MARIYATHU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners approached this Court challenging Land Conservancy proceedings. They appear to have moved applications for assignment. Ext.P6 to Ext.P10 are the applications for assignment.

(2.) It is submitted by the learned Government Pleader on instructions that the applications filed by the petitioners were not in the proper form. They were given only in a white paper.

(3.) Considering the facts and circumstances, it is appropriate to dispose the writ petition with the following directions: