SUNDARA ALVA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is stated as aggrieved of the cancellation of assignment of land given to the petitioner as early as in the year 1984, which according to the petitioner is not in conformity with the actual facts and figures and the relevant provisions of the law.

(2.) HEARD the learned counsel appearing for the petitioner as well as the learned counsel appearing for the contesting 6th respondent and the learned Government Pleader appearing for the departmental authorities / State.

(3.) THE learned counsel for the petitioner submits that Ext. P2 order has been passed by the second respondent without proper application of mind. It is also stated that the infringement of legal provisions and the actual facts regarding the dispute in question were brought to the notice of the concerned authority by filing Ext. P3 review petition, which however was not entertained, stating that, there was no power for review. THE factual points are sought to be highlighted with reference to Ext. P4 sketch and such other materials.