VAMSEEDHARAN Vs. DISTRICT COLLECTOR AND OTHERS

JUDGEMENT

(1.) The prayers in this writ petition (civil) are as follows:-

(2.) Heard Sri. Jolly John, learned counsel appearing for the petitioner and Smt. A.C. Vidhya, learned Government Pleader appearing for the respondents.

(3.) According to the petitioner, he had purchased 5 acres and 8 cents of property as per Ext. P1 registered sale deed No. 1133 of 1980 dated 27.3.1980 of SRO, Kazhakuttom, Thiruvananthapuram District. That an extent of 98.50 Ares (2.42 acres), out of the said total extent was acquired from the petitioner in the year 1987 by proceedings under the Land Acquisition Act. So according to the petitioner, the balance land held by him is 2.63 acres. However in the re.survey plan finalised in the year 1998, the remaining property of the petitioner is shown differently and contrary to the actual plan at the time of the finalisation of the land acquisition proceedings. According to the petitioner, there is now a deficit of a reduction of land by about 30 cents consequent to the said mistakes in the resurvey process. The petitioner had thereupon preferred a petition before respondent No.3 Tahsildar, to set up the anomalies in the re.survey process and the said Authority has taken any action on the said request. Thereupon the petitioner was constrained to prefer Ext. P2 application before the respondent District Collector praying for directions for correction of the said mistakes in the re.survey process and to show the correct extent of the land of the petitioner and to issue the correct survey sketch in that regard. It is in the light of these factual aspects that the petitioner has filed this instant writ petition with the afore-mentioned prayers.