SHERAFUDDIN M. Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner herein is aggrieved by Ext.P15 communication whereby the petitioner has been informed that there is no provision under the Kerala Minor Mineral Concession Rules to hear his appeal.

(2.) A copy of the appeal filed by the petitioner before the Government is produced as Ext.P14. The appeal is filed challenging the proceedings of the District Collector dated 22/05/2012. Therein, the District Collector rejected an appeal filed against the proceedings of the Revenue Divisional Officer whereby a penalty has been imposed against the petitioner.

(3.) LEARNED Government Pleader submitted that Rule 49 provides for a second appeal against the first appellate order. Rule 49(1)(a) and (b) reads as follows: