BABU Vs. DISTRICT COLLECTOR THRISSUR

JUDGEMENT

(1.) Petitioner challenges Ext.P2 notice issued by the second respondent, under Rule 13A of the Kerala Land Conservancy Rules requiring the petitioner to remove the structure mentioned therein. On receipt of Ext.P2, petitioner has filed Exts. P3 and P4 representations before the second and third respondents and has filed this writ petition complaining that the representations are not considered.

(2.) However, pleadings show that prior to the issuance of Ext.P2 notice, survey of the area in question was already conducted and that in that survey it was revealed that the structure mentioned in Ext.P2, was in puramboke land. It is on that basis, Ext.P2 notice has been issued.

(3.) Survey mentioned above has become final and no proceedings challenging the same are pending. If that be so, Ext.P2 is only consequential in nature and therefore petitioner cannot challenge Ext.P2.