KUNHIPATHU ALIAS FATHIMA Vs. TAHASILDAR

JUDGEMENT

(1.) EXT.P4 is an application made by the petitioners to the first respondent for assignment of 3 cents of land situated in Re-survey No.386/3A of Pallikkara village, which is stated to be in their occupation. According to the petitioners, this application has been numbered as LA.4/2010/Pallikkara and proceedings are pending before the first respondent. It is stated that during the pendency of the said application, proceedings have been initiated against the petitioners for eviction from the aforesaid land and in that process, EXT.P2 notice has been issued by the first respondent. It is in these circumstances, the petitioners have filed this writ petition, seeking a direction to the first respondent to finalise the proceedings evidenced by EXT.P4 before proceeding further with EXT.P2.

(2.) HAVING regard to the fact that Ext.P4 application made by the petitioners for assignment of the land in question is pending before the first respondent, I feel fairness requires that Ext.P2 should be kept in abeyance until the aforesaid proceedings are finalised.