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Judgment
5 paragraphs · 182 wordsMurali Purushothaman, J
Petitioners are owners of certain extent of land in Alayamon Village in Punalur Taluk in Kollam District. They state that their properties are lying close to a pond known as “Anchal Kulam”. According to the petitioners, when they made attempt to pay land tax, the Revenue Authorities refused to accept the same stating that their properties are shown as purambokku land in the resurvey records. Accordingly, they submitted Exts.P5 to P7(a) applications to correct the errors in resurvey. The grievance of the petitioners is that the respondents have not so far considered the said requests.
Heard the learned counsel for the petitioners as well as the learned Government Pleader.
In the facts and circumstances of the case, there will be a direction to the 3rd respondent to consider Exts.P5 to P7(a) applications filed by the petitioners as expeditiously as possible, at any rate, within a period of two months from the date of receipt of a certified copy of this judgment, after giving an opportunity of hearing to the petitioners.
The writ petition is disposed of.