MANOJ KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Translated version of the impugned Exhibit P1 proceedings in G.O. (Ms)No.593/15/REV. dated 11.11.2015 and Exhibit P2 proceedings in G.O.(Ms)No.95/2019/RD dated -/03/2019, are reproduced:

(2.) Revenue (P) Department G.O.(Ms.)No.593/15/Revenue Thiruvananthapuram, Date-11-11-2015

(3.) Reference:- Letter No. L.R.(K)4-16244/09 of Land Revenue Commissioner dated 17-09-2015 to authorize the department of Revenue.