LARSON T. GEORGE Vs. THE STATE OF KERALA

JUDGEMENT

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

(2.) Heard Sri.Sreekumar G.Chelur, learned counsel appearing for the petitioners and Sri.Saigi Jacob Palatty, learned Sr.Government Pleader appearing for the respondents.

(3.) The petitioners who are the brothers had jointly purchased property having an extent of 1 Acre and 15 cents comprised in Survey No.563/2 Part of the Kainoor Village, Thrissur Taluk, Thrissur Revenue District, as per Ext.P-1 registered sale deed No.2809 of 2007, executed in their favour by one Dr.Gopinathan & Krishna Kumar. The said Dr.Gopinathan & Krishna Kumar had in turn obtained the said property as per Ext.P-2 registered sale deed No.4756 of 2005 and Ext.P-3 registered sale deed No.4738 of 2005 of SRO, Kuttanellur respectively. It is stated that the original title holder had obtained the property on the basis of a patta issued on assignment basis and later he had conveyed the said property to his wife Devaky Amma from whom also the basic land tax has also been accepted as per Ext.P-5 receipt dated 16.11.1995. Exts.P-6 & P-7 are the land tax receipts issued in favour of the above said Dr.Gopinathan & Krishna Kumar, who had obtained the said properties as per the abovesaid Exts.P-2 & P-3. It is later that they had conveyed the properties as per Ext.P-1. Thereafter, the property was mutated in the joint names of the two petitioners herein being the joint owners of the said property as per Ext.P-1 and basic land tax has also been accepted jointly, as evident from Exts.P-8 to P-15.