Dr. Kauser Edappagath, J
1. The petitioners claim to be the owners in possession of 36 cents of land in Re-Sy.No.180/1 of Vilavoorkkal Viallage, Kattakkada Taluk. The property has been mutated in the name of the petitioners and they have been paying tax till 2022. However, according to the petitioners, the 3rd respondent refused to accept tax for the year 2023 stating that there occurred some mistake in the thandaper account. Though the petitioners made a request to rectify the defect in the thandaper account, it was rejected as per Ext.P10. The petitioners have approached this Court challenging Ext.P10 and to allow the petitioners to remit the tax in respect of 31 cents of land.
2. I have heard the learned counsel for the petitioners and the learned Government Pleader.
3. The 2nd respondent has filed a statement. In paragraph 4 of the statement, the 2nd respondent has stated that the property in question is in the exclusive possession of the petitioners. But it was mistakenly entered in RELIS (Revenue E Service Portal) to five other thandaper holders while entering Village data and this could only be rectified in correcting the online data by cancelling all the five wrong entries/thandaper holders. Hence, the 2nd respondent is directed to restore the original thandaper account to the petitioners and to accept tax from them, within a period of two months from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.
