EVEREST STONE CRUSHER AND GRANITES Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, which is a partnership firm, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P13 prohibitory order dated 28.05.2018 issued by the 1st respondent District Collector, under Section 120A of the Kerala Land Reforms Act, 1963. The petitioner has also sought for a writ of mandamus commanding the 1st respondent to withdraw the aforesaid prohibitory order against the petitioner's land having an extent of 33.24 Acres in Survey No.4 in Eruvessy Village in Taliparamba Taluk, Kannur District and communicate it to the 3rd respondent Sub Reistrar, Sreekandapuram and the 2 nd respondent Tahsildar, Taliparamba; a writ of mandamus commanding the 3rd respondent to register documents relating to the sale of the petitioner's land having an extent of 33.24 Acres in Survey No.4 in Eruvessy Village in Taliparamba Taluk, Kannur District, as and when presented by him for registration.

(2.) On 09.09.2020, when this writ petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for the respondents and sought time to get instructions.

(3.) A statement has been filed on behalf of the 1 st respondent opposing the reliefs sought for in this writ petition.