KUTTI ENURI NETHIAR Vs. UNION TIMBER TRADERS

JUDGEMENT

(1.) The defendants 110 and 115 in O. S.402/1938 on the file of the District Munsiffs Court, Alathur are the petitioners before me. The revision is against the order dated 27-5-59 overruling the objections of the petitioners, on commissioners report in respect of a public auction held of a forest. The short facts leading upto this C.R.P. are as follows:-

(2.) In the course of working out the rights of the parties in what appears to be a long drawn out partition litigation instituted in 1938, there was originally an idea to dispose of the properties, which are now the subject matter of this revision, by a private sale.

(3.) The commissioners appointed in the suit filed a report dated 11th May 1958 in which they have stated that according to the orders of the learned District Munsiff, they negotiated the likely purchasers besides the Government. They also stated that they invited offers for purchase of the forest by publication of notices in certain Malayalam Dailies and also The Hindu.