AI Structured Summary
Not yet generated for this judgment
Judgment
Dr. Kauser Edappagath, J
The petitioner is aggrieved by the non-consideration of the appeal filed by him under Section 28A of the Kerala Stamp Act, 1959 for fixing the correct fair value of his properties.
Challenging Ext.P3 Government notification published by the 3rd respondent fixing the fair value of the properties including the properties of the petitioner, the petitioner filed Ext.P4 appeal before the 2nd respondent for re-fixing the fair value of his properties.
Having heard Sri.K.V. Jayadeep Menon, the learned counsel appearing for the petitioner as well as Smt.Vidya Kuriakose, the learned Government Pleader, this writ petition is disposed of with a direction to the 2nd respondent to consider and dispose of Ext.P4 appeal, in accordance with law, after hearing the petitioner within a period of four months from the date of receipt of a copy of this judgment.