MAIMOONA Vs. STATE OF KERALA

JUDGEMENT

(1.) Dated this the 8th day of August, 2019. The petitioners have approached this Court seeking the following reliefs:

(2.) The learned Government Pleader, on instructions from the third respondent, submitted that the third respondent has no objection in assigning the land to the petitioners. It is further submitted that the petitioners belong to the marginalized strata of the Society. It is also submitted that the Municipality has not raised any objection.

(3.) In such circumstances, the Additional fifth respondent shall take steps to assign the land to the petitioners within a period of three months.