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Judgment
Viju Abraham, J
The petitioner has approached this Court seeking a direction to the 2nd respondent Village Officer, Mattanchery to take up Ext.P5 application and consider the request of the petitioner to accept the land tax for 2.070 cents of land property, comprised in Sy. No.428/3 of Mattanchery Village.
When the matter was taken up for consideration, the learned Government Pleader upon instructions submitted that there is no attachment existing as on date and that the 2nd respondent is ready to accept tax in respect of the property having an extent of 2.070 cents comprised in Sy. No.428/3 of Mattanchery Village.
In view of the submission made by the learned Government Pleader, the writ petition is disposed of with a direction to the 2nd respondent Village Officer, Mattanchery to accept land tax for the subject property, within a period of one month from the date of receipt of a copy of this judgment.