Dr. Kauser Edappagath, J
1. The petitioner challenges Ext.P9 order passed by the 2nd respondent.
2. I have heard Sri. T. K. Ajith Kumar, the learned counsel for the petitioner and Sri. Rajeev Jyothish George, the learned Government Pleader.
3. Ext.P9 is an order passed under Section 28A of the Kerala Stamp Act fixing the fair value of the land. It is appealable under Section 28A(4) of the
Kerala Stamp Act before the 1st respondent / District Collector. Hence, this Writ Petition is disposed of granting liberty to the petitioner to file appeal
against Ext.P9 order within two weeks from today. The 1st respondent is directed to dispose of the said appeal within a period of three months
thereafter, in accordance with law, after hearing the petitioner.
