ASHOKA KUMARI.S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, invoking a statutory remedy approached the Revenue Divisional Officer (RDO), Kollam in an appeal as against Ext.P16 order dated 10.07.2017 issued by the 4 th respondent, Tahsildar, Kunnathur Taluk Office. The RDO also granted an interim stay against the operation of Ext.P16 order vide his order dated 12.06.2020.

(2.) In view of the pendency of the appeal, it is appropriate, the RDO dispose the appeal in accordance with law. Accordingly, the RDO is directed to dispose the appeal, within a period of four months, after notice to the petitioners. No action shall be initiated against the petitioners pursuant to Ext.P16 pending appeal.

(3.) Leaving open all the questions, sought by the petitioners, in regard to the validity of Ext.P16, the writ petition is disposed of.