GEEVARGHESE CHANDY Vs. THE TAHSILDAR

JUDGEMENT

(1.) These Writ Appeals are filed by the petitioners in O.P. Nos. 4437 and 1672 of 2001 against the common judgment dated 12.6.2014.

(2.) The facts involved in the Original Petitions would disclose that the petitioners are persons in occupation of some extent of land, which are lying as road poramboke. According to them, they were in possession of the land for quite some time and by Exhibit P4 order dated 30.6.1981, the Government proposed to assign these lands in favour of the occupants on realisation of land value as proposed by the District Collector. According to the petitioners, though Exhibit P4 had been issued, no further action had been taken to assign the land. In the meantime, demands were made by the revenue authorities for recovery of arrears of lease rent on the ground that the petitioners were in occupation of the premises on Kuthakapattam arrangement. The Writ Petitions were filed challenging the demand for rent as well as seeking direction to enforce Exhibit P4.

(3.) The learned Single Judge dismissed the Writ Petitions observing that since no steps have been taken on Exhibit P4 for several years, the petitioners are not entitled to the benefit of Exhibit P4. As far as the demand is concerned, the learned Single Judge did not interfere with the same. Accordingly, the Original Petitions have been dismissed.