ROSAMMA Vs. THEKKUMKARA GRAMAPANCHAYATH REPRESENTED BY ITS SECRETARY, OFFICE OF THEKKUMKARA GRAMAPANCHAYATH, PUNNAMAPARAMPU, WADAKKANCHERY, THRISSUR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, learned counsel for the respondents 1 and 6, learned Government Pleader for the respondents 2 to 5 and the Advocate Commissioner.

(2.) Prayer in the petition reads thus :

(3.) Ext.P1 is the copy of the plaint in the suit filed by the petitioner against the respondents. The suit is one for declaration of title in respect of the plaint schedule properties and also for permanent prohibitory injunction against trespass. Ext.P3 is the injunction application seeking a temporary injunction. The contesting respondents have filed counter statement (Ext.P4) in the injunction application. Ext.P5 is the report submitted by the Commissioner deputed from the court below.