LAWS(KER)-2018-10-576

C.BALAKRISHNAN Vs. VILLAGE OFFICER

Decided On October 16, 2018
C.BALAKRISHNAN Appellant
V/S
VILLAGE OFFICER Respondents

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned decision of the 2nd respondent-Tahsildar rendered as per Ext.P-11 proceedings No.H1-15173/2016 dated 23.04.2018, whereby his request for correction of the alleged mistakes in the re-survey records pertaining to his property has been rejected.

(2.) The prayers in this Writ Petition (Civil) are as follows:

(3.) Heard Sri.K.M.Sathyanatha Menon, learned counsel appearing for the petitioner, Smt.A.C.Vidhya, learned Government Pleader appearing for respondents 1 to 3. In the nature of the orders proposed to be passed in this writ petition, notice to R4 (Pulpetta Grama Panchayath), will stand dispensed with.