SUDHEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners herein are seeking mainly for a direction commanding the 2nd respondent to conduct survey and also to hold an enquiry as regards 5.59 cents of property described as 'viviru' in title deed of the petitioners' mother and which is the subject matter in Ext.P6 complaint and to include the said property based upon Ext.P4 as the property of the petitioners' mother, which is now set apart as petitioners' property. Two other prayers made are for a direction to the 2nd respondent to pass orders on Ext.P12 and to desist from entertaining the review petition pending as Ext.P14 filed by the 5th respondent. THE 5th respondent has got a complaint regarding the mistake in the survey.

(2.) IN fact, based on the earlier directions of this Court in W.P.(C) No.24083/2011, the District Collector passed Ext.P11 order. Thereafter, the petitioners filed Ext.P12 petition for reconsideration of the matter wherein they requested for passing a fresh order after affording an opportunity of personal hearing by including 5.59 cents of property as their property in the Registry.

(3.) THIS writ petition is disposed of as above.