As per case facts, petitioners contested the use of R.S.No.621/3 and R.S.No.628/8, classified as 'Cart Track Poromboke', as a burial ground. One petitioner sought to prevent reclassification and illegal burials, ... citing alternative facilities and alleged encroachment and desecration of graves. Other petitioners sought reclassification of the land as a burial ground, alleging destruction of existing graves and skeletal remains by opposing parties. The question arose whether land historically used as a burial ground, despite its revenue classification, should be formally recognized and protected, and what actions should be taken regarding the disturbance of graves and access rights. Finally, the High Court observed that the land had been used as a burial ground for over seventy years and directed the District Collector to ensure segregation, fencing, and maintenance of the burial ground, reclassify it from 'Cart Track Poromboke', and initiate action against those who levelled graves, dismissing petitions that sought to prevent reclassification or sought exhumation, and disposing of one petition with these directions.