ABDUL SALAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader as well as the learned counsel appearing for respondents 6 and 7.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners are the owners in possession of a total extent of 3.15 Ares of property comprised in Survey Nos.480/2-12 and 480/2-13 of Kunnukara Village of North Paravur Taluk of Ernakulam district. It is submitted that they had constructed a residential house in the property on the basis of Ext.P5 permit issued by the 7th respondent. It is submitted that when the property had been included in the data bank as nilam, they had approached this Court and Ext.P6 judgment had been issued directing the exclusion of the property from the data bank.