SANKARA MENON Vs. DISTRICT COLLECTOR PALGHAT

JUDGEMENT

(1.) This is an application for the issue of a writ of mandamus under Art.226 of the Constitution to the 1st and 2nd respondents herein to grant permission to the petitioner for selling an item of property namely, Survey No. 205/14 under the power vested in the Collector under the Madras Preservation of Private Forests Act, 1949.

(2.) The facts leading up to the filing of this application are as follows:-

(3.) In pursuance of a decree in O. S.29/1940 on the file of the Subordinate Judges Court of Ottapalam, the Survey number which is the subject of this application as well as certain other items of properties were brought to sale in pursuance of directions of court by the commissioner to work out the partition decree.