OUSEPH Vs. G P TAHSILDAR

JUDGEMENT

(1.) This is an appeal filed against the order passed by our learned brother Koshi, J. on 29.9.1950 dismissing O.P. 39 of 1950 on the file of this Court..

(2.) The said O.P. was filed for the issue of a writ of certiorari to bring up and quash the order passed by the Government on 5th May 1950 directing the acquisition, for value, of a certain quantity of paddy under the provisions of the Travancore - Cochin Public Safety Measures Act, V of 1950 and the rules framed under S. 3 thereof and a consequent writ of mandamus directing the Government to release the said paddy to the petitioner appellant.

(3.) The petitioner appellant had filed an earlier application in this Court, O.P. 21 of 1950, for a like relief in respect of an order passed by the Civil Supplies Commissioner or relating to the same paddy. This Court rejected that petition on the ground that the petitioner is entitled to a remedy by way of an appeal to the Government. The petitioner accordingly did appeal to Government, but the order of the Government in appeal being adverse to him, he has now come up again to this Court and filed O.P. 39 of 1950.