P.BALAKRISHNAN Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) Challenging the proceedings of the first respondent dated 02.12.2019 with the consequential direction to restore the joint patta till the termination of the civil suit pending filed by the appellants in O.S.No.135 of 2018, W.P.No.35902 of 2019 has been filed. The aforesaid writ petition was disposed of by the learned Single Judge as could be seen from the following paragraphs:

(2.) Heard the learned senior counsel appearing for the appellants and the learned Government Counsel appearing for respondents 1 and 2.

(3.) Despite the name of the contesting respondent printed in the cause list, there is no representation on behalf of the contesting respondent/third respondent.