ABDUL REHMAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS Writ Petition is filed by the petitioner seeking for a direction to the third respondent commanding the respondents to rectify the mistakes in survey records pertaining to Re.Sy.No.276/6 of Block No.4 in Peringottukurissi-2 Village of Palakkad District. Further direction is sought for commanding the 3rd respondent to conduct a proper enquiry as envisaged in Ext.P8 order by the

(2.) ND respondent. 2. In fact the petitioner is having properties in Re.Sy.No.276/6 (Old Survey No.141B/7A) in Perinigottukurissi-2 Village and the details of the averments have been mentioned in paragraph 1 of the Writ Petition. There is a pond known as Ayakulam and he has been holding title to the same as per Ext.P1.

(3.) LEARNED counsel for the petitioner submitted that Ext.P8 cannot be left unattended merely for the reason that the Panchayat has taken a contrary stand.