K.N.CHANDRAN Vs. THE LAND REVENUE COMMISSIONER

JUDGEMENT

(1.) The petitioners are aggrieved by the delay in passing orders on the request of the petitioners for assignment of land in their occupation and possession.

(2.) The prayers in the aforecaptioned Writ Petition (Civil) are as follows:

(3.) Heard Sri.George Sebastian, learned counsel appearing for the petitioners and Smt.A.C.Vidhya, learned Government Pleader appearing for the respondents.