K M CHANDUKUTTY NAIR Vs. VILLAGE OFFICER

JUDGEMENT

(1.) The prayers in the aforecaptioned Writ Petition (Civil) are as follows:

(2.) Heard Sri.P.A.Martin Roy, learned counsel appearing for the petitioner, Sri.Saigi Jacob Palatty, learned Sr.Government Pleader appearing for the official respondents 1 to 4 and Sri.K.Shrihari Rao, learned counsel appearing for the contesting respondent No.5.

(3.) The petitioner claims to be having ownership, possession and enjoyment of property on an extent of 8.04 Acres situated in survey No.385/1, Bedadukka Village, Kasaragod Taluk, Kasaragod Revenue District, which he has obtained as per registered sale deed No.1549/1985 of SRO Udduma. After the said purchase of the property, the mutation has also been effected in his favour and Tandaper account No.1198 has been duly allotted in the basic tax register (BTR) of Bedadukka Village. The petitioner has paid basic tax upto the year 2018-2019 as discernible from Ext.P-1 land tax receipt dated 17.05.2018. Upto the year 2017, on application submitted by the petitioner, possession certificate and location certificate were issued in favour of the petitioner by the 1st respondent-Village Officer, as evidenced from Ext.P-2 possession certificate dated 17.02.2017 and Ext.P-3 location certificate dated 27.07.2017.