POKKILAKAM SAROMMABI Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

(1.) This writ petition is filed seeking a consideration of Ext.P14 representation preferred by the petitioner with regard to sale of land. On the ground that the sale is in violation of Section 3(1) and 3(3) of the Laccadive, Minicoy and Amini Islands (Protection of Schedules Tribes) Regulation,1967, the petitioner submits that the sale deed executed is liable to be cancelled. Ext.P14 representation is filed before the 2nd respondent who is duty bound to take an appropriate decision in the matter.

(2.) Having heard the learned Standing Counsel appearing for the Lakshadweep Administration as well, I am of the opinion that since Ext.P14 has been preferred before the 2 nd respondent, it is for the 2nd respondent to take an appropriate decision in the matter after hearing the petitioner, respondents 4 to 6 and any other affected parties.

(3.) There will, accordingly, be a direction to the 2 nd respondent to take up, consider and pass orders on Ext.P14 representation submitted by the petitioner and to dispose of the same in accordance with law after issuance of due notice to all concerned. Necessary shall be done within a period of four months from the date of receipt of a copy of this judgment.