BENNY T A Vs. VILLAGE OFFICER

JUDGEMENT

(1.) According to the petitioner, as per Ext.P1, he purchased an extend of 30 cents of land in Survey No.194/1 of Chakkupallam village in Udumbanchola Taluk from respondents 3 to 6 and others. It is stated that he made an application to the first respondent for mutation. However, by Ext.P2, he has been informed that some of the executants of Ext.P1 have objected to his application and, therefore, the application is kept pending. It is challenging Ext.P2, this writ petition is filed.

(2.) Irrespective of the disputes raised, once an application is received by the first respondent, it is for the second respondent to take a final decision in the matter so that, if the petitioner is aggrieved by such decision, he can pursue legal remedies available.

(3.) Having regard to the fact that an application for mutation is kept pending, it is directed that the first respondent shall forward the application to the second respondent on the production of a copy of this judgment by the petitioner. It is further directed that the second respondent shall take final decision on the application made by the petitioner with notice to him and the objectors. Such decision shall be taken by the second respondent, at any rate, within six weeks from the date of receipt of the application from the first respondent.