KANNUR MUNICIPALITY Vs. E V ABDUL HAMEED HAJI

JUDGEMENT

(1.) heard.

(2.) The operative portion of the order passed by the Forum below in O. P. No.82/1996 reads thus : "the opposite party is directed to furnish the building the revision list extract of the complainant bearing No. T. V. C. C.29/8026 for the period from 1974-1979 and in the alternative to refund the proportionate fee with a reply specifying the reason for non-issue to the complainant". It is also proper to extract here the finding recorded by way of answering issue No.2 in O. P. No.82/1998 by the Forum below: "so we find that this is a fit case for directing the opposite party either to furnish the revision list extract for the period from 1974-1979 or to refund the proportionate fee to the complainant. This issue is answered accordingly".

(3.) Thus from a combined or conjoint reading of both the finding recorded under issue No.2 and operative portion of order granting relief it is explicitly clear that the forum below has given option to the revision petitioner either to furnish the building tax revision list extract of the building of the complainant bearing No. T. V. C. C.29/8026 for the period from 1974-1979 or "in the alternative to refund the proportionate fee with a reply specifying the reason for the non issue to the complainant".