DAVIS M P MANJALY HOUSE; SANALKUMAR M D, MANJALY HOUSE Vs. STATE OF KERLA REPRESENTED; DISTRICT COLLECTOR, PALAKKAD; SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Heard the learned counsel appearing on both sides.

(2.) Ex.P3 proceedings dated 25.11.2009 described as proceedings of the District Collector, Palakkad, signed and issued by the Deputy Collector, Land Revenue, Palakkad, is challenged in this writ petition. The petitioner challenges it on very many grounds including the contention that he had not requested for compounding the offence. The files disclose that the order is one issued by the Deputy Collector and not by the District Collector. Such being the situation, Ext.P3 order cannot be sustained.