JOY JOSEPH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayers:-

(2.) IT is stated in the counter affidavit that Ext.P6 notice is issued under the provisions of the Kerala Land Conservancy Act. Therefore, it is for the petitioner to pursue the matter under the provisions of the Act itself by approaching the appellate authority, if aggrieved. In order to enable the petitioner to workout the relief as above, the status quo as on today in the matter shall be continued for another four months. The writ petition is disposed of as above.