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Judgment
5 paragraphs · 166 wordsMohammed Nias C. P., J
The petitioner, stated to be the owner of 0.1817 Hectares of land comprised in old Survey No.59/PT4 of Chiyyaram Village in Thrissur District, has preferred Ext.P6 Form-A application under Section 6A of the Kerala Land Tax Act, 1961 (for short, ‘the Act’) for fixation of the rate of basic tax consequent to the change in user of the property.
The learned counsel for the petitioner submits that no orders have been passed on the said application so far. The learned Government Pleader, on instructions, submits that the same is pending.
Under such circumstances, there will be a direction to the second respondent Tahsildar to consider Ext.P6 application submitted by the petitioner after ensuring the genuineness of Ext P3 order passed under the KLU order and pass appropriate orders on the same, strictly in terms of the Act, within three months from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.