JOBY P D Vs. DISTRICT COLLECTOR PALAKKAD DISTRICT

JUDGEMENT

(1.) These writ appeals arise out of the common judgment of the learned single Judge dated 29.11.2016 in W.P(C) No.20960 of 2016 and connected cases. Writ appeal Nos.2358, 2371, 2386, 2387, 2388 and 2389 of 2016 arise out of W.P(C) Nos.20960, 20977, 21247, 21368, 20980 and 20818 of 2016 respectively.

(2.) The aforesaid writ petitions were filed by the appellants herein seeking a writ of certiorari to quash the mahazar prepared by the Village Officer, Kollangode-II, Palakkad District, while effecting seizure of bricks from the properties owned/leased out to the appellants. The appellants have also sought for various other reliefs, including a writ of mandamus commanding the respondents to release the bricks seized as per the seizure mahazar prepared by the Village Officer.

(3.) The reliefs sought for in the writ petitions were opposed by the respondents.