RAJA RAJESWARI DEVI TEMPLE Vs. LAND REVENUE COMMISSIONER

JUDGEMENT

(1.) HEARD Senior counsel for the petitioners, learned Government Pleader for respondents 1 and 2 and learned Senior counsel for respondents 3 to 9.

(2.) EXTS .P6, P8, P10 and P12 are pattas issued in respect of the properties mentioned there in favour of respondents 3 to 9. These pattas were challenged by the petitioners by filing Exts.P13 to P17 appeals under Section 12 of the Kerala Service Inam Lands (Vesting and Enfranchisement) Act, 1981. In respect of the property covered by the aforesaid purchase certificates, respondents 3 to 9 have filed O.S. Nos.294/2006 and 306/2006 on the file of the Principal Munsiff's Court, Ernakulam, which are pending.

(3.) ACCORDINGLY the appeals were considered and were rejected by Ext.P20 order. This order was challenged by the petitioners by filing Exts.P21 to P25 revisions under Section 13 of the aforesaid Act. Revisions are pending consideration of the first respondent. It is at that stage the petitioners have filed this Writ Petition, seeking an expeditious disposal of the revisions and also to direct that further proceedings in the Suits mentioned above be kept in abeyance in the meanwhile.