VAZHAKKAD VALIYA JUMA MASJID Vs. DISTRICT COLLECTOR

JUDGEMENT

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

(2.) The material facts or the disposal of the writ petition are as follows :

(3.) A counter affidavit has been filed for and on behalf of respondents 1 to 3 refuting the allegations, claims and demands raised by the petitioner. According to the said respondents, even though, the petitioner herein, was a party in the writ petition did not approach the respondents or made any representation seeking opportunity of hearing or submitted any objection in accepting tax from the fourth respondent as permitted by this Court. Even though, liberty was granted, the petitioner did not approach the Statutory Authority to highlight any grievances on the part of the petitioner and it was, thereupon, the tax was being received from the fourth respondent herein. The fourth respondent has also filed a counter affidavit almost in similar lines, and also contended that the fourth respondent is the title holder of the properties in whose name the land is situated and therefore, the fourth respondent is the person entitled to pay tax to the properties in question.