MARIAMMA JOSE Vs. STATE OF KERALA

JUDGEMENT

(1.) Appeal is filed by the petitioner in W.P(C). No.36821 of 2017. In the writ petition, she challenged Ext.P10 order passed by the District Collector in exercise of his powers under the Kerala Land Utilisation Order ('the KLU Order' for short).

(2.) By the judgment under appeal, declining to consider the writ petition on merits, the learned Single Judge held that the remedy of the appellant lies under Clause 11 of the KLU Order itself, which provides for an appellate remedy before the Land Revenue Commissioner. It is this judgment, which is challenged before us.

(3.) We heard the counsel for the appellant and the learned Government Pleader appearing for the respondents.