SIVASUBRAMANIYADAS Vs. RAJI

JUDGEMENT

(1.) Heard Sri .John Joseph (Roy), learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for official respondents 7 to 9.

(2.) The main prayer in this Original Petition (Civil) filed under the enabling provisions contained in Article 227 of the Constitution of India is to set aside the impugned Exhibit P10 order dated 10.10.1995 passed by the seventh respondent Revenue Divisional Officer, Ottappalam, and Exhibit P11 appellate order dated 14.2017 rendered by the eighth respondent District Collector,

(3.) The Registry has noted a defect that the petition under Article 227 may not lie as against the abovesaid impugned orders passed by the RDO and the District Collector and that ordinarily the remedy of the petitioner is to file a Writ Petition (Civil) under Article 226 of the Constitution of India.