RAMAKRISHNAN Vs. P P PRAMOD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader appearing for the respondents.

(2.) WP(C) No. 34359/11 filed by the petitioner was disposed of by judgment dated 21st of December, 2011, para 2 and 3 of which reads as under;

(3.) IN the reply statement filed by the petitioner, what he attempts to say is that the 2.5 acres claimed by him lies contiguously to the 3 acres mentioned in para 3 of the statement. IN other words, what the petitioner now pleads is that he is in possession of about 5.5 acres.