P A HASSAN HAJI KAMBAKUDIYIL Vs. VILLAGE OFFICER

JUDGEMENT

(1.) Petitioner is aggrieved by Ext.P3 stop memo issued by the Village Officer, requiring the petitioner to stop further developmental activities on the allegation that the petitioner has violated the provisions of Act 28 of 2008. According to the petitioner, in view of the contents of Ext.P6 report submitted by the Village Officer, there is no substance in the allegation now levelled against him.

(2.) However, having regard to the fact that Ext.P3 is only a stop memo and the petitioner has already moved the Revenue Divisional Officer by filing Ext.P5, I feel the matter needs to be considered by the RDO.

(3.) Therefore, I dispose of this writ petition, directing that the RDO, before whom Ext.P5 has been filed, will consider the entire issue, with notice to the petitioner and pass orders, duly adverting to Ext.P6 report. This, the RDO shall do, at any rate, within six weeks from the date of production of a copy of this judgment. Petitioner to produce a copy of this judgment and writ petition before the third respondent for compliance.