VENUGOPALAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is deeply aggrieved by the impugned decision as per Ext. P-5 dated 30.01.2018 rendered by the 2nd respondent-Tahsildar, whereby he has refused to grant mutation and to accept basic land tax in respect of petitioner's property on the ground that an encroacher has constructed a residential building in the subject property and is residing there.

(2.) The prayers in the above Writ Petition (Civil) are as follows:

(3.) Heard Sri O.V. Maniprasad, learned counsel appearing for the petitioner and Sri Saigi Jacob Palatty, learned Sr. Government Pleader appearing for official respondents 1 to 3. In the nature of orders proposed to be passed in this Writ Petition, notice to contesting respondent No. 4 will stand dispensed with.