SMT.BINDU SALAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The Tahsildar Kunnathunad and the Taluk Land Board, Kunnathunad are suo motu impleaded as additional 3rd and 4th respondents. The Government Pleader takes notice for the additional 3rd and 4th respondents. Service complete.

(2.) The petitioners who are stated to be the owners of properties in Re.Sy.No.359/2 of Kunnathunad Village, Kunnathunad Taluk in Ernakulam District covered by Exts.P1 to P3 sale deeds bearing Nos.5397/94, 4060/94 and 4048/94 are before this Court in this writ petition seeking a writ of mandamus commanding the 2nd respondent to accept land tax in respect of the aforesaid properties.

(3.) The grievance of the petitioners, which is highlighted in the writ petition, is that though the 2nd respondent accepted the land tax in respect of the property covered by Exts. P1 and P2 vide Exts. P4 and P5 receipts, thereafter the officials in the Village Office refused to receive land tax without stating any valid reasons.