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Judgment
3 paragraphs · 103 words
Dr. Kauser Edappagath, J
This writ petition has been filed challenging Ext.P6 order passed by the Revenue Divisional Officer under Rule 18(i) of the Kerala Transfer of Registry Rules, 1966 (for short, 'the Rules'). It is revisable under Rule 18(iv) of the Rules. When there is an equally efficacious remedy under the Statute, the writ petition under Article 226 of the Constitution of India is not maintainable.
Hence, this writ petition is dismissed with liberty to the petitioner to approach the revisional authority under Rule 18(iv) of the Rules, within fifteen days from the date of receipt of a copy of this judgment.