WILSON K G Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is essentially aggrieved by the impugned Ext.P9 order dated 12.09.2017 rendered by the first respondent District Collector, Thrissur, dismissing the appeal dated 11.08.2015 of the petitioner challenging the fixation of the fair value in respect of the petitioner's land, by taking recourse to the provisions contained in Section 28A(4) of the Kerala Stamp Act, 1959 and the Rules framed thereunder in that behalf.

(2.) The petitioner's property is situated in Survey Nos.196/2 and 195/2 of the Chevoor Village, Thrissur Taluk, Thrissur Revenue District, having an extent of 30.95 Ares and 39.66 Ares respectively. The petitioner was essentially aggrieved by the fair value of Rs. 28,750/- per are fixed in respect of the above said lands. It is in this context that the petitioner had filed appeal dated 11.08.2015 under the enabling provisions contained in sub-section (4) of Section 28(A) of the Kerala Stamp Act. It is this order at Ext.P9 that is under challenge in this writ petition. The prayers in this writ petition (civil) are as follows:-

(3.) Appropriate direction to the 1st respondent to inspect the land comprised in survey number 195/2 and 196/2, of Chevoor Village and to take a decision to fix the Fair value of the paddy land also considering Exhibit P8 order passed pertaining to the paddy land comprised in survey number 180/4.