MARUNNOLI VIJAYALAKSHMI Vs. TAHSILDAR, KOYILANDI TALUK CIVIL STATION

JUDGEMENT

(1.) The petitioners are aggrieved by the impugned decision of the 1st respondent Tahsildar rendered as per Ext.P-15 proceedings dated 5.12.2017, whereby their respective requests for mutation of the respective properties obtained by them, through the respective gift deeds have been rejected. The prayers in this Writ Petition (Civil) are as follows:

(2.) Heard Sri.B.Krishnan, learned counsel appearing for the petitioners and Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader appearing for the respondents.

(3.) The petitioners are donees in gift deeds as per Exts.P1, P-3, P-5 P-7, P-9 and P-13 all of which have been executed and registered on 11.5.2015 before the SRO, Payyoli. The gift deeds are executed by Meenakshi Amma and Narayani Amma, to whom the petitioners' properties belong, it is stated. Donees are their children. Their requests for transfer of registry and mutation and to receive basic land tax have been rejected by the 1st respondent as aforementioned Ext.P-15 proceedings dated 5.12.2017. The impugned Ext.P-15 proceedings dated 5.12.2017, reads as follows: VERNACULAR MATTER Copy to, Mohanan K.T. Kammanathazha, Iringal P.O. PIN - 673521."