Kurian Joseph , J. - (1.) Delay condoned. Leave granted.
(2.) The appellants are before this Court, aggrieved by Judgment dated 18.07.2017 passed by the High Court of Kerala at Ernakulam in OP(CAT) No. 244 of 2016.
(3.) The dispute in this case pertains to the claim made by the first respondent for appointment under the Evictee Scheme of the appellants.;