AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 113 words
T.R. Ravi, J
1.
Admit. Government Pleader takes notice for the respondents.
2.
The grievance of the petitioners is that the respondents are not receiving basic tax of the land comprised in survey No.101/8 and 101/10 from the petitioners. The petitioners have preferred Ext.P14 letter before the 2nd respondent.
3.
The Government Pleader on instructions submits that Ext.P14 letter has been received and is pending.
In the above circumstances, this writ petition is disposed of, directing the 2nd respondent to take up Ext.P14 and pass orders on the same after hearing the petitioners, at the earliest, at any rate, within three months from the date of receipt of a copy of this judgment.