GEORGE THOMAS Vs. T S RADHAKRISHNAN

JUDGEMENT

(1.) THE initiation of proceedings by the second respondent District Legal Services Authority on Ext.P1 petition filed by the first respondent against the petitioners and others is challenged in this original petition. There are already three suits pending between the parties as OS Nos 286/2007, 287/2007 and 114/2008 on the file of the Court of the Munsiff of Thiruvalla. The relief of declaration of title and fixation of boundary is sought therein and the first respondent has even filed a counter claim in OS No.287/2007and OS NO.114/2008.

(2.) THE petitioners challenge the initiation of proceedings by the second respondent on the following grounds.

(3.) THE original petition is disposed of.