ROY K.L. Vs. THE STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Writ Petition (Civil) are as follows:

(2.) Heard Dr.V.N.Sankarjee, learned counsel appearing for the petitioners and Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader appearing for the respondents.

(3.) The petitioners, who are allegedly in possession of Government puramboke property, were earlier issued with Ext.P-1 notice in the matter of their eviction. Then the petitioners had approached this Court by filing W.P.(C).No.26195/2016 and this Court had disposed the said W.P.(C). as per Ext.P-7 judgment on 9.2.2017 by directing that the representations/written submissions submitted by the petitioners therein (Exts.P-14 to P18 therein) as against the impugned show cause notice were directed to be considered by the 5th respondent therein/4th respondent herein (District Collector) and that it was further ordered that the abovesaid representations (Exts.P-14 to P-18 therein) should be taken up for consideration by the 5th respondent District Collector so as to render a considered decision after granting reasonable opportunity of being heard to the petitioners, etc. within 2 months and that until such time, the petitioners shall not be dispossessed from the property in question. Ext.P-7 judgment rendered by this Court in W.P.(C).No. 26195/2016 reads as follows: