RAMLATH Vs. VILLAGE OFFICER

JUDGEMENT

(1.) Since a common issue is involved in all these writ petitions, they were heard and disposed of by a common judgment. W.P.(C)Nos.6520, 9726 & 9689 of 2021

(2.) These writ petitions are filed challenging an order issued by the Village Officer, Punnapra, wherein a direction was issued to the petitioners to restore the land to its original position, or else proceedings will be initiated against them. W.P.(C)Nos.8535, 8586 & 8596 of 2023

(3.) These writ petitions are filed challenging an order dtd. 21/2/2023 issued by the District Collector, Alappuzha, wherein a direction was issued to the petitioners to restore the property to its original position on finding that the property has been illegally converted and further, directing the Agricultural Officer to take steps to include the property in the data bank and also directing the Tahsildar(LR), Ambalappuzha to include the property as 'nilam' in the BTR.