RAVEENDRA PANICKER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These Writ Petitions are filed under Article 226 of the Constitution of India.

(2.) The grievance highlighted in all these Writ Petitions, in brief, is that the immovable properties of various temples were encroached by the party respondents. The official respondents are the revenue officials and the District Judges having jurisdiction.

(3.) The issues of fact and law involved in all these Writ Petitions are common and therefore, these Writ Petitions are disposed of by a common judgment. W.P.(C) No. 25175 of 2020 is taken as the lead case. The parties and exhibits are hereinafter referred to as in that Writ Petition, unless otherwise specified.