GEORGE JOSEPH Vs. STATE OF KERALA,

JUDGEMENT

(1.) The petitioner and the 7 th respondent are cousins. They are having certain disputes regarding 10 cents of property in Muvattupuzha Village. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking writ of certiorari to quash Ext.P1 order dated 06.09.2019 of the 3 rd respondent Tahsildar, Muvattupuzha and seeking a writ of mandamus commmanding the 2nd respondent Revenue Divisional Officer, Muvattupuzha to consider and pass appropriate orders on Ext.P2 representation dated 25.09.2019, which is in fact an appeal filed under clause (I) of Rule 18 of the Transfer of Registry Rules, 1966.

(2.) On 03.07.2020, when this writ petition came up for admission, this Court admitted the matter on file and the learned Government Pleader took notice for respondents 1 to 5. The petitioner was directed to take out notice to respondents 5 to 7.

(3.) On 14.09.2020, when this writ petition came up for consideration, the learned counsel for respondents 6 and 7 pointed out that Ext.P2 application made by the petitioner has already been rejected by the 2nd respondent Revenue Divisional Officer, by order No.A5-5844/19/K.Dis. dated 12.06.2020. The learned Senior Government Pleader pointed out that the said order is revisable before the District Collector, in view of the provisions under clause (iv) of Rule 18 of the Transfer of Registry Rules.