SIVADAS R. Vs. THE REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The prayers in the afore captioned Writ Petition (Civil) are as follows: "

(2.) Heard Sri.Pramod J.Dev, learned counsel appearing for the petitioner and Sri.Jestin Mathew, learned Government Pleader appearing for official respondents 1 & 2. In the nature of the orders proposed to be passed in this writ petition, notice to contesting respondent No.3 will stand dispensed with.

(3.) The petitioner would contend that mutation was effected by the 2nd respondent in favour of the 3rd respondent whereby a part of the property which ought to have been mutated in favour of the petitioner was wrongly mutated in the favour of the 3rd respondent. Aggrieved by 2nd such mutation order rendered by the respondent, the petitioner had preferred Ext.P-5 1st appeal before the respondent Revenue Divisional Officer who is the appellate authority as per the provisions contained in the Transfer of Registry Rules.