SARASAMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner, confronted with Ext.P10 order dtd. 30/8/2019 passed by the District Collector to vacate puramboke encroachment, has approached the District Collector for invoking revision under Sec. 13A of the Kerala Survey and Boundaries Act, 1961 (for short 'the Act'). Ext.P11 is the memorandum of revision under Sec. 13A of the Act.

(2.) According to the petitioner, the order as referable under Ext.P10 passed on account of non-consideration of issues highlighted in Ext.P11 revision petition. The petitioner would submits if a fair opportunity is given to substantiate her contention as raised in the revision, alleged issue regarding the encroachment can be resolved.

(3.) The petitioner points out that the re-survey plan is not in conformity with the old plan as well as the settlement deed. The petitioner highlighted her grievances in the memorandum of revision petition submitted before the District Collector.