AJAYAKUMAR K.N. Vs. DISTRICT COLLECTOR, ALAPPUZHA

JUDGEMENT

(1.) Petitioner, in this writ petition, challenges an order passed by the District Collector in a revision filed by him. The District Collector rejected the revision and sustained the order of the Revenue Divisional Officer. The Revenue Divisional Officer acting upon the application filed by the 5th respondent cancelled the transfer of registry effected in favour of the petitioner and ordered to effect transfer of the registry in respect of certain extent of land in favour of the 5th respondent. This action was impugned in the revision before the District Collector.

(2.) Learned counsel for the petitioner argued that the revision was in fact disposed of by a non-speaking order and therefore, the matter needs to be reconsidered. Learned counsel for the petitioner also challenged the order of Revenue Divisional Officer on the ground that the order was passed without giving an opportunity of hearing to the petitioner.

(3.) It appears that, initially the transfer of registry was in the name of the petitioner since 2005. The 5th respondent raised a complaint before the Revenue Divisional Officer for inclusion of certain extent of land in the name of the petitioner Thandaper.