MYPPAN OUSEPH POULOSE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) PETITIONERS approached this Court with certain grievances regarding alleged unauthorised quarrying made by respondents 6 to 10. In case the petitioners have still any grievance left, they may approach the respondents 4 and 5, in which case, appropriate action in accordance with law in the matter will be taken with notice to the petitioners and respondents 6 to 10, within another three months. The writ petition is disposed of as above.