MURALEEDHARAN Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the 1st respondent to expedite the proceedings in furtherance of Ext.P2 representation. In Ext.P2 representation, the petitioner has sought for correction of the anomalies and discrepancies allegedly crept into the survey report which, according to the petitioner, is only to protect the interest of certain other parties.

(2.) THE urgency shown by the petitioner is in the light of issuance of Ext.P3 notice by the Corporation wherein the petitioner has been directed to remove the constructions already made in a portion of land. In fact, in Ext.P3 notice, reference is made to an order in I.A.No.8639/2011 of the Munsiff Court and the petitioner has produced a copy of the said order as Ext.P5.

(3.) ACCORDING to the learned counsel for the petitioner, if the 1st respondent finalizes the action on Ext.P2, the petitioner will be satisfied by the same since only in the light of the alleged discrepancies, the petitioner has sought for certain reliefs therein. It is also submitted that the application is one filed under Rules 101 and 102 of the Survey and Boundaries Rules.