LAWS(KER)-2013-10-68

BIYYUMMA, W/O.AHAMADKUTTY Vs. ABDUL RAZAK

Decided On October 23, 2013
Biyyumma, W/O.Ahamadkutty Appellant
V/S
ABDUL RAZAK Respondents

JUDGEMENT

(1.) THE appellants were not parties in the writ petition. They filed this appeal on the basis of leave granted by this court. The writ petitioners have approached this Court to quash Exts.P5 and P6.

(2.) EXTS .P5 and P6 are the orders purported to be passed under the Land Utilisation Order.

(3.) AMONG the contentions, which the writ petitioners took, we noticed the contention that there is violation of principles of natural justice.