Section 28(1) in Kerala Land Reforms (Tenancy) Rules, 1970
(1)On receipt of the memorandum of appeal, the Revenue Divisional Officer, after sending for the record of the case if he thinks fit so to do, and after fixing a day for hearing the appellant and hearing him accordingly if he appears on that the day and after perusal of the memorandum of appeal and the the record of the case, where it has been sent for, may, If he is satisfied that there is no sufficient ground for interference or if he has reason to believe that the appellant is not aggrieved, dismiss the appeal forthwith.
