LAWS(KER)-2019-1-278

BIJU T.J. Vs. TALUK LAND BOARD

Decided On January 28, 2019
Biju T.J. Appellant
V/S
TALUK LAND BOARD Respondents

JUDGEMENT

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

(2.) Heard Smt.P.R.Reena, learned counsel appearing for the petitioners and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents.

(3.) Petitioners 1 to 5 herein own and possess the properties covered by Ext.P-1 registered sale deed No.2784/2012 dated 19.7.2012 of SRO, Ollukkara, Ext.P-3 registered sale deed No.2352/2010 dated 14.7.2010 of SRO, Ollukkara, Ext.P-4 registered sale deed No.4649/2011 dated 2.12.2011 of SRO, Ollukkara, Ext.P-6 registered sale deed No.551/1/2010 dated 17.2.2010 of SRO, Ollukkara and Ext.P-8 registered sale deed No.1712/2011 dated 19.4.2011 of SRO, Ollukkara respectively. The respective properties of petitioners 2, 4 and 5 as per Exts.P-3, P-6 and P-8 registered sale deeds have been duly mutated in the name of those respective petitioners and basic land tax has also been received from those respective petitioners in respect of the subject property covered by those respective deeds, it is averred. However, that inspite of the mutation and transfer of registry granted in favour of the petitioners 2, 4 and 5 as aforestated, the 3rd respondent Village Officer is refusing to accept basic land tax from those petitioners on the ground that land ceiling proceedings is pending before the 1 st respondent Taluk Land Board, Thrissur, in respect of the properties of original declarant which is also alleged to be related to the present properties of the petitioners etc. Further the complaint of the petitioners is that the 3rd respondent is refusing even to mutate as well as to accept basic land tax from petitioners 1 and 3 in respect of properties covered by Exts.P-1 and P-4 registered sale deeds, citing the very same ground as aforestated.