SHEELA PAUL Vs. SECRETARY TO GOVT REVENUE

JUDGEMENT

(1.) Petitioner claims to be the owner of property in R.S.No.13 in Block No.7 of Kakkanad village. According to the petitioner, in Ext.P8, fair value notification, the property has been shown as government property with Re.1 as its fair value. Though he filed Ext.P9 series appeals seeking correction of Ext.P8, that did not result in success. It is in these circumstances, this writ petition has been filed seeking a direction to the second respondent to correct Ext.P8, to the extent it requires the petitioner's property as government property.

(2.) Along with IA.No.13003/2010, petitioner has produced Ext.P12 report of the Village Officer, Kakkanad to the Revenue Divisional Officer, indicating that the property in question is not government property and is one covered by title deeds of private parties. It is also recommended that fair value of the property shall be Rs.6,30,000/- per Are.

(3.) Prima facie, therefore, Ext.P12 shows that the description and value of the property belonging to the petitioner contained in Ext.P8 is erroneous. Necessarily, therefore, the Revenue Divisional Officer has to pass fresh orders in the matter, duly adverting to Ext.P12 report of the Village Officer.