K S ABDUL KAREEM Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Material facts for the disposal of the writ petition are as follows:

(3.) Petitioner is the owner in exclusive possession and enjoyment of 29.27 Ares of property in Re-survey No.24/6 of Malayattoor Village in Aluva Taluk as per Ext.P1 Sale Deed of the SRO, Angamaly, dated 30.06.1995. The said 29.27 Ares of land is a part of 3.50 Acres of land included in Patta No.107/1970 dated 25.05.1970 issued by the Tahsildar, Aluva Taluk. According to the petitioner, the said 29.27 Ares of land is duly mutated in the name of the petitioner and he has been paying land tax accordingly.