DISTRICT COLLECTOR Vs. REGISTRAR, KERALA LOKAYUKTA

JUDGEMENT

(1.) Instant writ petition is filed by the District Collector and Tahsildar (LR), Thiruvananthapuram, challenging the order passed by the Kerala Lok Ayukta in Complaint No.958/13-D dtd. 10/1/2019, by which, the Competent Authority was directed to issue appropriate directions to the Tahsildar (LR), Varkala, to assign fresh re-survey number to the residential property of late complainant, the legal representatives of whom are additional complaints 2 to 4, the extent of which is already ascertained by measurement, by the Tahsildar (LR), Varkala, and identified also, as having proper boundary walls on all its sides.

(2.) It was also directed to cause mutation of those properties being effected in the joint names of additional complaints 2 to 4, who are legal heirs of the deceased 1st complainant, and receive tax from them for those properties, for the period after 2003 upto which, tax was already received, and redress the grievance of the complainants.

(3.) It was further directed that the competent authority is recommended to take appropriate action against one Mr. M. P. Premlal, Tahsildar (LR), Varkala, for the malpractice, malevolence and mis-deeds perpetrated by him, with a view to harass the complainants whether with or without any ultimate motives and in giving false evidence to substantiate his stand. The Lok Ayukta also observed in the said order that retaining such persons in service is a menace to the Society and a loss to the public exchequer.