SAFARULLA KHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Being aggrieved by Exhibit P4 order passed by the Kerala Lok Ayukta in Complaint No. 725 of 2017-A dtd. 3/4/2017 directing the Additional Tahsildar, Taluk Office, Neyyattinkara and the Village Officer, Vizhinjam Village to appear in person and against Exhibit P7 final order made in the above complaint dtd. 5/6/2017 and Exhibit P5 proceedings of the Tahsildar (Survey), Neyyattinkara dtd. 24/5/2017, instant writ petition is filed for the following reliefs:

(2.) Exhibit P4 order dtd. 3/4/2017 passed by the Kerala Lok Ayukta is reproduced hereunder:

(3.) Operative portion of Exhibit P5 proceedings of the Tahsildar (Survey) Neyyattinkara dtd. 24/5/2017 reads thus: