M.M.ABDUL KAREEM Vs. STATE OF KERALA

JUDGEMENT

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

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

(3.) According to the petitioners, they are the absolute owners in possession of the properties covered by Exts.P-1, P-3, P-5 and P-7 registered sale deeds. Mutation has been effected in their favour in respect of the said properties and basic land tax has also been accepted from the petitioners as per Exts.P2, P-4 P-6, and P-8 receipts. That later the 2nd respondent Village Officer of the Vattavada Village has refused to accept the land tax from the petitioners in respect of the said properties.