Kalaivani vs Nalleppilly Grama Panchayat
2021 Latest Caselaw 2608 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

                       WP(C).No.218 OF 2017(B)


PETITIONER:

               KALAIVANI
               WIFE OF K.R.SREENIVASA PERUMAL, POLLACHI ROAD,
               APPUPILLAYUR, ERATTAKULAM, PALAKKAD DISTRICT.

               BY ADVS.
               SRI.G.HARIHARAN
               SRI.PRAVEEN.H.
               SMT.K.S.SMITHA
               SRI.M.V.VIPINDAS

RESPONDENTS:

      1        NALLEPPILLY GRAMA PANCHAYAT
               NALLEPPILLY P.O., CHITTUR TALUK,
               PALAKKAD DISTRICT-678622, REPRESENTED BY ITS
               SECRETARY.

      2        THE SECRETARY
               NALLEPPILLY GRAMA PANCHAYAT NALLEPPILLY P.O.,
               CHITTUR TALUK, PALAKKAD DISTRICT-678622.


OTHER PRESENT:

               SRI.SYAM.J.SAM, SC.

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD        ON
22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.218/2017                2


                            JUDGMENT

Dated this the 22nd day of January 2021

Learned counsel for the petitioner, on instructions, submits

that the petitioner does not want to press the instant writ petition.

This writ petition is accordingly closed.

Sd/-

A.M.BADAR

JUDGE

smp

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1- TRUE COPY OF THE RECEIPT NO.11205107440 DATED 26/03/2013 ISSUED BY THE 2ND RESPONDENT IN THE NAME OF THE PETITIONER BEING PROPERTY TAX FOR THE PERIOD 2012-13 (TWO HALF YEARLY DEMANDS) FOR A SUM OF RS.12,077/-.

EXHIBIT P2- TRUE COPY OF THE DEMAND NOTICE DATED 06/02/2015 RECEIVED BY THE PETITIONER ON 09/12/2016 ISSUED BY THE 1ST RESPONDENT DEMANDING A SUM OF RS.2,64,027/.

EXHIBIT P3- TRUE COPY OF THE NOTIFICATION PUBLISHED AS SRO NO.36/2011 DATED 14/01/2011 PRESCRIBING THE MINIMUM AND MAXIMUM LIMITS OF RATES OF BASIC TAX.

EXHIBIT P4- TRUE COPY OF THE APPEAL DATED 16/12/2016 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P5- TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT EVIDENCING RECEIPT OF EXHIBIT P4 ON 17/12/2016.

EXHIBIT P6- TRUE COPY OF THE INTERIM ORDER DATED 09/04/2015 ISSUED BY THIS HON'BLE COURT IN W.P.NO.12015/2015.

RESPONDENTS' EXHIBITS: NIL.

True Copy

P.S to Judge

smp