REVEREND FATHER KURIAKOSE Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The following facts of the case are not in dispute:

(2.) The learned counsel for the petitioner, however, rebuts his contention and contends that the petitioner did not make any application for conduct of the phodi.

(3.) Be that as it may, a phodi sketch was prepared on 16/9/2019 which is produced as Annexure 'F' to the writ petition. It is also admitted by both the parties that on 4/12/2019, a sale deed was also executed in favour of the petitioner and a copy of the said sale deed is also produced as Annexure 'H'. In the sale deed, the following property is said to have been conveyed: