JOY C J Vs. THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioners are mainly aggrieved by the impugned decision rendered by the 1st respondent- District Collector, Wayanad as per Ext.P8 proceedings dated 23.3.2015,whereby he in purported exercise of his powers under sub section (2) of Section 83A of the Registration Act, 1908, has recommended to the 2nd respondent-Inspector General of Registration to cancel nine sale deeds executed by additional respondent No.5 and his mother in favour of the petitioners, without any reasonable opportunity of being heard to the petitioners.

(2.) The prayers in this writ petition (civil) are as follows:-

(3.) Heard Sri.Mohan C.Menon, learned counsel appearing for the petitioners, Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for official respondent Nos.1 to 3, Sri.P.I.George Kutty, learned counsel appearing for additional respondent No.4 and Sri.T.Krishnanunni, learned Senior Counsel instructed by Sri.Shaji Joseph, learned counsel appearing for respondent No.5.