order without adverting to the detailed statement of objections filed by the respondents/appellants herein pursuant to the notice received by them, from the Tahsildar, under the provisions of Kerala Building Tax Act, 1975.

(3.) In the present case, the first appellant is an association and appellants Nos. 2 to 5 are the joint owners of lands on which the apartments were built by the first appellant.