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Judgment
T.R.RAVI, J.
Admit. Government Pleader takes notice for respondents.
The prayer in the writ petition is for a direction to the 3rd respondent to collect land tax provisionally in respect of 1 hectare of land comprised in Re.Sy.No.76/1, 44 of Taliparamba Taluk, Kurumathur amsom, Panakkad desom. There is also a prayer for a declaration that the mere fact that the 'desom' shown is different in Ext.P1 sale deed, the acceptance of land tax should not be refused. The petitioner has preferred Ext.P7 application in Form No.8 seeking survey and demarcation.
In the above circumstances, the writ petition is disposed of directing the 2nd respondent to take necessary action on Ext.P7 application and finalize the same and ascertain the 'desom' in which the petitioner's property is actually situated and to take further action for acceptance of tax. The actions shall be completed after hearing the petitioner also, at the earliest, at any rate within four months from the date of receipt of a copy of this judgment.