K.R. ARAVINDAKSHAN Vs. THE TAHSILDAR

JUDGEMENT

(1.) PETITIONER is the transferee of land having an extent of 0.41.13 Hectors situated in resurvey No. 26/1 -2 of Malayattoor Village. The land was assigned for rubber cultivation and on the ground that the assignment conditions were violated, Ext.P7 order dated 27/04/2010 was issued by the respondent cancelling the assignment and ordering resumption of the said land. It is challenging Ext.P7, the writ petition has been filed.

(2.) SINCE Ext.P7 has been issued in terms of the provisions of the Kerala Land Assignment Rules, the petitioner has a right of appeal as per Rule 21 of the said Rules, which is to be filed before the Revenue Divisional Officer. Since such an alternate remedy of appeal is available to the petitioner, I do not think it necessary for this Court to entertain the writ petition and consider the contentions on merits.