N RAJAN VILAYIL VEEDU Vs. ASSISTANT ENGINEER

JUDGEMENT

(1.) THE challenge is on Ext.P9 notice of the third respondent. Learned Government Pleader referring to the counter affidavit filed by the third respondent submits that the third respondent is not aware of the appeal, if any filed by the petitioner and that reply from the Assistant Director of Survey is awaited in the matter. THEre will be a direction to the Assistant Director of Survey, Kollam to take appropriate action in the matter, in the light of Ext.P8 judgment, to see that the survey as directed in the judgment is conducted participating the petitioner also. THE needful shall be done within four months from the date of production of a copy of the judgment. THE interim order dated 9.12.2003 will continue till such time. THE writ petition is disposed of as above.