(1.) Government Pleader takes notice on behalf of respondents 2 to 4. He seeks time to get instructions. But since it is seen that Ext.P4 appeal has been preferred before the 2nd respondent-R.D.O. by the petitioner against Ext.P3 order, I am of the view that the 2nd respondent should be directed to take an early decision on Ext.P4.
(2.) Under these circumstances, the Writ Petition will stand disposed of with the following directions:
(3.) The 2nd respondent will suo motu implead the Secretary of the 5th respondent-Panchayat also as a party in Ext.P4 appeal. Thereafter, the 2nd respondent will dispose of Ext.P4 after hearing the petitioner and the Panchayat and on the basis of reports obtained from respondents 3 and 4. Decision as directed above will be taken by the 2nd respondent at his earliest and at any rate within two months of receiving copy of this judgment. Till such time as Ext.P4 is disposed of by the 2nd respondent, as regards the property in question, status quo obtaining as on today will be maintained.