MUHAMMED ASHARAF Vs. COMMISSIONER

JUDGEMENT

(1.) AGGRIEVED by the communication, styled as a 'notice', Exhibit P6, this Writ Petition has been filed.

(2.) THE history of the case is mentioned in paragraphs 1 to 5 of the Writ Petition. THE petitioner is in possession and enjoyment of 18 cents of land in survey No.93/6, and 93/7B of Thazhekode Village, obtained as per Exhibit P1 sale deed. According to the petitioner, there is no paddy cultivation in the property at any time. THE property is situated on the side of Kozhikode-Palakkad NH-213 and all the adjacent lands are fully developed and constructed with building.

(3.) THE learned Special Government Pleader submitted that various details have been furnished in the counter affidavit, which will justify the communication issued to the petitioner.