VILLAGE OFFICER Vs. ELSY JOSHY

JUDGEMENT

(1.) This writ appeal arises out of the judgment of the learned Single Judge dated 11.11.2014 in W.P.(C)No.27630 of 2014. The appellants are the respondents in that writ petition filed by the respondents herein seeking a writ of certiorari to quash Ext.P10 order passed by the 2 nd appellant and for a writ of mandamus commanding the 2 nd appellant to issue patta in their favour in respect of 55 cents of land in Sy.No.1657 of Kumbalanghi Village, in terms of Ext.P2 assignment order dated 20.1.1976.

(2.) The reliefs sought for in the writ petition were opposed by the appellants/respondents by filing counter affidavit.

(3.) After considering the rival contentions, W.P.(C).No.27630 of 2014 and the connected case are disposed of by the impugned judgment dated 11.11.2014 by directing the authorities concerned to process the application submitted by the writ petitioners in accordance with law as that would apply for assignment of river puramboke, and the needful to be done by the competent authority for issuance of patta within a period of two months. Accordingly, the learned Single Judge set aside Ext.P10 order and the 2 nd appellant is directed to reconsider the matter in accordance with law.