MOHAMMAD YUSUF Vs. DISTRICT COLLECTOR, KANYAKUMARI

JUDGEMENT

(1.) The appellant has come forward to file this writ appeal challenging the order of the learned Single Judge, who, after taking notice that the dispute being civil in nature and the pendency of the suit filed at the instance of the appellant, refused to grant the relief.

(2.) The learned Counsel appearing for the appellant submitted that the official respondents are duty bound to take action.

(3.) We do not find any merit in this appeal. The civil suits have been instituted right from the year 1977 onwards, starting with O.S.No.277 of 1976. In that suit, the appellant's father was a party. The aforesaid proceedings ended in S.A.No.1469 of 1991, through the judgment dated 22.11.2002.