UNNIKRISHNA WARRIER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner's grievance is against the rejection of his application for mutation filed as per Exhibit P7.

(2.) IN the reply given by the Additional Tahsildar as per Exhibit P7, it is mentioned that the Taluk Surveyor has conducted a survey and found that the property is not in the possession of the petitioner and is really occupied by other persons. Therefore the conclusion arrived at in Exhibit P7 is that the property remains unidentified and the boundaries are not clear also.

(3.) ACCORDINGLY, there will be a direction to the 2nd respondent to conduct due enquiry on Exhibit P8 representation including a proper survey, after notice to the petitioner and after hearing the petitioner. The petitioner will be free to produce the necessary materials before the 2nd respondent. Appropriate decision will be taken within a period of three months from the date of receipt of a copy of this judgment. The petitioner will produce a copy of the Writ Petition along with a certified copy of this judgment for compliance. The Writ Petition is disposed of as above.