Jacob Neroth vs Tahsildar (Land Records) Taluk Office, 4th Floor, Revenue Towers, Kothamangalam

P.V.Kunhikrishnan, J.

The above writ petition is filed with following prayers;

“ i) To issue a writ, direction or order in the nature of mandamus or such other appropriate writ, direction or order commanding the respondent to consider Ext. P1

representation made by the petitioner and accept the Land Tax as per the provisions contained in the Kerala Land Tax Act, 1961 in respect of properties owned by

him.

ii) Such other relief's which this Hon'ble Court deems fit and necessary in the circumstances of the case and the costs of this case.â€​

The grievance of the petitioner is that, the respondent is not accepting the land tax. Ext.P1 is pending before the respondent. The learned counsel

for the petitioner submitted that, after filing the writ petition the Tahasildar issued a notice for producing certain documents. The learned counsel

submitted that, the documents were already produced. Even now no final order is passed in Ext. P1.

Heard the learned counsel for the petitioner and the learned Government Pleader.

After hearing both sides, I think this writ petition can be disposed directing the respondent to consider Ext. P1 and pass appropriate orders in

accordance to law within a time frame after hearing the petitioner.

Therefore, this writ petition is disposed directing the respondent to consider and pass appropriate orders on Ext. P1 as expeditiously as possible, at any

rate, within two months from the date of receipt of a copy of this judgment after giving an opportunity of hearing to the petitioner.