LAILA Vs. THRIKKOVILVATTOM VILLAGE OFFICE

JUDGEMENT

(1.) The petitioner is aggrieved by the action on the part of the 1st respondent Village Officer refusing to mutate subject property and to accept basic land tax on the mere ground of pendency of revenue recovery proceedings initiated as against the property covered by Ext. P-1 sale deed. The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri A. Jani, learned counsel appearing for the petitioner and Smt. Priya Shanavas, learned Government Pleader appearing for the respondents.

(3.) It is stated the petitioner is the absolute title holder of an extent of 1 Are 62 sq.mtr of property comprised in old Sy. No. 4711 in Re-survey No. 116/5/2 in block No. 23 of Thrikkovilavattom Village, Kollam Taluk, Kollam Revenue District, which she obtained on the basis of Ext. P-1 registered sale deed dated 17.3.2005 of SRO, Kannanallur. The petitioner was residing in a gulf country (UAE) with her husband for a very long time.