FR AUGUSTINE S KOILPARAMBIL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner has got certain disputes with the 4th respondent herein with regard to the patta issued in respect of 48 cents of property comprised in Sy.No.98/13 of Cherthala South Village. It appears that the patta (mutation) issued to the petitioner was cancelled by Exhibit P5 order by the Additional Tahsildar. Even though an appeal was filed, that was dismissed as per Exhibit P6 order.

(2.) THE petitioner challenged the order passed in appeal by filing W.P.(C)No.10105/11 before this Court, which was disposed of by Exhibit P8 judgment directing the petitioner to avail the remedy of revision in terms of Rule 18 of the Transfer of Registry Rules. It is pointed out that the petitioner has filed a revision petition before the District Collector and the File number is C4 17371/2011.

(3.) THE Writ Petition is disposed of as above.