ALIPARAMBA MOHAMMED Vs. TALUK LAND BOARD

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal is directed against the judgment and order of the High court of Kerala affirming the order of the Taluk Land Board dismissing the application of the appellants filed under Section 85 (8 of the Kerala Land Reforms Act as barred by time.