(1.) THE petitioners, 10 in number, are aggrieved by the delay in restoration of property covered by Exhibit P1 order passed by the Forest Tribunal, Kozhikode. Petitioners 1 to 5 are legal heirs of late Govindankutty Nair and late Janaki Amma. Sri Govindankutty Nair was the owner of 1 Acre 73 cents of property in Keralassery Village in Palakkad District. Upon the death of Sri Govindankutty Nair and Smt.Janaki Amma, property devolved upon petitioners 1 to 5. THE petitioners 6 to 10 are the wife and children and legal heirs late Madhavan Nair, who was the owner of 1 Acre 85 cents of property in the same Village. He also died intestate.
(2.) THE properties of late Govindankutty Nair and late Madhavan Nair were notified as private forest, which led to the respective parties approaching the Forest Tribunal, Kozhikode by filing O.A.No.655/74 and 656/74 respectively, which were disposed of along with O.A.No.657/74 and O.A.No.658/74 by the Forest Tribunal as per Exhibit P1. It appears that subsequent to the pronouncement of the order, amendment of the Original Applications happened to be filed with regard to the correction of the extent of property and schedule of OAs. which was allowed by the Forest Tribunal as per Exhibit P2 order dated 26.4.1997. This is the background of the litigation, the petitioners have pleaded herein .
(3.) HEARD the learned counsel for the petitioners and the learned Government Pleader.