A.K. NOUSHAD Vs. VILLAGE OFFICER

JUDGEMENT

(1.) The dispute in this case is in regard to a puramboke land in resurvey No.42/11 of Ambalapuzha Vadakku Village. The above land was assigned in favour of the fourth respondent. The petitioners' case is that on account of assignment of the above land, the pathway leading to their property has been blocked.

(2.) The petitioners in this writ petition seek the following reliefs:

(3.) As seen from the counter affidavit filed by the fourth respondent, the land has been assigned in favour of the fourth respondent. In such circumstances, it cannot be said that there is an encroachment from his side. The grievance essentially is relating to a pathway claimed by the petitioners through this puramboke land. By Ext.R4(c) this issue was addressed was addressed by the Tahasildar to the District Collector, Alappuzha.