CHITHUMMA KUNJUMUHAMMED Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Aggrieved by judgment dated 10th August, 2010 in W.P. (C) No.24844 of 2010, the unsuccessful petitioner therein preferred the instant writ appeal.

(2.) The appellant herein filed the abovementioned writ petition praying in substance that the 6th respondent in the writ petition be evicted from a particular piece of land which according to the appellant is a government puramboke land.

(3.) The case of the appellant is that the property in dispute came to be occupied by the 6th respondent and the 6th respondent is making some construction in the said property which if accomplished would adversely affect the appearance of the appellant's property.