THRISSUR DISTRICT CO OPERATIVE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONER society is aggrieved by Ext.P8 order passed by the first respondent District Collector, in the matter of a petition to set aside a sale. Since the order is revisable before the Commissioner, Land Revenue, it is not necessary for this Court to consider the writ petition on merits. In the event of the petitioner approaching the said authority within two months from today, the grievance will be duly considered and appropriate orders in accordance with law with notice to the petitioner and all other affected parties will be passed within another four months. The writ petition is disposed of as above.