K MAYIN Vs. CHELEMBRA GRAMA PANCHAYATH

JUDGEMENT

(1.) HEARD the counsel for the petitioner, the counsel appearing for first the respondent and the Government Pleader appearing for respondents 2 and 3

(2.) THE prayer in this petition is to quash Exts.P6 and P7. Ext.P6 is the proceedings of the Revenue Divisional Officer cancelling a possession certificate and Ext.P7 is the proceedings of the first respondent, cancelling the building number assigned to the building of the petitioner.

(3.) IT appears that the additional 4th respondent made complaints to the Land Revenue Commissioner, objecting to the possession certificate issued by the Village Officer. Ext.R4(3) is a complaint. The Land Revenue Commissioner subsequently, issued proceedings dated 01.08.2007 directing the second respondent to take necessary action for cancellation of the possession certificate. Accordingly, the second respondent called for the files, conducted necessary enquiries, heard the petitioner and passed Ext.P6 order, cancelling the possession certificate. Based on Ext.P6, Panchayath issued Ext.P7, cancelling the building number also and stating that the building was numbered acting upon the possession certificate issued by the Village Officer. It is at that stage, this writ petition has been filed seeking to quash Exts.P6 and P7.