Kunjumuhammed Haji vs Village Officer Karimpuzha

Raja Vijayaraghavan V, J

The 1st petitioner is the husband of the 2nd petitioner. They contend that they are having the absolute right, title and interest over about 10 Acres of

property situated within the limits of Karimpuzha-I Village in Mannarkkad Taluk. The petitioners state that they have been remitting tax in respect of

the property as is evident from Exhibits-P3 and P4.

The grievance of the petitioners is that the Revenue Authorities have suddenly stopped accepting basic tax and are refusing to issue revenue

records. They contend that such a stand is being taken on the sole ground that the property lying adjacent to the property owned by one Ramagupthan

is involved in ceiling proceedings. Pointing out that the refusal is untenable, the petitioners have approached the 2nd respondent and have submitted

Exhibit-P5 representation.

Though various other prayers are sought in this writ Petition when the matter came up for admission, the solitary prayer of Sri. N.N. Sugunapalan,

the learned Senior Counsel appearing for the petitioners as instructed by Sri. S.Sujin is for expeditious consideration of Exhibit P5 by the 2nd

respondent.

I have heard Smt.A.C.Vidhya, the learned Government Pleader as well and I have considered the submissions. The learned Government Pleader

on instructions submitted that there is no impediment in considering the said request.

Having regard to the facts and circumstances and the submissions made across the bar, this writ petition will stand disposed of directing the 2nd

respondent to take up Exhibit-P5 and pass appropriate orders, in accordance with the law, and with notice to the petitioners and affected parties, if

any. Orders shall be passed, expeditiously, in any event within a period of two months from the date of production of a copy of this judgment.

The petitioners shall produce a copy of the writ petition along with this judgment before the 2nd respondent to ensure compliance.