SEBASTIAN POTHIYITTAYIL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the 1st respondent to grant permit to remove soil from 15 cents of land from out of the total extent of 45 cents. The requirement is to construct a residential house in the light of Ext.P5 certificate issued by the Special Grade Secretary to the Koorachundu Grama Panchayath.

(2.) IT is pointed out by the learned counsel for the petitioner that the application evidenced by Ext.P1 was forwarded to the Village Officer by the Revenue Divisional Officer as per the endorsement put on 11.01.2012 and a report has been furnished by the Village Officer as per Ext.P3 dated 24.01.2012. Thereafter, the Village Officer again forwarded a report Ext.P4 showing a correction that instead of sand it is red earth.

(3.) APPROPRIATE decision will be taken by the 1st respondent in the light of the recommendation made by the Village Officer in terms of the application of the petitioner within a period of three weeks from the date of production of a copy of this judgment along with a copy of the writ petition. This writ petition is disposed of as above.