N.RAVIKUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These writ petitions have been filed, seeking disposal of the representations of the petitioners dated 26.02.2018, with the consequential relief of issuance of patta to them on the basis of their representations.

(2.) Heard the learned counsel for the petitioners, learned Additional Advocate General appearing for the 1st respondent and the learned counsel for the 2nd respondent.

(3.) When these matters were taken up for hearing on 03.12.2018, this Court had passed the following interim order, which reads as under: