T J GEORGE Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) THIS writ petition is filed by the petitioners seeking for appropriate orders, in the light of Ext.P10 order passed by the Revenue Divisional Officer, and they have specifically sought for a direction to the second respondent to comply with the direction in Ext.P10 without delay.

(2.) HEARD the learned counsel for the petitioners, learned Government Pleader and the learned counsel appearing for the third respondent.

(3.) EVIDENTLY, the order has been implemented and certain branches of the trees have been cut. What is projected by the third respondent in the counter affidavit is that he has suffered monetary loss due to the action in the matter.