BALAKRISHNAN MANAYIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is aggrieved by the refusal on the part of the 4th respondent Village Officer in accepting basic land tax as well as issuing possession certificate in respect of the petitioner's property on the mere ground that attachment proceedings are pending on various civil courts.

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

(3.) Heard Sri.K.M.Firoz, learned counsel appearing for the petitioner and Smt.A.C.Vidhya, learned Government Pleader appearing for respondents 1 to 4. In the nature of the order proposed to be passed in this Writ Petition notice to contesting respondents 5 to 9 will stand dispensed with.