VALSAMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner seeks for a direction to the respondents to grant the prayers sought for in Exhibits P3 and P4.

(2.) THE petitioner is the owner of 21.40 Ares of land comprised in Survey No.71/6 of Block No.4 of Bharananganam Village. The petitioner wants to remove soil and rocks from the said property, for levelling it before construction of a house. Permission was sought from the Revenue Divisional Officer. Exhibit P2 is the order passed by the Revenue Divisional Officer, wherein certain conditions have been prescribed for removal of the earth. The permission was granted after getting a report from the Tahsildar.

(3.) GOING by Exhibit P2 order, 150 loads of red earth was allowed to be removed and deposited in another property having an extent of 25.70 Ares in R.S.No.258/5 in Block No.30 of Kadanadu Village.