C KRISHNAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is challenging the order dated 24.12.2007 canceling the community certificate passed by the 2nd respondent under Section 11 of the Kerala (Scheduled Cates and Scheduled Tribes) Issue of Community Certificates Act, 1996 (in short 'the Act'). Such orders were appealable under Section 12(3) of the Act. But by Ordinance No.55/2007, Section 11 was amended by inserting Sub rule 4 to Section 11 providing that no appeal or suit will lie against such orders passed by the Scrutiny Committee. Section 12(3) was also omitted. Section 7 Ordinance as follows:

(2.) Section 8 of the ordinance reads as follows:

(3.) Therefore, the only remedy for the petitioner is to file a writ petition if there are grounds for filing the same. Without prejudice to the right of the petitioner, this appeal is dismissed.