LAWS(KER)-2011-3-247

BHASKARAN Vs. STATE OF KERALA

Decided On March 14, 2011
BHASKARAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) THE petitioner, who is stated as having property in survey No. 513/1 of the Keralam village, Mukundapuram Taluk of Trichur district, had applied for sanction to be given by the concerned authority to remove soil from the pond situated therein, so as to make water available in the pond for irrigation and other purposes. Pursuant to the above request, the Tahasildar as well as the Agricultural Officer inspected the property and issued necessary clearance certificates as borne by Exts. P1 and P2. Based on the above certificates, Ext. P3 sanction was given by the second respondent, wherein an inadvertent mistake crept in, whereby the property was described as situated in survey No. 512/1, which ought to have been entered as '513/1'. On coming across the said mistake, the petitioner filed Ext. P4 application before the second respondent to get the survey number corrected, which according to the petitioner is still to be acted upon, thus driving the petitioner to this Court for redressal of his grievance.

(2.) HEARD the learned Government Pleader as well.