VALSA KURIAKOSE Vs. VILLAGE OFFICER

JUDGEMENT

(1.) Heard Sri.M.P.Ashok Kumar, the learned counsel appearing for the petitioner and Sri.M.A.Asif, the learned Government Pleader appearing for the respondents.

(2.) The petitioner purchased 9.25 acres of land situated in Re-Survey No.271 of Kalpetta Village (old Survey No.470) as per sale deed No.2188 of 2000 executed on 14.6.2000. After the petitioner purchased the land, availed a cash credit loan from Federal Bank, Sulthanbathery branch on the security of the land. The grievance voiced by the petitioner in this writ petition is that the Village Officer, Kalpetta Village is not receiving the basic tax from him, though basic tax upto 2007 - 2008 was received from him.

(3.) The learned Government Pleader submits on instructions that the respondents dispute the petitioner's title over the land and that is the reason why basic tax was not W.P.(C) No.29891/2009 received from him. The learned counsel appearing for the petitioner submits that the District Collector, Wayanad has in letter dated 8.10.2009 sent to the Land Revenue Commissioner stated that there is no illegality in receiving land tax from the petitioner. A copy of the said letter was made available to me for perusal. The District Collector has in the said letter stated that the enquiry being conducted against the petitioner and others is in progress and that basic tax can be received from them without prejudice to the rights of the Government.